V N M SHAHUL HAMEED Vs. SPECIAL COMMISSIONER AND COMMISSIONER OF LAND ADMINISTRATION EZHILAGAM CHEPAUK

JUDGEMENT

(1.) (Writ petition filed under Article 226 of the Constitution of India praying for a writ of certiorari calling for the records relating to the impugned order passed by the first respondent in his proceedings K.Dis.K4/RP47/2004 (1529/2003) dated 2.7.2007 and quash the same as illegal.) Challenge is made to an order of the first respondent made in K.Dis.K4/RP47/2004 (1529/2003) dated 2.7.2007. The petitioner has brought forth this writ petition for a writ of certiorari.

(2.) THE Court heard the learned Counsel on either side.

(3.) THE learned Counsel for the fifth respondent would submit that the very reading of the sale deed dated 21.7.1938, under which the property was purchased by Mr.Mohammed Meera, the father of the petitioner, would clearly reveal that the property was purchased for V.N.S. Middle School; that therefore, it would be quite clear that Mohammed Meera was not the owner of the property; but, it was meant for the School; that in such circumstances, the Revenue Divisional Officer while cancelling the issuance of patta in favour of the fifth respondent, has made a modification that it should be granted in the name of the Correspondent, V.N.S. Middle School; that the said order has been affirmed rightly by the authorities above the R.D.O., who are the respondents 1 and 2 herein, and hence, the writ petition has got to be dismissed.