SUNDARAMBAL Vs. DISTRICT COLLECTOR THANJAVUR DISTRICT THANJAVUR

JUDGEMENT

(1.) HEARD Mr. M. Venkatachalapathy, learned Senior Counsel appearing for the petitioners and Mr. P. Muthukumar, learned Government Advocate for respondents 1 and 2.

(2.) THE writ petition has been filed to quash the impugned order of the third respondent dated 24. 6. 1999, made in Na. Ka. No. 204/99-A, and for a consequential direction forbearing the respondents from in any way interfering with the peaceful possession and enjoyment of the properties with an extent of 1. 98 acres in S. No. 203/1 and 0. 90 acres in S. No. 203/2 in Tharasuram Village, Kumbakonam Taluk, by the petitioners.

(3.) IT is stated that the property situated in S. No. 203/1 having an extent of 1. 98 acres and S. No. 203/2 with an extent of 0. 90 acres at Tharasuram belongs to one G. Krishnamurthy who is the husband of the first petitioner and father of petitioners 2 to 6. The said Krishnamurthy died on 17. 7. 1996 and the petitioners have succeeded to the estate of G. Krishnamurthy as his legal heirs and as such the petitioners are jointly enjoying the properties as co-owners. It is also stated that the lands in question were purchased by the petitioners father under a registered sale deed, dated 17. 10. 1985, from one Ramamoorthy Iyer for valid consideration. The said Ramamoorthy Iyer had purchased the property from one Lakshmi Ammal wife of Shanmuga Nadar and his sons, under a registered sale deed, dated 31. 3. 1971. The petitioners have further stated that the property in S. No. 203/1 with an extent of 1. 98 acres was a Minor Inam land in favour of Rama Naicken Water Pandal Charity and the grant is Dharmadhayam grant. The property was under the occupation of the said Shanmuga Nadar.