(1.) WRIT Petition filed under Article 226 of the Constitution of India praying for issuance of a WRIT of Certiorari calling for the records of the first respondent in ref.Na.Ka.No.15332/97 dated 02.08.1999 and quash the same. Heard Mr. T. Dhanya Kumar, learned counsel appearing for the petitioners in W.P.No.18748 and 18604 of 1999 and Mr. C.V. Vijayakumar learned counsel appearing for the petitioners in W.P.No.18481 of 1999, Mr. A. Arumugam learned Special Government Pleader appearing for the respondents in all the writ petitions and perused the records.
(2.) THE short point that arises for consideration in these three writ petitions are whether the impugned order suffers from vice or any irregularities or whether it is passed opposed on the principles of natural justice.
(3.) IN the meanwhile, it is also brought to the notice that the said Parameswari has sold the land to somebody else. Be that as it may, the contention raised by the petitioners are three fold viz., (a) IN so far as they are occupying Nathan land they are eligible for patta (b) The Tahsildar who granted the patta had made enquiry and the same cannot be cancelled without notice to them and (c) The reasons given in the impugned order that the Tahsildar has no power is contrary to the Government Order in G.O.Ms.No.1971, Revenue Department, dated 14.10.1988, which specifically authorises the Special Tahsildar as the Authority to conduct enquiry.