KANAGASABAPATHY MUDALIAR Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) AGGRIEVED against the order dated 18.2.2003 of the Land Commissioner in R.P.No.14/2001, Petitioner has filed this Writ Petition.

(2.) BACKGROUND facts which led to the filing of the Writ Petition are as follows:- As on 15.2.1970, on the date of commencement of Act, Kanagasabapathy Mudaliar owned 44.70 ordinary acres equivalent to 16.30 standard acres under Sec.I and 0.69 ordinary acres equivalent to 0.32 standard acres under Sec.IV. After allowing permissible ceiling area of 15 standard acres an extent of 1.28 ordinary acres equivalent to 0.73 standard acres was declared as surplus as per final settlement under Sec.XII of the Act published in the Government Gazette on 31.1.1979.

(3.) ORDER of Assistant Commissioner was challenged before the Land Commissioner in D1/R.P.14/2001. Observing that the grievance of the Petitioner is not a valid grievance, the Land Commissioner dismissed the revision petition.