H. AMEER Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE petitioner is challenging the order passed by the first respondent/Revenue Divisional Officer under Section 12 of the Tamil Nadu Patta Pass Book Act, 1983.

(2.) AS against the impugned order, a revision lies to the Officer of the Revenue Department not below the rank of the District Revenue Officer. The said revision can be made before the revisional authority either on his own motion or an application by a party. The revisional power includes even the revision of any order of the Tahsildar who is the original authority or any order of the appellate authority who is the appellate authority under Section 12.

(3.) THE revisional authority has also been specifically directed that no prejudicial order will be passed without giving notice to the person who would be affected and he will be given reasonable opportunity for making representation. Under Section 14, there is a bar on the Civil Court entertaining suits in relation to grant of patta pass book.