RAMANATHAN @ ARUNACHALAM Vs. DISTRICT REVENUE OFFICER, REVENUE DIVISIONAL OFFICER, TAHSILDAR AND V R SEBTGUKBATGAB CHETTIAR

JUDGEMENT

(1.) The writ petitioner is also the appellant in the Second Appeal. The writ petition which was pending before the Prinipal Bench was directed to be transferred to be heard along with the Second Appeal by the orders of the Hon'ble Chief Justice dated 18.06.2007. Accordingly, they were heard together and a common order is being passed.

(2.) In W.P. No. 10472 of 1996, the writ petition is directed against the order of the District Revenue Officer, Sivagangai District dated Nil, July,1996, wherein by which the DRO, directed pattas to be transferred in the following manner: Sl. No. Patta No Survey No Patta Transferred in the name of 1 1029 Ward A Blok 15,T.S. V.R. Senthilnathan Chettiar No. 26847 Sq.ft 2. 744 Ward A. Block T.S. No. 4 to an Jameendar Junior Ramanathan extent of 15 A 2918 Chettiar and V.R. Senthinathan Sq.ft Chettiar (joint patta) 3. 758 Ward A Block 17 T.S. No. 76-1A, V.R. Arunachallam Chettiar 99 cent. Ward A. Block 18 T.S. No. 1 Ward A Block 16 T.S. No. 3 5 A 14 cent

(3.) It is against this order, the petitioner has filed the writ petition and it was admitted on 25.07.1996. The following interim order was granted in WMP. No. 13874 of 1996: