LAWS(MAD)-2008-5-31

P ANBAZHAGAN Vs. SPECIAL COMMISSIONER OF LAND ADMINISTRATION

Decided On May 13, 2008
P. ANBAZHAGAN Appellant
V/S
SPECIAL COMMISSIONER OF LAND ADMINISTRATION Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner as well as learned Government Advocate appearing for the first respondent. No notice is ordered to the second respondent in view of the order being passed as under:-

(2.) THE grievance of the petitioner is relating to issuance of patta. THE District Revenue Officer, Tanjore passed order as against the petitioner, whereupon he preferred an appeal before the first respondent and the same is pending. Learned counsel for the petitioner would express the grievance of the petitioner that if interim order were not granted, the respondents would dispossess the petitioner forcibly.

(3.) WITH the above observations, the writ petition is disposed of. Consequently, the connected M.P. is closed. No costs.