VELUSAMY Vs. DISTRICT REVENUE OFFICER, COIMBATORE DISTRICT

JUDGEMENT

(1.) The instant writ petition has been filed for a writ of certiorarified mandamus calling for the records from District Revenue Officer with reference to order dated 16.12.2008 passed by him in Na.Ka.25934/2008/C2 and quash the same and further direct the District Revenue Officer, Coimbatore and Revenue Divisional Officer, Tiruppur to issue patta in favaour of the petitioner for S.F.No.575/1 and 575/2 Allikaranpalayam Village, Odar Palayam post, Avinasi Taluk, Coimbatore.

(2.) It is the case of the petitioners that S.F.No.575/1 and 575/2 Allikaranpalayam Village, Ottarpalayam post, Avinashi Taluk, Coimbatore is a land going from East to West and was being used by the petitioners as a pathway to reach their lands and houses. On objections to declare the land as a public pathway, the Revenue Divisional Officer inspected the property along with the Village Administrative Officer and pass the following order:-

(3.) This order was not challenged and the land was being used as a pathway only by the petitioners. It is stated that the Revenue Divisional Officer by an order dated 08.05.2008 in Na. Ka. 9049/2002/A2 modified this earlier order dated 08.05.2008 and pass the following order:-