PAPPAMMAL Vs. MAYANDI @ MOOKAMAYAN

JUDGEMENT

(1.) This writ appeal is directed as against the order, dated 12.11.2013 passed in W.P(MD)No.18427 of 2013.

(2.) The appellants are the respondents 3 to 7 in the Writ Petition. The said Writ Petition was filed by the first respondent/writ petitioner to issue a Writ of Certiorari, to quash the proceedings of the first respondent therein in Na.Ka.No.59/13/A2, dated 13.08.2013.

(3.) It is submitted that when the Tahsildar, Usilampatti, had passed an order transferring patta in favour of the first respondent/writ petitioner on 16.07.2010, the appellants herein/respondents 3 to 7 have preferred an appeal before the second respondent/first respondent-the Revenue Divisional Officer on 02.01.2012.