SETTLEMENT OFFICER OFFICE OF COMMISSIONER AND DIRECTOR OF SURVEY AND SETTLEMENT Vs. RAHMATHULA SHA MOSQUE DURGA

JUDGEMENT

(1.) This appeal has been filed by the State challenging the Judgment and Decree dated 25.06.2013 passed in Inam CMA No.3 of 2011 on the file of the learned Principal Subordinate Judge, Thiruchirappalli reversing the order dated 20.07.2011 passed in S.R.No.E1/9/2010 on the file of Settlement Officer, Chennai.

(2.) The lands comprised in new S.F.No.208 was originally Inam land situated in Samayapuram Inam Village, Lalgudi Taluk presently in Manachanallur Taluk in Thiruchirappalli District. This land, along with other lands in Samayapuram Village, was gifted to Rahamathulla by Queen Meenakshi Ammal during the Fasli year 1158 corresponding to 1733 A.D., which is engraved in copper plate.

(3.) After the Mughal Empire coming to power, this area fell within the domain of Nawab of Arcot, who had also confirmed the above gift. The translated copy of the order which was passed in the year Hijri 1162 corresponding to 1741 A.D. is available as a document. During the British Rule also the property was included in the Inam Register of the year 1865 and included in T.D.No.877 and the entire properties of the Dargha was entered in the Wakf Register.