K. GANDHI Vs. THE SUB

JUDGEMENT

(1.) The facts leading to the filing of these Writ Appeals are intertwined, both the Writ Appeals are disposed of by this common judgment. W.A(MD)No.489 of 2011:

(2.) The appellant/writ petitioner came forward to file W.P(MD)No.668 of 2011 praying for issuance of a Writ of Certiorarified Mandamus, to quash the impugned order of the third respondent dated 14.01.2004 with a consequential direction, directing the respondents 1 to 3 to restore the patta and mutation of revenue records in his name in respect of the landed property admeasuring to an extent of 5 acres and 80 cents in S.No. 18/7-B of Mathur Village, Kulathur Taluk, Pudukkottai District.

(3.) It is the claim of the appellant/writ petitioner that he is the absolute owner of the said property and is in exclusive and continuous possession of the same and the fourth respondent appeared to have got an ex-parte decree in O.S.No.192 of 1993 on the file of the Court of I Additional Subordinate Judge, Trichy, for declaration of her title with a consequential relief and based on which, he approached the third respondent, who has taken into consideration the said ex-parte decree, mutated the revenue records and transferred the patta in favour of the fourth respondent vide impugned order dated 14.01.2004. The said Writ Petition was entertained and notices were ordered. W.A(MD)No. 488 of 2011: