RAJA Vs. REVENUE INSPECTOR AVALAPALLI

JUDGEMENT

(1.) Aggrieved by the concurrent findings of the Courts below, the plaintiffs have preferred the above Second Appeal in a suit filed by them for permanent injunction restraining the defendants, who are the revenue authorities, from raising any obstruction or to close the road by way of converting the patta land in Survey No.544/1 and restraining the defendants from cancelling the house patta issued in the name of the plaintiffs.

(2.) According to the plaintiff, the suit Survey No.544/1 in Avalapali Village was originally classified as 'Meichal Poromboke'. Subsequently, 0.03 cents were alloted to plaintiffs 1 to 18. Accordingly, the plaintiffs were in possession of the same. There is a road East-West measuring about 20 feet, which has been used by the plaintiffs. It is stated that the defendants tried to cancel the patta standing in the name of the plaintiffs. Hence, the suit has been filed.

(3.) Though the defendants remained ex-parte before the Courts below, the suit was dismissed mainly on the ground that the suit is barred under Section 14 of the Tamil Nadu Patta Pass Book Act.