S MURTHY Vs. TAHSILDAR, SRIRANGAM, TRICHY DISTRICT

JUDGEMENT

(1.) The appellants are the Writ Petitioners and they made a challenge to the order of the first respondent dated 11.01.2008 in and by which, their request for transfer of patta in their names in respect of Survey Nos.2216 and 2217, Block No.58, Vellithirumutham Village, Srirangam Taluk, Tiruchirappallai District, came to be rejected.

(2.) The said Writ Petition after contest, came to be dismissed, vide impugned order dated 20.10.2010 and challenging the legality of the same, the appellants/Writ Petitioners came forward to file this Writ Appeal.

(3.) It is the claim of the appellants/writ petitioners that their grandfathers were the holder/owner of the buildings situated in Door Nos.90 and 90-A of Mela Adaiya Velanchal Street, Srirangam, Tiruchirappalli District and their grandfathers along with other owners, claimed ryotwari pattas by producing sale deeds and receipts evidencing the statutory levies. The Settlement Tahsildar-III (SE), Tiruchirappalli, vide proceedings dated 31.01969, held that they are eligible for ryotwary pattas under Section 13(2) of the Madras Minor Inams Act, 1963 and aggrieved by the same, the second respondent herein preferred C.M.A.No.291 of 1969 before the Minor Inams Abolition Tribunal(Principal Sub-Court), Tiruchirappalli and it was allowed on 30.01976 and as against the same, some private respondents preferred S.T.A.42 of 1980 before this Court and it was allowed on 18.07.1988 by placing reliance upon the common judgment dated 22.06.1988 in S.T.A.Nos.133, 118 and 123 of 1978.