C RAMAN Vs. SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT

JUDGEMENT

(1.) The statutory revision petition filed by the appellants challenging the order dated 24 June, 1999 on the file of the Land Commissioner, Chepauk, Chennai, was rejected by the Government on the ground that it was received belatedly. Feeling aggrieved, the unsuccessful revision petitioners have filed a writ petition before this Court and the same was dismissed by the learned single Judge. The order passed by the writ court is under challenge before us.

(2.) We have heard the learned counsel for the appellants. We have also heard the learned Additional Government Pleader on behalf of the appellants.

(3.) The assignments of land given to the respective appellants were cancelled by the Land Commissioner by a common order dated 24 June, 1999.