N NARAYANA REDDY Vs. C SURESH BABU

JUDGEMENT

(1.) The petitioner has filed this Criminal Revision Petition to set aside the order passed in Crl.M.P.No.888 of 2017 dated 13.10.2017 on the file of the District Munsif-cum-Judicial Magistrate Court at Denkanikottai.

(2.) The case of the petitioner is that his father had right and title over the 1/5th share in the properties comprised in S.Nos.177, 179 and 193 at Thandarai Village, Hosur Taluk. After the demise of the petitioner's father the above said properties devolved upon his three sons and two daughters, including the petitioner herein. Accordingly the petitioner and the above four persons have 1/5th share over the undivided 1/5th share in S.Nos. 177, 179 and 193.

(3.) While so, the respondent herein alleging that he had purchased the above property from one of the legal heirs had obtained a Patta in his name by playing fraud. Thereupon an application was made by the petitioner to cancel the Patta issued in the name of the respondent before the DRO, Krishnagiri who has ordered for removal of the respondent's name from the Patta to the said property.