HATSUM AGRO PRODUCT LIMITED REP BY ITS ASSISTANT GENERAL MANAGER Vs. JOINT COMMISSIONER, HR & CE DEPARTMENT, COIMBATORE

JUDGEMENT

(1.) Introductory

(2.) The land having an extent of 11.43 acres in Survey No.431/1, Udhiyur Village, Kankeyam Taluk, Tirupur District was declared as Devadayam Inam land. The Settlement Tahsildar, Coimbatore, as per order dated 10 September 1971 granted Ryotwari Inam Patta in favour of Thiru.Somasundaram and Thiru.Chandrasekaran under the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963. The Executive Officer, Arulmigu Subramaniyaswamy Thirukoil, claimed that the land has been in the possession and enjoyment of the temple and it was a service inam. The appellant purchased the land from the respondents 3 to 6 and presented the Sale Deed for registration. The Sub-Registrar was not inclined to register the document as it was shown as Devadayam Inam land.

(3.) The appellant even before the completion of registration of sale by the Registering Authority filed a writ petition in W.P.No.28939 of 2017 to restrain the respondents 1 and 2 from interfering with its peaceful possession and enjoyment of the land.