SYED AHAMED Vs. COMMISSIONER RAMANATHAPURAM MUNICIPALITY

JUDGEMENT

(1.) This writ appeal is directed against the order passed in W.P(MD)No.21194 of 2014 dated 15.07.2015.

(2.) Earlier, there was a writ petition filed in W.P(MD)No.14394 of 2013 by one Kumaran Sethupathy, who is the fifth respondent in the writ appeal, for issuance of a writ of Certiorari to call for the records relating to the enquiry notice vide Na.Ka.P6/14913/2013, dated 004.2013 read with the order dated 08.08.2013, vide Na.Ka.14913/2012 (P6), passed by the District Revenue Officer, Ramanathapuram District and quash the same.

(3.) In the said writ petition, the appellant was arrayed as the third respondent. After elaborate discussions and analysis of the papers available, the learned single Judge passed an order allowing the writ petition, quashing the impugned order dated 08.08.201 Further, the parties were also directed to agitate their claims / rights before the civil Court in the pending suit in O.S.No.46 of 2015 on the file of the Sub-Court, Ramanathapuram. It was further observed that after the disposal of the civil suit, it is open to the parties to approach the Revenue Authorities for mutation of revenue records as well as change of patta in favour of either of the parties and till such time, there shall not be any alienation or encumbrance over the property in dispute.