M PADMINI Vs. DISTRICT REVENUE OFFICER, KANCHEEPURAM

JUDGEMENT

(1.) The appellate order of the first respondent dated 23.4.2017 in respect of the properties situated in Survey No.46/1B, admeasuring 0.09.0 Ares (9795 sq. ft.), Pammal Village, Alandur Taluk, Kancheepuram District is under challenge in this writ petition.

(2.) The learned counsel, appearing on behalf of the writ petitioner, made a submission that the writ petitioner is an absolute owner of the land described in the writ petition. However, the respondents 4 and 5 have created certain fraudulent documents and making an attempt to grab the land. Thus, the order passed by the District Revenue Officer, Kancheepuram, without conducting proper enquiry is untenable.

(3.) At the outset, the writ petitioner claims that she is the absolute owner of the property described in the writ petition and she is having a valid title over the property and therefore, the order passed by the first respondent is contrary to the judgment and decree granted by the Civil Court in favour of the writ petitioner.