K RAMACHANDRA NAIDU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) WRIT Appeal against the order dated 27.1.2000 passed by the learned single Judge in WRIT Petition No.1180 of 2000 on the file of this Court.) The appellant-writ petitioner (hereinafter referred to as 'the petitioner') is aggrieved by the proceedings, dated 27.12.1999 of the second respondent-District Revenue Officer (for short, 'the DRO'), Vellore District, directing him not to alienate or transfer the property in question, assuming that the transfer should not be effected in the Revenue Records.

(2.) THE appellant-writ petitioner has preferred Writ Petition against the said Proceedings, dated 27.12.1999 contained in No.B-3-Pa-Mu-19908/99.

(3.) THE vendor of the petitioner, namely Mr.Krishnalal Jain had executed a General Power of Attorney in favour of the third respondent-E.M. Nagalingam and on that basis, the third respondent entered into an agreement of sale while so, the vendor of the petitioner cancelled the General Power of Attorney and then entered into the sale transaction on the very same property. It appears that thereafter, the petitioner applied for registration of land in his favour, but it was allowed and the patta was issued in his favour. At this stage, the third respondentpreferred appeal before the DRO and on his appeal, by the impugned proceedings, dated 27.12.1999, the third respondent directed the petitioner not to alienate or transfer the property in question assuming that even if he does so, the transfer should not be effected in the Revenue Records.