K NAGAJOTHI Vs. DISTRICT COLLECTOR CUDDALORE DISTRICT

JUDGEMENT

(1.) THE petitioner herein challenge the order dated 09.06.2000 passed by the 2nd respondent under which, her name was directed to be deleted in the Revenue records pertaining the re-survey No. 173/2 at Vijayama nagaram village, Virudhachalam Taluk and consequently the husband of the 4th respondent ordered to be recorded encroacher.

(2.) THE petitioner in the affidavit filed in support of this petition averred that she is the absolute owner of the land measuring 4.42 acres bearing Survey No. 173/2 and the land measuring 0.44 acres bearing Survey No. 173/3 of Vijaya Managaram Village, Virudhachalam Taluk, Cuddalore District having purchased the same from one Anthonyswamy, by a registered sale deed dated 12.06.1991. THE said Anthonyswamy had bought it from one Arumuga Padayachi, by a registered sale deed dated 12.12.1984.

(3.) THE petitioner further averred that she was not aware of the issuance of the above said order dated 09.06.2000 by the second respondent and the impugned order dated 09.06.2000 is per se in violation of principles of natural justice, as the same came to be passed without any notice. Hence, she prays for quashing the impugned order and for consequential reliefs.