K. DHANAPAL Vs. DISTRICT REVENUE OFFICER COLLECTORATE

JUDGEMENT

(1.) Instant writ petition has been filed, for a writ of certiorari, calling for the records of the District Revenue Officer, Namakkal District, first respondent, with regard to Proceedings, in Na.Ka.No.12689/2008 (01), dated 4/10/2008, confirming the order passed by the Revenue Divisional Officer, Tiruchengode, Namakkal District, second respondent, in Na.Ka.1221/2007/B, dated 8/9/2007, and quash the orders of redemption, and for a further direction, to direct the respondents, to issue patta, in favour of the petitioner, for the lands measuring about 88 cents, in S.F.No.34/4C, 34/4B and 34/4E at Keelmugham Village, Mallasamuthiram, Tiruchengode Taluk, Namakkal District.

(2.) Lands in question was originally assigned to persons belonging to Scheduled Caste and classified as Adi Dravidar condition lands. Lands were assigned by an order No.53/35, dated 16/1/1926. These lands were in possession of the legal heirs original assignees as under:- <FRM>JUDGEMENT_116_LAWS(MAD)7_2019_1.html</FRM>

(3.) Petitioner states that he had purchased these lands from Parvathy, Gunjammal, Raghunathan, Perumal, Manickam and Ayyavu, in the year 1993, through the registered sale deed Nos.1004, dated 16/9/1993; 1040 dated 28/9/1993 and 1099 dated 22/10/1993 registered at the Sub-Registrar office, Mallasamuthiram, Tiruchengode Taluk, Namakkal District. Petitioner states that he has been in continuous occupation and enjoyment of the land from 1993.