R. MUNIYANDI Vs. ASSISTANT SETTLEMENT OFFICER (NORTH)

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondents.

(2.) The petitioner herein has obtained Patta from the Assistant Settlement Officer/1st respondent, vide proceedings dated 19.09.2011 as if the land covered under the Tamil Nadu Estate (Abolition and Conversion into Ryotwari) Act, 1948. The said order is pursuant to the complaint made by one Mr. K. Natarajan on 18.08.2018 came under scrutiny and the District Revenue Officer, Thiruvallur District, found that the subject land was classified as 'Government Anadeenam' all along even during UDR scheme, exercise but all of a sudden, the Assistant Settlement Tashildar has issued patta in favour of the petitioner, without following the procedures, standing order and the instruction of the Revenue Department.

(3.) The said order is impugned by the petitioner on three grounds.