S. SHANMUGAMURTHY Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) W.P.No.21793 of 2017 has been filed for issuance of Writ of Certiorari to quash the order of the first respondent passed in Revision Petition No.Na.Ka.26116/2010/E1, dated .06.2017 and the order of the second respondent, dated 30.07.2010 passed in A.P.Nos.12 and 14 of 2005.

(2.) The brief facts necessary for disposal of the Writ Petition would run thus:-

(3.) The petitioners' father Subbiah Gounder claimed to be a cultivating tenant in respect of the lands in Survey Nos.473, 475, 476, 477/1 and 477/2, measuring an extent of 13.30 acres from the year 1962. The said Subbiah Gounder passed away on 09.01.1993. Subsequently, the fourth respondent submitted an application in Form No.5 before the third respondent on 18.02.1993 to delete the name of Subbiah Gounder as a cultivating tenant for the lands in Survey Nos.476, 477/1, 477/2 and 473. Another application was filed by the petitioners to record them as cultivating tenants in the place of his father Subbiah Gounder. The application filed by the fourth respondent was taken on file as T.R.No.5 of 1993 and the petitioners application was assigned as T.R.No.7 of 1993.