G.WAHID SHERIF Vs. ASSISTANT SETTLEMENT OFFICER

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal and is disposed of by this judgment. Mr.E.Manoharan, learned Additional Government Pleader accepts notice on behalf of the respondent.

(2.) The appellants herein are the writ petitioners. They filed WP.No.23540/2014, praying for issuance of a writ of certiorarified mandamus, calling for the records of the sole respondent, culminating into an order dated 20.03.2014 and to quash the same, with a consequential direction, directing the respondent to issue patta in their favour in respect of the lands comprised in S.No.364/1, admeasuring to an extent of 2.07.5 Hectares and the lands comprised in S.No.364/2, admeasuring to an extent of 0.42.0 Hectares situate at Marudhandapalli Village, Hosur Taluk, Krishnagiri District. The writ petition was entertained and after contest, it came to be dismissed vide impugned order dated 14.09.2018 and challenging the legality of the same, the appellants/writ petitioners came forward to file the present writ appeal.

(3.) It is the claim of the appellants/writ petitioners that the said properties are ancestral in nature and it was purchased by Thiru Mohamed Ghouse Sahib, S/o.Thali Batcha, from Tvl. Syed Rahim Saheeb and Abdul Saleem, through a registered Sale Deed bearing Doc.No.825/1954 dated 17.04.1954 and ever since then, the predecessors and the successors in interest, continue to be in occupation of the land and are carrying on agricultural operations and they have paid kist, for which the jurisdictional Village Administrative Officer had also issued necessary receipts.