PONNAN Vs. SAKKARAI @ GOINDASAMY

JUDGEMENT

(1.) PETITIONER has filed the revision to set aside the order passed by the Executive Magistrate -Cum -Revenue Divisional Officer, Kallakurichi made in A2/7455/98 dated 8.3.99.

(2.) THE case in brief is as follows:

(3.) LEARNED Counsel for the Respondent, on the other hand, contended that the Executive Authority had perused all the documents filed by the parties and only after satisfaction, passed such an order and there is no illegality or infirmity in the same. Moreover, the Petitioner has not obtained any interim injunction from the Civil Court and the order passed was only Status quo to be maintained.