R.GURURAJAN, J. - (1.) PETITIONER /landlord is challenging the order of the land tribunal dated 8.5.2001.
(2.) PETITIONER 's father had granted on Mulageni, 15 cents of land in Sy. No. 84/4C1 to the first Respondent's father in the year 1942. The same was registered. It was a house site granted for residential purpose and buildings were already there. The co -sharers of the first Respondent family executed a released deed on 5.3.1995 releasing their rights in favour of the first Respondent. The deed mentions that the deed has been executed in respect of non -agricultural property. The first Respondent filed Form No. 7A before the second Respondent and the matter was enquired into and thereafter an order has been passed which is challenged in these proceedings. Notice was issued pursuant to which Respondents have entered appearance. Contesting Respondent has filed the statement objection in this Court. Moolageni has been explained by the contesting Respondent. He also says that the facts would show that Petitioners have not made out any case for interference.
(3.) GOVERNMENT has also filed its objections in support of the impugned order.;