M. PALANICHAMY Vs. THE ASSISTANT COMMISSIONER

JUDGEMENT

(1.) THE short facts of the case are as follows: -

(2.) BY a registered sale deed under Doc. No. 1773 of 1980 one Muthammal became the owner of the lands covered by the said sale deed in S. No. 1269 and 1270 of the same Village from the third respondent. By another registered sale deed one Veluchamy became the owner in respect of the extent of lands mentioned there in S. No. 1269 and 1270 from the third respondent. The petitioners 2 and 3 became the owners pursuant to a registered sale deed dated 12.07.2001, executed in their favour by Tmt. Muthammal and Veluchamy. Each of the petitioners is in possession and enjoyment of their respective lands and doing cultivation. The land comprising in Survey Nos. 1269 and 1270 and 1311 are classified as wet lands and having irrigation facilities from Amaravathi Reservoir Scheme.

(3.) AT the time of admission, this Court granted status quo in the above writ petition. In order to vacate the interim order on behalf of the first respondent, the Assistant Commissioner, (Land Reforms), Erode, has filed a counter affidavit, which is as follows: -