S. PADMANABHAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THIS revision has been filed challenging the order dated 15.12.2008 passed by the first respondent, viz., the Revenue Divisional Officer, Nagapattinam.

(2.) THE first respondent came to the conclusion that there is a serious dispute regarding certain immovable properties between the petitioner, who has been arrayed as a "B" party and the second respondent and others who have been arrayed as "A" party. In this regard, a criminal complaint was given and the matter was referred to the Revenue Divisional Officer.

(3.) THE petitioner challenged the said order by filing this revision petition stating that the order passed by the first respondent prohibiting both the parties from entering into suit property is illegal. Further, it is submitted that the petitioner has been prohibited from entering into the property where he is residing, viz., in S. No. 225/7.