K PANDIDURAI Vs. IBRAHIM SHA

JUDGEMENT

(1.) By consent, both cases are taken up for final disposal and are disposed of by this common order as the facts pleaded and issue to be adjudicated are one and the same.

(2.) The petitioner in the affidavit filed in support of W.P.(MD)No.9626 of 2017, would aver among other things that he own a stretch of land admeasuring to an extent of 1.26 Hectares in R.S.No.821/2 in Thirumayam village, Pudukottai District and originally the said property belonged to one C.Karuppiah, son of Chinnapan of Kodipatti Village, Thirumayam Taluk and vide registered sale deed dated 15.12014, bearing Document No.3373 of 2014, registered on the file of the Sub-Registrar, Thirumayam, he had purchased the said property for a valid consideration of Rs.5,70,000/- (Rupees Five Lakhs Seventy Thousand only).

(3.) It is the specific case of the purchaser that one C.Karuppiah was in possession and enjoyment of the same. The petitioner would claim that after verifying the patta and 'A' Register, he has purchased the property and ever since the purchase, he has been in possession and enjoyment of the same. However, to his shock and surprise, some revenue officials came to his lawn on 25.02017 and started inspection and then only he became aware of the fact that the said land is sought to be illegally assigned in favour of the respondents 4 and 5.