Mrs. Sujata V. Manohar, J. - (1.) Delay in filing special leave petitions out of which Civil Appeals Nos. 111 and 112 of 1984 arise, is condoned.
(2.) Leave in Special Leave Petition No. 2186 of 1995 is granted.
(3.) The land which is the subject-matter of dispute in these appeals was originally Minor Inam Land. Minor Inams were extinguished on and from the notified date i.e 15-2-1965 on the coming into force of the Madras Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (hereinafter referred to as 'the said Act'). On the abolition of Minor Inams, ryotwari pattas were granted to the persons so entitled under the provisions of the said Act.;