A KALIMUTHAN Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) Challenging the order passed by the 1st respondent in his proceedings Na.Ka.P5/C.R.315/2010 dated 16.3.2012, this writ petition has been filed.

(2.) Heard both sides.

(3.) The learned counsel for the petitioner has submitted that the property in S.No.102/2 to the extent of 1.85 acres situate at A.R.Mangalam, Thiruvadanai Taluk belongs to the petitioner. Previously the adangal extract was showing the land as "Anathinam". Hence, the Government had assigned the above said land to the petitioner's father on 28.08.1969. The standing order had also been issued to the petitioner's father with "D" Namoona and his father had obtained patta pass book in respect of the above said land. After his demise, the property was inherited by the petitioner and his brother Chellaiah. Subsequently, his brother had also given his share to the petitioner through a sale deed. Hence, the petitioner is the sole and absolute owner of the entire property in S.No.102/2 measuring 1.85 acres.