AIR 1996 SUPREME COURT 234 ::1995 AIR SCW 4009 ::(1996) 1 APLJ 54 ::(1996) 1 ICC 310 ::(1996) 1 Mad LW 63 ::(1996) 1 Mad LJ 61 ::(1996) 1 RentLR 137 ::1995 SCC (Supp) 3 724 ::(1995) 4 SCJ 268 ::(1995) 7 JT 538 (SC)

Supreme Court Of India

(From : Madras)

Hon'ble Judge(s): N. P. Singh, K. Venkataswami , JJ

Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act (30 of 1963) , S.8, S.44— Ryotwaripatta - Grant of - Inam land granted to temple - Any alienation by inamdar not established - Statutory presumption under Section 44 comes into play - Grant of Ryotwaripatta to appellants on ground that they were in continuous possession of lands for more than 12 years before 1-4-1960 - Illegal. Limitation Act (36 of 1963) , Art.64, Art.65— (Para 14 15 17)