This is an appeal from a decree of the Subordinate Judge's Court of Ramnad, dismissing a suit brought by the plaintiffs against the Secretary of State in Council for a declaration that the Government order of 10th February 1910 directing the suit village to be fully assessed was not valid and for an injunction. The evidence, clearly shows that the suit village was Lakhiraj or exempt from the payment of revenue at the date of the Permanent Settlement and that it was excluded from the Settlement under Sect. 4 of the Reg. XXV of 1802. Further it is now admitted that Sect. 2 of Reg. XXXI of 1802, which confirmed certain grants of this kind, did not apply to Ramnad where the suit village is situated. The Inam Commissioner in 1864 recommended that the village should be fully assessed but it was not until February 1910 that effect was given to his recommendation by Exhibit A.
The case is clearly governed by the decision in Boddupalli Jagannadham v. Secretary of State for India in Council, but there is no period of limitation for the exercise by Government of its right to impose assessment on land liable thereto. The appeal therefore fails and is dismissed with costs.
Appeal dismissed.