SIVANANDAN Vs. DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) Petitioner claims title and possession over different plots of land covered by Exts. P11 to P15 patta. It is stated that in respect of these lands Petitioner has been paying tax and this claim is sought to be substantiated by referring to Exts.P5 to P10 receipts.

(2.) It is stated that subsequently he had to approach this Court for police protection when his possession was disturbed and that writ petition was disposed of Ext.P4judgment. It is submitted that during the hearing, the learned Government Pleader submitted that the property has not been identified and that in the absence of such an identification it was not possible to render police protection. Taking note of the submissions, this Court by Ext.P4judgment directed that the Tahsildar will identify the property and thereafter necessary protection will be afforded.

(3.) Petitioner submits that accordingly the Tahsildar took efforts for identifying the property and finally realised that the property in the possession of the Petitioner was situated in Sy. No. 498 of Manjumala village as against Sy No. 183/1 mentioned in the pattas issued to the Petitioner. It is stated that thereupon, the Tahsildar made Ext.P16 report. It is stated that in the aforesaid circumstances Petitioner made Ext.P17 representation to the District Collector requesting that the survey number mentioned in the patta should be corrected. According to him, the District Collector did not take any action on the representation and hence this writ petition has been filed for appropriate direction.