MEENAKSHI Vs. TAHSILDAR, ALATHUR

JUDGEMENT

(1.) THE petitioner is aggrieved by Ext.P5 communication issued by the Additional Tahsildar informing her that the application for mutation cannot be favourably considered as O.S.No.211/2011 is pending before the Munsiff Court, Alathur.

(2.) LEARNED Government Pleader on getting instructions submits that when the prior title deed was examined, it was found that there is no identity with regard to the property included therein and the property obtained by the petitioner as per Ext.P1.