BHASKARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Petitioner seeks the following reliefs in the writ petition:

(2.) Material facts for the disposal of the writ petition are as follows:

(3.) Petitioner is a permanent resident in the building situated in Survey No.328/11 of Kolazhy Village, as per Ext.P1 purchase certificate and Ext.P2 assignment deed. According to the petitioner, a portion of the property belonging to the petitioner viz., 0.0161 hectare of land situate in Survey No.328/11 of Kolazhy Village was exchanged with the Panchayat puramboke in Re-survey No.328/3, evident from Ext.P Accordingly, petitioner preferred an application to the 2nd respondent Tahsildar to assign the said land in his name, evident from Ext.P4.