K.R.PRASANNAKUMAR Vs. THE TAHSILDAR

JUDGEMENT

(1.) The petitioners have approached seeking the following reliefs: i. To issue a Writ of Mandamus or other appropriate Writ or Direction to the 1 Respondent, directing him to effect the assigning of the properties sought to be assigned as per Exhibits.P6 to Exhibit P10; in favour of the petitioner respectively and to effect respective mutation of the same in favour of the petitioners.

(2.) Heard the learned counsel for the petitioner and learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioners that, the petitioners have submitted Exts.P8 to P13 applications before the first respondent seeking assignment of the lands in their possession. However, No orders are passed thereon.