K K NAIR Vs. DISTRICT COLLECTOR KANCHEEPURAM

JUDGEMENT

(1.) WRIT Petition No.21762 of 2010 is filed praying to issue a WRIT of Certiorarified Mandamus, calling for the records of the impugned order dated 13.5.2010 in Na.Ka.Aa5/3191/2009 passed by the second respondent and quash the same as null and void as far as the petitioner is concerned and consequently direct the respondents 1 and 2 to issue the revenue patta for the petitioner premises situated at No.135/120, Velacherry Road, East Tambaram, Chennai-600 059.

(2.) THE prayer in all other writ petitions are one and the same and have been filed challenging the order of the Tahsildar dated 13.5.2010. By consent of both parties, all the writ petitions have been taken up together and disposed of by this common order.

(3.) TAKING queue from the order passed by the Hon'ble First Bench of this Court, the present batch of writ petitions have been filed seeking to quash the memorandum dated 13.5.2010 passed by the second respondent Tahsildar and to direct the respondents 1 and 2 to grant patta.