K RAMAMURTHY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) ON consent, this writ petition is taken up for final hearing.

(2.) THE writ petition is filed for issuing appropriate direction to the third respondent to effect mutation in the revenue records in the name of the petitioner in respect of the land measuring an extent of 52.5 cents comprised in Survey No.75/6A of Mettuchakarai Kuppam Village, Thirupathur Taluk, Vellore District, as per the order of the 3rd respondent dated 28.07.2008.

(3.) HEARD the rival submissions made on both sides.