S MANI Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) WRIT Petition under Article 226 of The Constitution of India praying for the issuance of a writ of certiorarified mandamus to call for the records of the first respondent pursuant to the order dated 12.11.2002 made in Na.Ka.14920/2002/Aa/3. quash the same and consequently directing the respondents to re-issue of patta in favour of the petitioner in favour of the petitioner in respect of the property bearing Natham S.F.No.134/193, measuring an extent of 0.07.5 hectares situated in Kulipirai Village, Thirumayam Taluk, Pudukkottai District. Learned counsel for the petitioner reports no instructions. Hence recording the same, the writ petition is dismissed for diligent prosecution. No costs. The connected miscellaneous petition is also dismissed.