P THANGAVEL Vs. DISTRICT REGISTRAR DISTRICT COLLECTORATE OFFICE

JUDGEMENT

(1.) This writ petition has been filed, praying for a Writ of Mandamus, directing the respondents to rectify the guideline value fixed in respect of the lands, in Survey No.619/2, Thanthoni Village, Karur District, and also to fix the guideline value of the lands, in Survey No.621/1A and Survey No.621/1B, Thanthoni Village, Karur, in accordance with the value of the lands, in Survey No.619/1, Thanthoni Village, Karur.

(2.) Heard Mr.AR.L.Sundaresan, the learned Senior Counsel appearing on behalf of the petitioner, as well as Mr.R.Manoharan, the learned Government Advocate appearing on behalf of the respondents.

(3.) The learned Senior Counsel appearing on behalf of the petitioner had submitted that it would suffice, if the respondents are directed to fix the guideline value for the lands in Survey Nos.621/1A and 621/1B, Thanthoni Village, Karur, as per the statements made in 'paragraph 9' of the counter affidavit filed on behalf of the second respondent. Paragraph 9 of the counter affidavit reads as follows: