P RAVI Vs. DISTRICT COLLECTOR VELLORE DISTRICT

JUDGEMENT

(1.) THE learned Additional Government Pleader takes notice for the respondents 1 and 2.

(2.) ON consent, this writ petition is taken up for final hearing, at the admission stage.

(3.) IN the result, the petitioner is given the liberty to approach the appropriate authority for appropriate relief in respect of the patta issue within within four weeks from the date of receipt of the copy of this order and the appropriate authority may consider and decide the petitioner's claim, if any on merits as per law after giving due notice and opportunity of personal hearing to the parties concerned within eight weeks, thereafter. With this observation, this writ petition is disposed of. No costs.