DHANAPACKIAM Vs. DISTRICT COLLECTOR, DINDIGUL, DINDIGUL DISTRICT

JUDGEMENT

(1.) This writ petition is filed seeking for direction to direct the respondents 4 and 5 herein to consider and take appropriate action on the representation of the petitioner dated 16.06.2020 along with the on line application for sub division patta transfer dated 04.06.2020 sent for the purpose of issuance of separate patta after making proper survey and demarcation in respect of the petitioner's house site property to an extent of 2400 sq.ft in Ayan Survey No.607/2, present sub divided survey No. 607/10A out of total larger extent of 2 Acre and 70 cents in which northern portion of an extent of 1 acre and 25 cents bearing the plot NO. 14 forming part of original joint patta No.4441, the present sub division patta No.4147 situated at Chettinaickenpatty Village, Dindigul West Taluk, Dindigul District.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner made applications to the respondent on 04.06.2020 and 16.06.2020 for issuance of separate patta, after making proper survey in the petition mentioned survey number. But so far, no action has been taken. Hence the petitioner filed this present writ petition.

(3.) On instructions, the learned Government Advocate appearing for the respondents 1 to 5 submitted that on receipt of petitioner's application, the respondent informed the petitioner to appear for enquiry with relevant documents. But there is no response from the petitioner. He would further submit that if the petitioner shall submit a fresh application before the concerned authority, the same would be considered.