S.GOPALASUNDARI Vs. TAHSILDAR

JUDGEMENT

(1.) On the consent given by both sides the main Writ Petition itself has been taken up for final hearing.

(2.) This Writ Petition has been filed challenging the order passed by the respondentdated 15.11.2016 rejecting the application made by the petitioner for grant of Patta in her favour.

(3.) The case of the petitioner is that the subject property originally belonged to the grandmother of the petitioner and she having purchased the same by virtue of the registered sale deed dated 22.09.1938. After the death of her grandmother, the property vested on the mother of the petitioner and his two brothers. The petitioner became the owner of the property insofar as the share of her mother, after her death. The uncle of the petitioner sold a portion of the property to one K.Natarajan. The petitioner filed the suit in O.S.No.4339 of 1986 before the XII Assistant City Civil Court, Chennai seeking for the relief of declaration of title and recovery of possession. Initially, this suit was dismissed by judgment dated 31.01.1995.