K.THIRAVIAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition to issue a Writ of Certiorarified Mandamus, to quash the impugned order passed by the second respondent dated 15.06.2020 and consequently directing the second respondent to conduct enquiry and issue separate patta in the petitioner's name in Old Survey No.13/5 in joint Patta No.376 in Re-Survey No.13/5B1A to an extent of 12 cents, situated at Johilpatti Village, Kariyapatti Taluk, Virudhunagar District, on the basis of the petitioner's representation dated 17.03.2020 within a time frame fixed by this Court.

(2.) Mr.R.Sethuraman, learned Special Government Pleader takes notice for the respondents.

(3.) By consent of both parties, the writ petition is taken up for final disposal at the stage of admission itself.