(1.) A common issue is involved in both the writ petitions and therefore, both the writ petitions are taken up together and a common Judgment is passed.
(2.) The petitioner became the owner of the subject property by virtue of a registered Sale Deed dated 25.03.2013. This property was purchased by the petitioner along with his wife. The petitioner submitted an application requesting for patta. At that point of time, the petitioner was directed to get a No objection Certificate from the Assistant Commissioner of Urban Land Tax. The petitioner approached the said authority and he was informed that no such certificate can be issued. Aggrieved by the same, the petitioner filed WP No.7409 of 2019, seeking for a direction to the 2nd respondent to issue patta for the property.
(3.) When the above writ petition was pending, a counter affidavit came to be filed by the 2nd respondent in which, the 2nd respondent had made reference to the property being acquired under the Urban Land Ceiling Act and the entire particulars were given in the counter affidavit.
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