N.R.RAMALINGAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Ms.I.Bobby Portia, learned counsel for the petitioner; Ms.A.Madhumathi, learned Special Government Pleader appearing for the respondents 1 to 3 and Mr.Karthikeyan, learned counsel for the fourth respondent.

(2.) The petitioner has filed this writ petition praying for issuance of a writ of certiorarified mandamus to quash the order passed by the first respondent / District Collector, Nagapattinam dated 01.09.2015 and for a consequential direction to issue patta in the name of the petitioner in respect of certain dry lands mentioned therein measuring to an extent of 75 acres in Kodiyakarai Village, Vedaranyam Taluk, Nagapattinam District.

(3.) The petitioner claims that the lands in question came to his possession through his ancestors as they had involved in performance of Urchavams, festivals, Poojas etc., in the Vedaranyeswaraswamy Temple. For the services rendered which is called as "Uzhiam" (CHpak;), the forefathers of the petitioner were granted the lands in question and they were cultivating the same and simultaneously rendering services to the temple. The petitioner claims that he is entitled to the benefit of Tamil Nadu Act 30 of 1963.