C.RAMYA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition is filed to direct the 3rd respondent to measure the land for sub-division in S.No.1603/2B situated at Uppidamangalam East Village Group, Karur Taluk, Karur District and to transfer the patta for the said property in the petitioner's name.

(2.) According to the petitioner, she made an application dated 12.04.2019 to the 3rd respondent to fix the boundaries of the subject matter of the property in S.No.1603/2B situated at Uppidamangalam East Village Group, Karur Taluk, Karur District and to transfer the patta for the said property in her favour. But, on such application no action has been taken by the 3rd respondent till date. Hence, the petitioner has filed the present writ petition before this Court for the relief stated supra.

(3.) The learned counsel appearing for the petitioner would submit that it is the duty of the 3rd respondent to consider the petitioner's application dated 12.04.2019 to measure the property in S.No.1603/2B situated at Uppidamangalam East Village Group, Karur Taluk, Karur District and to transfer the patta for the said property in the name of the petitioner. Further, the learned counsel would submit that there is no rival claimant for the aforesaid property.