M.RAJALAKSHMI Vs. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition to issue a Writ of Mandamus, directing the respondents 1 to 3 to assign patta in favour of the petitioner in respect of the land to an extent about 1 acre in Survey No.219, Poonkudaiyar Kulam Village, Cheranmahadevi Taluk, Tiruneveli District, in which, she is in continuous possession and enjoyment of the petitioner and her predecessors for more than 100 years by considering her representations dated 06.06.2016 and 24.09.2019.

(2.) According to the petitioner, though she made a representation dated 24.09.2019 to the respondents with the relief sought for in the prayer, so far, no action has been taken. Hence, the present Writ Petition.

(3.) When the matter is taken up for hearing, the learned Government Advocate appearing for the respondents, on instructions, submitted that the subject matter of the property in Survey No.219 is classified as a 'Kulam poramboke', as per the revenue records. Since the aforesaid land is classified as a water body, the petitioner's claim for granting patta cannot be considered by the authorities.