K.SIVAKUMAR Vs. PRINCIPAL SECRETARY AND COMMISSIONER

JUDGEMENT

(1.) This writ petition is filed to direct the respondents to issue a computer patta to the petitioner's land in S.Nos.24/4, 24/5 measuring to an extent of 4 Acre 58 cents situated at Alangulam Group, Sivagangai Taluk.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) According to the petitioner, after the demise of his grandfather, namely, Veeraiah Konar, he is in possession and enjoyment of the property in S.Nos.24/4 and 24/5 measuring to an extent of 4 Acre 58 cents situated at Alangulam Group, Sivagangai Taluk, Sivagangai District. But, in the revenue records, the aforesaid property has been wrongly classified as "Vaikal Poramboke". Hence, the petitioner has approached the respondent authorities to rectify the above mistake.