D. RAMAKRISHNAN Vs. DISTRICT COLLECTOR SALEM DISTRICT, SALEM

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The petitioner is a resident of Erikadu, Panamarathupatti Village, Salem Taluk and District and according to him, the landed property comprised in S.No.39/2 situate at Panamarathupatti Village, Salem Taluk and District, admeasuring to an extent of 23 cents, is located near his patta lands, the details of which have not been given. But, however, Mr.V.Jayaprakash Narayan, learned Government Pleader appearing on behalf of the official respondents would submit that the petitioner is also the owner of the patta lands situate in S.Nos.37/4, 38/6B and 39/1 admeasuring to an extent of 1.55 acres and it is taken on file and record.

(3.) It is the specific case of the petitioner that the said land was occupied by his father, viz., Thiru.Ramasamy Padayachi, right from the year 1953 and by way of succession, the petitioner continue to remain in possession and enjoyment of the same.