SARAH MICHELLE COELHO Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition to issue a Writ of Certiorarified Mandamus to call for the records of the 6th respondent pertaining to the Notification No.370/2011, dated 03.08.2011, to quash the same and consequently directing the 5th respondent to remove the illegal constructions in the petitioner's property comprised in S.No.750 measuring an extent of 23.36 Acres, in S.No.813/1 measuring an extent of 32.22 Acres and in S.No.813/2 measuring an extent of 2.35 Acres, totalling 60.93 Acres of Gudalur Village, The Nilgiris District.

(2.) The brief case of the parties necessary for the disposal of the Writ Petition is as follows:-

(3.) In the counter filed by the 5th respondent it has been stated that the application for patta ought to have been made with in six months from 27.11.1974. Since the petitioner did not make the application within six months time, the claim of the petitioner was rejected on the ground of limitation. Further, the 5th respondent has denied the averments stated in the affidavit filed in support of the petition.