SATHISHKUMAR Vs. DISTRICT COLLECTOR AND TAHSILDAR

JUDGEMENT

(1.) Mr. K. Balasubramanian, learned Additional Government Pleader takes notice for the Respondents. By mutual consent of both sides, the Writ Petition is taken up for final disposal.

(2.) The Petitioner has come forward with this Writ Petition for issuance of a Writ of Certiorarified Mandamus calling for the records of the second Respondent in RTR/13335/10 dated 15.12.2010 and quash the same and consequently, direct the second Respondent to transfer the patta for Survey No. 611/1 of Thanakkarakulam Village, Radhapuram Taluk in the name of the Petitioner based on the document No. 5462 of 2010.

(3.) The grievance of the Petitioner is that he purchased certain properties and he applied for patta. The same was rejected by the Tahsildar giving reason that there are more than one entry relating to registration of documents. It is also stated that the person, who obtained loan, did not pay the loan, leading to the Court auction, was not the original Pattadhar. It is not in dispute that the appeal is provided under Section 12 of the Tamil Nadu Patta Pass Book Act, 1983 and the said Section is extracted hereunder: