RAMACHANDRAN Vs. ASSISTANT COMMISSIONER LAND REFORMS ERODE

JUDGEMENT

(1.) SINCE the issue involved in both the Writ Petitions are common, they have been heard together and disposed off by this common order.

(2.) THE prayer in these Writ Petitions is for the issuance of a Writ of Mandamus, directing the first respondent viz., the Assistant Commissioner, Land Reforms, Erode, to issue patta in favour of the petitioners herein based on their representations.

(3.) THUS, when the petitioners have complied with all the terms and conditions, as mentioned in the assignment order by not alienating the property for about 23 years and also made full payment, the respondents are duty bound to issue patta in favour of the petitioners. With these submissions, the learned counsel prayed for allowing the writ petitions.