MURSHETHA PARVEEN AND SHIEKA VAZIRA Vs. DISTRICT COLLECTOR, THENI DISTRICT, THENI, TAHSILDAR, BODINAIAKANOOR, THENI DISTRICT, S SANNASI

JUDGEMENT

(1.) The two petitioners who are the resident of Subburaj Nagar, Bodinaiakkanur, Theni District have filed the present writ petition seeking to challenge the order passed by the Tahsildar, Bodinaiakanoor.

(2.) The second respondent herein in subdividing the property and granting patta in favour of the third respondent, the property in which S.No.389/1C3 was sub divided, 389/1C3A and 389/1C3B to the total extent of 15.83 acres was divided into 1.12 acres in favour of the third respondent and 14.71 acres in favour of the petitioners.

(3.) It is seen from the impugned order that the third respondent made an application on 29.12.2008 to the Tahsildar and report was called for from the Zonal Deputy Tahsildar, on the basis of the inspection report, dated 17.04.2009 referred to these documents, the sub division was made and the name was included in the patta in patta No.6220.