KANDHASAMY Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE petitioner has filed the present Writ Petition seeking the relief of Writ of Mandamus to direct the respondent to dispose of the petition dated 11.2.2008 of the petitioner in regard to cancellation of patta in respect of the property bearing old Survey No. 241/1 and New Survey No. 1493/3 situated at 17th ward, THErku Ratha Veethi, Keelathiruchendur Village, Thiruchendur Taluk.

(2.) THE case of the petitioner is that as per the Will of his grandfather, his father has become the absolute owner of the property and his father has executed a gift deed in his favour, which has been registered on 7.2.2008 at the Sub Registrar Office, Tiruchendur. THE property tax has been originally assessed in the petitioner's grand father's name in respect of Door No. 82 and that the Executive Officer, Special Grade Town Panchayat, Tiruchendur has assessed and collected the tax and the assessment number is 6890.

(3.) THE main stand of the respondent is that the petition of the petitioner dated 11.2.2008 will be finalized in due course of time after receiving the records, recording statements and analyzing all aspects properly.