LAWS(MAD)-2011-1-77

RAJAPPAN Vs. DISTRICT COLLECTOR PUDUKKOTTAI

Decided On January 06, 2011
RAJAPPAN Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) THE petitioner has projected the present writ petition seeking for a Writ of Mandamus to direct a direct the Respondents 1 to 3 to receive the kist, land tax etc., from the petitioner in respect of the Punja land in Survey Number 61/1A2-5 ad-measuring 0.62.0 hectares in Kothamangalam South Village, Alangudi Taluk, Pudukkottai District.

(2.) IT is the submission of the learned Counsel for the Petitioner that the petitioner has purchased the land in Survey Number 61/1A2-5 ad-measuring 0.62.0 hectares in Kothamangalam South Village, Alangudi Taluk, Pudukkottai District, from one Muruthalingam through the Sale Deed dated 14.02.1995. Earlier, the said property has been belonged to one Avudai son of Muthusamy, who has been issued patta in Patta No.93.

(3.) IT is to be noted that the petitioner has also been given the Patta Pass Book. As seen from the communication from the Head Quarters Deputy Tahsildar, Alangudi, dated 18.01.1993, even the order of the Alangudi Tahsildar's proceedings in Na.Ka.No.7868/95 dated 30.10.1996, also speaks of the patta being transferred in the name of the petitioner subject to the result of O.S.No.183 of 1996 on the file of the District Munsif Court,Pudukkottai.