N MUTHUSWAMY Vs. DISTRICT COLLECTOR AND ORS

JUDGEMENT

(1.) The Petitioner has filed the present writ petition seeking issuance of writ of mandamus directing the 1st Respondent to consider the Petitioner's representation dated 03.03.2008 and further representation dated 12.05.2008 and consequently direct the Respondents to allot the lands in all measuring 7 acres comprised in Survey No. 45/4, 46/1 and 46/7 situated at V. Mamandur Village, Kallakurichi Taluk, Villupuram District, in favour of the Petitioner.

(2.) Learned Counsel appearing for the Petitioner submitted that the Petitioner has become absolute owner of the property comprised in Survey No. 47/1 by way of purchasing through a registered sale deed dated 15.02.2005 at the office of the Sub-Registrar, Chinna Salem as document No. 316 of 2005. Subsequent to the purchase of the said land, the other lands having an extent of 2.52 acres comprised in Survey No. 45/8, are also under his occupation, as the said lands are owned by one Manimegalai, wife of the Petitioner. The Petitioner being the absolute owner of both the lands, cultivating the said lands jointly. Further, there are certain Government lands adjacent to the Petitioner lands, but the said lands cannot be accessed by anyone else without using the Petitioner's lands. Therefore, the Petitioner has made a representation to the authorities seeking issuance of patta. When the said representation pending for consideration, the Petitioner came to know that in respect of the Government lands comprised in Survey Nos. 45/4, 46/1 and 46/7, patta have been issued to the Respondents 5 to 7. Since the Revenue Authorities have chosen to give patta without any possession and enjoyment to the Respondents 5 to 7, when the Petitioner has already in occupation of he nearby lands, it was contended that the issuance of patta by the Revenue Authorities in favour of the Respondents 5 to 7, are illegal and on that basis, prayed for allowing the present writ petition.

(3.) In reply, the learned Counsel appearing for the Respondents 5 to 7 submitted that when the case of the Petitioner itself shows that the lands, for which the Petitioner has come to this Court, has been already given in favour of the Respondents 5 to 7 by way of issuing patta, the remedy lies for the Petitioner before the Civil Court and not in the writ Court.