A.KALIYAPERUMAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The prayer sought for herein is for the issuance of a Writ of Mandamus directing the respondents 1 and 2 to restore the patta in favour of the petitioner in respect of the property in Survey No.260/1- 42.50 acres at Sendhanur Village, Villupuram Taluk by considering the representation given by the petitioner dated 5.5.2018.

(2.) The landed property in S.No.260/1 at Sendhanur Village, Villupuram Taluk and District is the subject matter herein. According to the petitioner, the property originally belonged to one Poorani Ammal, from whom he purchased the property by a registered Sale Deed in the year 1983. Pursuant to the said sale, the petitioner claimed to have been in possession and enjoyment of the property and accordingly he applied for patta and that was also considered by the Revenue Authorities, where they have given patta in Patta No.75 dated 15.02.2015 in favour of the petitioner.

(3.) Subsequently, according to the petitioner, he came to know that, in the year 2018, patta had been issued in favour of the private respondents 3 to 6 in respect of the same property on 14.04.2018. Therefore, in order to cancel the other patta issued in favour of the third party, which according to the petitioner has been issued without any notice to the petitioner, he has given a representation dated 05.05.2018 to the respondents to conduct an enquiry and cancel the patta issued in favour of the private respondents in Patta No.679 dated 14.04.2018 and since the said representation has not been considered, the petitioner has approached this Court by filing the present writ petition with the aforesaid prayer.