DEEPAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner had applied for commutation of patta and made a complaint in such regard against the fourth respondent. He seeks the expeditious disposal thereof.

(2.) The petitioner states that he purchased the property bearing Survey No.75/1C, Thulukkankulam, Tiruchuli Taluk, Virudhunagar District, under a registered sale deed bearing Document No.2531 of 2020 from the legal heirs of Vellaikatha Mooppar. Subsequent to such purchase, the petitioner made an online requisition to the fourth respondent for change of patta. The petitioner alleges that the fourth respondent demanded a bribe for such purpose and lodged a complaint before the first respondent against the fourth respondent. It is stated that such complaint was forwarded by the first respondent to the second respondent and by the second respondent to the third respondent. In spite of attending a couple of hearings in this connection, it is stated by the petitioner that no effective action has been taken thereon. The present writ petition is filed in these facts and circumstances.

(3.) Mr.P.Subbaraj, learned counsel for the State, accepts notice on behalf of respondents 1 to 3. He submits that if an appropriate application for patta mutation is submitted, the jurisdictional Tahsildar would consider and dispose of the same on merits.