A.DHANENDRAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr.B.Pragalad Ravi, learned Counsel on behalf of the petitioner and Mr.Sarangan, learned Additional Government Pleader appearing for the respondents.

(2.) The writ petition has been filed in the nature of Writ of Certiorari, questioning the order passed by the first respondent in proceedings No. Na.Ka.No.E4/25938/2021, dtd. 15/12/2021 and to interfere with it.

(3.) The petitioner claims that he is a resident of the property in S.No. 701/3 measuring about 0.22.0 ares, which is approximately 54 cents situated at Ponnamaravathi West Village, Ponnamaravathi Taluk, Pudukkottai District. The property originally belonged to one Palaniyaye, wife of Periyaiya Thevar. It is agricultural Punja land. It was assigned to her by the Tahsildar of Thirumayam Taluk in the year 1969 by his proceedings, dtd. 1/4/1969. Thereafter, she alienated the land in favour of the mother of the petitioner for valid consideration on 28/4/1972 by a registered sale deed in Document No. 812 of 1972.