G.VANNARASI Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) These Writ Petitions have been filed seeking re-classification and to issue separate patta by relying upon a sale deed executed in the year 2005 by Mariya Chinnappu and on the basis of a mortgage deed executed in the year 1988 in the name of the husband of the petitioner in W.P. (MD)No.18861 of 2021. The Writ Petitioners in W.P.(MD)No.18862 and 18863 of 2021 are adjacent land owners. All the three Writ Petitions relate to the lands rather the property, in S.Nos.297/2, 292/2 and 297/3 in Karuppamanai Village, Peravurani Taluk, Thanjavur District, measuring 94 cents, 60 cents and 45 cents respectively.

(2.) Heard Mr.K.P.Sankarakumarakuruparan, learned Counsel for the petitioner and Mr.D.Ghandiraj, learned Special Government Pleader appearing for the respondents.

(3.) The petitioners had filed documents, extract of 'A' Registrar from the revenue records. A perusal of the same shows that in S.No.297, there are two sub part, namely, S.No.297/1 and 297/2. There is no S.No.297/3. S.No.297/1 has been classified as V.Mathakulam and it is a Government Poramboke/Anathinam. Similarly, S.No.297/2, is also Government Poromboke/Anathinam and classified as V.Mathakulam. More importantly, the land in S.No.297/1, measures 20 acres and 61 cents and the land in S.No.297/2 measures 2 Acres and 94 cents. The total measurement is 23 Acres 55 cents. Conversion of lands, which are classified as Kulam, cannot be permitted by this Court and should not be permitted to be considered by the respondents by this Court. The land in S.No.292/2, which measures 1 Acre 78 cents, is also classified as a Kulam.