K. VASUDEVAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioners seek a direction for the issuance of a joint patta in the names of the petitioners in respect of 0.15.5 hectares of punja land in Survey No. 88/7, at M. Puliangulam Village, Thirumangalam Taluk, Madurai District.

(2.) The petitioners trace title to the above mentioned property through a sale deed dtd. 30/5/1994 executed by one Gurusamy Maniam in favour of one Manonmani. It is stated that the said Manonmani executed a sale deed dtd. 28/1/2008 in favour of the second to fifth petitioners herein and K. Subramanian. A gift deed was executed thereafter by K. Subramanian, the first petitioner's brother, in favour of the first petitioner. The petitioners also rely upon the relevant Village Accounts which reflect the name of one of the predecessors-in-interest of the petitioners, namely, Gurusamy Maniam. In these circumstances, the petitioners state that they are entitled to the issuance of a joint patta as recommended under the communication dtd. 5/9/2018 from the Firka Surveyor. The petitioners also point out that it has come to their notice that a patta bearing No. 3331 was wrongly issued in the name of the Chief Educational Officer, Government High School.

(3.) Mr. K.S. Selva Ganesan, learned counsel for the State, accepts notice on behalf of all the respondents. He submits that the Revenue Divisional Officer is the appropriate authority to consider the request in view of the grant of a patta to the Chief Educational Officer, Government High School.