ANBUCHELVI APPULINGAM Vs. DISTRICT COLLECTOR, KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) This petition is filed seeking issuance of a writ of Certiorarified Mandamus to call for the records pertaining to the impugned order passed by the 2nd respondent in Na.Ka.No.833/2018/A dtd. 31.08.2018, insofar as it relates to directing the 3rd respondent to effect mutation of patta in favour of the writ petitioner, based on the outcome of the criminal proceedings and set aside the same as illegal, arbitrary.

(2.) The one-liner of this case according to the petitioner is that a certain Muneeswaran has challenged the title of the petitioner over a plot of land on the strength of a fraudulent fabricated sale deed, and obtained patta in his name. She moved the second respondent - Revenue Divisional Officer (hereinafter RDO) to restore her name in the revenue records, but that was rejected Vide the impugned order.

(3.) The facts as could be gathered on a combined reading of the affidavit herein filed along with the materials in the typed set of papers filed by the petitioner are: