P.GOPAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Writ Petition has been filed seeking a direction directing the respondents 1 to 3 to consider the petitioners representation dtd. 28/6/2021 requesting to conduct enquiry and cancel the land tax receipt issued in favour of Chinnakulandai by the revenue department on various dates in Survey No.272/3 and also to survey the land in Survey Nos.272/3 and 264/4 admeasuring an extent of 3.54 acre situated at Pulimedu Village, Anaicut Taluk, Vellore District and to fix the boundary.

(2.) In view of the order is going to be passed in the present Writ Petition, which will not prejudice the interest of the respondents 6 to 8, notice to the respondents 6 to 8 are dispensed with.

(3.) The grievance of the petitioner is that, the petitioner's father and his brother one Chinnakulandai were given separate assignment in respect of Survey No.273/1 in Pulimedu Village, Anaicut Taluk, Vellore District, and they were in possession and enjoyment of the property. After the death of petitioners father's brother, the respondents 6 to 8, who are legal heirs of their father's brother have created a forged kist receipt and based on the same, they have obtained electricity connection and now, they are claiming right over the property. Hence, to enquire about the alleged kist receipt produced by the respondents 6 to 8 and to find out the veracity of alleged kist receipt, the petitioners have submitted a representation before the 3rd respondent Tahsildar on 28/6/2021. But, so far, that representation was not considered and no order has been passed on it. Hence, the present writ petition has been filed by the petitioners.