K MEENAKSHISUNDARAM Vs. EXECUTIVE OFFICER MADURAVOYAL PANCHAYAT

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of a writ in the nature of mandamus, directing the respondent No.1 to conduct enquiry on the representation of the petitioner dated 05.03.2011 and 04.11.2011.

(2.) THE petitioner is the co-owner of the property situate at Plot No.8, Viswas Nagar, Maduravoyal having purchased it from the owner Mrs.Molly Alxander through Power of Attorney Mr.Hanuman Prasad. THE petitioner acquired the title to the property and applied for grant of patta which was refused on the ground that patta was granted in favour of the respondent No.2.

(3.) THE case of the petitioner further is that the proceedings initiated by the Tamil Nadu Housing Board for acquisition of land also stands dropped and patta applied by the petitioner was refused and granted in favour of the respondent No.2 qua part of the land.