KOMALA Vs. COLLECTOR

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a Writ in the nature of Mandamus, directing the Respondent No.2 to decide the application filed by the petitioner for change of patta in pursuance of the purchase of the property.

(2.) THE case pleaded is that the petitioner purchased the land situated at Kunnathur Village, Arakkonam Taluk, Vellore District comprising Survey Nos.474/2B measuring 2.00.5 acres vide patta No.1089.

(3.) THE defence raised by the respondent deserves to be rejected for the simple reason that Respondent No.2, cannot avoid performing his statutory duties, in deciding the application made under the statute, which gives him power to accept or reject the application.