R. NIRMALA Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) THE petitioner in this writ petitioner seeks for a direction to the 3rd respondent / Tahsildar, Krishnarayapuram Taluk, to pass orders on the application, dated 03.10.2011, given by the petitioner, in the light of the report of the Village Administrative Officer, Manavasi Village and the documents produced by the petitioner to grant patta in respect of the property situated in S.No.276/2A1 and 276/2A4 in the said village.

(2.) WHEN the writ petition came up on 09.03.2012, notice was taken by the learned Additional Government Pleader for the respondents 1 to 3 and in respect of the 4th respondent private notice was permitted.

(3.) IN any event, the petitioner herself produced a copy of the communication sent by the Deputy Tahsildar, Krishnarayapuram, dated 24.01.2012. In the said communication, dated 24.01.2012, it has been stated that since the 4th respondent has objected for the grant of patta and claiming title over the property, the petitioner was directed to appear before the Officer on 30.01.2012 with the documents showing her title over the property.