D.SRINIVASAN Vs. K.GOWRI

JUDGEMENT

(1.) THIS writ appeal is directed against the order, dated 06.11.2009, made in W.P.No.22653 of 2009, whereby the direction sought for by the petitioner/first respondent herein to direct the first respondent therein to consider her representation, dated 03.08.2009, was granted and the first respondent therein, who is the second respondent herein, was directed to consider the said representation within a period of twelve weeks from the date of receipt of a copy of that order.

(2.) IT is the case of the appellant that he purchased a property measuring an extent of 0.04.5 hectares of land in S.No.36/1A2 in Gerugambakkam Village, Sriperumbudur Taluk, Kancheepuram District, by way of a registered sale deed dated 30.09.1994 and immediately, after purchase of the said land, patta was issued in his favour by the second respondent in RPT 3094/94-95 and thus, the appellant has been in possession and enjoyment of the said property ever since the date of his purchase. It is also the case of the appellant that when he approached the Oriental Bank of Commerce for availing loan, the said Bank insisted for computerized patta for the aforesaid lands for approving his title and when the appellsant approached the second respondent for getting computerized patta, he was informed that the patta issued in his favour was cancelled and a fresh patta was issued in favour of the writ petitioner bearing Patta No.1796 in RPT No.2398/1416 dated 06.07.2006.

(3.) IT is the further case of the appellant that the first respondent seemed to have purchased another extent of land in S.No.36 Part in the year 2006 vide a registered sale deed dated 15.05.2006 and a perusal of the schedule in the plaint filed in O.S.No.28 of 2007 would clearly show that the property purchased by the first respondent is entirely different from that of the appellant.