LAKSHMIAMMAL Vs. DISTIRCT COLLECTOR KRISHNAGIRI DISTIRCT

JUDGEMENT

(1.) The Petitioner has approached this Court with the prayer for issuance of a Writ in the nature of Mandamus, directing the Respondents 1 to 3 to consider the Petitioner's representation dated 08.02.2011 and direct the Respondents 1 to 3 to cancel the Patta, issued in favour of the Respondents 4 to 9. In support of the Writ Petition, it is pleaded as under:

(2.) The Writ is totally misconceived and is nothing misuse of process of Court. The grant of Patta is governed by a statute i.e. Tamil Nadu Patta Pass Book Act, 1983. The Tahsildar is the Competent Authority under Rule 3 of the Act to issue Patta or cancel it, in case, it is illegally granted.

(3.) The remedy with the aggrieved party to either move for cancellation under Section 10 of the Tamil Nadu Patta Pass Book Act, or in the alternative, to file an Appeal before the Revenue Divisional Officer under Rule 14 of the Act.