SOWRIAMMAL Vs. TAHSILDAR JAYANKONDAM TALUK OFFICE ARIYALUR DISTRICT

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer of issuance of a writ of mandamus directing the first respondent herein to consider the petitioner's representation dated 11.11.2011.

(2.) THE petitioner claims that she is the owner of the land in pursuance to the purchase comprising in R.S.No. 201/1 O.S.No.202/1 part and having patta No. 1086. THE petitioner is also paying necessary revenue tax. THE case of the petitioner is that the neighbouring persons of the property are trying to encroach upon the land of the petitioner. THE petitioner therefore made representation to the respondents for demarcation of the land.

(3.) NO writ of mandamus is competent in the absence of legal right and corresponding legal obligation of the first respondent to redress the grievance. NO merits. Dismissed. NO costs.