S. BALACHANDRAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) These writ petitions have been filed for issuance of Writ of Mandamus, directing the fourth respondent to issue patta to the petitioners' land by deleting the wrong entries pertaining to the subject land and restore the status of the subject land as "Patta Lands", by considering the petitioners' representation.

(2.) Heard, Mr. P.Valliappan, learned counsel appearing for the petitioners and Mr.P.Balathandayutham, learned Special Government Pleader appearing for the respondents.

(3.) The case of the petitioners is that all the petitioners have purchased their respect plots from The Coimbatore Rajalakshmi Co-Operative House Building Society Limited, by registered sale deeds comprised in survey Nos.49 and 50/1 situated at Uppilipalayam Village, Coimbatore. The said Coimbatore Rajalakshmi Co-Operative House Building Society Limited had purchased the entire extent of the land by registered sale deeds dtd. 22/2/1979 and 25/5/1980 vide document Nos.2503 of 1979 and 2018 of 1980 respectively. Thereafter, the said Society applied for layout approval and the entire layout has been approved by L.P.CN.No.148/80. After purchase of their respective plots, the petitioners have formed an association as 'Rajalakshmi Nagar Residents Welfare Association' to represent the common interest of the owners.