UMA DEVI Vs. DISTRICT COLLECTOR, MADURAI DISTRICT

JUDGEMENT

(1.) The Petitioner has prayed for issuance of a Writ of Mandamus directing the fifth respondent to act accordingly in registering any documents pertaining to the land belonging to the Petitioner in R.S.No. 136/1C to a total extent of 1045 sq.ft south side excluding 175 sq.ft in extended 870 sq.ft situated at Vanchinathan Street, Sundar Nagar, Thirunagar, Madurai Ward No.95, after availing detailed report over the said property within the time frame fixed by this Court.

(2.) Mr.D.Gandhiraj, learned Special Government Pleader takes notice for the respondents 1 to 4, Mr.N.Ramesh Arumugam, learned Government Advocate takes notice for the second respondent, Mr.S.Manohar, learned counsel takes notice for the third respondent and Mr.K.S.Selvaganesan, learned Additional Government Pleader takes notice for the fifth respondent. By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) The case of the Petitioner is that the Petitioner has purchased the petition mentioned properties and she was in possession and enjoyment of the same from the year 1982 by paying proper tax.From the 'A' Register, it is seen that the said land has been classified as 'GD' ie. Government Dry Land and patta has been issued in the name of her predecessors.Further the said land fall within the ownership of the third respondent classified as ''I'' as Inam and the property which is under the ownership of the Petitioner is not classified among the inam lands. The Petitioner for her medical expenses tried to sell the property and the fifth respondent refused to register the same on the ground that the property in question belongs to the third respondent temple and also stated that there is notification in this regad by the third respondent temple.The Petitioner has sought for notification with the respondents 3 and 5 and the same was not provided till date. Even though the Petitioner produced all the relevant documents, by showing the blanket order of the third responent temple, the fifth respondent refused to register the same. Hence the Petitioner has filed this Writ Petition for the relief stated supra.