P.MUTHU KRISHNAN [DECEASED] Vs. UNION OF INDIA

JUDGEMENT

(1.) The above writ petition is filed for issuance of a writ of certiorarified mandamus to quash the proceedings of the 2nd respondent, namely, the Director of Settlement, Puducherry dtd. 21/4/2005 and to direct the respondents to carry out corrections in the Land Records, FMB Sketch, in respect of the petitioners land measuing an extent of 67 Ares 50 Centiares which is wrongly included in Rs. No.1, Villianur Village, Pondicherry, and to forbear the respondents from interfering with the peaceful possession and enjoyment of the petitioner in respect of the subject lands.

(2.) The writ petitioner P.Muthu Krishnan died during pendency of the above writ petition and hence, his Legal Representatives are brought on record as petitioners 2 to 4 to prosecute the case. Hence, any reference to the 'petitioner' in the following paragraphs will be the deceased writ petitioner P.Muthu Krishnan.

(3.) The case of the deceased writ petitioner in the affidavit filed in support of the writ petition is as follows.