A. SESURAJ Vs. TAHSILDAR, KADAVUR TALUK, KARUR DISTRICT

JUDGEMENT

(1.) The Petitioner has prayed for issuance of a Writ of Mandamus directing the respondents to survey and demarcate the boundaries of the Petitioner's land property in S.No.241/3A5D, Patta No.2083, situate at Pannapatti Village, Kadavur Taluk, Karur District on the basis of the Petitioner's representation, dtd. 22/11/2022 within the time stipulated by this Court.

(2.) Mr.C.Satheesh, learned Government Advocate takes notice for the respondents 1 to 3. 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 prayer mentioned property is a punja land measuring an extent of 4 acre and 40 cents and it is an ancestral property of his grand-father Gnanaprakasam. Before his demise, the grand-father settled the property in favour of he Petitioner and others. The Petitioner's grand-father settled the property measuring an extent of 1 acre and 73 cents in favour of the Petitioner and his younger brother through a settlement deed, dtd. 13/5/2021 and also in favour of Petitioner's cousins and uncle measuring an extent of 1 acre and 29 cents through a deed, dtd. 13/5/2021. Subsequently, after sub-division, the Petitioner was issued with a Patta in Patta No.2083 relating to the sub divided landed property in S.No.241/3A5D as mentioned above in his name and also in his younger brother's name. The Petitioner sent a representation on 22/11/2022 and has also paid the requisite fees.Since the same has not been considered till date, the Petitioner has filed this Writ Petition for the relief stated supra.