P. VELMURUGAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Petitioner has prayed for issuance of a Writ of Mandamus directing the respondents 4 to 6, particularly, the respondents 5 and 6 to measure the property bearing S.No.462/1 and Patta No.4115 measuring to an extent of 4 acres 98 cents situated at Veeranam Village, V.K.Pudur Taluk, Tenkasi District in pursuance of the Petitioner's representation, dtd. 4/11/2022 forthwith.

(2.) Mr.A.Kannan, learned Additional Government Pleader takes notice for the respondents 1 to 6. 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 submitted a representation to the first respondent on the Grievance Day with regard to the issuance of false patta in respect of the Petitioner's family property bearing S.No.462/1 measuring a total extent of 4 acres and 98 cents. The said representation was forwarded to the third respondent to conduct an enquiry and after enquiry, the third respondent passed an order cancelling the patta in the name of Mohammed Hanifa, son of Shekumuthu Rowthar in S.No.462/1 to an extent of 2.02.0(4.98 acres cents) and issued joint patta in the name of the Petitioner's father, his brothers namely, Sudalayandi, Ramaiah Thevar and Shanmuga Thevar.The seventh respondent aggrieved by the order of the third respondent, filed a Revision Petition to revise the order of the third respondent, dtd. 29/5/2018. The second respondent confirmed the order passed by the third respondent with regard to cancellation of patta for the above said property by order, dtd. 27/10/2022.The Petitioner gave representation to the fourth respondent on 4/11/2022 for measurement of the said property in patta No.4115 by paying the requisite fees. The fourth respondent has taken every steps to measure the same, but the same was objected to by the seventh respondent. Since the Petitioner's representation is not considered till date, the Petitioner has filed this Writ Petition for the relief stated supra.