P. SUBRAMANIAN Vs. DISTRICT COLLECTOR, MADURAI

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the respondents to correct the mistake in the online Patta in S.No. 1149/2 measuring an extent of 1841 Sq.ft in East Madurai Village, Madurai South Taluk, by deleting the classification of land as "Government Poromboke" and include the name of the petitioner and his father Paramasivam, by considering the petitioner's representation dtd. 19/11/2021 within a time frame to be fixed by this Court.

(2.) According to the petitioner, he is the absolute owner of the aforesaid land and in the Town Survey Register, a mistake has been rectified and the petitioner is declared as the patta holder. However, according to the petitioner, in the online patta, the mistake has not been rectified and the said land continues to be classified as "Government Poromboke" land. In such circumstances, he has given a representation, dtd. 19/11/2021 to the respondents to correct the aforesaid mistake. Since the petitioner's representation has not been considered till date, this writ petition has been filed.

(3.) Heard Mr.M.Thirunavukkarasu, learned counsel for the petitioner and Mr.T.Amjad Khan, learned Government Advocate accepts notice on behalf of the respondents.