M.LILLYPUSHPAM Vs. TAHSILDAR

JUDGEMENT

(1.) THE petitioners in all these writ petitions pray for issuance of writ in the nature of Mandamus, directing the first respondent to conduct enquiry and to issue patta in favour of the petitioners with respect to the land along with building and to give compensation for illegal demolition by the respondents.

(2.) IT is the pleaded case of the petitioners, that they are the absolute owners of the land and buildings, classified as "Natham" property, namely village property, which was enjoyed by the occupants even before the independence.

(3.) THE petitioners, being in peaceful possession and enjoyment of the properties, therefore claim issuance of patta in their favour.