K.SIVAPRAKASH Vs. TAHSILDAR

JUDGEMENT

(1.) The ownership certificate issued by the Tahsildar in proceedings dtd. 19/10/2022 is sought to be quashed in the present writ petition.

(2.) The petitioner states that he is the absolute owner of the subject property more fully described in the affidavit filed in support of the present writ petition. The dispute arouse due to the fact that an application was submitted by the 2nd respondent before the Tahsildar, Madukkarai for issuance of ownership certificate. The Tahsildar issued the impugned ownership certificate in favour of the 2nd respondent Smt.V.Thulasimani stating that the 2nd respondent is the owner of the subject property.

(3.) The learned counsel for the 2nd respondent though states that the ownership certificate issued by the Tahsildar is to be construed as possession certificate, the Tahsildar cannot issue any one of such certificate without conducting any enquiry and more so, the Tahsildars are incompetent to issue ownership certificate at all.