N. MUTHUKUMAR Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Certiorari calling for the records of the 1st respondent herein pertaining to cancellation of UDR Patta standing in the name of the petitioner vide impugned order dtd. 12/5/2021 bearing Na.Ka.No.5703/2020/E1 and quash the same.

(2.) That the property Punja land to the extent of 16.08 acres at S.No.285/1 at Mopperipalayam Village, Palladam Taluk, Coimbatore District is the subject matter. The said property originally belonged to one Palani Gounder, who settled a Will in favour of the respondents 4 and 5 in 1967 for 1/3rd of the saiid property ie., around 5.36 acres. Insofar as the remaining 2/3rd of the property is concerned, the petitioner's predecessor-in-title purchased the said 1/3rd of the property from whom the petitioner sometime in the year 2013, purchased the property. Therefore, he claims right over the 1/3rd of the entire stretch ie., 5.36 acres.

(3.) Insofar as the 5.36 acres being the 1/3rd of the property purchased by the petitioner, he was able to get a sub division patta of the property concerned in S.No.285/1A and 285/1B.