C DURAISAMY Vs. COLLECTOR

JUDGEMENT

(1.) THIS writ petition is filed to direct the respondents to issue patta.

(2.) THE case of the petitioner is that civil cases have been filed between two parties and the party which succeeded in the first appeal as well as in the second appeal applied to the revenue officials as early as on 9.1.1996, to grant patta. But, even today, no order has been passed on that application is the grievance of the petitioner.