S. SYED AHAMED MUSTAFFA Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner has filed the present writ of mandamus praying for passing of an order by this Court directing the third respondent to give patta in his name in regard to the lands in Kodanki Nayakan Patti Village, Survey No. 13/4 an extent of 5 acres, situated in Nilakottai Taluk, Dindigul District.

(2.) ACCORDING to the petitioner, the petitioner made a representation dated 30.04.2001 before the first and third respondents for obtaining patta in his name. However, no steps have been taken so far. According to the petitioner, he is paying the kist to the aforesaid lands. In fact, the property was given to his father, during the year 1964 as assignment and the same was allotted to the petitioner through partition deed dated 07.06.1991. As such, he is in possession and enjoyment of the property till date.

(3.) AT this stage, the learned Government Advocate appearing for the respondents 1 to 3, fairly submits that if the petitioner gives a fresh representation, then the respondents/Authorities are ready to consider the same in the manner known to law and in accordance with law. The said submissions of the learned Government Advocate appearing for the respondents is recorded.