P SAMUDRAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) By consent of the learned counsel on either side, these writ petitions are taken up for final disposal at the stage of admission itself.

(2.) Heard Mr.R.Muthukumarasamy, learned Senior Counsel appearing for Mr.A.Jenasenan, learned counsel for the petitioners and Mr.V.Jayaprakash Narayanan, learned Special Government Pleader for the respondents.

(3.) These writ petitions are filed, seeking for a direction to the respondents to issue patta in respect of lands covered in Plot Nos.21, 14, 11 and 8 in S.No.174/2 Part situate in Madipakkam Village, Kancheepuram District, measuring about 2760, 2400, 2400 and 2400 sq.fts. and consequently to make entry in the revenue records maintained by the Revenue Department to the effect that the petitioners are owners of the land situated at Plot Nos. 21, 14, 11 and 8 covered in S.No.174/2 Part Situate in Madipakkam Village, Kancheepuram District.