R. INDHIRA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) BY consent of the learned counsel on either side, this writ petition itself is taken up for final disposal.

(2.) HEARD Mr. V.Raghavachari, learned counsel for Mr. MA.P.Thangavel, learned counsel appearing for the petitioner and also the learned Additional Government Pleader, appearing on behalf of the respondents.

(3.) THE case of the petitioner is that her family is in occupation of the property at S. No. 482/3, Mamarapatti Village, Tiruchengode Taluk, Namakkal District for more than 30 years to the extent of 2.59 cents, which is classified as Grama Natham in the revenue records. Though she had approached the concerned authority for issuance of patta in her favour from the year 1991, her request has neither been adhered to nor had any action taken thereon. It is claimed by her that as per the Government Orders, she is entitled to patta in respect of 3 cents of her house site and therefore, there is no impediment for the respondents to issue patta in her favour. Since the respondents have not acted upon her representation, the petitioner is before this Court.