K. SWAMINATHAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner seeks for a direction to the respondents 1 to 4 to consider his representation dated 24.12.2013 and to issue patta in his favour.

(2.) THE petitioner claims to be in possession and enjoyment of the property comprised in Survey No. 243 measuring an extent of 6.50 acres at Thervoy Kandigai Village and Post, Gummudipoondi Taluk, Thiruvallur District for more than 40 years. According to the petitioner, he had put up a thatched shed in a portion of the land and he is in possession over the same and in the remaining lands, he has raised crops and cultivating the same. It is claimed that the petitioner also raised Mango trees, Tamarind trees and other trees within the said property. It is stated by the petitioner that this land is classified as Tharisu Porombokku in the revenue records and he is in occupation, possession and enjoyment of the same for several years. The petitioner also claims that he is paying house tax to the authorities concerned and also obtained family card and voter identity card in the above address. According to the petitioner, his name has been entered in the revenue records corresponding to Survey No. 243 (Old Survey Number) and he is in possession of various documents to prove such possession.

(3.) THE learned counsel appearing for the petitioner reiterated the above contentions and submitted that the representation dated 24.12.2013 of the petitioner has not been considered by the respondents 1 to 4 till date and therefore he prayed for issuing appropriate direction to pass orders on the representation dated 24.12.2013 of the petitioner.