SREE KRISHNASWAMY TEMPLE Vs. DISTRICT COLLECTOR, KANYAKUMARI DISTRICT

JUDGEMENT

(1.) A land of an extent of about 15 acres and 87 cents in Survey No.329/14 -21 was classified way back in the year 1979 as Harijan residential colony. Out of the said land, an extent of 0.10.5 hectares was assigned to one K.Rajammal as a free house site patta. It was in the year 1975.

(2.) IN violation of the terms and conditions of the grant of free house site patta, K.Rajammal sold the property to two persons by name Prathabachandran and Lakshmanan Nair under two different sale deeds dated 13.12.1978 and 11.06.1979. Lakshmanan Nair sold the portion purchased by him to the father of Prathabachandran. Both father and son in turn sold the property to one J.S.Kumar on 08.10.1999 and the said J.S.Kumar sold the property on 06.02.2002 in favour of the one Pushkaran.

(3.) IN pursuance of the order passed in W.P.(MD)No.9952 of 2005, the revenue authorities, corrected the patta issued to R.Vasantha and others on 15.07.2008. Based upon the corrected patta, R.Vasantha and others filed a Writ Petition in W.P(MD)No.9333 of 2008 to provide police protection for putting up a house in Survey No.329/14 -21. This writ petition was disposed of on 22.10.2008 directing the authorities to consider request.