T.S. SARAVANAKUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner claims that he has got title for the properties comprised in a total number of 15 survey numbers, viz. 1, 2, 3, 5, 6, 7, 8/1, 8/2, 9/1, 9/3, 11/1, 11/3, 11/4, 12 and 16, at Karaichuthupudur Village, Radhapuram Taluk, Tirunelveli District.

(2.) HE further claims that he purchased these properties by means of a registered sale deed dated 12.01.2009 from four persons. Based on the said sale deed and by claiming title, the petitioner made an application to the second respondent/Tahsildar, on 18.02.2011, for issuing joint patta for those properties by deleting the names of the vendors of the petitioner. But the same was not considered, despite the fact that the petitioner made further representation to the higher authorities. In those circumstances, the petitioner has come up before this Court with this writ petition seeking a Mandamus to the Tahsildar to issue joint patta in the name of the petitioner in respect of the above stated survey numbers along with other joint patta holders.

(3.) THE Tahsildar, Radhapuram Taluk, Tirunelveli District, has filed a detailed counter, wherein it is stated that, so far as S.No. 8/2 is concerned, it does not belong to the vendors of the petitioner and therefore, patta cannot be issued for this survey number. It is further stated that the Tahsildar, by his Proceedings in No. A3/10219/11 dated 26.05.2011, informed the petitioner to approach the District Revenue Officer for necessary relief.