S.THENMARAVAN Vs. COMMISSIONER OF LAND REFORMS

JUDGEMENT

(1.) The petitioner, claiming that he has purchased 10 acres of land in S.No.219/1 by way of a registered document on 15/8/1993, applied for patta through online mode before the fifth respondent. However, it was not issued. Therefore, the petitioner has submitted a representation to the Chief Minister's Cell on 19/7/2017, for which, he has received a reply from the Chief Minister's Cell in O.Mu.A1/3273/2017 dtd. 6/10/2017 that the land in S.No.219/1A2B2B stands in the name of Bhoodan Movement and therefore, patta cannot be granted to this petitioner. Challenging the same, the petitioner has moved this writ petition.

(2.) Sum and substance of the arguments advanced by the learned Counsel appearing for the petitioner are as follows:-

(3.) In response, learned Additional Government Pleader appearing for the respondents made his submissions as follows:-