DISTRICT COLLECTOR Vs. DHANRAJ JAIN

JUDGEMENT

(1.) Under assail is the writ order dtd. 13/11/2024 passed in W.P.No.23909 of 2024. The District Collector, Mayiladuthurai District is the appellant before this Court.

(2.) The respondents 1 to 4 have instituted a writ petition seeking a direction to the official respondents to issue patta in the name of the respondents herein for the subject lands in T.S.Nos.57/2, 57/4, 57/5 and 57/6, Old S.No.425/1A, Sirkali Town, Mayiladuthurai District.

(3.) The 1 st respondent herein gave a representation on 23/4/2024 to the Tahsildar, Sirkali Village to grant individual patta in his name in respect of the property situated at Old S.No.425/1A, T.S.No.54, Block 24, Ward-A, Sirkali Village, Sirkali Taluk, Mayiladuthurai District measuring about 0.13.0 ares, as per the sale deed registered as Document No.1529 of 2024. The Tahsildar/3 rd respondent on verification of revenue records through letter dtd. 10/5/2024 informed the Revenue Divisional Officer (RDO), Sirkali that the subject land has been classified as "Mudaliar Kulam". Thereafter, the RDO addressed a letter to the Assistant Director, Survey and Land Records, Mayiladuthurai and in response the Assistant Director, in letter dated 20.06.20204 has stated that the respondents 1 to 4 jointly claim free house patta for land measuring 0/38/50 ares and as on date there is no provision to grant free house patta and directed the respondents 1 to 4 to approach the Competent Court for grant of patta in their name.