G.GOPAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge in this writ petition is the proceedings of the 3rd respondent dtd. 18/1/2024 in Na.Ka.No.2064/2022/A1 directing the Thasildar, Dharapuram, Tiruppur District, to (i) sub-divide and demarcate the retainable portion of Acres 8.73 cents of land in S.F.No.552/1 (Old No.514/5), Chittaravuthanpalayam Village, Dharapuram Taluk, and include the name of legal heirs of late Seethaiammal along with the names of the existing pattadars in the joint patta issued earlier; and (ii) to sub divide an extent Acres 3.77 cents of land comprised in S.No.552, which was declared as surplus into two parts and enter the name of Smt.Lakshmi in respect of southern portion measuring an extent of Acre 1.88 1/2 cents of land and Smt.Valarmathi in respect of the northern portion measuring an extent of Acre 1.88 1/2 cents in the village accounts and grant conditional patta.

(2.) The brief facts leading to the filing of the present writ petition are as follows:

(3.) A counter affidavit has been filed by the 3rd respondent.