LAWS(MAD)-2024-3-188

S. ANBANANTHAN Vs. DISTRICT COLLECTOR, PERAMBALUR

Decided On March 27, 2024
S. Anbananthan Appellant
V/S
DISTRICT COLLECTOR, PERAMBALUR Respondents

JUDGEMENT

(1.) TABLE OF CONTENTS

(2.) Mr.Balan Haridas, learned counsel appearing on behalf of the appellant would submit that the subject land in S.No.506/2024 Door No.11, Pillaiyar Koil Street, Kurumbalur Village, Perambalur Taluk, is classified as 'Grama Natham' and the appellant is in possession of five cents of 'Grama Natham' lands. The petitioner is residing there for about 40 years.

(3.) The petitioner has submitted an application for issuance of patta, which was rejected by the District Collector, on the ground that the said 'Grama Natham' land was reclassified as 'Sarkar Land' (vacant land). Challenging the said reclassification, the writ petition has been filed.