K R KOTHANDARAMAN Vs. SPECIAL COMMISSIONER AND COMMISSIONER FOR URBAN LAND CEILING AND URBAN LAND TAX

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) THE prayer in this writ petition is for issuing a writ of mandamus coupled with declaration to the effect that the disputed land which was standing in the name of the petitioner's father is the property of the petitioner.

(3.) IN such view of the matter, the writ petition is allowed and it is declared that the petitioner is the owner in possession of the land and the respondents are not entitled to interfere with his right over the land. There will be no order as to costs.