S VEERASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent, the writ petition itself is taken up for final disposal.

(2.) HEARD both sides.

(3.) THE petitioner has filed this writ petition seeking for the issuance of a Writ of Certiorarified Mandamus to call for the entire records of the 3rd respondent in his letter dated 29. 7. 2004, quash the same and consequently direct the respondents to grant patta to the petitioner for the lands in S. Nos. 674/b, 720, 721/2, 735, 736, 737 and 73 8 to the total extent of 3. 23 acres situated at Vengatavaram Village, Sevelimedu Mathura, kancheepuram District.