THULASI Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) From the records, it is seen that the 3rd petitioner made a representation initially on 10.07.2015 to the respondent No. 1 marking a copy to the respondent No. 2, seeking to challenge the entry from General Pathway by issuing in patta in favour of the petitioners. The said request has already been made by the petitioners, based upon a decree obtained from the Civil Court.

(2.) Though the receipt of the said representation dated 10.07.2015 was acknowledged by the respondents, there was on response. Thereafter, a legal notice was issued on behalf of the petitioners under the Right to Information Act. In pursuance to the said legal notice, the respondent No. 2 did furnish information in R.T.I. No. 08747 of 2015, dated 04.09.2015. Since, the earlier representation made by the petitioners with respect to the change of entry from General Pathway to the issuance of the Pathway in the name of the petitioners with respect to the property situated in S.No. 246, Re.S.No. 246/2 was not considered a subsequent representation was made on 13.10.2015. Despite the same, as no action is forthcoming on the part of the respondent No. 2, the petitioners have come forward to file the present writ petition.

(3.) Heard the learned counsel for the petitioner and the learned Additional Government Pleader for the respondents.