VINAYAGAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Writ Petitioner is the appellant. A Writ Petition had been filed seeking a mandamus directing the respondents to consider and pass necessary orders on the representation of the petitioner dtd. 27/10/2023 for issuance of a Ryotwari Patta in respect of the land with hutment bearing Municipal Door No.2, Mariamman Koil Street, Anumanthakuppam Village, Karunguzhi Post, Maduranthagam Taluk, Chengalpattu District comprised in S.No.56, No.142, Anumanthakuppam Village ('land'/'land in question'/'property in question') within a specified time.

(2.) The Writ Petition was taken up for hearing after completion of pleadings. The submission of the appellant was that he was in continuous possession and enjoyment of the property in question for more than 20 years and hence entitled for Ryotwari Patta invoking G.O.Ms.No.1300 Revenue Department dtd. 30/4/1971. He referred to various other Writ Petitions, wherein similarly situated persons had been granted relief by the Court.

(3.) The defence put up by the State was that the appellant had earlier made a request for issuance of Ryotwari Patta which had come to be rejected on 16/11/2023. There were other defences put up by the State to the effect that the appellant was not a cultivator and was only dwelling in the subject land.