A. PANDIARAJA Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) By relying on the assignment order dtd. 31/12/2007 in favour of the petitioner's mother and the communication dtd. 2/3/2021 from the Tahsildar to the petitioner's mother, the petitioner had requested that the assignment patta be uploaded on the computer. This writ petition relates thereto.

(2.) Learned Special Government Pleader accepts notice for all the respondents. He submits that an inquiry would be conducted and orders would be issued on merits within three months from the date of receipt of a copy of this order.

(3.) Accordingly, without expressing any opinion on the merits, this writ petition is disposed of by directing the third respondent to consider the petitioner's request and pass orders thereon on merits within three months from the date of receipt of a copy of this order after providing a reasonable opportunity to the petitioner and the other legal heirs of his deceased mother. No costs.