VELANKANNI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner had challenged Patta No.18639 before the first respondent. By this writ petition, the petitioner seeks the early disposal of such appeal.

(2.) Learned counsel for the petitioner submits that the petitioner's aunt and her children obtained a legal heirship certificate by suppressing the particulars about the petitioner's father's second wife and children. He also states that such legal heirship certificate is the subject of W.P.(MD) No.16602 of 2024. He further submits that two fraudulent sale deeds were executed on that basis. Therefore, he states that the patta has been challenged.

(3.) Learned Government Advocate accepts notice for respondents 1 and 2. He submits that the first respondent would consider and dispose of the appeal on merits after providing a reasonable opportunity to the petitioner, the current pattadhars and any other person who would be affected by the order.