M.POTHUMPONNU Vs. DISTRICT COLLECTOR, DINDIGUL DISTRICT

JUDGEMENT

(1.) WP(MD)No.11031 of 2015 has been filed challenging the patta issued by the third respondent and for consequently directing the patta to be issued to the legal heirs of the original assignee.

(2.) W.P.(MD)No.19130 of 2016 has been filed challenging the proceedings of the second respondent in Na.Ka.No.3957/2016/A6 dtd. 20/8/2016 and to consequently, direct the respondents 1 to 3 to handover the lands in survey No.39/2 to the petitioner and also issue fresh patta to the petitioner.

(3.) I have heard Mr.T.Thirumurugan, learned counsel for the petitioner, in both the writ petitions, Mr.B.Saravanan, learned Additional Government Pleader, for the respondent 1 to 3 and Mr.H.Lakshmi Sankar, learned counsel for the respondents 4 to 7 in both the writ petitions.