K. VENKATARAMAMOORTHY Vs. ZONAL DEPUTY TAHSILDAR

JUDGEMENT

(1.) The Petitioner applied for survey and grant of subdivisional patta by relying on partition deed dtd. 21/8/1977.

(2.) Learned counsel for the petitioner submits that a partition deed was executed on 21/8/1977 and that 'C' schedule property bearing Survey Nos.103/4 and 103/5A was allotted to the share of the petitioner, who was a minor at that point of time.

(3.) Learned Special Government Pleader submits that an inquiry would be conducted pursuant to the petitioner's application and that a decision would be taken within three months.