N. SIRAJ MEERAAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner had applied for a separate patta in respect of land in Survey No.204/3A. The said request was rejected by the Revenue Divisional Officer by order dtd. 9/6/2023. The said order is impugned herein.

(2.) In the affidavit in support of this petition, it is stated that the property was originally owned by one Arunagiri, who had a son called Kuthalam. The said Kuthalam had three male children, namely Velu, Muthaiyah, Sevuga Perumal. It is also stated that the second son, Muthaya executed sale deed dtd. 5/11/2018 in favour of the petitioner.

(3.) Learned counsel for the petitioner submits that there was an oral partition between the three brothers and that this is acknowledged by the Government in earlier order dtd. 25/11/2022 in W.P.(MD) No.20299 of 2021. Learned counsel refers to paragraph 4 of the order.