V. RAMACHANDRAN Vs. TAHSILDAR, DINDIGUL EAST, DINDIGU

JUDGEMENT

(1.) This Writ Petition is filed for a Writ of Mandamus directing the respondents 1 and 2 to consider the Petitioner's representation, dtd. 1/11/2022 to survey the lands and earmark the boundaries in the property situated at Ragalapuram Village, Dindigul East, Dindigul District in Joint Patta No.168 in S.No.375 and to issue separate patta for an extent of 43 cents in the Petitioner's name and in Ragalapuram Village, Dindigul East, Dindiul District in Joint Patta No.922 in S.Nos. 374 and 378/1 and also to issue patta for 50 cents in S.No.374 and 64 cents in 4378/1, a total extent of 1 acre and 35 cents in favour of the Petitioner's name.

(2.) Mr.A.Kannan, learned Additional Government Pleader takes notice for the respondents 1 and 2. By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) The Petitioner was issued joint patta in Patta No.168 for S.No.375 to an extent of 43 cents and joint patta in Patta No.922 in S.Nos. 374 and 378/1 to an extent of 50 cents and 64 cents, totally 1 acre and 35 cents in Ragalapuram Village, Dindigul East, Dindigul District and the Petitioner in order to get separate patta for the entire 1 acre and 35 cents for the aforesaid lands applied for survey and demarcation of boundaries for the subject properties. The Petitioner along with application, paid necessary charges on 01/11/2022 to the second respondent. Since the second respondent failed to take any action, the Petitioner filed the above Writ Petition for the aforesaid relief.