ESWARAN & SONS ENGINEERS Vs. GOVERNMENT OF REVENUE

JUDGEMENT

(1.) This writ petition has been filed challenging the proceedings of the second respondent dtd. 9/9/2021 and for a consequential direction to the second respondent to rectify the mistake that had crept in during the Updating Registry (UDR) scheme and to classify the properties in survey Nos.293/1, 294/1 and 2 and 295/5 of Thirunindravur Village, Avadi Taluk, Thiruvallur District as dry assessed agricultural lands in order to enable the third respondent to include the subject properties in patta No.289.

(2.) Heard the learned counsel appearing on behalf of the petitioner and the learned Additional Government Pleader appearing for the respondents.

(3.) The case of the petitioner is as follows :