MOHAMED HASSAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above writ appeal is directed against the order dated 24. 06. 2002 made in W. P. No. 22256 of 2002, in and by which, the learned single Judge, after satisfying himself and finding no merit, has dismissed the writ petition.

(2.) WE have verified the relief prayed for in the writ petition as well as various grounds raised in the memorandum of grounds of appeal. The petitioner has filed the above writ petition to issue a writ of Mandamus forbearing respondents 1 to 3 from in any manner disturbing petitioner's peaceful possession and enjoyment of the property bearing survey No. 240/2 of an extent of 750 sq. ft. , in Kottivakkam village, Tambaram Taluk, Kancheepuram District, without due process of law as guaranteed under Article 300-A of Constitution of India.

(3.) THE learned single Judge, on a perusal of the materials placed before him, has arrived at a conclusion that the petitioner was not having any legal right over the property and his attempt to get patta transferred in his name has also been turned down by the Tahsildar since the property has not been registered in his name as per Board Standing Order 31 (7 ).