P KAMALAVENI Vs. DISTRICT COLLECTOR, TIRUPUR DISTRICT; DISTRICT REVENUE OFFICER, TIRUPUR DISTRICT; TAHSILDAR, PALLADAM, TIRUPUR DISTRICT; R RADHAKRISHNAN

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed praying that this Court may be pleased to issue a WRIT OF MANDAMUS, directing the third respondent to cancel the patta (Patta Nos.240 and 478), granted in favour of the fourth respondent, in respect of the property comprised in S.F.No.188/2, now sub divided as S.F.No.188/2A, S.F.No.105/1, Kethanur Village, Palladam Taluk, Tiruppur District.

(3.) The petitioner has stated that she is the wife of late D.Purushothaman, who had died on 06.09.2011. By virtue of a family partition, dated 28.06.1984, between Sri Damodara Samy Naidu and his sons, viz., Ranganathan and Purushothaman, certain properties had been allotted in the name of Purushothaman. It has been further stated that the petitioner is the only legal representative of her husband, late D.Purushothaman. As the husband of the petitioner had died intestate, the petitioner is entitled to the possession and enjoyment of the share of the property, comprised in S.F.No.188/2, Kethanur Village, Palladam Taluk, Tiruppur District. The petitioner had also stated that, in this regard, she had lodged a police complaint against her relatives, on 05.12.2011, in Crime No.761 of 2011. She had further stated that a Civil Suit also has been filed, in O.S.No.436 of 2011, on the file of the District Munsif Court, Tiruppur, in respect of the property concerned. While so, the petitioner has preferred the present writ petition, before this Court, under Article 226 of the Constitution of India.