P.R.JEYABALAN Vs. THE TAHSILDAR,KODAIKANAL TALUK

JUDGEMENT

(1.) Heard both sides.

(2.) By consent of both sides, the main Writ Petition itself is taken up for final disposal.

(3.) According to the Petitioner, his mother purchased three items of property situated at Naidupuram, Villpatti Village, Kodaikanal Town and Taluk, Dindigul District by means of a registered sale deed, dated 7.12.1972 from one Thulasiammal, for a valuable consideration. After the demise of his mother, he along with his brothers inherited the above said properties and are in absolute possession and enjoyment of the same. During UDR Scheme, the classification of their property in Old S.No.40/1 -C measuring to an extent of 10 cents was wrongly classified as ''Municipal Road''. As such, on 28.12.2015, the Petitioner had approached the Respondent and submitted a representation to change the classification.