MURUGAN Vs. THE TAHSILDAR, THIRUVIDAIMARUTHUR TALUK

JUDGEMENT

(1.) Heard both sides.

(2.) By consent, the main writ petition itself is taken up for final disposal.

(3.) It is the stand of the Petitioner is that originally his father had acquired the Natham poromboke property 50 years ago and he was in exclusive possession and occupation of the said property by putting up a thatched house. In fact, all the documents such as ration card and electricity bill were issued in his father's name and the property tax was also assessed in his father's name. His father died in the year 2005 leaving behind him the petitioner as the surviving sole legal heir of the said property.