V.RAMIAH Vs. THE DISTRICT COLLECTOR

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, the property measuring 875 sq.ft in old S.No.55(corresponding to UDR S.No.138/6) of Chettikulam Village, Madurai North Taluk, Madurai earlier belong to his mother Amma Pillai @ Veeramahali Ammal by means of registered Settlement Deed, dated 20.8.19057 executed by her father. It appears that in the Settlement Deed, this property is described as first item.