A.ANBALAGAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has come up with the present writ petition challenging the communication dated 22.12.2014 issued by the second respondent and consequently, directing the second respondent to restore the land value in the guideline register and also directing the third respondent to grant patta in respect of his house site bearing No.166 measuring to an extent of 1300 sq.ft in S.F.Nos.441/5 and 441/7, Udumbiyam Village, Veppanthattai Taluk, Perambalur District, by considering his representation dated 19.12.2014.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) It is the case of the petitioner that he purchased a house site bearing No.166 measuring to an extent of 1300 sq.ft. comprised in S.F.Nos.441/5 and 441/7 under a registered sale deed dated 03.07.2009 bearing Document No.1974 of 2009 from one A.Kaliyamoorthy, who is the power agent of one M.Vijaya. After getting the original sale deed, he has taken steps to effect mutation in the revenue records in his name for the purpose of getting an approval for construction. While so, he came to know that the respondents 2 and 3 have treated the petitioner's land in S.F.Nos.441/5 and 441/7 as 'Zero' value. Hence, he made two petitions dated 19.12.2014 i.e., one to the second respondent requesting to restore the land value to its original value and another to the third respondent requesting to grant patta in his name in respect of his property. While the third respondent is keeping the petition seeking patta as pending, the second respondent, by his communication dated 22.12.2014, informed that the subject land has been valued as Zero in the guideline register and the value fixed in respect of S.F.No.468/1 by the District Registrar was in accordance with the direction issued by this Court. Aggrieved by the said communication, the petitioner has filed the present writ petition for the above stated relief.