S.SUMATHI Vs. THE TAHSILDAR,MANALMELKUDI TALUK

JUDGEMENT

(1.) Heard both sides.

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

(3.) According to the petitioner, her father Thayumanavar died on 03.09.2001 and she is one of the daughters of her deceased father and also, there are two brothers and two sisters. After the death of her father, her brothers had not given any share of the property to her. The entire property of her father was self -inherited and survey numbers to the said property are 178 and 179 and its patta number is 1272, situated at Kodikulam Village, Manalmelkudi Taluk, Pudukkottai and survey number 179, having patta number 1262, measures an extent of 18.5 cents and survey No.178 measures an extent of 5.5 cents, situated at the aforesaid village. Consequently, survey number 219 -3 and its patta No.506, measures an extent of 2 acre and 34 cents are there.