A.SUBRAMANIAN Vs. THE REVENUE DIVISIONAL OFFICER

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, he purchased the property measuring an extent of 4 + cents in S.No. S.No.208/4C, in Surakulam Group of Sivagangai, Sivagangai District from his vendor namely G.Rajam by means of a registered sale deed, dated 11.12.2002. From the date of purchase of the said property, he is in exclusive possession and enjoyment of the same without any alienation or making any encumbrance.