M SENTHAMARAI Vs. SETTLEMENT OFFICER

JUDGEMENT

(1.) The petitioner has filed this Writ Petition seeking a Writ of Certiorarified Mandamus to call for the records relating to the impugned order dated 30.07.2013 bearing R.C.No.C1/3205/2012 passed by the respondent and quash the same and consequently directing the respondent to issue Ryotwari patta in favour of the petitioner in respect of land in Survey No.279/1C for an extent of 1.47.5 hectares in Navalpattu Village, Thiruverumbur Taluk, Trichi District

(2.) It is the case of the petitioner that her father, namely one Arumugasamy was in possession and enjoyment of the land comprised in Survey No.279/1C, measuring an extent of 1.47.5 hectares. Though her father passed away in the year 1994 and the petitioner got married in the year 1982, the petitioner states that her father had asked her to be in possession and enjoyment of the land. Despite the fact that the petitioner is in possession and enjoyment of the land for nearly 31 years, the petitioner's grievance is that the land has been erroneously classified as waste land.

(3.) According to the petitioner, the classification of the land was done without any notice to the petitioner. Hence, the petitioner appears to have submitted a representation on 09.01.2012, praying for issuance of Ryotwari patta in favour of the petitioner on the ground that the classification of the land in revenue records assessing the same as waste land is erroneous and that she is entitled to get Ryotwari patta in accordance with the provisions of Tamil Nadu Estate (Abolition and Conversion into Ryotwari) Act.