D.RAJALAKSHMI 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, after purchasing 49 cents of land in S.No.152/7 situated at M.Reddiyapatti Village, Aruppukkottai Taluk,Virudhunagar District on 13.8.1987, the revenue records(including patta) also changed in her name and she enjoyed the property peacefully without any third party disturbance. She has also paid the tax in her name.