SARASWATHI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the second respondent to carry out the name correction in UDR patta for the property morefully described in the prayer to this writ petition, based on the petitioner's representation dtd. 14/1/2026, within a time frame to be fixed by this Court.

(2.) The petitioner seeks for correction of the UDR patta for the property morefully described in the prayer to this writ petition. According to her, the name in UDR patta has to be corrected. The petitioner had given a representation dtd. 14/1/2026 to the respondents. Since the said representation has not been considered till date, the petitioner has filed this writ petition.

(3.) Mr.D.Ravichander, learned Special Government Pleader, accepts notice on behalf of the respondents.