MARIMUTHAMMAL Vs. DISTRICT REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the respondents 1 and 2 to rectify the alleged error occurred in the UDR patta for the property morefully described in the prayer to this writ petition.

(2.) This petitioner claims that she is the owner of the subject property. She seeks for correction in the UDR patta with regard to the extent of the land. She has filed supporting documents along with her representation dtd. 9/12/2025. Since the said representation has not been considered till date, she has filed the present writ petition.

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