THIRUVADI SRINIVASAN Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) This writ petition has been filed seeking a Writ of Mandamus, directing the first respondent to correct the mistake in the UDR Patta and Natham Nillavari Thitta Thooya Adangal Register based on the petitioner 's representation dtd. 24/2/2021, relating to the property situated in Thoothukudi District, Srivaikundam Taluk, Keelaputhaneri Village, Survey No.154/45, to an extent of 45.80 cents.

(2.) Heard the learned counsel appearing for the parties.

(3.) According to the petitioner, the said mistake is administrative in nature and that the respondents are legally bound to consider the representation on merits and in accordance with law.