R PERUMAYEE AMMAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 01. 10. 2002 made in W. P. No. 37187 of 2002 dismissing the writ petition, the writ petitioner has filed the above writ appeal.

(2.) FOR convenience, we shall refer the parties as arrayed in the writ petition.

(3.) ACCORDING to the petitioner, she is the owner of the plot in S. No. 604/2, Chettinaickenpatty, Dindigul District, and she got patta, Chitta etc for the said lands. Since the land is unfit for cultivation, in order to develop the same, she made levelling, fencing, stone laying etc. Thereafter, for converting the land into plots, she submitted a plan for approval of layout to the second respondent as per the rules which are in force. The second respondent, after scrutiny of her application, approved her land for converting into 33 plots by proceedings in R. Dis. No. 2 of 2002 dated 18. 06. 2002.