(1.) This Writ Appeal is preferred by the writ petitioner, whose petition, seeking a writ of mandamus to direct the respondents to assign five cents of land, situate in S.No.171, Malayampakkam Village, Sriperumpudur Taluk, Kancheepuram District, which is said to be in his possession and enjoyment, has been dismissed by a learned single Judge of this Court.
(2.) The facts, as narrated, are ; the land in question, measuring five cents, lying in Survey No.171 of Malayampakkam Village, Sriperumpudur Taluk, Kancheepuram District, was classified as 'Kalam' in the revenue records and it is fit for carrying on agricultural operations. It is the assertion of the appellant that this land was allotted in favour of one Sri Gengan, and, after the death of the said Sri Gengan, his heir Sri Sankaran succeeded to the said immovable property and the appellant is stated to have purchased the said property from Sri Sankaran sometime during the year 1989. It is also the assertion of the appellant that the Tahsildar, Pallavaram Taluk, Kancheepuram District, has visited the site in question on 27.11.2016 and given him time till 30.11.2016, for vacating the said land and to hand over the possession thereof. It is stated that the appellant has preferred a representation on 102016, seeking assignment of this land, on the ground that he is a landless poor person and that he would eke out his livelihood by rearing buffaloes in the said land.
(3.) One is not very sure as to whether the land in question has been assigned at all - if it ever had been in favour of the said Gengan - and as to whether the said land has been properly succeeded to upon the departure of the said Gengan from this world.