V K VELAYUTHAM Vs. REVENUE SECRETARY

JUDGEMENT

(1.) WHEN the matter is taken up today, there is no representation for the petitioner and this Court heard the submissions made by the learned counsel for the respondents.

(2.) THE petitioner seeks a Writ of Mandamus to direct the first respondent to dispose of the petitioner's representation dated 20.6.2003. In the said representation, which is stated to have been filed under Sec.9 read with Section 20 of the Gudalur Jenman Estates (Abolition and Conversion into Ryotwari) Act 1969 (Act 24 of 1969), the petitioner is stated to be the lawful owner of the property measuring 540.00 acres with excess thereon of Devala Village in Gudalur Taluk of the Nilgiris District. During the Survey and Settlement operations effected under Act 24/69, the properties were treated as forest Poramboke without notice to the petitioner. THE petitioner appears to have filed an appeal to Director of Survey and Settlement, who has quashed the order of Settlement Officer and remanded the matter to the Assistant Settlement Officer, Gudalur for fresh enquiry.

(3.) UNDER these circumstances, the petitioner has made a representation on 20.6.2003 before the fist respondent for a direction against the Settlement Officer (Jenman Land) to take up the remanded case and pass orders.