A PAVADAISAMY Vs. STATE OF TAMIL NADU ADDITIONAL CHIEF SECRETARY, REPRESENTED BY COMMISSIONER OF LAND ADMINISTRATION

JUDGEMENT

(1.) The order of the first respondent dated 5.10.2017 and the proceedings of the fourth respondent dated 29.7.2017, are under challenge in this writ petition.

(2.) A further direction is sought for to direct the fourth respondent to issue patta to the writ petitioner in respect of the property comprised in T.S.No.245/1 and bearing Door No.145, Kuthoos Gurusamy Salai, Cuddalore Mudhu Nagar, Cuddalore in the possession and enjoyment of the writ petitioner for the past 14 years.

(3.) The writ petitioner, appearing in person, states that he purchased the property in T.S.No.245/1 situated at Cuddalore O.T. on 12.11.2003 from one Anandhan. However, he admits that he could not able to register the same through his vendor and in possession and enjoyment of the same for the past about 20 years even before the year 200 In view of the fact that the writ petitioner is in possession and enjoyment of the land and put up a thatched house, the writ petitioner is entitled for the grant of patta.