C.K. PONNUSWAMY (DECEASED) AND OTHERS Vs. GOVERNMENT OF TAMILNADU REP. BY SECRETARY, LAND ADMINISTRATION FORT ST. GEORGE, CHENNAI

JUDGEMENT

(1.) The petitioner has filed this writ petition challenging the order of the first respondent dated 05.04.2006 confirming the order of the second respondent dated 02.03.2005 and seeking re-issuance of patta under the T.N.Patta Pass Book Act.

(2.) It is the case of the petitioner that he purchased an extent of 2.00.0 Hectares of lands in S. No. 93/3 and an extent of 0.72.0 Hectares of land in S. No. 94/2 in Tholur Village, Namakkal Taluk and District from one Pappayeeammal under a registered sale deed dated 10.09.2003. The said lands are punja lands and the petitioner was cultivating the same.

(3.) It is the further case of the petitioner that he purchased the said lands for a valuable consideration of Rs. 1,24,500/- after satisfying himself with the title of the lands and after inspecting the property and after his purchase patta was also issued to him under the Tamil Nadu Patta Passbook Act. Whileso, the petitioner received a show cause notice dated 27.10.2004 from the second respondent stating that grant of patta is against law and transfer of title in the form of sale deed is invalid.