M. SELLAMMAL Vs. THE STATE

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondent-authorities to issue patta to the writ petitioner for the area in her possession and enjoyment for more than 50 years in Oor Natham Land situated in Survey No.59 of Maruvaththur Village, East Street, Maruvaththur Post, Perali Panchayat, Kunnam Taluk, Perambalur District 621 708, measuring about 600 sq. ft., considering her representation dated 21.12.2013.

(2.) The learned counsel, appearing on behalf of the writ petitioner, states that the writ petitioner is in possession and enjoyment of the property described in the writ petition for more than 50 years. The family of the writ petitioner is engaged in agricultural works and they are working as agricultural coolies. The land under occupation is classified as "Oor Natham Land" situated in Survey No.59 of Maruvaththur Village, East Street, Maruvaththur Post, Perali Panchayat, Kunnam Taluk, Perambalur District 621 708. The claim of the writ petitioner is that the family of the writ petitioner has constructed thatched huts and settled down in the abovesaid Oor Natham land for decades and therefore, patta should be granted in their favour.

(3.) In respect of WP No.1501 of 2014, the District Collector, Perambalur, has stated as follows:-