CHINNAKRISHNAPPA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to the respondents to issue patta in favour of the petitioner in Bopallapuram Village, Hosur Taluk, Krishnagiri District bearing Survey Nos.16/1, 16/2, 16/3, 16/4 and 16/5, measuring 1.14, 0.48, 0.15, 0.24 and 0.19 hectares respectively.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that the property in Bopallapuram Village, Hosur Taluk, Krishnagiri District bearing Survey Nos.16/1, 16/2, 16/3, 16/4 and 16/5, measuring 1.14, 0.48, 0.15, 0.24 and 0.19 hectares respectively had been alloted to the petitioner by the Special Tahsildar, Hosur in proceedings in Na.Ka.424/84 dated 10.11974 for the purpose of cultivating mulberry. In view of the fact that the writ petitioner is in possession of the property described in the writ petition, he had planted mulberry on the land and cultivating the same. The lease period was for 5 years from 10.11974. The writ petitioner by putting his efforts, converted the waste land into the cultivable land. In view of the fact that the petitioner is in continuous possession and enjoyment of the said land, the writ petitioner claims that he is entitled for grant of patta.

(3.) The learned Special Government Pleader appearing on behalf of the respondents relying on the counter affidavit filed by the second respondent states that Survey Nos.16/1, 16/2, 16/3, 16/4 and 16/5 of Bopallapuram Village, Hosur Taluk, Krishnagiri District has been classified in the Revenue Records as follows: