KANNAGI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Special Government Pleader for the Respondents.

(2.) No counter affidavit is filed on behalf of the Respondents. By consent on either side, the main Writ Petition is taken up for final disposal.

(3.) According to the Petitioner, she belongs to Downtrodden Community and live in Maruvathur Village since his birth. The petition mentioned property comes under the Natham Kudiyiruppu and she had constructed a tiled roof house and residing their for the past 30 years with his family and paying kist payments with the Panchayat. The Petitioner has Ration Card, Voter ID (issued in the year 1995), Aadhar Card etc. to show that she resides in the address at Kilaku Theru, Maruvathur, Perambalur.