M J DAVID Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents to issue patta for the property situated at Villupuram District, Tindivanam Taluk, Kambur Village, within Survey No.130/3 Ac 0.25, in the name of "Church of Lamb Ministries".

(2.) The writ petitioner states that the property situated in Villupuram District, Tindivanam Taluk, Kambur Village, within Survey No.130/3 Ac 0.25, originally classified as "Government Poramboke Land". The writ petitioner claims that he is in occupation of the said land anc accordingly, built a hut in the said property. The writ petitioner established a Church under the name and style of "Church of Lamb Ministries" and the writ petitioner is the Pastor of the Church and in-charge of the affairs of the above mentioned Church. It is contended that the villagers and the people around are regularly attending the Church for conducting prayers.

(3.) It is contended that for the erection of concrete structure for the above mentioned Church, permission from the various authorities namely, President of Kambur Panchayat, President of Olakkur Panchayat Union and also no objection from general public was sought by the writ petitioner. Pursuant to the same, the erection of concrete structure was commenced and the same had been completed in the year 2004. The electricity service connection was also obtained from the Electricity Board and house tax also being paid by the writ petitioner.