D BALAJI Vs. STATE

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition praying for issuance of a Writ of Certiorarified Mandamus to call for the records in T1/18262/2017, dated 22.09.2017 passed by the second respondent and quash the same and consequently to direct the fourth respondent to issue patta to the petitioner's property comprising in S.No.109B measuring 2600 Sq.Ft. situated at Thirutheri Village, Chengalpet Taluk, Kancheepuram District, by implementing G.O.Ms.No.854, Revenue 1(2) Department, dated 30.12.2006; G.O.Ms.No.34, dated 23.01.2008 and G.O.Ms.No.43, dated 29.01.2010 passed by the Revenue LD1(2) Department.

(2.) Heard learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents and perused the materials available on record. No counter is filed by the respondents.

(3.) According to the petitioner, he had purchased a vacant land with building comprised in Survey No.109B, measuring 2600 Sq.Ft. situated at G.S.T. Road, Thirutheri Village, Chengalpet Taluk, Kanchipuram-603 204, from his vendor Mrs.Jegadeeswari, wife of Mr.Chandrasekaran, by way of unregistered sale deed, dated 18.06.2016. As a matter of fact, the property is in possession of the petitioner and his predecessors for more than four decades.