R VISALAKSHI Vs. PRESIDENT KAMBANOOR PANCHAYAT

JUDGEMENT

(1.) This writ appeal is filed by the appellant / writ petitioner, against the dismissal of the writ petition in W.P(MD)No.12625 of 2015 vide order dated 12.10.2015.

(2.) The case of the appellant / writ petitioner is that the property in dispute is classified as a 'Grama Natham' land comprised in S.No.296/18 situated at Thenkarai Village in Tirupattur Taluk. She claims to be in continuous possession of a portion of the said land.

(3.) It is seen that earlier, the appellant filed a writ petition in W.P(MD)No.7658 of 2004 challenging the refusal to grant patta in favour of the appellant and it is stated to be pending before the Principal Seat of this Court, till today.