A. RAVI Vs. THE DISTRICT COLLECTOR & ORS.

JUDGEMENT

(1.) The relief sought for in this writ petition is to call for the records pertaining to issuance of Joint Patta bearing No.221, dated 01.06.2018 issued by the second respondent and quash the same and consequently, direct the second respondent to restore the patta in favour of the petitioner.

(2.) The learned counsel appearing on behalf of the writ petitioner strenuously and forcibly contended that no notice or proceedings was issued to the writ petitioner before issuing joint patta in favour of the writ petitioner and the fourth respondent. The procedures as contemplated has not been followed by the second respondent before issuing the impugned order. Thus, there is a violation of principles of natural justice and on this ground, he is constrained to move this present writ petition before this court under Article 226 of the Constitution of India.

(3.) It is contended that the writ petitioner is the absolute owner of the land in question. The patta had already been issued in the name of the writ petitioner. The respondents ought not to have issued the joint patta without hearing the writ petitioner.