N. SADASIVAM AND OTHERS Vs. RAJESH AND OTHERS

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal.

(2.) Mr.C.Bharathi, learned Counsel for Mr.D.R.Murugesan, accepts notice on behalf of the first respondent and Mr.A.K.Baskarapandian, learned Special Government Pleader accepts notice on behalf of the respondents 2 and 3.

(3.) It is the claim of the first respondent/writ petitioner in the writ petition that they had purchased a landed property comprising in Survey Nos.94-2B and 128-1B at Pudupattinam Village, Thanjavur Taluk and Thanjavur District and further claims that ever since the date of purchase, he is in possession and enjoyment of the same and a patta has also been transferred in his favour vide proceedings of the Regional Assistant Tahsildar in his proceedings No. T.R.2017/0103/21/056042TR, dated 07.06.2017 and hence, he came forward to file the writ petition praying for issuance of writ of mandamus directing the second respondent viz., the Tahsildar, to survey and measure his land and fix the boundary line based on his representation dated 07.07.2017.