SELVI Vs. DISTRICT COLLECTOR, THIRUVALLUR AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus to direct the first respondent for speedy disposal of the Appeal in Na.Ka.2151/2017/aa2 in time frame that may be fixed by this Court, based on the petitioner's representation, dated 26.12.2017.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate appearing for the respondents and perused the materials available on record. By consent of the learned counsel appearing for the parties, the Writ Petition itself is taken up for final disposal.

(3.) According to the petitioner, her house is located in S.F.No.389/2, Sompattu Village, Killikodi Post, Ponneri Taluk, Thiruvallur District, which is classified in the Revenue Records as "Manthavelli Poramboke" and the total extent of the said S.F.No.389/2 is 1.07.0. According to her, S.F.No.389/1 is classified in the Revenue Records as 'Grama Natham'. It is the stand of the petitioner that the land in S.F.No.389/1 is not suitable for living and did not have road and other basic needs. The petitioner and other village people had chosen to live in S.F.No.389/2 and the said Grama Natham land is still vacant.