(1.) Heard the Learned Counsel for the Petitioner and the Learned Government Advocate for the Respondents 1 to 4.
(2.) According to the Petitioner, she is residing at 1/10-A, Melmodakkeri Village, Vellolai Panchayat, Solakkottai Post, Dharmapuri Taluk, Dharmapuri District situated in Survey No.130 and the said survey number is classified as 'Malai Poramboke' and she is in possession and enjoyment of 0.50 cents out of 1650 acres in Malai Poramboke land along with hundreds of other residents from the year 2002 without any interruption till date.
(3.) The Petitioner has constructed tile house and had planted teak, palm, jack fruit, neem trees, herbal plants and also growing flower gardens in the land by investing about Rs.3,50,000/-. From the year 2002, the Petitioner is in continuous possession and enjoyment of the occupied land for more than 15 years and also rearing cattle in a separate cattle shed. Moreover, the residential building was constructed in accordance with plan and the Petitioner has obtained Electricity Service Connection bearing No.00-004-013-170 in the year 2005 from TANGEDCO and paying EB charges regularly. The building was assessed by the Vellolai Panchayat and property tax was imposed and that the Petitioner was paying property tax and Door No.1/10A,1/10B was allotted.