N ALAGAN Vs. V MEENAKSHI

JUDGEMENT

(1.) The appellant, who is a third party, after obtaining leave to challenge the impugned order, dated 29.04.2014 passed in W.P(MD)No.7441 of 2014, has filed this writ appeal.

(2.) The first respondent/writ petitioner has filed the said writ petition praying for issuance of a writ of Mandamus directing the second respondent, namely, the Tahsildar, Madurai South, Madurai, to make an enquiry with regard to the change of revenue records pursuant to the representation, dated 05.1201 The first respondent/writ petitioner in the affidavit filed in support of the said writ petition would, among other things, aver that her father Velu was in possession and enjoyment of the land admeasuring to an extent of 4.5 ares in Survey No.52/18 situated at Nedumadurai, Madurai South Taluk, Madurai and the said land was also subjected to statutory levies and those levies were also paid by the petitioner. She has also made a claim that prior to her father, the land in question was owned by her grandfather Velliyan and a joint patta No.155 was also issued in favour of the said Velliyan and after his demise, the father of the first respondent/writ petitioner has succeeded the said estate.

(3.) The first respondent/writ petitioner also made a claim in the year 1987, Updating the Register system came into force and due to inadvertence, in respect of the land in Survey No. 52/18, the name of Alagan has been entered in the revenue records and after becoming aware of the same, the representation has been submitted to cause enquiry and rectify the same. Since the representation in this regard, failed to invoke any response, she came forward to file the said writ petition. The writ petition came to be disposed of at the admission stage itself on 29.04.2014.