P PALANIKUMAR Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) This writ appeal is directed as against the order, dated 21.11.2011 passed in W.P(MD)No.935 of 2011.

(2.) The said Writ Petition was filed by the appellant/writ petitioner to issue a Writ of Certiorarified Mandamus, to call for the records relating to the first respondent dated 14.01.2011 and quash the same and to direct the first respondent to issue patta to the appellant/writ petitioner in respect of the property bearing S.No.80/5, measuring an extent of 7 cents in Pathinettankudi Village, Melur Taluk, Madurai District.

(3.) The first respondent/the District Revenue Officer had specifically held that the appellant/writ petitioner working in Keelavalavu Co-operative Society and he had obtained house site patta No.338/31 in the name of his mother. The patta was entered under the UDR scheme wrongly. Therefore, the authorities have made necessary corrections.