P PANCHAVARNAM Vs. DISTRICT COLLECTOR, THENI DISTRICT

JUDGEMENT

(1.) By consent, this writ petition is taken up for final disposal.

(2.) Mr.M.Murugan, learned Government Advocate, accepts notice on behalf of the respondents.

(3.) The petitioner claims to be a permanent resident of Nehruji Colony, Kovilpatti Village, Rangasamuthiram Post, Andipatti Taluk, Theni District and she would state that she belongs to Adi Dravidar Community and came forward to file this writ petition as a "Public Interest Litigation" stating among other things that the landed property comprised in Survey Nos.587/1A and 600/2A situated at Rengasamuthiram Panchayat, Kovilpatti Village, has been divided into 67 plots during the year 1981, for allotment of house-sites to the people belonging to Adi Dravidar Community, so also the landed property comprised in Survey No.2265 of Tibarasanayakanoor Panchayat. The grievance expressed by the petitioner is that while allotting the plots to the people belonging to Adi Dravidar Community, the very same family members had been given such a benefit and in paragraph No.6 of the affidavit filed in support of the writ petition, she had also stated the names of such beneficiaries and however, has not impleded them as parties to the writ petition. The petitioner has also brought the fact of said irregularity in allotment, to the knowledge of the concerned official and the third respondent, vide communication, dated 14.07.2011, made in Na.Ka.No.617/2011/A, has informed the second respondent, as to the details of such irregular allotment and also made a positive recommendation to cancel the patta granted to them. The second respondent, acting on the said communication, has also informed the petitioner, vide letter, dated 005.2012, in Na.Ka.No.16357/11/Aathi.1, as to the action being taken.