DHANDAPANI Vs. TAHSILDHARTALUK OFFICE, AVINASHI

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner/Review Applicant.

(2.) According to the Learned Counsel for the Petitioner, the Respondents/Statutory authorities should have placed on record the 'A' Register for S.No.80 & 81 of Avinashi Town Panchayat which would categorically elicit that sub division '78' of S.No.80 & 81 of Avinashi Town Panchayat has been classified as "Natham" lands meant for residential purpose.

(3.) Advancing his arguments, the Learned Counsel for the Petitioner points out that the Petitioner is residing in sub division 78 of S.No.80 & 81 which is classified as "Natham" land is exclusively set apart for dwelling purpose and that the Government has no say in respect of "Natham Land".