G MALAIKANI Vs. DISTRICT COLLECTOR VIRUDHANAGAR DISTRICT

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, praying for a Writ of Mandamus, to direct the first respondent to dispose of the petitioner's revision petition filed before the District Revenue Officer, on 19.1.2008, challenging the order, dated 8.12.2007, passed by the Revenue Divisional Officer, Sivakasi, on merits and in accordance with law, within a specified time.

(2.) The petitioner had submitted that he is a retired District Revenue Officer. The land comprised in Village Survey No. 2392/19, Nakkeneri Village, Rajapalayam Taluk, is a house site belonging to the petitioner, measuring an extent of 1155 Sq.ft. The land had been bequeathed to the petitioner by his father. Thereafter, the petitioner had been in possession and enjoyment of the said property for more than 35 years. He had obtained a loan by mortgaging the said property with the Sivakasi Divisional Co-operative Housing Society Limited, by way of a registered mortgage deed, in document No. 2054 of 1979, dated 9.10.1979.

(3.) While so, during the Natham Settlement Scheme the property belonging to the petitioner had been wrongly classified as Natham vacant land in the revenue records. In such circumstances, the petitioner had submitted a representation to the Revenue Divisional Officer, Sivakasi, on 17.8.2005, for re-classifying the said land as Village Natham in the revenue records and to grant patta in the name of the petitioner. Mr. P. Ganesan, the Revenue Divisional Officer, Sivakasi, passed an order rejecting the claim of the petitioner, by his proceedings No. A-1/8275/07, dated 8.12.2007.