K SUBRAMANI Vs. DISTRICT COLLECTOR SALEM

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioners, in all these writ petitions seek for a direction to the respondents namely, the District Collector and the respective Tahsildars for grant of Patta to their house sites situated in various survey numbers in terms of G. O. Ms. No. 854 Revenue dated 30. 12. 2006.

(3.) THE claims of the petitioners were that they are in possession of the land either by purchase from previous occupier or that their fore-fathers were in possession and enjoyment of those lands. They had constructed their houses in the land in question.