P R SUBRAMANIAN Vs. TAHSILDAR TALUK OFFICE THIRUMAYAM

JUDGEMENT

(1.) THIS writ petition has been filed praying for a Writ of Mandamus, to direct the respondent to dispose of the petitioner's petition, dated 07. 10. 2009, under section 10 of the Tamil Nadu Patta Pass Book Act, 1983, (hereinafter referred to as "the Act"), within a stipulated time.

(2.) THE learned counsel appearing for the petitioner had submitted that the property situated at Thirumayam Taluk, Pudukottai District, in Re-survey no. 301/16, with an extent of 1 hectare 82 ares, had belonged to one V. Ujjivanam, wife of Vijayaragunathan of Pappavayal mela street, Thirumayam Taluk, Pudukottai district. Thereafter, the property in question was in the possession and enjoyment of the said Ujjivanam, for several decades. All the revenue assessment stands in her name and no one had any right or interest over the said property.

(3.) THE learned counsel for the petitioner had further stated that, on 24. 08. 2009, he had purchased the said property, by way of a registered sale deed, dated 24. 08. 2009. The said sale deed had been duly registered in the thirumayam sub-registrar's office, as document No. 2383 of 2009. Thereafter, the petitioner had approached the respondent for the transfer of patta in his name in respect of the property in question stating that the patta had been wrongly issued in the name, of Malliga, wife of Karuppaiah and Meenakshi wife of periyasamy.