R MOHAN RANGANATHAN Vs. DISTRICT REVENUE OFFICER KANCHEEPURAM

JUDGEMENT

(1.) COMMON ORDER Writ Petition No,21450 of 2008is filed to issue a Writ of Certiorarified Mandamus, calling for the records of the first respondent in Na.Ka.No,4/30849/2007 dated 16.5.2008, confirming the order of the second respondent made in Na.Ka.No.179/2007 dated 23.6.2007 and direct the second respondent to issue patta in favour of the petitioner by effecting changes in the UDR for the property situated at S.No,223/2, 1.38 acres, Padur Village, Chengalpattu Taluk, Kancheepuram District.

(2.) WRIT Petition No.15851 of 2009is filedto issue a WRIT of Mandamus, directing the first respondent to consider the review petition dated 30.3.2009 filed against the orders in Na.Ka.No,4/30849/2007 dated 16.5.2008 after giving opportunity to all the parties.

(3.) MR.S.A.Bhimaraja, the petitioner in W.P.No.15851 of 2009 on the other hand states that he is entitled to patta and his claim was rejected stating that he has no valid legal right.