RAJALAKSMI Vs. STATE

JUDGEMENT

(1.) The Petitioner has prayed for issuance of a Writ of Mandamus directing the respondents to consider the representation of the Petitioner dtd. 29/11/2018 as regards the grant of patta in respect of the property in an extent of 0.05 cents in S.F. No. 360/3 at Sirugamani Village, Srirangam Taluk, Trichy District.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) The case of the Petitioner is that she is the owner of the property in S.F. No. 360/3, measuring an extent of 2175 sq.ft at Sirugamani Village, Srirangam Taluk, Trichy District and she purchased the same by way of registered sale deed, dtd. 27/1/1986,which was classified as ''Punja property'' and subsequently converted into a house-site. She would further submit that the said property has been sold in piecemeal to various persons and accordingly, a portion of the property measuring to an extent of 5 cents has been purchased by the Petitioner. The Petitioner is seeking for patta to the said portion of property to enable her to construct a house in the said property. The petitioner submits that the respondents were approached by the Petitioner and her family members repeatedly and inspte of the same, the respondents have not taken any steps to issue patta to the Petitioner.