K.MANIMARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The prayer in this writ petition is for a Writ of Mandamus to direct the respondents to execute deed of cancellation of gift executed by petitioner in Document No.3180/2004 and restore the land in S.Nos.404/2A, 404/3, 404/4, 404/5, 206/2A situated at Vallalnathi Village, near Puthu Ramachandrapuram, Andipatti Taluk in his title and also restore his name in the patta No.2817.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate for the respondents.

(3.) The short facts, required to be noticed for the disposal of this writ petition, are as follows: