K MURUGAN Vs. DISTRICT COLLECTORTHANGAVEL

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner, the learned Government Advocate for the Respondents No.1 to 3 and the Learned Counsel for the Fourth Respondent.

(2.) According to the Petitioner, besides being a permanent resident of Door No.338, Kottai Nagar, Sengadu, Bhavani Post and Taluk, Erode District, he is one of the devotees of Sri Angalamman Temple and hence, filed the present Writ Petition on account of his personal interest. The Land, comprising in Re-Survey No.611/21 in respect of the property comprised in S.No.186 (Natham) situated at Olagadam Village, Bhavani Taluk, Erode District, was subdivided into Re-survey Nos.611/21, 611/31 and 611/32 by Proceedings dated 09.10.2001 bearing Ref.No.TK8A/43/1411 on the file of the Third Respondent.

(3.) In fact, the Land in S.No.611/23 is owned by the Fourth Respondent and it is a patta Land and situated adjacent to the Land comprised in S.No.611/31 and 611/32. The Fourth Respondent had applied for patta as if he purchased part of the property from the above Survey Number.