LAWS(MAD)-2019-12-258

N.JEYAVEL Vs. PRINCIPAL SECRETARY LAND ADMINISTRATION

Decided On December 12, 2019
N.Jeyavel Appellant
V/S
Principal Secretary Land Administration Respondents

JUDGEMENT

(1.) Heard Mr.R.Balachanderan, learned counsel for the petitioners; Ms.A.Sri Jayanthi, learned Special Government Pleader appearing for respondents 1 to 9; Mr.P.P.Purushothaman, learned Government Advocate for the 10th respondent; and Mr.N.Lakshmanan and Mr.S.Sathishrajan, learned counsel for the 11th respondent.

(2.) Mr.T.Ramesh, Deputy Tahsildar, Sholinganallur Taluk; and Mr.K.V.Subash, Typist, Sholinganallur Taluk are present in Court.

(3.) This writ petition has been filed by three petitioners viz., N.Jeyavel, N.Viswanathan and N.Karthikeyan, sons of K.Natarajan praying for a direction to the fifth respondent to enter the name of petitioners in the revenue records, viz., Chitta, Adangal and A-Register as registered holders of the property comprised in Survey No.439/2, Sholinganallur, measuring an extent of 5 acres and 92 cents and to restore the patta in Patta No.6424 granted in the names of petitioner.