A.PAVADAISAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The instant writ appeal is directed against the judgment and order dated 24.08.2018 in WP.No.679 of 2018.

(2.) The writ petitioner claims that he is a purchaser of the property bearing T.S.No.245/1, at door No.145, Kuthoos Gurusamy Salai, Cuddalore Mudhu Nagar, Marapalam, Cuddalore. The writ petitioner states that he purchased the property on 12.11.2003 from one Anandhan. He states that the said Anandhan has been staying in the property in question for more than 20 years prior to the sale to the writ petitioner. The writ petitioner states that after the purchase of the property, he has been issued a voter ID card and the electricity connection is in his name. He has also paying the property tax regularly for the premises where he is residing.

(3.) Owing to refusal by the Municipal Corporation to receive the property tax from the writ petitioner. The petitioner claimed for a pata to be issued to him. The petitioner made several representations to the respondents. The District Collector by an order dated 23.03.2014, directed the Village Administrative Officer and Revenue Inspector to investigate the documents regarding the grant of patta to the the writ petitioner and submit a report to Tahsildar. By an order dated 02.12.2015, the Cuddalore Revenue Tahsildar rejected the application for grant of patta. The Tahsildar in the said letter held that though the petitioner/appellant is living in the property for more than 12 years, has an electricity connection in his name and possesses family card, voter ID card, the land is a poramboke land and therefore patta cannot be issued to the writ petitioner.