ANANTHARAMAN Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) This Writ Petition is filed for issuance of a Writ of Mandamus to direct the first respondent to correct UDR Correction and give separate sub division to the petitioner's house property in Old S.No.295/5D and New S.No.195/1 to an extent of 4636 sq.ft. situated at Thirunageshwaram Village, 116, Sannapuram Vattam, Kumbakonam Taluk, Thanjavur District, based on the petitioner's representation, dated 06.07.2019.

(2.) It is admitted before this Court that the petitioner has earlier filed similar Writ Petition in W.P.(MD)No.7865 of 2019 for issuing a Writ of Mandamus to direct the fourth and fifth respondents to sub divide and issue separate house site patta to the petitioner with regard to the same property. This Court disposed of the Writ Petition along with other petitions, in the following lines:

(3.) While disposing the other Writ Petitions, this Court has found that the petitioner has pleaded some error in UDR records and that therefore, he ought to have approached the District Revenue Officer, instead of Tahsildar or Revenue Divisional Officer. This observation is being taken advantage by the petitioner to submit a further representation before the first respondent, dated 06.07.2019 instead of approaching the Civil Court, as directed by this Court.