UDAYAKUMAR Vs. SUB COLLECTOR

JUDGEMENT

(1.) The memo issued by the first respondent in proceedings dated 17.05.2005 informing the writ petitioner that the application submitted by the petitioner for grant of patta cannot be considered. In view of the fact that the land in question is classified as street, which is required for the public usage is under challenge in the present Writ Petition.

(2.) The learned counsel for the writ petitioner states that the house property situated in Village Natham R.S.No.355-360, Edayanallur Village, Nagondapalli Taraf, Hosur Taluk, Drishnagiri District originally belonged to one Nanjundachar. After the demise of Nanjundachari his wife, Muniamma executed a registered usufructuary mortgage dated 11.08.1939 in favour of N.S.Sithachari son of Veerapathirachari.

(3.) The petitioner states that he had been requesting the respondents to grant house site patta in respect of his said house property, which is situated in Village Natham. The said property is a private property and therefore, the petitioner is entitled for grant of patta. In this regard, the petitioner sent a representation on 15.06.2004 to the respondent, the said representation has not been considered at all.