V.CHOCKALINGAM Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) Mr.V.Santhakumaresan, learned counsel on record for writ petitioner and Ms.V.P.M.Vaishnavi , learned Government Advocate, who accepts notice on behalf of all the three respondents are before this Court.

(2.) With consent of learned counsel on both sides ie., learned counsel for writ petitioner and learned State counsel, main writ petition is taken up, heard out and is being disposed of.

(3.) It is the case of the writ petitioner that he sought permission to cut two tamarind trees situate in S.No.418/14 near his residence at 4/10, Puthuvalavu Theru via Kottampatti, Melur Taluk, Madurai District. Further case of the writ petitioner is that he has (what according to him) is 2C patta for the land on which said tamarind trees stand, but copy of the patta has not been placed before this Court.