K. LAKSHMANAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondents.

(2.) The Petitioner herein seeks issuance of Certiorarified Mandamus directing the Tahsildar, Sathiyamangalam, Erode District, to consider his representation dated 29.11.2018 for grant of patta for the land at a total extent of 2.18.0 Hectares in the following Survey Numbers at Rajan Nagar Village, Sathiyamangalam Taluk.

(3.) According to the petitioner, he purchased the above land from one Karuppasamy vide sale deed duly registered at Sub-Registrar Office as document Number.1062/1995. From the date of purchase, he is in possession and enjoyment of the property. While so, without any notice to him, the District Collector, Erode District, has issued the impugned proceedings in Na.Ka.No.5556/c2/2018, dated 11.04.2018, granting enter upon permission to the Slum Clearance Board to construct residential tenements to slum dwellers in the petitioner's land. Hence the said proceedings is challenged on the ground that the impugned proceedings is arbitrary, illegal and erroneous and liable to be quashed. Consequentially, Patta should be given to the petitioner on the basis of the sale deed executed by the Karuppasamy.