E. ANNASELVAM Vs. PRINCIPAL SECRETARY, REVENUE DEPARTMENT

JUDGEMENT

(1.) The prayer in this writ petition is for a Writ of Mandamus, directing the respondents to rectify the wrong entry made in Patta No. 470 by amending the name as CHINNA MOSEA FAMILY for the entire extent of 24 cents in survey No. 69/2, Vadhuvarpatti Village, Aruppukottai Taluk, Virudhunagar District based on the petitioner's representation dated 12.05.2019.

(2.) Heard Mr. Anand C. Rajesh, learned counsel appearing for the petitioner and Mr. P. Kannidevan, learned Additional Government Pleader appearing for the respondents.

(3.) The learned counsel appearing for the petitioner would submit that, in respect of the land in survey No. 69/2, Vadhuvarpatti Village, Aruppukottai Taluk, Virudhunagar District, patta was issued in patta No. 470 and according to the petitoiner, that patta was wrongly issued to some other third parties without even giving notice to the petitioner. Therefore, in this regard, the petitioner has given a representation to the respondents herein on 12.05.2019 and if the said representation is directed to be considered within a time frame and an order to that effect is directed to be passed on merits, the petitioner would be satisfied.