MURUGESH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(2.) The petitioner has come up with this Writ Petition seeking a direction to the second respondent to dispose of his appeal dated 29.09.2018.

(3.) According to the learned counsel for the petitioner, the petitioner has purchased the property in Survey No.481/1, measuring to an extent of 4.31.00 hectares, 10 acres 64 1/2 cents, situated at Nagamangalam Village, Denkanikiottai Taluk, Krishnagiri District from one Lakshmamma, by a registered Sale Deed dated 29.06.2017 vide Document No.974 of 2017. Thereafter, the petitioner had applied for change of patta from Lakshmamma's name to his name and the same has been considered by the Tahsildar and the Village Administrative Officer by scrutinising all the documents on record and after a detailed enquiry, the patta has been transferred to his name by the Tahsildar, Denkanikootai Taluk vide his proceedings in T.R.No.2017/0103/31/037792TR dated 15.07.2017.