N.NATARAJAN Vs. THASILDAR

JUDGEMENT

(1.) The writ petitioner claimed to be the owner of 4.83 acres of land in Lathivadi Village, Namakkal Taluk. He claimed that he got the said lands by virtue of a registered partition deed dated 24.12.1973. He claimed that the lands are in his possession and enjoyment.

(2.) In the affidavit filed in support of the Writ Petitoin, the petitioner had stated that the Government Officials have classified the lands as "Kuttai Pormaboke"? in UDR A-Register. He thereafter approached the Commissioner of Survey and Settlement, Chennai, by filing an application on 02.09.2011. The petitioner claims that the Commissioner for Survey and Land Records passed an order on 29.09.2011 directing the Revenue authorities to record his name as the owner, who has derived title of enjoyment. It has further stated that the second respondent, District Revenue Officer, Namakkal, by proceedings dated 30.04.2012, directed the first respondent, Tahsildar, Namakkal Taluk, to make necessary changes in the revenue records and to issue patta in the name of the writ petitioner.

(3.) The petitioner further stated that the first respondent passed an order on 25.03.2012 subdividing as 512/1 (part) measuring 1.95.5 hectares of land as communal land and measuring 0.10.0 hectares as Kuttai. The petitioner claimed that the entries made by the first respondent are against the orders passed by the Commissioner of Land Reforms Chennai. The petitioner claimed that the first respondent should have transferred his name in the revenue records and should have issued patta in his name. Challenging the order of the first respondent, the Writ Petition has been filed for a Writ of Certiorarified Mandamus to call for the records of the Order of the first respondent and to set aside the same and direct the first respondent to issue patta in the name of the petitioner in measuring 4.83 acres in Lathivadi Village, Namakkal Taluk.