(1.) Instant public interest litigation has been filed for a writ of mandamus, to direct the District Collector, Revenue Department, Puducherry and the Director, Survey and Land Records, Puducherry, respondents, to publish a notification, calling for applications from eligible persons, for grant of free patta and to select candidates strictly, on the basis of their eligibility and rules.
(2.) Petitioner is the Vice President of Puduvai Velaivaipakathil Pathinthu Velaiyatror Nala Sangam. Government of Puducherry has adopted a scheme of providing free house sites to the landless poor persons, especially agricultural labourers landless persons who are socially and educationally backward and for Scheduled Castes/Scheduled Tribes who are not having house through Revenue Department.
(3.) Petitioner has contended that the Director, Survey and Land Records, Puducherry, second respondent has issued a notice of selected candidates which does not bear any date on 25/2/2019, stating that 91 candidates, whose names are given in the said notice, are selected for grant of free patta. Any objections regarding the selection of candidates, should be submitted before 27/2/2019. The said notice was affixed in the notice board of the Office of the Deputy Collector Revenue (South) on 25/2/2019.