This Writ Petition has been filed for the issue of a Writ of Mandamus directing the first respondent to consider the representation made by the petitioner on 13.05.2019, wherein, the petitioner has sought for the cancellation of the UDR patta issued in favour of the third and fourth respondents with respect to the subject property.
2. The case of the petitioner is that the subject property belonged to his late father by virtue of registered sale deeds that were registered in the years 1952 and 1953 respectively and patta was also issued in his favour in Patta No.428.
3. The grievance of the petitioner is that during the UDR Scheme, patta has been issued in favour of the third and fourth respondents with respect to the subject property in Patta No.902 and according to the petitioner, the third and fourth respondents do not have any right or title over the property. / 4.The petitioner, therefore, made a representation before the first respondent seeking for rectification of the error that had crept in at the time of UDR Scheme. Since the same was not considered, the present Writ Petition has been filed before this Court seeking for appropriate directions.
5. Heard Mr.R.Suriya Narayanan, learned counsel appearing for the petitioner and Mr.M.Lingadurai, learned Government Advocate appearing for the respondents 1 and 2.
6. Taking into consideration the facts and circumstances of the case and the limited relief sought for in this Writ Petition, there shall be a direction to the first respondent to consider the representation made by the petitioner on 13.05.2019 after affording opportunity to the petitioner and the respondents 3 and 4 and deal with the same on its own merits and in accordance with law and pass final orders within a period of six weeks from the date of receipt of a copy of this order. /
7. The petitioner is directed to make a fresh representation to the first respondent along with all the relevant documents and also a copy of this order.
8. The Writ Petition stands disposed of with the above directions. No costs. Consequently, the connected miscellaneous petition is closed. 19.07.2021 Index :Yes/No Internet : Yes/No NOTE: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. 1.The District Revenue Officer, Dindigul District. 2.The Thasildar, Nilakottai Taluk, Dindigul District. / N.ANAND VENKATESH.J., Order made in W.M.P(MD)No.9588 of 2021 Dated : 19.07.2021 /
Comments