LAKHSMI Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition has been filed, seeking to direct the respondents to issue Patta in Survey No.55/23 situated at Pannikundu Village, Tirumangalam Taluk, Madurai District.

(2.) Heard the learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents. By consent, the writ petition is taken up for final disposal at the stage of admission itself.

(3.) The learned counsel for the petitioner would submit that neither civil suit nor rival claim whatsoever is pending in respect of the property in question. The petitioner's father was allotted the property in survey No.55/5, situated at Pannikundu Village, Thirumangalam Taluk, Madurai in the year 1962, by the government, which now remains as vacant site. While so, in the year 1987 Natham survey was conducted and the name has wrongly been entered in the records. The petitioner in order to get it corrected and also to obtain patta in favour of the petitioner, sent several representations to the respondents, but all ended in vain. Hence, the petitioner filed W.P(MD)No.20011 of 2014, wherein on 10.12.2014, it was ordered to dispose of the representations of the petitioner within a period of six weeks. Since no steps were taken thereafter also, the petitioner sent a representation dated 28.07.2017 to the first respondent that too kept pending without any action. Aggrieved over the inaction of the respondents, the petitioner is before this Court.