B ULLASAVELAN Vs. COLLECTOR OF KANCHEEPURAM

JUDGEMENT

(1.) THIS Writ Petition has been filed, praying for issuance of a writ of certiorarified mandamus, to call for the proceedings of the third respondent in O.Mu.1628/2007/Aa.5, dated 13.03.2007, quash the same and consequently direct the respondents to cancel the unification of the lands in R.S.No.381/2B2 and the consequent sub-divisions said to have been made, and to issue the computarised patta to the petitioner in respect of the lands purchased by him under a registered Sale Deed, dated 21.06.1991, covered by R.S.No.381/2B2.

(2.) THE order under challenge has been passed by the third respondent, namely, Tahsildar, Tambaram Taluk, in and by which the request of the petitioner for transfer of patta in his name, in respect of Survey Nos.381/2B2 and 381, combined together in Survey Nos.381/1A2, 381/27, 381/26, 381/31, 381/32, 381/45 and sub-divided, was rejected.

(3.) THE third respondent has filed a counter, the relevant paragraphs of which are 3 and 4, which read as under: