K.Kalyanasundaram, J. - (1.) This writ petition has been filed for issuance of a writ of certiorarified mandamus to quash the resolution of the second respondent dated 22.4.1991 and the entire proceedings in Na.Ka.No.2854/12/VuThiKu-3, dated 03.09.2012 and to direct the respondents to release the land of the petitioner measuring an extent of 32.675 cents in S.No.282/1 Part, Vilankurichi Village, Coimbatore North Taluk, Coimbatore.
(2.) Heard Mr.P.Wilson, learned Senior Counsel appearing for M/s.Richardson Wilson, for the petitioner, Mr.STS.Murthy, learned Additional Advocate General, assisted by Mr.V.Shanmuga Sundar, learned Special Government Pleader appearing for the respondents 1, 3, 5 and 6, Mr.R.Vijayakumar, learned counsel appearing for the second respondent and Mr.K.Magesh, learned Standing counsel appearing for the fourth respondent and perused the materials available on record.
(3.) The case of the petitioner is that the property in S.No.282/1 Part in Vilankurichi Village was purchased by his mother, vide registered sale deed dated 29.11.1990. Since then, she was in possession and enjoyment of the property and by virtue of settlement deed dated 04.08.2011, the petitioner became the absolute owner and he has been in possession and enjoyment of the property.;