AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 109 wordsT.R. Ravi, J
The petitioner is aggrieved by a reduction in the extent which happened during the re-survey. As per Ext.P1 title deed dated 04.05.1981 the petitioner had 33 cents of land and after re-survey it has been reduced by 3 cents. The petitioner has preferred Ext.P2 representation before the 2nd respondent and seeks an early disposal of the same.
In view of the limited prayer made, this writ petition is disposed of directing the 2nd respondent to consider and pass orders on Ext.P2 representation after hearing the petitioner, at the earliest, at any rate within six months from the date of receipt of a copy of this judgment.