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Judgment
11 paragraphs · 213 wordsMr.M.Jothi Kumar, learned Additional Government Pleader takes notice for the respondents. By consent of the parties, the main writ petition is
taken up for final disposal at the admission stage itself.
Heard both sides.
The petitioner seeks for mandamus directing the respondents to issue Patta in his favour in respect of the agricultural land comprised in Survey
No.197/1, situated at Vellanur Village, Avadi Taluk, Tiruvallur District, measuring to an extent of 1 Acre 95 Cents, based on the representation
dated 20.05.2017.
The grievance of the petitioner before this Court is that the said representation has not been considered so far. This Court, at this stage, is not
expressing any view on the merits of the claim made by the petitioner, as it is for the fourth respondent to consider and decide the same on merits
and in accordance with law. Accordingly, this writ petition is disposed of, only by directing the fourth respondent to consider the representation of
the petitioner dated 20.05.2017 and pass orders on the same on merits and in accordance with law, after hearing rival claimants, if any. Such
exercise shall be done by the fourth respondent within a period of eight weeks from the date of receipt of a copy of this order. No costs.