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Judgment
8 paragraphs · 255 wordsR. Sudhakar, J
This Writ Petition has been filed for the issuance of a Writ of Mandamus directing the second Respondent to issue patta for the land in S. No. 41/42 in Azhiyanilai Village in Aranthangi Taluk in the name of the Petitioner within the time frame that may be stipulated by the court.
Heard the Learned Counsel appearing for the Petitioner and Mr. appearing for the Respondents.
By consent of both the parties, this Writ Petition is taken up for final disposal.
The Learned Counsel for the Petitioner submitted that the Petitioner made a representation dated 12.9.2010 to issue patta for the land in S. No. 41/42 in Azhiyanilai Village in Aranthangi Taluk before the second Respondent.
Without going into the merits of the Petitioner''s claim, the second Respondent is directed to consider the representation of the Petitioner dated 12.9.2010 if not already disposed of on its own merits and in accordance with law within a period of twelve weeks from the date of receipt of copy of this order.
It is made clear that this Court does not express any opinion about the merits of the Petitioner''s claim and the Authority shall decide the matter on its own merits. If the right of any third party will be affected, it is necessary that the authority should put such person on notice, so as to avoid the allegations of violation of principles of natural justice.
With the above observation, this Writ Petition is disposed of. No costs.