P.Premanand vs District Collector And Others

K.Surender, J

This writ petition has been filed seeking issuance of a writ of mandamus, directing the second respondent to dispose of the petitioner's representations dated 08.11.2018 and 11.11.2022 and issue a separate patta in favour of the petitioner's father name land in Survey No.6/12 to an extend of 43 cents in Simon Colony Village, Kalkulam Taluk, Kanayakumari District.

Heard the learned counsel for the petitioner and the learned Government Advocate appearing for the respondents.

The petitioner submitted a representation dated 11.11.2022 to the respondents seeking issuance of separate patta in favour of the petitioner's father in respect of the properties referred to above. However, no action has been taken on the said representation. Hence, the present writ petition has been filed.

Learned Government Advocate, appearing on behalf of the respondents, submits that the petitioner's representation would be considered on merits and in accordance with law.

In view of the above submissions, without expressing any opinion on the merits of the matter, this writ petition is disposed of with a direction to the second respondent to consider the petitioner’s representation dated 11.11.2022 on merits and in accordance with law and to pass appropriate orders within a period of eight weeks from the date of receipt of a copy of this order.

The representation shall be considered and disposed of after conducting an inquiry. The second respondent is further directed to afford a reasonable opportunity to the petitioner and to all other persons who may be affected by such decision during the course of the inquiry. There shall be no order as to costs.