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Judgment
A.K. Rajan, J.—The prayer in the writ petition is to issue a Writ of Mandamus directing the respondent to measure Schedule property situated at R.S.Nos.2922, 2923/1, 2923/2, 2923/3 and 2892/Part, S.M. Nagar, Otteri, Chennai 12, totalling an extent of 263 grounds and issue patta to the petitioner.
The case of the petitioner is that he is the owner of the above mentioned property and made an application to the authorities to measure the Schedule property and issue patta. Since the authorities are not complying with the request of the petitioner, the present writ petition has been filed.
Heard the learned counsel for the petitioner as also the respondent.
The prayer in the writ petition is for enforcing the civil right. The petitioner has to establish that it is his property. For that, he must approach the authorities with necessary request. The petitioner has filed two documents purported to be lease deeds of Corporation of Chennai granted on 30.8.1950 and 9.2.1954. It requires that the petitioner has to prove his ownership. That can be done only in a civil Court. This Court has no jurisdiction to entertain the writ petition. The writ petition is dismissed as not maintainable. No costs.