Madras High Court
P.Murugesan vs The Secretary To The State on 9 July, 2015
Bench: S.Manikumar, G.Chockalingam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.07.2015
CORAM
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
and
THE HONOURABLE MR.JUSTICE G.CHOCKALINGAM
W.P(MD)No.11644 of 2015
P.Murugesan,
General Secretary,
Southern Dryland Farmers Association,
25/15, Navalakkam Patti Road,
Ettayapuram ? 628 902,
Thoothukudi District. .. Petitioner
Vs.
1.The Secretary to the State,
Department of Revenue,
Fort St. George,
Chennai ? 600 009.
2.The District Collector,
Office of the District Collector,
Thoothukudi District.
3.The District Revenue Officer,
Office of the District Collector,
Thoothukudi District.
4.The Revenue Divisional Officer,
Kovilpatti Revenue Division,
Kovilpatti,
Thoothukudi District.
5.The Tahsildhar,
Vilathikulam Taluk,
Thoothukudi District.
6.The Village Administrative Officer,
Boothalapuram Revenue Village,
Vilathikulam Taluka,
Thoothukudi District. .. Respondents
Prayer
Writ Petition is filed under Article 226 of the Constitution of
India for the issuance of Writ of Mandamus directing the respondents 2 to 6
to initiate the process of identifying and recording the details of the legal
heirs in succession of the lands of 287 deceased Patta holders and
consequently order for the transfer of Patta to those 287 holders in
succession under Section 3 of the Tamil Nadu Patta Pass Book Act, 1983 read
with Rules 3 and 4 of the Tamil Nadu Patta Pass Book Rules, 1987 on the basis
of the proceedings of the fifth respondent in OMAA6/9744/13, dated 12.8.2013,
pertaining to Boothalapuram Revenue Village, Vilathikulam Taluka, Thoothukudi
District and pass such further or other orders.
!For Petitioner : Mr.D.Gurusamy
^or Respondents : Mr.A.K.Baskarapandian,
Special GovernmentPleader.
:ORDER
(Order of the Court was made by S.MANIKUMAR, J) Claiming himself to be the General Secretary of Southern Dry Land Farmers Association and a public interest litigant, petitioner has sought for a writ of mandamus, directing the respondents 2 to 6 to initiate the process of identifying and recording the details of the legal heirs in succession of the lands of 287 deceased patta holders and consequently, prayed for a direction to the above said respondents to transfer patta to those 287 pattadhars in succession under Section 3 of the Tamil Nadu Patta Pass Book Act, 1983 read with Rules 3 and 4 of the Tamil Nadu Patta Pass Book Rules, 1987 on the basis of the proceedings of the fifth respondent in OMAA6/9744/13, dated 12.8.2013, pertaining to Boothalapuram Revenue Village, Vilathikulam Taluka, Thoothukudi District.
2.In support of the relief sought for, Mr.D.Gurusamy, learned counsel for the petitioner, contended that, the revenue officials are duty bound to initiate enquiry, verify records and to order transfer of patta to the legal heirs of 287 deceased pattadhars. The learned counsel for the petitioner further submitted that despite representations, dated 28.06.2014, 10.09.2014 and 22.01.2015, addressed to the District Revenue Officer, Tuticorin and District Collector, Tuticorin District respectively, request for transfer of patta, has not been considered and thus there is a failure on the part of the revenue officials in discharging their duties. It is also the contention of the learned counsel for the petitioner that as per the Revenue Standing Orders, whenever an application for transfer of patta, is made, the Village Administrative Officers may report the transfer of Title that have come to their knowledge during azmoish to the Tahsildar and the Tahsildar shall examine the case on the basis of documents and pass suitable orders. Thus, according to the learned counsel for the petitioner, it is purely the duty of the revenue officials, to make proper enquiries periodically and to effect transfer of patta, which they have miserably failed and since 287 pattadhars in Boothalapuram Revenue Village of Vilathikulam Taluk, Tuticorin District died, the applications of the successors in title are still pending consideration on the file of the revenue authorities. Exposing the cause of poor villagers and general public, the petitioner has filed the Public Interest Writ Petition for the relief as stated supra.
3.Heard the learned counsel for the parties and perused the materials available on record.
4.Adverting to the submissions, this Court deems it fit to have cursory look of the statutory provisions relied on by the learned counsel for the petitioner. Section 3 of the Tamil Nadu Patta Pass Book Act, 1983, deals with issue of patta pass book. In exercise of the powers conferred under Sub-Section (1) of Section 22 of the Tamil Nadu Patta Pass Book Act, 1983, Tamil Nadu Patta Pass Book Rules, 1987 have been framed. Section 3 of the Tamil Nadu Patta Pass Book Act, 1983 and Rule 4 of the Tamil Nadu Patta Pass Book Rules, 1987, relied on by the learned counsel for the petitioner, are extracted here under:
(i) Section 3 of the Tamil Nadu Patta Pass Book Act, 1983:
?3.Issue of patta pass book.- (1) The Tahsildar shall issue a Patta Pass Book to every owner in respect of land owned by him, on an application made by him in this behalf. Any application received under this section shall be acknowledged by the Tahsildar or any other officer authorised by him in this behalf.
(2) A taluk shall be the unit for the issue of Patta Pass Book. (3)(a) As soon as may be after the publication of the notification under sub-section (3) of section 1 bringing this section into force in an area and before undertaking the work relating to the issue of Patta Pass Book, the Tahsildar shall publish a notice in each village in such area informing the public that Patta Pass Book, is to be issued under this Act to every owner and such owner shall apply for the issue of Patta Pass Book as provided under this section.
(b) The notice shall contain such further particulars and shall be published in such manner, as may be prescribed.
(4) The application under sub-section (1) shall be in such form, shall contain such declaration and particulars, and shall be made in such manner and within such time, as may be prescribed.
(5) In cases where no application has been made by any owner within the time-limit referred to in sub-section (4) in respect of any land, the Tahsildar shall, based on the entries made in the records available in his office, cause a notice to be served on the owner of the land concerned requiring him to furnish any information or produce any document for his inspection and also to make representation, if any, in writing for making necessary entries in respect of the land concerned in the Register of Patta Pass Book maintained by him and for the purpose of issuing the Patta Pass Book.
(6) (a) Any owner on whom a notice has been served under sub-section (5) shall be bound to furnish or produce for the inspection of the Tahsildar within such time as may be specified in such notice or within such further time not exceeding thirty days as the Tahsildar may, in his discretion, allow all such information or documents needed for making necessary entries in the Register of Patta Pass Book in respect of the land concerned or for the purpose of issuing the patta pass book, as may be within his knowledge or in his possession or power.
(b) Where any information is furnished or any document is produced in accordance with the notice under sub-section (5) the Tahsildar or any officer authorised by him in his behalf shall be give a written acknowledgement thereof to the person furnishing or producing the same and shall endorse on such document a note under his signature stating the fact of its production and the date thereof.
(7) On receipt of the application under sub-section (1) or on the basis of information obtained by the Tahsildar under clause (b) of sub-section (6), the Tahsildar shall follow such procedure as may be prescribed and shall also give a reasonable opportunity to the persons having interest in the land to make their representations either orally or in writing. After considering the claims of the persons having interest in the land, the Tahsildar shall determine as to whom the Patta Pass Book is to be issued and shall issue a Patta Pass Book accordingly to the owner of the land concerned:
Provided that in the case of any owner who has not made an application under sub-section (1) and in respect of whom a notice has been served under subsection (5), no Patta Pass Book shall be issued by the Tahsildar, unless a declaration in the prescribed form is filed by the owner concerned before the Tahsildar.
Provided further that in any case where the Tahsildar is satisfied that any person is not the owner of any land for which a Patta Pass Book is applied for or claimed, he shall for reasons to be recorded in writing reject the application or claim, for the issue of a Patta Pass Book in respect of such land.
(8)The Patta Pass Book shall be in such form as may be prescribed and contain the following particulars, namely:-
(a)the survey number or sub-division number, extent and local name if any, of the land;
(b)the name and address of the owner;
(c) such other particular as may be prescribed. (9)While issuing a Patta Pass Book under this section the Tahsildar shall show cause all the entries particulars as contained in such patta pass book, to be made in the Register of Patta Pass Book maintained in the office of the Tahsildar for the purpose of the record. The Register of Patta Pass Book shall be in such form and maintained in such manner, as may be prescribed.
(10)The patta pass book shall be issued under this section on payment of such fees as may be prescribed.?
(ii) Rule 4 of the Tamil Nadu Patta Pass Book Rules, 1987:
?4.Procedure on receipt of application or information.- (1) On receipt of the application or information the Tahsildar shall make an entry in the ?Register of Application Received? in the order of receipt on Form-III. The Register shall be maintained village-wise.
(2)On the basis of the information furnished in the application and as available in the existing land records or obtained otherwise, the Tahsildar shall cause to be served or despatched, under certificate of posting, to the persons having interest on the land a notice in Form-IV calling upon them to make representation either orally or in writing at a specified place on a specified date which shall be not less than fifteen days and forty days later than the date of receipt of the application or information.
(3)On the prescribed date, the Tahsildar, shall conduct a summary enquiry. At the enquiry, on consideration of age, literacy and occupation, the Tahsildar may permit an authorised agent of the owner to appear on his behalf to supplement whatever the owner has to state orally or in writing.
No legal practitioner in his professional capacity shall be allowed to represent any party at such an enquiry. There shall not be adjournment of the enquiry not more than twice and that adjournment shall be granted only on application made by the parties requesting for adjournment. Reasons for granting or refusing the adjournment shall be recorded by the Tahsildar in writing.
(4)In the event of the Tahsildar being satisfied that a dispute concerning ownership of patta is already pending in a Court or issues are raised before him which impinge on personal laws or laws of succession and all the parties interested do not agree on the ownership in writing, he shall direct the concerned parties to obtain a ruling on ownership from a competent Civil Court having jurisdiction before changing the entries as already recorded and existing in the various revenue records.
(5)The Tahsildar shall first obtain declaration in Form-V from the owner who has not made any application for Patta Pass-Book and then he shall issue Patta Pass-Book in accordance with the provisions of the Act.
(6)(i)The Tahsildar shall pass an order within fifteen days of completion of such enquiry and the written order shall be communicated to the parties concerned under certificate of posting or served on them in person. A copy of the same shall be sent to the office of the Sub-Registrar in the area.
(ii)The Tahsildar while passing orders shall see that in the cases of land assigned to Scheduled Castes/Scheduled Tribes, under conditional assignment, the conditions under which they are granted are not violated and transfers to non-Scheduled Castes and Scheduled Tribes are not recognised. The Tahsildar shall record in the Register of Patta Pass-Book, Chitta and Patta bass-Book in red ink, the condition that the land is non-alienable to a person other than Scheduled Caste/Scheduled Tribes, as the case may be.
(iii)When breach of conditions, if any, are noted in the case of lands assigned conditionally, the Tahsildar shall report to Revenue Divisional Officer for further follow up action for the resumption of such land or lands under the provisions in Revenue Standing Order.
(7)The person who acquires by succession, survivorship, inheritance, partition, purchase, or otherwise or by decree or order of a Court or by order of the Government or other authority any right in or over any land as owner shall send a report in writing to the Tahsildar with details of such acquisition of rights. On receipt of such report the Tahsildar shall make an enquiry in accordance with the procedure set out in these rules for the purpose of modification of entries in the Patta Pass-Book already issued or for the purpose of issuing new Patta Pass-Book. Within fifteen days of completion of the said enquiry the Tahsildar shall make arrangement so far issuing orders for modification of entries in the Patta Pass-Book or for effecting sub-divisions if necessary, on collection of sub-division fee of Rs.3 (Rupees three only) by way of court fee labels and to make necessary entries in the Patta Pass-Book or for issue of a new Patta Pass-Book or otherwise, as the case may be. The aforesaid order shall be communicated to the parties concerned under certificate of posting or by service in person. A copy of the said order shall be communicated to the office of the Sub- Registrar exercising jurisdiction over the land concerned?.
5.A conjoint reading of Section 3 of the Tamil Nadu Patta Pass Book Act, 1983 (Act 4 of 1986) read with Rule 4 of the Tamil Nadu Patta Pass Book Rules, 1987, makes it clear that a definite procedure is contemplated for issuance of patta pass book. Section 10 of the Tamil Nadu Patta Passbook Act, 1983 reads as follows:
?10.Modification of entries in the patta pass book.- (1) Where any persons claims that any modification is required in respect of any entry in the patta pass book already issued under section 3 either by reason of the death of any person or by reason of the transfer of interest in the land or by reason of any other subsequent change in circumstances, he shall make an application to the Tahsildar for the modification of the relevant entries in the Patta Pass Book.
(2) An application under sub-section (1) shall contain such particulars as may be prescribed and shall be accompanied by the documents, if any, relied on by the applicant as evidence in support of his claim.
(3) (a) Before passing an order on an application under sub-section (1), the Tahsildar shall follow such procedure as may be prescribed and shall also give reasonable opportunity to the parties concerned to make their representations either orally or in writing. If the Tahsildar decides that any modifications should be made in respect of entries in the Patta Pass Book, he shall pass an order accordingly and shall make such consequential changes in the Patta Pass Book as appear to him to be necessary for giving effect to his order.
(b) If the Tahsildar decides that there is no case for effecting any modification in the patta pass book, he shall reject the application.
(c) An order under clause (a) or clause (b) shall contain the reasons for such order and shall be communicated to the parties concerned in such manner as may be prescribed.
6.Rule 12 of the Tamil Nadu Patta Passbook Rules, 1987 reads as follows:
?12.Application for modification of entries in Patta bass-Book.- (1) Application for modification of entries in the Patta Bass-Book under Section 10 of the Act shall be in Form-VI and shall be made within ninety days from the date of acquisition of right:
Provided that the Tahsildar may for just and sufficient reasons allow a further period of not extending ninety days for making an application for this purpose.
(2)The application under sub-rule(1) shall be affixed with court fee labels of Rs.3 towards fee for this purpose?.
7.As per Rule 12 of the Tamil Nadu Patta Passbook Rules, 1987, application for modification of entries in the patta pass book under Section 10 of the Act shall be in Form-VI, which is reproduced here under:
FORM ? VI [See rule 12] Application for modification or issue of new Patta Pass-Book
1.Name of the owner or who wants modification
2.(i) (a)Name of the father.
(b)Name of the husband in the case of married woman.
(c)name of the guardian in the case of minor children.
(ii) Residential Address.
3.(a)Does he/she belong to SC/ST/BC?
(b)If so, indicate religion and caste?
4.Circumstances necessitating the changes.
5.Serial number of Patta Pass-Book already issued in respect of the land.
6.(a)Name of the Village in which the land is situated.
(b)Survey Number and sub-division number.
7.Name of the person in whose name, the land stands registered.
8.Name/Names of the person to whom the land should be transferred.
9.Particulars of modification-Sl.No. Village number and name Survey number and sub-division number Extent Local name, if any Name of owner as entered in the Patta Pass Book (1) (2) (3) (4) (5) (6) Name of person in whose name to be transferred Classification of land wet/ dry/garden/ manavari/ house site If wet, the source of irrigation Wells, if any.
Buildings and other permanent structurs, if any Remarks (7) (8) (9) (10) (11) (12)
10.(a)If the applicant is a single owner, furnish the following details:-
Sl.No. Village number and name Survey number and sub-division number Extent Remarks (1) (2) (3) (4) (5)
10.(b)If the applicant is a joint owner, specify the following:
Sl.No. Village number and name Survey number and sub-division number Extent Name of all the Joint owners Share/Extents owned by each joint owner sharing with the applicant Remarks (1) (2) (3) (4) (5) (6) (7)
11.Particulars of land owned by the applicant on the possession of registered tenants:
Sl.No. Village number and name Survey number and sub-division number Total Extent Extent under tenancy Name(s) of tenant(s) Number and date of orders of the competent authority Remarks (1) (2) (3) (4) (5) (6) (7) (8)
12.(a)Particulars of loan taken on security of land and outstanding and other encumbrances of the lands:
Sl.No. Village number and name Name of the lending institution Number and date of the loan order Amount Rs. P. Details of lands given as the security Survey number Sub-division number Extent Purpose of the loan (1) (2) (3) (4) (5) (6) (7) Loan amount out-standing as on date Details of instalments still remain to be paid Details of overdue instalments, if any Number of Instalments Amount Rs. P. Date on which due Number of Instalments Amount Rs. P. Date on which due Remarks (8) (9a) (9b) (9c) (10a) (10b) (10c) (11)
12.(b)Encumbrances (Mortgages, charges, etc.):
Sl.No. Village number and name Name of the lending institution Number and date of the loan order Amount Rs. P. Details of lands given as the security Survey number Sub-division number Extent Purpose of the loan (1) (2) (3) (4) (5) (6) (7) Docu-ment number, date of registra-tion of deed Details of instalments still remain to be paid Details of overdue instalments, if any Number of Instalments Amount Rs. P. Date on which due Number of Instalments Amount Rs. P. Date on which due Remarks (8) (9a) (9b) (9c) (10a) (10b) (10c) (11)
13.Particulars of lands, owned by the applicant, single or jointly in any other taluk(s) in the State and whether any other applicatioin has been made for a Patta Pass-Book, if so, give details as below:
Sl.No. Name of Taluk Village number and name Survey number and sub-division number Extent Local name, if any (1) (2) (3) (4) (5) (6) Classification of land wet/dry/garden/manavari/house site. If wet, the source of irrigation Wells, if any.
Buildings and other permanent structurs, if any Remarks (7) (8) (9) (10) (11)
14.Copies of documents enclosed:
(1) (2) (3)(NOTE.- At the time of enquiry, only original documents need be produced.) I hereby declare that the particulars furnished above are true. I am aware of the fact that I am liable to be prosecuted under the law, if any of the above particulars are found to be false.
Place:
Signature of the Applicant Date: Name of the person delivering application at Taluk Office, if not delivered in person.
ACKNOWLEDGEMENT Received application Number ................. of ............................... Taluk from Thiru/Thirumathi/Selvi .......................................................
Palce:
Date : Tahsildar,
(Seal) ................
Taluk.
8.When two persons namely Muthu, Son of Perumal Thevar and Mrs.Solaiammal, Wife of Ramar, Boothalapuram, made applications, for change of patta, the Regional Deputy Tahsildar, after considering the applications for change of patta, has directed the above mentioned applicants to submit documents for necessary action, vide proceedings in A6/6303/2013, dated 27.03.2014 and A6/7844/2015, dated 28.03.2014 respectively. The said proceedings are extracted here under:
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9.From the proceedings dated 28.03.2014, it is evident that the Regional Deputy Tahsildar, Vilathikulam, has directed the applicant viz., Mrs.Solaiammal, to produce the Legal Heirship Certificate, as property is stated to be in the name of her mother-in-law. The contention of the learned counsel for the petitioner that as per 32-II-C of the Revenue Standing Orders, the Village Administrative Officers may report the transfer of the Title that have come to their knowledge during azmoish to the Tahsildar and the Tahsildar shall examine the case on the basis of documents and pass suitable orders and thus there is a failure on the part of the revenue authorities, to effect transfer of patta to the legal heirs of the deceased 287 patta holders in Boothalapuram Village, Vilathikulam Taluk, Tuticorin District, cannot be countenanced for the reasons that the Revenue Standing Order referred to above, deals only transfer of the title that have come to the knowledge of the Village Administrative Officers.
10.Material on record enclosed at page Nos.16 and 17 of the typedset of papers, extracted supra, indicates that individual applications have been filed for transfer of patta and that upon considering the same, the Regional Deputy Tahsildar, Vilathikulam Taluk, has instructed the applicants to produce documents and in case of one Mrs.Solaiammal, she has been instructed to produce Legal Heirship Certificate.
11.Section 10 of the Tamil Nadu Patta Passbook Act, 1983 also states that an application shall contain such particulars, as may be prescribed and shall be accompanied by the documents, if any, relied on by the applicant as evidence in support of his claim.
12.Revenue officials cannot be expected to conduct a roving enquiry as to who are the legal heirs of the deceased pattadhar, to make necessary changes. When the statutory provisions mandate the person claiming modification, to substantiate his claim with documentary proof of entitlement and when the applicants stated supra, have not filed any documentary proof of legal heirship of the deceased pattadhars, it cannot be said that the revenue officials have failed in their duty to transfer pattas. At this juncture, this Court deems it fit to extract few decisions:
(i) In T.Ramamoorthy v. The Secretary, Sri Ramakrishna Vidyalaya High School, etc. & Others reported in 1998 Writ. LR 641, at Paragraph 6, it has been held as follows:
"If the statutory provision enacted by the Legislature prescribed a particular mode for terminating the service or dismissing the teaching or a non-teaching staff of a school, it can and has to be done not only in that manner alone, but it cannot be done in any manner too. This principle that where a power is given to do a certain thing in a certain way, things must be done in that way and not otherwise and that the other method of performance is necessarily precluded, is not only well settled, but squarely applies to this case also in construing the scope of the power as also its exercise by the management under Section 22 of the Act."
(ii) In U.P. State Bridge Corpn. Ltd. v. U.P. Rajya Setu Nigam S. Karamchari Sangh, [(2004) 4 SCC 268], the Supreme Court, at Paragraph 12, held as follows:
?12. Although these observations were made in the context of the jurisdiction of the civil court to entertain the proceedings relating to an industrial dispute and may not be read as a limitation on the Court?s powers under Article 226, nevertheless it would need a very strong case indeed for the High Court to deviate from the principle that where a specific remedy is given by the statute, the person who insists upon such remedy can avail of the process as provided in that statute and in no other manner.?
(iii) In Captain Sube Singh v. Lt. Governor of Delhi [(2004) 6 SCC 440], the Supreme Court, at Paragraph 29, held as follows:
?29. In Anjum M.H. Ghaswala, a Constitution Bench of this Court reaffirmed the general rule that when a statute vests certain power in an authority to be exercised in a particular manner then the said authority has to exercise it only in the manner provided in the statute itself. (See also in this connection Dhanajaya Reddy v. State of Karnataka.) The statute in question requires the authority to act in accordance with the rules for variation of the conditions attached to the permit. In our view, it is not permissible to the State Government to purport to alter these conditions by issuing a notification under Section 67(1)(d) read with sub-clause (i) thereof.?
(iv) The Supreme Court in State of Jharkhand v. Ambay Cements reported in 2005 (1) CTC 223, at Paragraph 27, held as follows:
"27. Whenever the statute prescribes that a particular act is to be done in a particular manner and also lays down that failure to comply with the said requirement leads to severe consequences, such requirement would be mandatory. It is the cardinal rule of the interpretation that where a statute provides that a particular thing should be done, it should be done in the manner prescribed and not in any other way. It is also settled rule of interpretation and where a statute is penal in character, it must be strictly construed and followed. Since the requirement, in the instant case of obtaining prior permission is mandatory, therefore, non-compliance of the same must result in cancelling the concession made in favour of the grantee- the respondent herein."
13.Espousing the cause of public, seeking for issuance of a Writ, may be acceptable, but at the same time,when the individuals do not fulfil their statutory obligations, for chage of patta, the common cause fails. At the same time, considering the ignorance of the villagers in this country, it is also the duty of the executive to make them known of their legal obligations under the above said statutory provisions for effecting change of a patta. If the individual applicants, do not substantiate their claim for effecting transfer of patta by producing necessary documents, such as, legal heirship certificate, etc., then the revenue authorities cannot be said to have failed in their duties. Nothing prevented the individual applicants, from applying for legal heirship certificate and to enclose the same alongwith the application, as provided for in Form-VI issued under Rule 12 of the aforesaid Rules. The petitioner, General Secretary of Southern Dryland Farmers Association, as a pro bono litigant, can himself find out the defects, in submission of the individual applications and suitably advise them or take steps to rectify the defects.
14.In the light of the above discussion, we are not inclined to issue any mandamus as prayed for. However, we deem it fit to issue a direction to the fifth respondent viz., Tahsildar, Vilathikulam Taluk, Tuticorin District to act as per the provisions of the statute and the observations made. The Tahsildar is directed to effect display of the statutory requirements for effecting change of patta in the Notice Board or direct the Village Administrative Officer, Boothalapuram, to cause affixture in the Village Panchayat or Government Service Centre, if any established in the said Village.
15.With the above, this Writ Petition is disposed of. No costs.
To
1.The Secretary to the State, Department of Revenue, Fort St. George, Chennai ? 600 009.
2.The District Collector, Office of the District Collector, Thoothukudi District.
3.The District Revenue Officer, Office of the District Collector, Thoothukudi District.
4.The Revenue Divisional Officer, Kovilpatti Revenue Division, Kovilpatti, Thoothukudi District.
5.The Tahsildhar, Vilathikulam Taluk, Thoothukudi District.
6.The Village Administrative Officer, Boothalapuram Revenue Village, Vilathikulam Taluka, Thoothukudi District..