Madras High Court
A.Sahurbanu Bibi vs The District Collector on 29 June, 2021
W.P.(MD).No.10692 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.06.2021
CORAM:
THE HON'BLE MR.JUSTICE N.ANAND VENKATESH
W.P.(MD).No.10692 of 2021
A.Sahurbanu Bibi ... Petitioner
Vs.
1.The District Collector,
Tiruchirapalli District,
Collectorate Buildings, Tiruchirapalli – 620 001.
2.The Revenue Divisional Officer,
Srirangam Zone,
Muthukulam,
Trichirappalli District.
3.The Tahsildhar
Manapparai,
Tahsildhar's Office,
Manapparai,
Trichirappalli District. ... Respondents
Prayer: Writ petition filed under Article 226 of the Constitution of India,
for the issuance of Writ of Mandamus, directing the respondents 1 to 3 to
initiate appropriate enquiry upon the representation of the petitioner and
to grant patta in her favour in respect of the land to an extent of Ac.0.01
¾ cents, situates in survey No.125/5, Ayanreddiyapatty Village,
Elangakurichi, Manapparai Taluk, Trichirappalli District, within the time
frame to be fixed by this Court.
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1/5
W.P.(MD).No.10692 of 2021
For Petitioner : Mr.K.S.Kathiravan
For Respondents : Mr.M.Lingadurai,
Government Advocate
ORDER
This Writ Petition has been filed for the issue of a Writ of
Mandamus, directing the respondents to consider the representation made
by the petitioner on 17.03.2020, wherein, the petitioner is seeking for
issuance of patta in her favour with respect to the subject property.
2. The case of the petitioner is that the subject property
belongs to her absolutely by virtue of a registered sale deed dated
05.10.1978. The further case of the petitioner is that some of the
neighbours filed a suit for the relief of permanent injunction against the
petitioner in O.S.No.82 of 2002 before the District Munsif Court,
Manapparai and this suit was dismissed by Judgment and Decree, dated
02.11.2011. According to the petitioner, this decree has become final and
no appeal was preferred.
3. The petitioner has made a representation requesting for
grant of patta in her favour with respect to the subject property. Since the
https://www.mhc.tn.gov.in/judis/
W.P.(MD).No.10692 of 2021
same was not considered, the present Writ Petition has been filed before
this Court seeking for appropriate directions.
4. Heard Mr.K.S.Kathiravan, learned counsel appearing for
the petitioner and Mr.M.Lingadurai, learned Government Advocate
appearing for the respondents.
5. Taking into consideration the facts and circumstances of
the case and the limited relief sought for in this Writ Petition, there shall
be a direction to the third respondent to consider the representation /
application made by the petitioner on 17.03.2020 and deal with the same
on its own merits and in accordance with law and pass appropriate orders
within a period of six (6) weeks from the date of receipt of a copy of this
order. If there are any other interested parties claiming right over the
subject property, they shall also be issued with notice and an opportunity
shall also be given to them.
6. The petitioner is directed to make a fresh representation to
the third respondent along with all the relevant documents and and also a
copy of this order.
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W.P.(MD).No.10692 of 2021
7. The Writ Petition stands disposed of with the above
directions. No costs.
29.06.2021
Index :Yes/No
Internet : Yes/No
tsg
NOTE: In view of the present lock down owing to
COVID-19 pandemic, a web copy of the order may be
utilized for official purposes, but, ensuring that the copy of
the order that is presented is the correct copy, shall be the
responsibility of the advocate/litigant concerned.
To
1.The District Collector,
Tiruchirapalli District,
Collectorate Buildings,
Tiruchirapalli – 620 001.
2.The Revenue Divisional Officer,
Srirangam Zone,
Muthukulam,
Trichirappalli District.
3.The Tahsildhar
Manapparai,
Tahsildhar's Office,
Manapparai,
Trichirappalli District.
https://www.mhc.tn.gov.in/judis/
W.P.(MD).No.10692 of 2021
N.ANAND VENKATESH.J.,
tsg
Order made in
W.P.(MD).No.10692 of 2021
Dated :
29.06.2021
https://www.mhc.tn.gov.in/judis/
