Madras High Court
T.Mariammal vs The District Collector on 1 November, 2021
W.P.No.32435 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.11.2021
CORAM:
THE HON'BLE MRS. JUSTICE V. BHAVANI SUBBAROYAN
W.P.No.32435 of 2019
T.Mariammal ...Petitioner
Versus
1. The District Collector
Tiruvannamalai District,
Tiruvannamalai.
2. The Revenue Divisional Officer,
Redressal Tribunal for Maintenance and
Welfare of Parents and Senior Citizens,
Tiruvannamalai Revenue Division,
Tiruvannamalai.
3. The Tahsildar,
Keelapennathur Taluk,
Tiruvannamalai District.
4. Magimaidoss ...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Certiorarified Mandamus, calling for the entire
records in connection with the order of the 2nd respondent dated 01.02.2019
Page No.1 of 10
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W.P.No.32435 of 2019
made in Case No.11 of 2018 and quash the same and consequently, direct the
2nd respondent to dispose of the petition dated 07.09.2018 in accordance
with the provisions under the Maintenance and Welfare of Parents and Senior
Citizens Act, 2007, by restoring the property of measuring an extent of 1 acre
13 cents comprised in Survey No.42/8, bearing Patta No.252, Sanipoondi
Village, Keelapennathur Taluk, Tiruvannamalai District, in favour of the
petitioner.
For Petitioner : Mr.R.Janakiram
For RR1 to 3 : Mr.V.Veluchamy
Government Advocate
For R4 : Mr.R.Malaichamy
---
ORDER
This writ petition has been filed challenging the impugned order
passed by the second respondent dated 01.02.2019 made in Case No.11 of
2018 and consequently, directing the 2nd respondent to dispose of the
petition dated 07.09.2018 in accordance with the provisions under the
Maintenance and Welfare of Parents and Senior Citizens Act, 2007 by
restoring the property of an extent of 1 Acre 13 Cents comprised in Srurvey
No.42/8, bearing Patta No.252, Sanipoondi Village, Keelapennathur Taluk,
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W.P.No.32435 of 2019
Tiruvannamalai District in the petitioner's favour.
2. The petitioner is a senior citizen and she was purchased punja land
measuring to an extent of 1 acre 13 cents comprised in Survey No.42/8, Patta
No.252, Sanipoondi Village, Keelapennathur Taluk, Tiruvannamalai District
from her sister Kanikkai Mary by virtue of release deed, dated 30.11.1990
vide Doc.No.1389 of 1990. From the date of purchase, she is the absolute
possession and enjoyment of the property. After the demise of her husband,
on the assurance was made by her two sons to look after her, she settled the
said property equally in favour of her two sons namely Magimaidoss and
Arockianathan by way of two settlement deeds, dated 22.07.2002 vide
Doc.Nos. 769 and 770 of 2002. However, her elder namely 4th respondent
herein did not keep up his promises, and therefore, she cancelled the two
settlement deeds vide Doc.Nos.829 and 830 of 2002, dated 09.08.2002.
Since the younger son Mr.Arockianathan looked after her with due care, she
settled the aforesaid property in favour of her minor grandsons namely (i)
Edwin Inbaraj (ii) Albert of Arockianathan. However, the fourth respondent,
continuing to remain in possession, eventhough he had no title on the
property. Meanwhile, the minor beneficiaries of the property through their
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W.P.No.32435 of 2019
guardian and father Arockianathan filed a suit in O.S.No.128 of 2016 before
the District Munsif Court, Thiruvannamalai District for a declaration of title
and for permanent injunction against the fourth respondent and the same was
dismissed by judgment dated 28.08.2018. Further, the property was not an
ancestral property of her husband, but the same having been devolved upon
through her father. Therefore, the fourth respondent has no right to question
the title and she alone shall decide as to whom the said properties should be
transferred. Therefore, she made a petition dated 07.09.2018 and 28.09.2018
before the respondents under Section 5 of the Maintenance and Welfare of
Parents and Senior Citizens Act, seeking restoration of her property illegally
possessed by the fourth respondent. Hence, the 1st respondent by his letter
dated 18.09.2018 has forwarded the same to the 2nd respondent who is the
Competent Authority for Maintenance and Welfare of Parents and Senior
Citizens. Though the 2nd respondent conducted an enquiry, and on hearing
the facts and circumstances of the case, has dropped the proceedings by
passing an impugned order dated 01.02.2019. Eventhough the 2nd
respondent accepted her contention that she is having authority to cancel the
settlement deeds instead of passing appropriate order in the above petitioner,
remanded the same to the 3rd respondent for taking appropriate action in
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W.P.No.32435 of 2019
reference to the earlier suit filed by the minor settlees Therefore, the order
dated 01.02.2019 passed by the Competent Authority cum the 2nd
respondent is against the law and therefore, the same is liable to be set aside.
Hence, the petitioner has come forward with the present writ petition.
3. Counter affidavit filed by the second respondent/RDO stating that
the petitioner challenging the impugned order dated 01.02.2019, the
petitioner executed gift deeds in favour of her two sons (i) Magimaidoss and
(ii) Arokiyanathan each one half of the land measuring to an extent of 0.45.5
hectare comprised in S.No.42/8 of the above said Sanipoondi Village on
30.11.1990 for her maintenance. But her elder son namely Magimaidoss/4th
respondent failed to maintain her. Therefore, she cancelled the above gift
deeds on 06.08.2002. Subsequently, she gifted the land to her grandsons
dated 29.03.2016 and requested the respondents to transfer the Patta for the
land in the names of her two grandsons namely (i) Edwin Inbaraj and (ii)
Albert. Hence, this is only a request for Patta transfer and not covered by
Maintenance and Welfare of Parents and Senior Citizens Act. Therefore, the
petitioner's request has not been considered under the above said Act and
subsequently, the judgment in Case No.11 of 2018 on 01.02.2019 was
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W.P.No.32435 of 2019
delivered by the second respondent dated 01.02.2019. Therefore, no locus
standi to apply for transfer of patta in the name of persons to whom this
petitioner has gifted the land. Hence, the above said writ petition has to be
dismissed as devoid of merits.
4. Heard both sides and perused the materials available on record.
5. On perusal of the records, it is seen that the Patta has been stands in
the name of the respective parties namely (i) Arockianathan and (ii)
Magimaidas. The petitioner requested only for Patta transfer, which is not
covered under the Maintenance and Welfare of Parents and Senior Citizens
Act, 2007. In the meanwhile, her minor two grandsons namely (i) Edwin
Inbaraj (ii) Albert of Arockianathan, filed a suit in O.S.No.128 of 2016
before the learned Additional District Munsif Court, Tiruvannamalai, for
declaration and permanent injunction against the fourth respondent herein
and the same was dismissed by judgment dated 28.08.2018. Therefore, she
approached the respondents for transfer of Patta in favour of her two
grandsons.
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W.P.No.32435 of 2019
5. It is also seen that the settlement deeds executed by the petitioner,
dated 29.03.2016, which have been suppressed in her affidavit and
subsequently, she has filed a petition under Section 5 of the Maintenance and
Welfare of Parents and Senior Citizens Act, 2007 (for Short MAWOPASC
Act) No.11 of 2018 before the Tribunal, Tiruvannamalai. It is further seen
that if the petitioner not taken care of by the petitioner's sons namely
Magimaidoss and Arockianathan, the settlement deed Nos.829 and 830 of
2002, dated 06.08.2002 executed by the petitioner, were cancelled. On
enquiry revealed that the petitioner stated that she has been received a sum of
Rs.11,000/- per month from her husband retirement benefits and no
difficulties to maintain her life, and hence, action has been dropped under
MAWPASC Act. Therefore, the grievance of the petitioner only to resolve
on the basis of the judgment and decree in O.S.No.128 of 2016, dated
28.08.2018. Further, it is the duty of the said sons namely Magimaidoss and
Arockiyanathan to take care of their mother. Hence, the aforesaid findings
passed by the second respondent/RDO to find out what is the extent of hold
on both her sons and the value of the said lands and what is the income
derived from her sons and there cannot be valued at any point of time.
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W.P.No.32435 of 2019
Considering the above facts and circumstances of the case, and taking
into account the submissions made on either side, without expressing any
opinion on the merits of the petitioner's petition or the case pleaded by the
petitioner in the present writ petition, the Writ Petition is disposed of, with a
direction to the second respondent to consider the petitioner's petition dated
07.09.2018 and pass appropriate orders, on merits and in accordance with
law, after issuing notice to the petitioner and necessary parties concerned
within a period of eight weeks from the date of receipt of a copy of this
order. Consequently, connected WMP.No.32756/2019 is also closed. No
costs.
01.11.2021
Index: Yes/No
Internet: Yes/No
msm
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W.P.No.32435 of 2019
To
1. The District Collector
Tiruvannamalai District,
Tiruvannamalai.
2. The Revenue Divisional Officer,
Redressal Tribunal for Maintenance and
Welfare of Parents and Senior Citizens,
Tiruvannamalai Revenue Division,
Tiruvannamalai.
3. The Tahsildar,
Keelapennathur Taluk,
Tiruvannamalai District.
https://www.mhc.tn.gov.in/judis
W.P.No.32435 of 2019
V.BHAVANI SUBBAROYAN, J.
msm
W.P.No32435 of 2019
01.11.2021
https://www.mhc.tn.gov.in/judis
