Madras High Court
Akilandeshwari vs The Tahsildar on 17 November, 2021
W.P(MD)No.20502 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.11.2021
CORAM:
THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
W.P(MD)No.20502 of 2021
Akilandeshwari ... Petitioner
Vs.
The Tahsildar,
Taluk Office,
Vilathikulam Taluk,
Thoothukudi District. ... Respondent
PRAYER : Writ Petition is filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus, directing the Respondent to
issue Patta in the name of the Petitioner, pertaining to the property
comprised is Natham Survey No.50/8, New Survey No.385/13, situated
at Pudhur Village, Vilathikulam Taluk, Thoothukudi District on the basis
of the Judgment and Decree passed by the learned Sub Judge, Kovilpatti
in O.S.No.57/2011 dated 06.06.2016 and also on the basis of the
Petitioner's representations dated 06.01.2021 and 18.10.2021.
1/5
https://www.mhc.tn.gov.in/judis
W.P(MD)No.20502 of 2021
For Petitioner : Mr.R.Murugan
For Respondents : Mr.D.Ghandiraj
Special Government Pleader
ORDER
By consent of both parties, this writ petition is taken up for
final disposal at the stage of admission itself.
2. The petition has been filed in the nature of Mandamus
seeking a direction against the respondent /Tahsildar, Vilathikulam Taluk
in Tuticorin District, to consider the representations of the petitioner
dated 06.01.2021 and 18.10.2021 seeking grant of patta to the petitioner
with respect to the property in Natham Survey No.50/8, New Survey
No.385/13 in Pudur Village, Vilathikulam Taluk, Tuticorin District.
3.The petitioner takes advantage of the Judgment of the
Subordinate Court, Kovilpatti in O.S.No.57 of 2011 dated 26.06.2016.
4.Heard the learned counsel on either side and perused the
materials available on record.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.20502 of 2021
5.A direction is given to the petitioner to file necessary on-
line application for grant of patta and also remit the necessary charges in
the Government treasury. On receipt of such application, a direction is
given to the respondent / Tahsildar, Vilathikulam Taluk, Tuticorin
District, to issue notice to the petitioner, to issue notice any other person
who might be interested in the grant of patta to the petitioner, examine
the records submitted by the petitioner including the judgments of the
aforementioned Sub Court are thereafter, pass a considered order
whether to grant patta or not. Such exercise should be completed within
a period of sixteen weeks from the date of receipt of on-line application
from the petitioner herein.
6.With the above observation, the writ petition is disposed
of. No costs.
17.11.2021
Index :Yes/No
Internet :Yes/No
rm
https://www.mhc.tn.gov.in/judis
W.P(MD)No.20502 of 2021
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
The Tahsildar,
Taluk Office,
Vilathikulam Taluk,
Thoothukudi District.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.20502 of 2021
C.V.KARTHIKEYAN, J.
rm
W.P(MD)No.20502 of 2021
17.11.2021
https://www.mhc.tn.gov.in/judis
