Madras High Court
D.Balasundaram vs The District Revenue Officer on 21 October, 2021
W.P.No.22463 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.10.2021
CORAM
THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
W.P.No. 22463 of 2021
D.Balasundaram ..Petitioner
Versus
1.The District Revenue Officer,
O/o. District Collector,
Ranipet District.
2.The Revenue Divisional Officer,
O/o. Revenue Divisional Officer,
Ranipet District.
3.The Tahsildar,
Arakkonam Taluk,
Ranipet District.
4.Mrs.D.Varalakshmi
5.Rami
6.Mrs.Lakshmi
7.Mr.Kuppan
8.Mr.D.Deenadayalan
9.Mrs.V.Anandhi ... Respondents
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W.P.No.22463 of 2021
Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Mandamus, directing the 3rd respondent to pass
orders on the representation dated 24.08.2021 by issuing joint patta to the
legal heirs of Late Duraisamy Naidu for the survey Numbers 212, 252/4,
255/1, 390/5, 391/6, 318/1B, 255/2, 255/3, 255/4, 255/5, 258/1, 258/2,
258/3, 258/4, 259/10, 259/11A, 259, 11B, 259/12, 259/13, 259/14, 259/16,
259/17A, 259/17B, 259/18, 259/19, 259/2, 259/5, 259/6, 259/7, 259/8,
259/9 & 306/11 at Kizhpakkam Madura Rajapalayam Village, Arakkonam
Taluk, Ranipet District.
For Petitioner : Mr.C.Balasundar
For Respondents : Mr.V.Veluchamy
Government Advocate for R1 to R3
ORDER
This Writ Petition is filed for issuing a Writ of Mandamus, directing
the 3rd respondent to pass orders on the representation dated 24.08.2021 by
issuing joint patta to the legal heirs of Late Duraisamy Naidu for the
survey Numbers 212, 252/4, 255/1, 390/5, 391/6, 318/1B, 255/2, 255/3,
255/4, 255/5, 258/1, 258/2, 258/3, 258/4, 259/10, 259/11A, 259, 11B,
259/12, 259/13, 259/14, 259/16, 259/17A, 259/17B, 259/18, 259/19,
259/2, 259/5, 259/6, 259/7, 259/8, 259/9 & 306/11 at Kizhpakkam Madura
Rajapalayam Village, Arakkonam Taluk, Ranipet District.
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W.P.No.22463 of 2021
2. The case of the petitioner is that the petitioner is the owner of the
land in S.Nos.255/2, 255/3, 255/4, 255/5, 259/3, 259/4, 259/7, 259/8,
259/12, 259/15, 259/10, 259/21 measuring an extent of 65 cents situated at
Kizhpakkam Madura Rajapalayam Village, Arakkonam Taluk, Ranipet
District, by registered sale deeds dated 21.01.1980, 22.01.1980 and
04.06.1980 and registered as document Nos.75/1980, 78/1980 and
2338/1980 respectively at SRO Arakkonam and the petitioner is in
possession and enjoyment of the said properties for the past 41 years. The
petitioner's father is the owner of the land in S.Nos.212, 252/4, 255/1,
390/5, 391/6, 318/1B, 255/2, 255/3, 255/4, 255/5, 258/1, 258/2, 258/3,
258/4, 259/10, 259/11A, 259, 11B, 259/12, 259/13, 259/14, 259/16,
259/17A, 259/17B, 259/18, 259/19, 259/2, 259/5, 259/6, 259/7, 259/8,
259/9 & 306/11 at Kizhpakkam Madura Rajapalayam Village, Arakkonam
Taluk, Ranipet District. Petitioner's father died on 25.02.1998 and his
mother died on 07.09.2001. The above said properties were not partitioned
and hence the petitioner filed a suit in O.S.No.118/2012 before the District
Munsif Court, Arakkonam seeking for partition of 1/7 share for the above
said property.
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W.P.No.22463 of 2021
3. The suit was decreed in favour of the petitioner and the District
Munsif Court, Arakkonam passed a judgment and decree on 14.08.2015
and partitioned the said property as 1/7th share among the legal heirs of his
father. There is no dispute in the property and the District Munsif Court
decreed the suit, hence the petitioner claims right over 1/7 th share of the
said property. Hence, the patta was stand in the name of the petitioner's
father. Therefore, the petitioner requested the 3rd respondent to issue joint
patta in favour of the legal heirs of the late Duraisamy, but the 3 rd
respondent not considered the same. Hence, the petitioner made a
representation to the respondents on 24.08.2021 to issue joint patta for the
212, 252/4, 255/1, 390/5, 391/6, 318/1B, 255/2, 255/3, 255/4, 255/5,
258/1, 258/2, 258/3, 258/4, 259/10, 259/11A, 259, 11B, 259/12, 259/13,
259/14, 259/16, 259/17A, 259/17B, 259/18, 259/19, 259/2, 259/5, 259/6,
259/7, 259/8, 259/9 & 306/11 at Kizhpakkam Madura Rajapalayam
Village, Arakkonam Taluk, Ranipet District, but the respondents has not
taken any steps in this regard. Hence, the petitioner has come forward
with the present writ petition before this Court.
4. The learned counsel appearing for the petitioner submitted that
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W.P.No.22463 of 2021
the petitioner will be satisfied if a direction is issued to the 3rd respondent
to consider the petitioner's representation dated 24.08.2021 and dispose of
the same within a stipulated time that may be framed by this Court.
5. Having regard to the limited scope of the prayer that is now
sought for in this writ petition before this Court and taking into account
the submissions made on either side, without expressing any opinion on
the merits of the petitioner's representation or the case pleaded by the
petitioner in the present writ petition, the Writ Petition is disposed of, with
a direction to the 3rd respondent to consider the petitioner's representation
dated 24.08.2021 and pass appropriate orders, on merits and in accordance
with law, after issuing notice to the petitioner and respondents within a
period of twelve weeks from the date of receipt of a copy of this order. No
costs.
21.10.2021
Index:Yes / No
Internet: Yes / No
Speaking / Non-Speaking order
ssn
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W.P.No.22463 of 2021
V.BHAVANI SUBBAROYAN, J.
ssn
To
1.The District Revenue Officer,
O/o. District Collector,
Ranipet District.
2.The Revenue Divisional Officer,
O/o. Revenue Divisional Officer,
Ranipet District.
3.The Tahsildar,
Arakkonam Taluk,
Ranipet District.
W.P.No. 22463 of 2021
21.10.2021
https://www.mhc.tn.gov.in/judis/
