Madras High Court
N.Chandrasekar vs The District Revenue Officer on 5 August, 2022
W.P(MD)No.15297 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 05.08.2022
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.15297 of 2012
and
M.P(MD)No.1 of 2012
N.Chandrasekar ... Petitioner
Vs.
1.The District Revenue Officer,
Office of the District Revenue Officer,
Thanjavur.
2.The Revenue Divisional Officer,
Office of the Revenue Divisional Officer,
Thanjavur.
3.The Tahsildar,
Thiruvaiyaru Taluk,
Thanjavur District.
4.Karthick @ Karthikeyan ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus, to
call for the records relating to the impugned communication of the third
respondent in his proceedings in Tha.Pa.15/2012/Aa.2 dated 18.10.2012
and quash the same and consequently direct the third respondent to
implement the order of the second respondent in Na.Ka.9523/2009/A5
1/5
https://www.mhc.tn.gov.in/judis
W.P(MD)No.15297 of 2012
dated 20.07.2010 granting patta in the name of the petitioner in respect
of the property situate in Survey No. 142/C and 145/5 at
Keelathirupanthuruthi Village, Thiruvaiyaru Taluk, Thanjavur District.
For Petitioner : Mr.S.Siva Thilakar
For R1 - R3 : Mr.D.Sasikumar
Additional Government Pleader
For R4 : Mr.G.Kannan
ORDER
The present writ petition has been filed challenging an order
passed by the third respondent herein, under which a request of patta for
the writ petitioner was rejected.
2. According to the learned counsel for the petitioner, he has got a
share in the property and hence, his name has to be included in the patta.
3. Per contra, the learned counsel for the fourth respondent had
contended that he had filed O.S.No.209 of 2010 before Additional Sub
Court(FTC), Thanjavur for the relief of declaration of title and permanent
injunction as against the writ petitioner and Tahsildar. The said suit was
dismissed on 29.07.2015. The fourth respondent herein had filed A.S.No.
38 of 2015 before the Second Additional District and Sessions Court,
Thanjavur. The First Appellate Court has reversed it and granted a decree
https://www.mhc.tn.gov.in/judis
W.P(MD)No.15297 of 2012
as prayed for in favour of the fourth respondent herein. The present writ
petitioner had filed S.A(MD)No.112 of 2017 before this Court. The
second appeal has been dismissed on 25.02.2020. Hence, as on today, the
title of the fourth respondent has been confirmed by this Court.
4. However, the learned counsel for the petitioner submitted that
thereafter, O.S.No.158 of 2020 has been filed by one Valambal, who is
the aunt of the fourth respondent herein, under which the present writ
petitioner is shown as the third defendant. The fourth respondent herein
is the fourth defendant in the said suit. The said suit has been filed for the
relief of partition and separate possession. Hence, according to the
learned counsel for the petitioner, since the said suit is still pending, the
rights of the petitioner cannot be foreclosed in view of the orders passed
in the second appeal.
5. In view of the above said sequence of fact, this Court passes the
following order;
(i) In view of the judgment of this Court in
S.A(MD)No.112 of 2017, the patta, as on today, shall
continue to be in the name of the fourth respondent.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.15297 of 2012
(ii) Depending upon the result in O.S.No.158 of 2020,
tha parties are at liberty to approach the revenue authorities
again.
6. In view of the above said observations, this Writ Petition is disposed of. No
costs. Consequently, connected Miscellaneous Petition is closed.
05.08.2022
Index : Yes / No
Internet : Yes / No
gbg
To
1.The District Revenue Officer,
Office of the District Revenue Officer,
Thanjavur.
2.The Revenue Divisional Officer,
Office of the Revenue Divisional Officer,
Thanjavur.
3.The Tahsildar,
Thiruvaiyaru Taluk,
Thanjavur District.
R.VIJAYAKUMAR ,J.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.15297 of 2012
gbg
Order made in
W.P(MD)No.15297 of 2012
Dated:
05.08.2022
https://www.mhc.tn.gov.in/judis
