Madras High Court
Mr.Vijayasrinivasakumar vs The Tahsildar on 19 October, 2022
W.P.No.26018 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 19.10.2022
Coram
The Honourable Mr.Justice M.DHANDAPANI
W.P.No.26018 of 2022
Mr.Vijayasrinivasakumar
...Petitioner
Versus
1.The Tahsildar,
Sholinganallur Taluk,
1st Cross Street, New Kumaran Nagar,
Sholinganallur, Chennai – 600 091.
2.The Commissioner
Commissionerate of Urban Land Ceiling and
Urban Land Tax Department,
Chepauk, Chennai – 600 005.
...Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of mandamus directing the first respondent to
grant Patta in the name of the petitioner with respect to his property bearing
Plot No.42, Lake View 7th Street, Iyyappa Nagar, Madipakkam as sanctioned
in D.T.P. Layout No.163/74 situated at No.154 Madipakkam Village,
Tambaram Taluk, Kancheepuram District comprised in Survey No.174/2
1/4
https://www.mhc.tn.gov.in/judis
W.P.No.26018 of 2022
(Part) measuring 2,400 Sq.ft. within the Registration District of Chennai
South and Sub Registration District of Velachery, without insisting on a No
Objection Certificate from the second respondent in accordance with the
judgment of this Court in W.P.Nos.2856 to 2859 of 2014 as confirmed by the
judgment in W.A.Nos.975 to 978 of 2015.
For Petitioner : Mr.N.Sharma
For Respondents : Mr.U.Baranidharan,
Additional Government Pleader
ORDER
The relief sought in this writ petition is to direct the first respondent to
grant Patta in the name of the petitioner with respect to his property bearing
Plot No.42, Lake View 7th Street, Iyyappa Nagar, Madipakkam as sanctioned
in D.T.P. Layout No.163/74 situated at No.154 Madipakkam Village,
Tambaram Taluk, Kancheepuram District comprised in Survey No.174/2
(Part) measuring 2,400 Sq.ft. within the Registration District of Chennai
South and Sub Registration District of Velachery, without insisting on a No
Objection Certificate from the second respondent in accordance with the
judgment of this Court in W.P.Nos.2856 to 2859 of 2014 as confirmed by the
judgment in W.A.Nos.975 to 978 of 2015.
https://www.mhc.tn.gov.in/judis
W.P.No.26018 of 2022
2. The learned Additional Government Pleader appearing for the
respondents submitted that the Patta has already been issued to the petitioner
and therefore, no further orders are required in this matter.
3. The above submission made by the learned Additional Government
Pleader has been fairly conceded by the learned counsel for the petitioner.
4. Recording the submissions so made by the learned counsel on either
side, this Writ Petition stands closed. No costs.
19.10.2022
mrr
Index : Yes/No
https://www.mhc.tn.gov.in/judis
W.P.No.26018 of 2022
M.DHANDAPANI, J.
mrr
Copy to
1.The Tahsildar,
Sholinganallur Taluk,
1st Cross Street, New Kumaran Nagar,
Sholinganallur, Chennai – 600 091.
2.The Commissioner
Commissionerate of Urban Land Ceiling and
Urban Land Tax Department,
Chepauk, Chennai – 600 005.
W.P.No.26018 of 2022
19.10.2022
https://www.mhc.tn.gov.in/judis
