Madras High Court
Ramasamy vs The District Collector on 3 August, 2023
W.P(MD)No.14252 of 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.08.2023
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.14252 of 2014
Ramasamy ... Petitioner
Vs.
1.The District Collector,
Dindigul District,
Dindigul.
2.The Revenue Divisional Officer,
Dindigul District, Dindigul.
3.The District Revenue Officer,
Dindigul District, Dindigul.
4.The Tahsildar,
Vedasandur,
Dindigul District.
5.Gopal Nadar
6. Ponram Nadar
7. Solaimalai
8. Thangam Marimuthu Rengasamy
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W.P(MD)No.14252 of 2014
9. Dhanuskodi Nadar
10. Pappathi Ammal
11. Rajendran
12. Murugeswari
13. Dhayamani
14. Jeyapal
15. Alagar
16. Chellammal
17. Baby
18. Ramar
19. Perumalsamy
20. Savithiri
21. Sindhu
22. Saraswathy
23. Kandasamy
24. Ramasamy
25. M.R.Krishnan
26. Sikku Savadaya Goudar
27. Chinnu
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W.P(MD)No.14252 of 2014
28. Kandasamy
29. Andivel
30. Thendayutham
31. M.Chinnaponnu
32. Ayyadurai
33. S.M.Nagarathinam
34. S.Ramasamyk Nadar
35. Pichalu
36. Sarasu
37. Palaniappa Nadar
38. Chellammal
39. Sadaiyappan
40. Mariappan
41. Pechiyammal
42. Rathinam
43. Dhanam Kanna
44. Palanichamy
45. Malmurugan ... Respondents
(R5 to R45 are impleaded vide order dated
25.09.2014 in M.P.(MD)No.1 of 2014 in
W.P.(MD)No.14252 of 2014 by TSSJ)
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W.P(MD)No.14252 of 2014
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, to direct the respondents
to consider the petitioner s representation dated 10.07.2014 to issue patta.
For Petitioner : No appearance
For Respondents : Mr.S.RA.Ramachandran,
Addl. Government Pleader for R1 to R4.
Mr.D.Venkatesh for R25.
Mr.P.Muthu Vijayapandian for R44.
No appearance for R9, R12, R17 & R33.
ORDER
None appears for the writ petitioner.
2.I went through the averments set out in the affidavit filed in
support of the writ petition and also the materials enclosed in the typed
set of papers.
3.The writ petitioner figured as the first defendant in O.S.No.349
of 1995 on the file of the District Munsif Court, Vedasandur. The suit
was for declaration and permanent injunction. The suit was decreed on
19.10.2007. Aggrieved by the same, the petitioner filed A.S.No.12 of
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W.P(MD)No.14252 of 2014
2008 before the Additional Sub Court, Dindigul. Vide judgment and
decree dated 23.12.2010, the appeal was allowed and the judgment and
decree passed by the Trial Court was set aside. The petitioner claims that
this judgment of the first appellate Court has become final. On the
strength this decree, he wants mutation to be made in the revenue record.
He has given a representation also.
4.The petitioner is permitted to submit a fresh application before
the fourth respondent. If the petitioner is no more, his legal heirs may
submit a fresh representation. If the fourth respondent receives any such
application, the same will be enquired into and disposed on merits and in
accordance with law after issuing notice to all the interested persons
within a period of three months thereafter.
5.This writ petition is disposed of accordingly. No costs.
03.08.2023
NCC : Yes/No
Index : Yes / No
Internet : Yes/ No
ias
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W.P(MD)No.14252 of 2014
G.R.SWAMINATHAN, J.
ias
To:-
1.The District Collector,
Dindigul District,
Dindigul.
2.The Revenue Divisional Officer,
Dindigul District, Dindigul.
3.The District Revenue Officer,
Dindigul District, Dindigul.
4.The Tahsildar,
Vedasandur,
Dindigul District.
W.P(MD)No.14252 of 2014
03.08.2023
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