The District Collector vs Thiru.M.Mahender Reddy
2023 Latest Caselaw 6521 Mad

                                                                            WA No.406 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:    19.06.2023

                                                      CORAM

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA , CHIEF JUSTICE
                                                        AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU

                                               WA No.406 of 2021
                                            and CMP No.1632 of 2021

                     1. The District Collector,
                        Thiruvallur District Collectorate,
                        1st Floor, Master Plan Complex,
                        NH-205, Thiruvallur 602 001.

                     2. The Tashildar,
                        Maduravoyal Taluk Office,
                        Ganesh Nagar, Porur,
                        Chennai 600 116.

                     3. The Assistant Commissioner,
                        (Urban Land Tax), Kundrathur,
                        No.15, Karuneegar Street,
                        Adambakkam, Chennai 600 088.                  ...   Appellants

                                                        -vs-

                     Thiru.M.Mahender Reddy                           ...   Respondent


                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent to set
                     aside the order dated 14.03.2019 passed in W.P.No.31152 of 2018 on
                     the file of this Court.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                    WA No.406 of 2021

                                  For the Appellants     :: Mr.U.Baranidharan
                                                            Addl. Govt. Pleader

                                  For the Respondent     :: Mr.H.Mubarak Jan

                                                           *****



                                                          JUDGMENT

(Made by the Hon'ble Chief Justice)

We have heard Mr.U.Baranidharan, learned Additional

Government Pleader for the appellants and Mr.H.Mubarak Jan, learned

advocate for the respondent/original writ petitioner.

2. The appellants assail the order passed by the learned Single

Judge of this Court thereby directing the present appellants to decide

the claim of the respondent/original writ petitioner for issuance of

patta without insisting for no objection certificate from the Assistant

Commissioner (Urban Land Tax).

3. The learned Single Judge has come to the conclusion that the

possession vests with the present respondent/original writ petitioner.

https://www.mhc.tn.gov.in/judis WA No.406 of 2021

The Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 stands

repealed in the year 1999. After the order is passed by the learned

Single Judge, patta has been issued in the name of the present

respondent/original writ peitioner.

4. We do not find any error on the part of the learned Single

Judge in passing the impugned order.

The writ appeal as such stands dismissed. There will be no

order as to costs.

                                                                (S.V.G., CJ.)           (P.D.A., J.)
                                                                                19.06.2023
                     Index                   : Yes/No
                     Neutral Citation        : Yes/No

                     sra

https://www.mhc.tn.gov.in/judis WA No.406 of 2021

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(sra)

WA No.406 of 2021

19.06.2023

https://www.mhc.tn.gov.in/judis