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K.Chandrasekaran vs The District Revenue Officer
2023 Latest Caselaw 6872 Mad

Citation : 2023 Latest Caselaw 6872 Mad
Judgement Date : 22 June, 2023

Madras High Court
K.Chandrasekaran vs The District Revenue Officer on 22 June, 2023
                                                                       W.P.(MD) No.7326 of 2020

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 22.06.2023

                                                     CORAM

                                   THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                           W.P.(MD) No.7326 of 2020
                                                     and
                                          W.M.P.(MD) No.8077 of 2023

                 1.K.Chandrasekaran

                 2.Kandhasamy                                      ... Petitioners

                                                      /vs./


                 1.The District Revenue Officer,
                   District Revenue Office,
                   Karur District.

                 2.The Revenue Divisional Officer,
                   Revenue Divisional Office,
                   Karur District.

                 3.The Tahsildar,
                   Tahsildar Office,
                   Karur,
                   Karur District.

                 4.Manivasagam

                 5.Subramani


                 1/5

https://www.mhc.tn.gov.in/judis
                                                                               W.P.(MD) No.7326 of 2020



                 6.Kandasamy

                 7.Dhavamani

                 8.Karuppannan
                       (R7 & R8 have been impleaded
                        vide Court order dated 02.06.2023)
                                                                           ... Respondents


                 PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
                 issuance of Writ of Mandamus, directing the 1st respondent herein/District
                 Revenue Officer to consider the Petitioners representation 24.03.2020 and to
                 resurvey the Survey No.470 in Velliyanai Village, Karur District and rectify the
                 mistakes erupt in UDR survey and issue separate patta in favour of the Petitioners
                 for an extent of 1 acre ½ cents each, in view of proceedings of the 3rd Respondent
                 herein/the Tahsildar in Na.Ka.No.A4/425/2019 dated 23.12.2019 and also as per
                 Judgment and Decree dated 25.10.2017 in SA(MD)No.958/2014 on the file of
                 this Court, within a time stipulated by this Court.


                                  For Petitioners   : Mr.V.Meenakshisundaram

                                  For R1 to R3      : Mr.D.Ghandiraj
                                                          Special Government Pleader

                                  For R4 & R5       : Mr.K.Balasundaram Senior Counsel for
                                                          Mr.A.Saravanan

                                  For R6            : Mr.V.Sukumar


                 2/5

https://www.mhc.tn.gov.in/judis
                                                                                  W.P.(MD) No.7326 of 2020

                                  For R7 & R8     : Mr.R.Paranjothi

                                                     ORDER

The above writ petition is filed for the issue of a Writ of Mandamus

directing the first respondent to consider the representation of the petitioners

dated 24.03.2020 to resurvey the S.No.470 at Velliyanai Village, Karur District

and rectify the mistakes that has crept in the UDR survey and issue separate patta

in favour of the petitioners in view of proceedings of the third respondent herein

in Na.Ka.No.A4/425/2019 dated 23.12.2019 and also as per the judgment and

decree dated 25.10.2017 in SA(MD)No.958/2014 on the file of this Court.

2.Considering the limited request sought for by the petitioners and on

hearing the learned counsel appearing on either side, this Writ Petition is disposed

of with the following direction:-

The first respondent is directed to consider the representation of the

petitioners dated 24.03.2023 and pass orders on merits and in accordance with

law within a period of two months from the date of receipt of a copy of this order,

after affording personal hearing to all the parties concerned.

https://www.mhc.tn.gov.in/judis W.P.(MD) No.7326 of 2020

3.However, there shall be no order as to costs. Consequently, connected

Miscellaneous Petition is closed.

                 Speaking              : Yes / No                              22.06.2023
                 NCC                   : Yes / No
                 Internet              : Yes / No
                 Index                 : Yes / No

                 mm

                 To

1.The District Revenue Officer, District Revenue Office, Karur District.

2.The Revenue Divisional Officer, Revenue Divisional Office, Karur District.

3.The Tahsildar, Tahsildar Office, Karur, Karur District.

https://www.mhc.tn.gov.in/judis W.P.(MD) No.7326 of 2020

P.T.ASHA, J.

mm

W.P.(MD) No.7326 of 2020

22.06.2023

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

 
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