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
