S.Mathivanan vs The District Revenue Officer
2023 Latest Caselaw 14203 Mad

                                                                            W.P(MD)No.26487 of 2023


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 06.11.2023

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            W.P(MD)No.26487 of 2023

                     S.Mathivanan                                       ... Petitioner

                                                         Vs.

                     1.The District Revenue Officer,
                       O/o. District Revenue Officer,
                       Virudhunagar District.

                     2.The Tahsildar,
                       Watrap Taluk,
                       Watrap,
                       Virudhunagar District.

                     3.Village Administrative Officer,
                       Watrap Taluk,
                       Watrap,
                       Virudhunagar District.                           ... Respondents


                     Prayer : Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus, directing the
                     respondents 1 to 3 to consider the representation dated 07.06.2023 sent
                     by the petitioner sought for issuance of patta in the name of the petitioner
                     based on the Judgment obtained from the District Munsif Court,
                     Srivilliputhur dated 28.09.2020 in O.S.No.206/2017.

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                  W.P(MD)No.26487 of 2023


                                  For Petitioner     : Mr.A.Balaji

                                  For Respondents : Mr.M.Sidharthan,
                                                       Addl. Government Pleader.


                                                            ORDER

Heard the learned counsel on either side.

2.The first respondent is directed to dispose of the petition

mentioned representation on merits and in accordance with law within a

period of twelve weeks from the date of receipt of a copy of this order. I

make it clear that I have not gone into the merits of the matter. The first

respondent shall put the interested persons, if any, on notice before

passing final order. It is open to the first respondent to pass order one

way or the other.

3.The writ petition is disposed of accordingly. No costs.

                                                                                      06.11.2023
                     NCC                : Yes/No
                     Index              : Yes / No
                     Internet           : Yes/ No
                     ias

https://www.mhc.tn.gov.in/judis W.P(MD)No.26487 of 2023

To:-

1.The District Revenue Officer, O/o. District Revenue Officer, Virudhunagar District.

2.The Tahsildar, Watrap Taluk, Watrap, Virudhunagar District.

3.Village Administrative Officer, Watrap Taluk, Watrap, Virudhunagar District.

https://www.mhc.tn.gov.in/judis W.P(MD)No.26487 of 2023

G.R.SWAMINATHAN, J.

ias

W.P(MD)No.26487 of 2023

06.11.2023

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