Madras High Court
M.Selvabanumanthi vs The District Revenue Officer on 24 November, 2023
Author: P. Velmurugan
Bench: P.Velmurugan
W.P.No.33083 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.11.2023
CORAM :
THE HONOURABLE MR. JUSTICE P.VELMURUGAN
W.P.No.33083 of 2023
M.Selvabanumanthi ... Petitioner
Versus
1.The District Revenue Officer,
4th Floor, Singaravelar Maligai,
Rajaji Salai,
Chennai – 600 001.
2.The Revenue Divisional Officer,
Central Chennai Division,
Anna Nagar West,
Chennai – 600 001.
3.The Tahsildhar,
Madurvoyal,
Chennai – 600 095.
4.Mr. S. Madhusudhanan
5.M. R. Sathish
6.Mrs. S. Lalasa … Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying for issuance of Writ of Mandamus, to direct the 1st respondent
herein to pass orders on Revision Petition dated 13.03.2023 within the
stipulated period.
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Page No.1 of 6
W.P.No.33083 of 2023
For Petitioner : Ms. R. Arunmozhi
For Respondents : Mr. P. Gurunathan,
Additional Government Pleader, (for R1 to R3)
ORDER
This Writ Petition has been filed to dispose of the Review Petition dated
13.03.2023 filed by the petitioner before the first respondent / The District
Revenue Officer.
2. Since no adverse order is passed against the respondents 4 to
6/private parties, notice to them is hereby dispensed with.
3. Heard the learned counsel for the petitioner and the learned
Additional Government Pleader appearing for the respondents 1 to 3.
4. The writ petition is filed for Mandamus simpliciter seeking to direct
the first respondent to pass an order in Revision Petition filed by the petitioner
dated 13.03.2023, wherein, the petitioner sought a direction to the third
respondent herein/The Tahsildhar to cancel the sub-division made by him,
since he got the valid documents to prove his entitlement in respect of the
property situated in Valasaravakkam, Chennai and the said relief was rejected
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on 13.08.2018 by the third respondent. As against the said order of the third
respondent, the petitioner made an appeal before the second respondent / The
Revenue Divisional Officer, and even it was also rejected on 05.12.2022.
Since no proper remedy was obtained by the petitioner, he filed a Revision
before the first respondent/The District Revenue Officer on 13.03.2023, the
petitioner has come up with the above said prayer.
5.This Court having given several directions that in the applications,
petitions, appeals and revisions filed before the appropriate authorities, to
dispose of them as such, within the stipulated time, as per the order dated
09.06.2023 in a batch of writ petitions in W.P. No.262 of 2018, passed by the
learned Single Judge of this Court, in D.Tulasi Vs. The District Revenue
Officer, Dharmapuri and etc., and subsequently, a Circular No.R1/2005632
/2022 dated 17.07.2023 has also been issued by the Commissioner of Land
Administration, but, the Revenue Authorities are not following the directions
passed in the said Judgment of this Court or the Circular issued by the
Commissioner of Land Administration.
6.Therefore, as far as the revision pending before the first respondent is
concerned, the first respondent is directed to issue notice to the petitioner and
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also to the respondents 4 to 6, or if any other interested parties / rival claimants
and conduct an enquiry in the manner known to law and pass orders in
accordance with the law and merits.
6. With the above directions, the Writ Petition is disposd of. No costs.
7. The said exercise shall be completed within a period of two months
from the date of receipt of a copy of this order.
8. Without giving any response to the Public those who filed
applications/petitions/appeals/review petitions, the Revenue Authorities are
protracting and dragging on the matter, making the Public to run from pillar to
post. The lethargic attitude of the Revenue Officials is highly condemned and
the Chief Secretary, Government of Tamil Nadu, Secretariat, Chennai-600 009
is directed to take stringent action against the officials those who are not
following the above directions of this Court in W.P.No.262 of 2018 or the said
Circular issued by the Commissioner of Land Administration (cited supra).
9. The action taken report of the Chief Secretary to Government has to
be filed to this Court on or before 28.01.2024.
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10. Registry is directed to list the matter under the caption “for
reporting compliance” on 29.01.2024.
24.11.2023
Index : Yes/No
Speaking Order : Yes/No
Neutral Citation : Yes/No
klt
To:
1.The District Revenue Officer,
4th Floor, Singaravelar Maligai,
Rajaji Salai,
Chennai – 600 001.
2.The Revenue Divisional Officer,
Central Chennai Division,
Anna Nagar West,
Chennai – 600 001.
3.The Tahsildhar,
Madurvoyal,
Chennai – 600 095..
https://www.mhc.tn.gov.in/judis
P. VELMURUGAN, J.
klt
24.11.2023
https://www.mhc.tn.gov.in/judis
