Madras High Court
A.Abdul Razak vs The District Collector on 12 October, 2023
W.P.(MD) No.3455 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.10.2023
CORAM:
THE HONOURABLE MR.JUSTICE N. ANAND VENKATESH
W.P.(MD)No.3455 of 2021
A.Abdul Razak ...Petitioner
Vs.
1.The District Collector,
O/o.The District Collector,
Sivagangai,
Sivagangai District.
2.The District Revenue Officer,
O/o.The District Revenue Office,
Sivagangai,
Sivagangai District.
3.The Tahsildar,
O/o.The Tahsildar,
Manamadurai,
Sivagangai District.
4.Ayisha Siddika ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue orders or directions or writs in the
nature of Writ of Mandamus directing the respondent no.3 to change the
patta in Survey No.467/6 situated in Burma Colony 2nd street, Melkarai
1/4
https://www.mhc.tn.gov.in/judis
W.P.(MD) No.3455 of 2021
New Ward No.12, Manamadurai Town, Sivagangai Dt., in the light of the
order passed by the respondent no.2 vide proceedings in Pa.Mu.Pi
1/18942/17 dt 12.06.2019 by considering the petitioner's representation
dt 09.03.2020.
For Petitioner :Mr.S.M.A.Jinnah
For Respondents :Mr.K.S.Selvaganesan for R1 to R3
Additional Government Pleader
Mr.R.Senthilkumar for R4
ORDER
This writ petition has been filed for issuance of writ of mandamus
directing the third respondent to change the patta with respect to subject
property in the name of the petitioner by considering representation made
by the petitioner on 09.03.2020.
2. When the matter was taken up for hearing, the learned
Additional Government Pleader appearing for the official respondents on
instructions submitted that the patta has already been changed in the
name of one Shahul Hameed and the relevant materials were also placed
before this Court. The said statement is recorded.
https://www.mhc.tn.gov.in/judis
W.P.(MD) No.3455 of 2021
3. It is also brought to the notice of this Court that the fourth
respondent had instituted a suit in O.S.No.22 of 2020 before the Sub
Court, Manamadurai against the father of the petitioner with respect to
subject property and this suit was also decreed by judgment and decree
dated 09.11.2022. It is not necessary for this Court to go into this issue
in view of the earlier submission made by the learned Additional
Government Pleader. Insofar as the suit is concerned, it is left open to
the petitioner to agitate his rights in the manner known to law.
4. This writ petition is disposed in the above terms. No costs.
12.10.2023
NCC :Yes/No
Index :Yes/No
Internet : Yes/ No
SM
https://www.mhc.tn.gov.in/judis
W.P.(MD) No.3455 of 2021
N. ANAND VENKATESH, J.
SM
To
1.The District Collector,
O/o.The District Collector,
Sivagangai,
Sivagangai District.
2.The District Revenue Officer,
O/o.The District Revenue Office,
Sivagangai,
Sivagangai District.
3.The Tahsildar,
O/o.The Tahsildar,
Manamadurai,
Sivagangai District.
Order made in
W.P(MD)No.3455 of 2021
Dated
12.10.2023
https://www.mhc.tn.gov.in/judis
