Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

J.Ambiga vs The District Collector
2023 Latest Caselaw 12530 Mad

Citation : 2023 Latest Caselaw 12530 Mad
Judgement Date : 14 September, 2023

Madras High Court
J.Ambiga vs The District Collector on 14 September, 2023
                                                                              W.A.No.2533 of 2023



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:          14.09.2023

                                                         CORAM :

                           THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                              AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                                W.A.No.2533 of 2023

                     J.Ambiga                                                  .. Appellant

                                                         Vs

                     The District Collector,
                     Office of the District Collector,
                     Cuddalore District.                                       .. Respondent


                     Prayer : Appeal under Clause 15 of the Letters Patent against the
                     order passed by the learned Single Judge in W.P.No.21212 of 2023
                     dated 19.07.2023.


                                   For the Appellant           : Mr.Rajeni Ramadass

                                   For the Respondent          : Mrs.R.Anitha
                                                                 Spl. Government Pleader




                     ___________
                     Page 1 of 5


https://www.mhc.tn.gov.in/judis
                                                                                W.A.No.2533 of 2023



                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice)

We have heard Mr.Rajeni Ramadass, learned counsel for the

appellant and Mrs.R.Anitha, learned Special Government Pleader for

the respondent.

2. The appellant had filed the writ petition seeking directions

against the respondent to issue patta. The writ petition is disposed

of under order dated 19.7.2023. While disposing of the writ

petition, the learned Single Judge observed as under:

“8. In the event of submitting any such application, the eligibility of the petitioners is to be thoroughly scrutinised and their cases should be considered along with all other eligible persons, who all are already waiting for the purpose of securing free house site patta under the welfare scheme.

9. As far as the relief sought for in these writ petitions are concerned, when the petitioners are encroachers in the Government poromboke land, which is required for the public purposes, then the

___________

https://www.mhc.tn.gov.in/judis W.A.No.2533 of 2023

petitioners are to be evicted and all other encroachments in such Government properties are also to be evicted for the purpose of implementing the public schemes or for the benefit of the public at large.”

3. Learned counsel for the appellant submits that an

application has been filed by the appellant seeking patta. The land

in question is classified as Grama Natham Poramboke. The same is

meant for house site. The appellant is residing for more than two

decades and paying taxes also.

4. Learned Single Judge has already observed that the

eligibility of the appellant is to be thoroughly scrutinised and her

case should be considered along with all other eligible persons, who

all are already waiting for the purpose of securing free house site

patta under the welfare scheme.

5. The respondent may take a decision on the application of

the appellant for issuance of patta, preferably within one month

___________

https://www.mhc.tn.gov.in/judis W.A.No.2533 of 2023

from today. Depending upon the decision taken by the respondent

on the application of the appellant for issuance of patta, the parties

may take further steps.

The writ appeal is disposed of accordingly. There will be no

order as to costs. Consequently, C.M.P.No.21223 of 2023 is closed.

                                                         (S.V.G., CJ.)                (P.D.A., J.)
                                                                         14.09.2023
                     Index            :            Yes/No
                     Neutral Citation :            Yes/No
                     sasi


                     To:

                     The District Collector,

Office of the District Collector, Cuddalore District.

___________

https://www.mhc.tn.gov.in/judis W.A.No.2533 of 2023

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU,J.

(sasi)

W.A.No.2533 of 2023

14.09.2023

___________

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter