Sirajudeen vs The Revenue Divisional Officer
2024 Latest Caselaw 8021 Mad

Madras High Court

Sirajudeen vs The Revenue Divisional Officer on 29 April, 2024

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                              W.P(MD)No.9884 of 2024


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 29.04.2024

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           W.P.(MD)No.9884 of 2024

                Sirajudeen                                               ... Petitioner

                                                       Vs.

                1.The Revenue Divisional Officer,
                  O/o. Revenue Divisional Officer,
                  Ramanathapuram,
                  Ramanathapuram District.

                2.The Tahsildar,
                  O/o. Ramanathapuram Taluk Office,
                  Ramanathapuram District.
                3.Subuhanudeen
                4.Haja Najimudeen
                5.Brukhan
                6.Hithayath Nisha
                7.Rasuldeen
                8.Jiyavudeen
                9.Maimoonrani                                      ... Respondents


                Prayer : Writ Petition filed under Article 226 of the Constitution of India,

                praying this Court to issue a Writ of Mandamus, directing the 2nd respondent to

                issue patta in favour of the petitioner herein in light of the judgment and decree

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                                                                               W.P(MD)No.9884 of 2024


                dated 25.02.2021 passed in A.S. No.34 of 2020 by Principal Judge,

                Ramanathapuram and by considering the petitioner representation dated

                23.10.2023 within a time frame fixed by this the Court.


                           For Petitioner   : Mr.R.Rajeshkumar

                           For Respondents : Mr.K.Balasubramani,
                                                 Spl. Government Pleader for R1 & R2.



                                                      ORDER

Heard the learned counsel for the petitioner and the learned Special

Government Pleader for the respondents 1 and 2.

2.The second respondent is directed to dispose of the petition mentioned

representation on merits and in accordance with law within a period of eight

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 second respondent shall put the

interested persons, if any, including the private respondents herein on notice

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

way or the other.

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

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

                                                                                      29.04.2024
                NCC               : Yes/No
                Index             : Yes / No
                Internet          : Yes/ No
                ias


                To:-

1.The Revenue Divisional Officer, O/o. Revenue Divisional Officer, Ramanathapuram, Ramanathapuram District.

2.The Tahsildar, O/o. Ramanathapuram Taluk Office, Ramanathapuram District.

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

G.R.SWAMINATHAN, J.

ias

29.04.2024

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