Madras High Court
M.Kempanna vs The District Revenue Officer on 1 August, 2024
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
WP.Nos.22118, 22122, 22123, 22129, 22130, 22175, 22180, 22182 & 22184 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.08.2024
CORAM
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
W.P.Nos.22118, 22122, 22123, 22129, 22130,
22175, 22180, 22182 & 22184 of 2024
W.P.No.22118 of 2024
M.Kempanna .. Petitioner
Versus
1. The District Revenue Officer,
Krishnagiri.
2. The Assistant Director,
Survey & Land Records Department,
Collector Office, Krishnagiri District.
3. The Revenue Divisional Officer,
Hosur, Krishnagiri District.
4. The Tahsildar, Hosur Taluk Office,
Hosur, Krishnagiri District. .. Respondents
Common Prayer: Writ Petitions filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus directing the first respondent to
consider the petitioners representation dated January 2022 for issuance of the
patta in respect of land vacant land measuring to an extent of 7.50 Ares in
Survey No 30/8A and the land measuring to an extent of 12.00 Ares in Survey
No. 30/9A totally 34.50 Ares situated at Anumepalli Agraharam Village
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WP.Nos.22118, 22122, 22123, 22129, 22130, 22175, 22180, 22182 & 22184 of 2024
Hosur Taluk, Krishnagiri District in compliance with the Judgment dated
09.07.2024 passed in W.A No. 2099 of 2023 within the time to be stipulated
by this Court.
For Petitioners : Mr.Bharath Kumar [ in all WPs.]
For Respondents : Mr.P.Sathish
Additional Government Pleader
COMMON ORDER
With the consent of both sides, these Writ Petitions are taken up for final
disposal at the admission stage itself.
2. These writ petitions have been filed to direct the first respondent to
consider the representation of the petitioners for issuance of the patta in respect
of their land in Anumepalli Agraharam Village, Hosur Taluk in compliance with
the judgment of this Court in W.A.No.2099 of 2023 dated 09.07.2024 within
the time stipulated by this Court.
3. Heard learned counsel for the petitioners and the learned Government
Advocate appearing for the respondents and perused the materials available on
record.
4. The case of the petitioners is that the petitioners are the owners of the
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WP.Nos.22118, 22122, 22123, 22129, 22130, 22175, 22180, 22182 & 22184 of 2024
subject property. While so, during Updating Resettlement Scheme [UDR], the
said land was wrongly classified as Parai Poramboke. Hence, the petitioners
preferred an appeal before the third respondent to rectify the erroneous
classification and the third respondent had also rectified the erroneous
classification. Thereafter, the respondents have deleted the subdivisions in
Survey Nos.30/8 and 30/9 and wrongly classified the same as 'Government
Poramboke Parai'. As against which a Writ Petition in W.P.No.22365 of 2018
has been filed challenging the Order of the first respondent and this Court by
an Order dated 26.10.2021 has set aside the Order of the first respondent and
directed the first respondent to restore the wrong entries made in the revenue
records. As against which, the respondents have filed a Writ Appeal in
W.A.No.2099 of 2023 and the same has been dismissed by this Court on
09.07.2024 and directed the respondents to implement the Order of this Court
within a period of 12 weeks. Thereafter, the writ petitioners gave
representation to the first respondent to implement the Orders of this Court.
But the same has not been considered by the respondents. Hence, the present
Writ Petitions.
5. The learned Additional Government Pleader appearing for the
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WP.Nos.22118, 22122, 22123, 22129, 22130, 22175, 22180, 22182 & 22184 of 2024
respondents admitting the fact of the dismissal of the Writ Appeal filed by the
respondents, submitted that the authorities will consider the case of the
petitioners and pass Orders on the same.
6. Considering the fact that the matter has already reached finality in the
Writ Appeal in W.A.N.2099 of 2023 by a judgment dated 09.07.2024, there
shall be a direction to the first respondent to issue patta in favour of the
petitioners within a period of two months from the date of receipt of a copy of
this Order.
7. With the above direction, these Writ Petitions are disposed of. No
costs.
01.08.2024
vrc
Index :Yes/No
Internet :Yes/No
Neutral Citation : Yes/No
Note : Issue Order copy on 23.08.2024
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WP.Nos.22118, 22122, 22123, 22129, 22130, 22175, 22180, 22182 & 22184 of 2024
To,
1. The District Revenue Officer,
Krishnagiri.
2. The Assistant Director,
Survey & Land Records Department,
Collector Office, Krishnagiri District.
3. The Revenue Divisional Officer,
Hosur, Krishnagiri District.
4. The Tahsildar, Hosur Taluk Office,
Hosur, Krishnagiri District.
https://www.mhc.tn.gov.in/judis
WP.Nos.22118, 22122, 22123, 22129, 22130, 22175, 22180, 22182 & 22184 of 2024
N. SATHISH KUMAR, J.
vrc
W.P.Nos.22118, 22122, 22123, 22129, 22130, 22175,
22180, 22182 & 22184 of 2024
01.08.2024
https://www.mhc.tn.gov.in/judis
