K.R.Sri Raman vs The District Collector
2024 Latest Caselaw 285 Mad

Madras High Court

K.R.Sri Raman vs The District Collector on 4 January, 2024

Author: D.Bharatha Chakravarthy

Bench: Sanjay V.Gangapurwala, D.Bharatha Chakravarthy

                                                                               WA No.1491 of 2023

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED:    04.01.2024

                                                        CORAM

                             THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                            AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                WA No.1491 of 2023
                                             and CMP No.14409 of 2023

                     K.R.Sri Raman                                        .. Appellant

                                                            -vs-

                     1. The District Collector,
                        Office of the District Collector,
                        Cuddalore District, Tamilnadu.

                     2. The Commissioner of Land Administration,
                         Chepauk, Chennai, Tamilnadu.

                     3. The Revenue Divisional Officer,
                        Office of the RDO, Chidambaram,
                        Cuddalore District, Tamilnadu.                          .. Respondents

                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent
                     against the order of the learned Single Judge dated 25.11.2021
                     passed in W.P.No.15302 of 2019.

                     For the Appellant         :      Ms.Abirame

                     For the Respondents       :      Mr.P.Muthukumar,
                                                      State Government Pleader

                                                       *****



                     Page 1 of 4
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                                                                                WA No.1491 of 2023

                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

We have heard Ms.Abirame, learned counsel for the appellant

and Mr.P.Muthukumar, learned State Government Pleader, for the

respondents.

2. The learned counsel for the appellant contends that the writ

petition was filed by the appellant/writ petitioner to direct the

respondents to consider the representation given by the petitioner for

carrying out the correction of entry of new survey number as 323/1

instead of wrong entry as S.No.303/11. It is submitted that patta

was issued to the writ petitioner in respect of S.No.82/1, however,

the new survey number was wrongly mentioned as 303/11. The

same ought to be 323/1. According to the learned counsel, this

discrepancy has not been considered. To buttress her submission,

the learned counsel relies upon the information received under Right

to Information Act from the Office of the Tahsildar. On a query raised

by the writ petitioner, the answer given was that as per the FMB copy

of Melbhuvanagiri Village, Bhuvanagiri Taluk, for S.No.323/1, old

survey number is 82/1.

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

3. Considering the dispute involved in the matter, it would only

be the revenue authority who would be the proper person to resolve

the dispute. In light of that, we pass the following order.

4. The impugned order dated 25.11.2021 is set aside. The

revenue authorities shall decide the representation of the petitioner

on its own merits and after issuing notice to all interested parties.

The writ appeal is, accordingly, disposed of. There shall be no

order as to costs. Consequently, connected miscellaneous petition is

closed.

                                                           (S.V.G., CJ.)                (D.B.C., J.)
                                                                           04.01.2024
                     Index                   : Yes/No
                     Neutral Citation        : Yes/No

                     sra

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THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

(sra) To

1. The District Collector, Office of the District Collector, Cuddalore District, Tamilnadu.

2. The Commissioner of Land Administration, Chepauk, Chennai, Tamilnadu.

3. The Revenue Divisional Officer, Office of the RDO, Chidambaram, Cuddalore District, Tamilnadu.

04.01.2024

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