V.Dhanalakshmi vs The District Collector
2024 Latest Caselaw 622 Mad

Madras High Court

V.Dhanalakshmi vs The District Collector on 9 January, 2024

Author: P. Velmurugan

Bench: P.Velmurugan

                                                                                 W.P.No.306 of 2024


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 09.01.2024

                                                      CORAM :

                                  THE HONOURABLE MR. JUSTICE P.VELMURUGAN

                                                 W.P.No.306 of 2024

                    V.Dhanalakshmi                                       ... Petitioner
                                                        Versus

                    1.The District Collector,
                      Office of the Collectorate,
                      Perambalur District.

                    2.The Revenue Divisional Officer,
                      Perambalur Division,
                      Perambalur District.

                    3.The Tahsildar,
                      Veppanthatai Post and Taluk,
                      Perambalur District.                              … Respondents

                              PRAYER: Writ Petition filed under Article 226 of the Constitution
                    of India praying for issuance of Writ of Mandamus directing the
                    respondents to issue Patta to whole of the petitioner's property situated at
                    S.No.527/10 in Kai Kalathur Village, Veppanthatai Taluk, Perambalur
                    District, measuring to an extent of 366.90 Sq.mtr by considering the
                    petitioner's representation dated 16.11.2023.




                    Page No.1 of 6
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                                                                                   W.P.No.306 of 2024


                    For Petitioner        :     Mr. B. Balavijayan

                    For Respondents :           Mr. R. Vigneshwaran
                                                Government Advocate

                                                       ORDER

This Writ Petition is filed seeking a Writ of Mandamus directing the

respondents to issue Patta to whole of the petitioner's property situated at

S.No.527/10 in Kai Kalathur Village, Veppanthatai Taluk, Perambalur

District, measuring an extent of 366.90 Sq.mtr., by considering the

petitioner's representation dated 16.11.2023.

2. It is the claim of the petitioner that she owns a property at

S.No. 527/10, covering 366.90 Sq.mtr, acquired through a registered

settlement deed on 05.03.2012. Despite making multiple requests to the

third respondent, the petitioner was only granted a Patta for a portion of

the property, instead of the entire area specified in the settlement deed. A

representation was submitted on 16.11.2023, urging for issuance of Patta

for the entire property, but the respondents have not considered the

petitioner's request. Hence the present writ petition.

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

3. Mr. R. Vigneswaran, learned Government Advocate who

takes notice for the respondents submitted that a direction may be issued

to the second respondent to consider the petitioner's representation dated

16.11.2023.

4. Heard the learned counsel for the petitioner and the learned

Government Advocate appearing for the respondents and perused the

materials available on record.

5. Though this Court has given several directions to dispose of

the applications, petitions, appeals and revisions filed before the

appropriate authorities, within the time, as per the order dated 09.06.2023

in a batch of writ petitions in W.P. No.262 of 2018, passed by the learned

Single Judge of this Court, in D.Tulasi Vs. The District Revenue Officer,

Dharmapuri and etc., and subsequently, a Circular No.R1/2005632 /2022

dated 17.07.2023 has also been issued by the Commissioner of Land

Administration, but, the Revenue Authorities are not following the

directions passed in the said Judgment of this Court or the Circular issued

by the Commissioner of Land Administration.

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6. Since the writ petition is filed only for issuance of a simple

writ of mandamus to consider the petitioner's representation dated

16.11.2023, this Court without expressing any opinion with regard to the

merits of the case, directs the second respondent to issue notice to the

petitioner and the interested parties/rival claimants/objectors if any, as the

case may be and conduct an enquiry in a manner known to law and

dispose of the petitioner's representation dated 16.11.2023 on merits and

in accordance with law. The said exercise shall be completed within the

time as stipulated in the said circular, from the date of receipt of a copy of

this order.

7. With the above directions, this Writ Petition is disposed of.

There shall be no order as to costs.

                                                                                       09.01.2024

                    Index              : yes/no
                    Speaking order : yes/no
                    Neutral Case Citation : yes/no

                    klt




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





                    To:


                    1.The District Collector,
                      Office of the Collectorate,
                      Perambalur District.

                    2.The Revenue Divisional Officer,
                      Perambalur Division,
                      Perambalur District.

                    3.The Tahsildar,
                      Veppanthatai Post and Taluk,
                      Perambalur District.





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




                                     P. VELMURUGAN, J.


                                                          klt









                                                09.01.2024





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