M.Muthukumar vs The District Collector
2024 Latest Caselaw 11112 Mad

Citation : 2024 Latest Caselaw 11112 Mad
Judgement Date : 28 June, 2024

Madras High Court

M.Muthukumar vs The District Collector on 28 June, 2024

                                                                          W.P(MD)No.12052 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 28.06.2024

                                                       CORAM :

                            THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                            W.P(MD)No.12052 of 2021


                     M.Muthukumar                                            : Petitioner

                                                         Vs.

                     1.The District Collector,
                       Dindigul, Dindigul District.

                     2.The District Revenue Officer,
                       Dindigul, Dindigul District.

                     3.The Revenue Divisional Officer,
                       Sub-Collector, Palani, Dindigul District.

                     4.The Tahsildar,
                       Palani Taluk, Palani, Dindigul District.

                     5.Sakunthala                                            : Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of certiorarified Mandamus, to
                     call for the records pertaining to the impugned proceedings of the second
                     respondent bearing Na.Ka.No.35580/2016/A4, dated 13.03.2018 and
                     quash the same and consequently, grant patta to the petitioner with
                     respect of his land consisting area of 1 acre 53 cents comprised in


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https://www.mhc.tn.gov.in/judis
                                                                                W.P(MD)No.12052 of 2021


                     S.No.19/1C of Kothaimangalam Village, Palani Taluk, Dindigul in terms
                     of the judgment and decree passed by the learned District Munsif Court,
                     Palani in O.S.No.249/2013, dated 05.03.2105 and grant such other reliefs
                     and in the nature and circumstances of the case and in the interest of
                     justice, equity and good conscience.


                                       For Petitioner    : No Appearance

                                       For Respondents : Mr.M.Prakash,
                                                         Additional Government Pleader,
                                                               for R1 to R4.

                                                          : No Appearance, for R5.

                                                         ORDER

This Writ Petition has been filed seeking a Writ of Certiorarified

Mandamus, to call for the records pertaining to the impugned

proceedings of the second respondent bearing Na.Ka.No.35580/2016/A4,

dated 13.03.2018 and quash the same and consequently, grant patta to the

petitioner with respect of his land consisting area of 1 acre 53 cents

comprised in S.No.19/1C of Kothaimangalam Village, Palani Taluk,

Dindigul in terms of the judgment and decree passed by the learned

District Munsif Court, Palani in O.S.No.249/2013, dated 05.03.2105 and

grant such other reliefs and in the nature and circumstances of the case

and in the interest of justice, equity and good conscience.

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

2. When the matter was taken up for hearing on 03.06.2024, there