R.Ragupathy vs The District Revenue Officer
2024 Latest Caselaw 20551 Mad

Madras High Court

R.Ragupathy vs The District Revenue Officer on 29 October, 2024

                                                                                 W.P. No.32298 of 2024



                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 29.10.2024

                                                  CORAM

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                            W.P. No.32298 of 2024

              R.Ragupathy                                       ... Petitioner

                                                     Vs.

              1.The District Revenue Officer,
                Ariyalur District,
                Ariyalur.

              2.The Thasildhar,
                Ariyalur Taluk,
                Ariyalur & Post,
                Ariyalur District.

              3.The Commissioner,
                Ariyalur Municipality,
                Ariyalur.                                         ... Respondents


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

              praying to issue a Writ of Mandamus directing the 2nd Respondent to grant patta

              in favour of the petitioner in terms of the judgment and decree dated 31.01.2024

              on the file of Principal District Munsif, Ariyalur relating to the land in

              S.F.No.273/1A, measuring an extent of 1980 sq.ft. in New Market Street,

https://www.mhc.tn.gov.in/judis
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                                                                                      W.P. No.32298 of 2024

              Ariyalur Town, Ariyalur District by considering the online application dated

              10.08.2024 and the representation dated 04.09.2024.

                                  For Petitioner          : Mr.S.Kamadevan

                                  For Respondents         : Mr.P.Sathish
                                                            Additional Government Pleader


                                                        ORDER

The petitioner herein seeks a direction to the 2nd Respondent to grant patta

in his favour in terms of the judgment and decreed dated 31.01.2024 made in

O.S.No.117 of 2015 on the file of the District Munsif Court, Ariyalur.

2. It is the case of the petitioner that his title has been declared by the Civil

Court by judgment and decree passed in O.S.No.117 of 2015 on the file of the

District Munsif Court, Ariyalur.

3. When the matter was taken up for hearing, the learned Additional

Government Pleader who takes notice for the Respondents 1 to 3, on written

instructions, submits that the judgment and decree passed in O.S.No.117 of 2015

has been challenged by the 3rd Respondent in First Appeal in A.S.SR.No.30 of

2024 on the file of the Sub-Court, Ariyalur.

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

4. In view of the said submission made by the learned Additional

Government Pleader, the findings rendered in O.S.No.117 of 2015 has not

attained finality. Therefore, this Court is not inclined to issue any direction to the

Respondents at this stage. Hence, the writ petition is dismissed. No costs.

29.10.2024

Speaking (or) Non Speaking Order Index : Yes/ No Neutral Citation: Yes/No mka

To:

1.The District Revenue Officer, Ariyalur District, Ariyalur.

2.The Thasildhar, Ariyalur Taluk, Ariyalur & Post, Ariyalur District.

3.The Commissioner, Ariyalur Municipality, Ariyalur.

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

S.SOUNTHAR, J.

mka

29.10.2024

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