Shajitha Banu vs The Secretary To Government
2024 Latest Caselaw 17815 Mad

Madras High Court

Shajitha Banu vs The Secretary To Government on 6 September, 2024

Author: P.T.Asha

Bench: P.T.Asha

                                                                           W.P.(MD) No.21226 of 2024



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 06.09.2024

                                                     CORAM:

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                          W.P.(MD) No.21226 of 2024

                     Shajitha Banu                                             .. Petitioner
                                                       Vs.

                     1.The Secretary to Government,
                       State of Tamil Nadu,
                       Revenue (Urban Land Ceiling) Department,
                       Chepauk, Chennai.

                     2.The Principal Commissioner,
                       Commissioner of Land Reforms cum Urban Land Ceiling,
                       Chepauk, Chennai.

                     3.The Assistant Commissioner,
                       (Urban Land Ceiling) Tirunelveli,
                       Presently situated at O/o the Assistant Commissioner,
                       Urban Land Tax, Madurai.

                     4.The Revenue Divisional Officer,
                       O/o the Revenue Divisional Officer,
                       Palayamkottai,
                       Tirunelveli-627 009.

                     5.The Tahsildar,
                       Palayamkottai Taluk Office,
                       Palayamkottai, Tirunelveli.                             .. Respondents



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                                                                                  W.P.(MD) No.21226 of 2024




                     Prayer: Petition filed under Article 226 of the Constitution of India,
                     praying for issuance of Writ of Mandamus, directing the respondents to
                     modify the entry made as urban surplus land in revenue record in respect
                     of the 6.58 cents situated in S.No.26 situated in Melapalayam Village,
                     Tirunelveli District into patta land and issue patta to the petitioner for the
                     same by considering her representation, dated 29.07.2024.


                                        For Petitioner     : Mr.A.Abdulkabur

                                        For Respondents : Mr.P.Thambidurai
                                                         Government Advocate


                                                           ORDER

The present writ petition has been filed seeking a direction to the

respondents to modify the entry made as urban surplus land in revenue

record in respect of the 6.58 cents situated in S.No.26 situated in

Melapalayam Village, Tirunelveli District into patta land and issue patta

to the petitioner for the same by considering her representation, dated

29.07.2024.

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

2. The matter is already covered by the judgment of this Court in

W.P(MD)Nos.21133 and 21134 of 2021, dated 20.11.2023. Therefore,

this Writ Petition is disposed of on the same lines. No costs.

06.09.2024 NCC : Yes/No Index : Yes/No Internet : Yes gbg To

1.The Secretary to Government, Revenue (Urban Land Ceiling) Department, Chepauk, Chennai.

2.The Principal Commissioner, Commissioner of Land Reforms cum Urban Land Ceiling, Chepauk, Chennai.

3.The Assistant Commissioner, (Urban Land Ceiling) Tirunelveli, Presently situated at O/o the Assistant Commissioner, Urban Land Tax, Madurai.

4.The Revenue Divisional Officer, O/o the Revenue Divisional Officer, Palayamkottai, Tirunelveli-627 009.

5.The Tahsildar, Palayamkottai Taluk Office, Palayamkottai, Tirunelveli.

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

P.T.ASHA, J.

gbg

06.09.2024

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