R.Rajesh Kanna vs The District Collector
2024 Latest Caselaw 17941 Mad

Madras High Court

R.Rajesh Kanna vs The District Collector on 9 September, 2024

Author: P.T.Asha

Bench: P.T.Asha

                                                                       W.P.(MD) No.6141 of 2022



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 09.09.2024

                                                     CORAM:

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                            W.P.(MD) No.6141 of 2022


                     R.Rajesh Kanna                                     ... Petitioner


                                                          Vs.

                     1.The District Collector,
                       Collector's Office,
                       Trichy District-1

                     2.The Revenue Divisional Officer,
                       Trichy-1.

                     3.The Tahsildar,
                       Tahsildar Office,
                       Thiruverumbur Taluk,
                       Trichy District.

                     4.The District Registrar,
                       District Registrar Office,
                       Trichy, Trichy District-620 001.

                     5.The Sub-Registrar,
                       Sub-Registrar Office,
                       Thiruverumbur,
                       Trichy District-620 013.                         .. Respondents


                     _________
                     Page 1 of 5
https://www.mhc.tn.gov.in/judis
                                                                               W.P.(MD) No.6141 of 2022



                     (R4 & R5 are impleaded vide order dated
                     12.09.2023 in W.M.P(MD)No.3004/2023)

                     Prayer: Petition filed under Article 226 of the Constitution of India,
                     praying for issuance of Writ of Mandamus, by directing the third
                     respondent to issuing joint patta based on the decree and judgment in
                     O.S.No.1598/2013 dated 06.02.2019 on the file of the III Additional
                     District Munsif, Thiruchirapalli, “A” schedule property to an extent of 5
                     acres in S.F.No.282/2 old S.F.No.1 within a specific period as fixed by
                     this Court.


                                       For Petitioner  :      Mr.S.Balaji
                                       For Respondents :      Mr.B.Saravanan
                                                              Additional Government Pleader


                                                           ORDER

This writ petition is filed for a Mandamus to direct the third

respondent to issue joint patta based on the decree and judgment in

O.S.No.1598/2013 dated 06.02.2019 on the file of the III Additional

District Munsif, Thiruchirapalli, “A” schedule property to an extent of 5

acres in S.F.No.282/2 old S.F.No.1 within the stipulated period.

_________

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

2.The case of the petitioner is that the petitioner whose title to the

property has been declared had given representation to the respondents to

issue patta in his name, based on the judgement passed in O.S.No.1598

of 2013 by the III Additional District Munsif, Thiruchirapalli. The said

representation has been made as early as on 09.02.2022. Despite the

receipt of the same, the respondents have not considered. Hence, the

present writ petition is filed.

3.Heard the learned counsel appearing for the petitioner and the

learned Additional Government Pleader appearing for the respondents.

4.Considering the request of the petitioner and also the fact that the

petitioner has made his representation as early as in February 2022, a

mandamus is issued to the third respondent to consider the petitioner's

representation and pass orders on merits and in accordance with law,

after verifying the relevant documents and hearing the parties, within a

period of six weeks from the date of receipt of a copy of this order.

_________

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

5.With the above direction, this writ petition stands allowed. No

costs.

09.09.2024 NCC : Yes/No Index : Yes/No Internet : Yes Ns To

1.The District Collector, Collector's Office, Trichy District-1

2.The Revenue Divisional Officer, Trichy-1.

3.The Tahsildar, Tahsildar Office, Thiruverumbur Taluk, Trichy District.

4.The District Registrar, District Registrar Office, Trichy, Trichy District-620 001.

5.The Sub-Registrar, Sub-Registrar Office, Thiruverumbur, Trichy District-620 013.

_________

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

P.T.ASHA, J.

Ns

Dated: 09.09.2024

_________

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