A.Mary Pushpam vs The Revenue Divisional Officer
2025 Latest Caselaw 127 Mad

Madras High Court

A.Mary Pushpam vs The Revenue Divisional Officer on 1 April, 2025

                                                                                       W.P.(MD)No.8822 of 2025

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 01.04.2025

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE P.B.BALAJI

                                            W.P.(MD)No.8822 of 2025

                A.Mary Pushpam                                                               ... Petitioner
                                                              Vs.

                1.The Revenue Divisional Officer,
                  Padmanabapuram Taluk,
                  Kanyakumari District.

                2.The Tahsildar,
                  Kalkulam Taluk,
                  Kanyakumari District.                                                      ... Respondents


                PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
                issuance of Writ of Mandamus, directing the respondents to issue patta in the
                name of the petitioner for New Survey No.579/5 measuring 8 cents in Eraniel
                Village, Kalkualm Taluk, Kanyakumari District within a time frame as per the
                judgment of the Supreme Court of India in Civil Appeal No.9941 of 2016, dated
                03.01.2024.


                                     For Petitioner           : Mr.M.S.Suresh Kumar

                                     For Respondents          : Mr.S.Kameswaran
                                                                Government Advocate



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                                                                                         W.P.(MD)No.8822 of 2025


                                                      ORDER

The petitioner has applied to the respondents for issuance of patta based

on the judgment and decree which attained finality before the Hon'ble Supreme

Court in Civil Appeal No.9941 of 2016, dated 03.01.2024.

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

Government Advocate for the respondents.

3. The case of the petitioner is that the petitioner has been declared to be

the owner of the subject property in respect of which he has sought for patta. In

view of the matter attaining finality before the Hon'ble Supreme Court, there

can be no impediment for the authorities to consider the petitioner's request for

issuance of patta.

4. However, the learned Government Advocate would submit that the

petitioner has to make an online application and even the representation has

been addressed only to the Chief Minister cell and not to the 2nd respondent.

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5. The learned counsel for the petitioner would however invite my

attention to the representation, dated 29.01.2025 given to the Chief Minister

Cell and contend that copies have been marked to District Collector as well as

Tahsildar.

6. However, considering that there is no application made for issuance of

patta to the 2nd respondent, liberty is granted to the petitioner to make an online

application and remit the necessary charges. On receipt of such application, the

2nd respondent shall process the petitioner's request for issuance of patta and

pass final orders within a period of eight (8) weeks thereafter.

7. With the above direction, this Writ Petition stands disposed of. No

costs.

01.04.2025

NCC:yes/no Index:yes/no Internet:yes/no gbg

Note : Issue order copy on 03.04.2025.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/04/2025 11:43:17 am )

P.B.BALAJI, J.

gbg

To:

1.The Revenue Divisional Officer, Padmanabapuram Taluk, Kanyakumari District.

2.The Tahsildar, Kalkulam Taluk, Kanyakumari District.

01.04.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/04/2025 11:43:17 am )