Madras High Court
O.Chinnakaruppan (Died) vs The District Revenue Officer on 29 April, 2025
W.P.(MD)No.17130 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.04.2025
CORAM:
THE HONOURABLE MR JUSTICE P.B. BALAJI
WP(MD)No.17130 of 2019
and
W.M.P.(MD)No.13658 of 2019
1. O.Chinnakaruppan (Died)
2. C.Rajammal,
3. C.Gowri,
4. C.Yamunadevi,
5. C.Sribala (Minor),
6. O.Mokkaithai,
(P2 to P6 are substituted as LRs of the
deceased P1) ... Petitioners
Vs.
1. The District Revenue Officer
Theni District, Collectorate, Theni.
2. Kandhasamy,
The District Revenue Officer, Theni District,
Collectorate, Theni.
3. The Revenue Divisional Officer,
Periyakulam, Theni District.
1/5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/05/2025 04:53:20 pm )
W.P.(MD)No.17130 of 2019
4. Jeyapratha
Revenue Divisional Officer, Periyakulam,
Theni District.
5. The Tahsildar,
Andipatti Taluk, Theni District.
6. Chandrasekaran
Tahsildar, Andipatti Taluk,
Theni District.
7. R.Mayandi ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India,
to issue a Writ of Mandamus, forbearing the 1st and 2nd respondent from
continuing and conducting any UDR Patta proceedings in respect of the
land of the petitioner at Survey No.856/02 at Andipatti Fit-I Andipatti
Village, Theni District, and passing any order in the same and
consequently direct the respondents 1 to 6 not to take any patta
proceedings in respect of the same land contrary to the judgment of the
District Munsif Court, Andipatti, dated 01.07.2013 in O.S.No.169 of
2011 as ordered in the judgment of this Court dated 07.03.2014 in W.A.
(MD)No.793 of 2012 and pass such order appropriate order against the
respondents 1 to 4 for misusing their official and statutory powers.
For Petitioners : Mr.S.Arunachalam
For Respondents : Mr.T.Thirumurugan for R7
: Mr.B.Saravanan,
Additional Government Pleader
for R1,3&5
2/5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/05/2025 04:53:20 pm )
W.P.(MD)No.17130 of 2019
ORDER
The petitioners seek issuance of writ of mandamus, to forbear the
respondents 1 and 2 from continuing or conducting any UDR patta
proceedings pending.
2. Heard the learned counsel on either side.
3. The prayer sought for by the writ petitioners is to forbear the
respondents 1 and 2 from continuing and conducting any UDR patta
proceedings, in respect of the lands in survey No. 856 /02, Andipatti
village, Theni District.
4. Today, (ie.,29.04.2025), the learned Additional Government
Pleader on instructions submits that no enquiry proceedings are pending,
on the file of respondents 1 and 2.
5. Recording the said submission, this Writ Petition is closed.
It is made clear that in the event of any orders having been passed by the
https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/05/2025 04:53:20 pm )
first or second respondents in the said proceedings, it shall be open to the
petitioners or the seventh respondent, to challenge the same in
accordance with law. There shall be no order as to costs. Consequently,
connected Miscellaneous Petition is closed.
29.04.2025
Internet : Yes/No
Index : Yes/No
NCC : Yes/No
LS
To
1. The District Revenue Officer
Theni District,
Collectorate, Theni.
2. The Revenue Divisional Officer,
Periyakulam, Theni District.
3. The Tahsildar,
Andipatti Taluk,
Theni District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/05/2025 04:53:20 pm )
P.B. BALAJI, J.
LS
Order made in
Dated:
29.04.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/05/2025 04:53:20 pm )
