P.Ammasi vs The Tahsildar
2025 Latest Caselaw 2381 Mad

Madras High Court

P.Ammasi vs The Tahsildar on 3 February, 2025

Author: N. Anand Venkatesh

Bench: N. Anand Venkatesh

                                                                                 W.P.No.3354 of 2025


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 03.02.2025

                                                    CORAM

                              THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                              W.P.No.3354 of 2025

                 P.Ammasi                                                           ... Petitioner
                                                      Vs.

                 1.The Tahsildar
                 Taluk Office
                 Omalur, Omalur Taluk
                 Salem District

                 2.The Special Tahsildar
                 Land Acquisition
                 Salem Neighbourhood Scheme
                 Iyyan Thirumaligai
                 Salem-8

                 3.The Executive Engineer
                 TNHB, Salem Housing Unit
                 Iyyan Thirumaligai
                 Salem - 8                                                      ... Respondents

                 Prayer: Writ Petition filed under Article 226 of the Constitution of India for
                 issuance of a Writ of Mandamus, directing the 1st respondent to mutate the
                 Revenue Records viz. Patta, Chitta & Adangal in favour of petitioner in respect
                 of land in survey No.89/1B, 89-1C and 90/1 an extent of 2 Acres at


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                                                                                      W.P.No.3354 of 2025


                 Kottagoundampatti Village, Omalur Taluk, Salem District by considering the
                 petitioner's representation dated 27.07.2024.


                                       For Petitioner     : Mr.M.Elango

                                       For Respondents : Mr.A.Selvendran
                                                         Special Government Pleader

                                                      ORDER

This Writ Petition has been filed for the issue of writ of mandamus,

directing the 1st respondent to mutate the revenue records and issue patta in the

name of the petitioner with respect to the subject property on considering the

representation made by the petitioner on 27.07.2024.

2.Heard Mr.M.Elango, the learned counsel appearing on behalf of the

petitioner and Mr.A.Selvendran, the learned Special Government Pleader

appearing for the respondents.

3.The writ petition has been filed mainly relying upon the judgment passed

by the division bench in W.A.No.3989 of 2019, wherein the entire acquisition

proceedings was declared to have lapsed. In fact, the brother of the petitioner

approached this Court and filed W.P.No.37081 of 2024 and this writ petition was

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

allowed by this Court by an order dated 06.12.2024. The said order will also

enure in favour of the petitioner.

4.In the light of the above discussion, there shall be a direction to the 1st

respondent to mutate the revenue records with respect to the subject property and

issue proceedings to change the patta with respect to the subject property in the

name of the petitioner and this exercise shall be completed within a period of

eight (8) weeks from the date of receipt of a copy of this order.

5.This writ petition is disposed of with the above direction. No costs.

03.02.2025 Index : Yes / No Neutral Citation

kas

To.

1.The Tahsildar Taluk Office Omalur, Omalur Taluk Salem District

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

N. ANAND VENKATESH, J.

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2.The Special Tahsildar Land Acquisition Salem Neighbourhood Scheme Iyyan Thirumaligai Salem-8

3.The Executive Engineer TNHB, Salem Housing Unit Iyyan Thirumaligai Salem - 8

03.02.2025

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