Madras High Court
Abdul Azeez vs The Commissioner Of Land ... on 10 February, 2025
W.P.(MD) No.3602 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:10.02.2025
CORAM:
THE HONOURABLE MR.JUSTICE P.B.BALAJI
W.P.(MD) No.3602 of 2025
Abdul Azeez ... Petitioner
vs.
1.The Commissioner of Land Administration,
Ezhilagam, Chepauk,
Chennai 600 005.
2.The Collector,
Karur District, Karur.
3.The District Revenue Officer,
Karur District, Karur.
4.The Revenue Divisional Officer/Sub Collector,
Kulithalai Division,
Karur District.
5.The Tahsildar,
Kadavur Taluk at
Tharagampatti,
Karur District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus, to direct the fourth respondent to dispose of the
petitioner's appeal pending before him in A.P.No.123 dated 13.12.2023 and
inconsequence thereto grant patta over an extent of 2.10.0 hectares of dry land in
S.No.454/1, (Bi-mas No.368) of Keelpaguthi Village, H/o Myilampatti Village,
https://www.mhc.tn.gov.in/judis
1/4
W.P.(MD) No.3602 of 2025
Kadavur Taluk, Karur Taluk in the light of the decreetal judgment of the learned
District Munsif, Kulithalai in O.S.No.14 of 2012, dated 18.08.2017 and O.S.No.
19 of 2018, dated 04.08.2023 and the communication of the Commissioner of
Land Administration, Chennai in R1/5922573/2023, dated 07.11.2023 within the
specific time frame as fixed by this Court.
For Petitioner : Mr.W.Pamelin
For Respondents : Mr.S.Kameswaran
Government Advocate
ORDER
Heard the learned counsel on either side.
2.Considering the limited prayer sought for in the writ petition, with the
consent of the learned counsel on either side, the writ petition itself is taken up
for final disposal.
3.The petitioner's appeal in A.P.No.123, dated 13.12.2023 is pending with
the fourth respondent/Revenue Divisional Officer/Sub Collector, Kulithalai. The
petitioner seeks expeditious disposal of the said appeal pending before the fourth
respondent, based on the decree obtained by the petitioner in O.S.Nos.14 of 2012
and 19 of 2018, dated 18.08.2017 and 04.08.2023.
https://www.mhc.tn.gov.in/judis
4.Considering the narrow scope of the relief sought for in the writ petition,
I am inclined to entertain the writ petition and direct the fourth respondent to
dispose of the appeal in A.P.No.123, dated 13.12.2023, within a period of eight
weeks from the date of receipt of a copy of this order.
5.Accordingly, this Writ Petition is allowed on the above terms. No costs.
10.02.2025
sji
NCC: Yes/No
Index : Yes / No
Internet : Yes / No
To
1.The Commissioner of Land Administration,
Ezhilagam, Chepauk,
Chennai 600 005.
2.The Collector,
Karur District, Karur.
3.The District Revenue Officer,
Karur District, Karur.
4.The Revenue Divisional Officer/Sub Collector,
Kulithalai Division,
Karur District.
https://www.mhc.tn.gov.in/judis
P.B.BALAJI, J.
sji
5.The Tahsildar,
Kadavur Taluk at
Tharagampatti,
Karur District.
10.02.2025
https://www.mhc.tn.gov.in/judis
