Madras High Court
Vallan vs The District Collector on 22 July, 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.07.2025
CORAM
THE HON'BLE MR.JUSTICE S.SOUNTHAR
W.P.(MD)No.19763 of 2025
Vallan ... Petitioner
Vs
1.The District Collector,
Trichy District, Trichy.
2.The District Revenue Officer,
Trichy District, Trichy.
3.The Revenue Divisional Officer/Assistant Collector,
Srirengam Revenue Division, Trichy District.
4.The Tahsildar,
Marungapuri Taluk, Trichy District.
5.C.Raja ...Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
to issue a Writ of Mandamus directing the respondents No.1 to 4, to mutate all
the revenue records in respect of S.F.No.390/9B1, to an extent of 0.24.5
hectares at Akkiyampatti Village, Palayapalayam Post, Marungapuri Taluk,
Trichy District, in favour of the petitioner, in continuance with the proceedings
in Moo.Mu.A5/3086/2020, dated 09.11.2020, initiated by the 3rd respondent,
based on the petitioner's representation dated 08.07.2025.
1/4
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For Petitioner : Mr.B.Prasanna Vinoth
For Respondents : Mr.D.S.Nedunchezian
Government Advocate for R1 to R4
*****
ORDER
The petitioner herein seeks a direction to the respondents 1 to 4 to mutate
the revenue records in respect of the subject property situated in S.F.No.
390/9B1, to an extent of 0.24.5 hectares in Akkiyampatti Village,
Palayapalayam Post, Marungapuri Taluk, Trichy District, by considering his
representation, dated 08.07.2025.
2.According to the petitioner, the subject property is an ancestral property
and patta for the said property was wrongly issued in the name of the three
persons, namely, Alagan, Chinnalagu and Andikannu. In order to assert the
right of the petitioner family over the subject property, the petitioner's father
Vallan @ Perumal Vallan has filed a civil suit in O.S.No.79 of 2010, on the file
of the District Munsif Court, Manapparai, seeking permanent injunction. The
said suit was decreed in favour of the petitioner father on 06.11.2013.
Thereafter, the petitioner father approached the respondents seeking issuance of
patta based on the civil Court findings. However, due to the pendency of the
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appeal filed by the rival parties, the respondents informed the petitioner that the
request for mutation of the revenue records would be considered only after
disposal of the appeal. Now, the appeal filed by the rival parties in A.S.No.7 of
2019, on the file of Sub Court, Manapparai, was disposed of in favour of the
petitioner's father on 01.04.2024. Based on the said judgment and decree, the
petitioner has submitted an application on 08.07.2025, seeking mutation of the
revenue records in the name of his father. The same has not been considered.
Hence, the petitioner has come before this Court.
3.The learned Government Advocate, who takes notice for the
respondents 1 to 4, submits that the representation of the petitioner will be
considered in accordance with law.
4.In view of the same, without expressing any opinion on the merits of
the matter, the third respondent is directed to consider the application of the
petitioner, dated 08.07.2025, and pass final orders on its own merits within a
period of twelve weeks from the date of receipt of copy of this order, after
issuing notice to the petitioner, 5th respondent and other rival parties.
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S.SOUNTHAR, J.
RJR
5.With the said directions, the Writ Petition stands disposed of. No costs.
22.07.2025
NCC : Yes/No
Index : Yes/No
Internet: Yes/No
RJR
To
1.The District Collector,
Trichy District, Trichy.
2.The District Revenue Officer,
Trichy District, Trichy.
3.The Revenue Divisional Officer/Assistant Collector,
Srirengam Revenue Division, Trichy District.
4.The Tahsildar,
Marungapuri Taluk, Trichy District.
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