Selvi vs The District Collector
2025 Latest Caselaw 919 Mad

Madras High Court

Selvi vs The District Collector on 14 July, 2025

                                                                                            W.P.(MD)No.8812 of 2023


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 14.07.2025

                                                          CORAM:

                                  THE HON'BLE MR. JUSTICE S.SOUNTHAR

                                              W.P.(MD).No.8812 of 2023

                    Selvi                                                           ... Petitioner
                                                               Vs.

                    1. The District Collector,
                       Pudukottai,
                       Pudukottai District.

                    2. The Thasildar,
                       Aranthangi Taluk,
                       Pudukottai District.

                    3. Mani                                                      ... Respondents

                    Prayer: Writ Petition filed under Article 226 of the Constitution of India,
                    praying this Court to issue a Writ of Mandamus, to direct the respondents
                    to issue Patta to the petitioner for the property in S.No.311/5 & 311/6 in
                    Nattumangalam Village, Aranthangi Taluk, Pudukottai District by
                    disposing the petitioner's representation dated 15.03.2023.
                                  For Petitioner                  : Mr.R.Surianarayanan

                                  For R1 & R2                     : Mr.A.Baskaran
                                                                    Additional Government Pleader
                                  For R3                          : No Appearance



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                                                                                         W.P.(MD)No.8812 of 2023




                                                           ORDER

The writ petition is filed seeking a direction to issue Patta to the

petitioner in respect of the property in S.No.311/5 & 311/6 in

Nattumangalam Village, Aranthangi Taluk, Pudukottai District by

considering the petitioner's representation dated 15.03.2023.

2. The petitioner herein seeks issuance of Patta in respect of

S.No. 311/6 based on the Civil Court Judgment in A.S.No.123 of 2017 on

the file of Sub Court, Aranthangi. As far as S.No.311/5 is concerned, the

petitioner herein seeks issuance of Patta based on his long possession.

3. The learned Additional Government Pleader appearing for the

respondents 1 and 2 would submit that the 3rd respondent herein filed

S.A.No.10 of 2021 challenging the Judgment and Decree passed in

A.S.No.123 of 2017 and the same is pending on the file of this Court and

therefore, the representation submitted by the petitioner has not been

considered.

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4. In view of the same, the petitioner is directed to approach the 2nd

respondent for issuance of Patta after disposal of the second appeal by

producing the certified copy of the Judgment and Decree passed, in case

of success in the second appeal.

5. As far as S.No.311/5 is concerned, the petitioner seeks issuance

of Patta based on his long possession. Therefore, the 2nd respondent is

directed to consider the representation of the petitioner dated 15.03.2023

in respect of S.No.311/5 and pass final orders on its own merits and in

accordance with law within a period of eight (8) weeks from the date of

receipt of a copy of this order, after issuing notice to the petitioner and the

3rd respondent.

6. The writ petition is disposed of with the above observations.

No costs.

14.07.2025

NCC :yes/No Index :yes/No Internet:yes/No rgm

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S.SOUNTHAR, J.

rgm

To

1. The District Collector, Pudukottai, Pudukottai District.

2. The Thasildar, Aranthangi Taluk, Pudukottai District.

14.07.2025

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