Madras High Court
Mahmoodhul Hasan vs The District Collector on 17 June, 2025
W.P.(MD) No.16222 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.SOUNTHAR
W.P.(MD) No.16222 of 2025
Mahmoodhul Hasan ... Petitioner
Vs.
1.The District Collector,
O/o.District Collector Office,
Ramanathapuram,
Ramanathapuram District.
2.The District Revenue Officer,
O/o.District Revenue Office,
Ramanathapuram,
Ramanathapuram District.
3.The Revenue Divisional Officer,
O/o.Revenue Divisional Office,
Ramanathapuram,
Ramanathapuram District.
4.The Thasildar,
O/o.Thasildar Office,
Ramanathapuram,
Ramanathapuram District.
5.Ramalakshmi
6.Ilamaravazhuthi
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W.P.(MD) No.16222 of 2025
7.Senthil Adhiban
8.Kalyani
9.Nithya ... Respondents
Prayer :- Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Mandamus, to direct the third respondent
herein to dispose the petitioner's patta Appeal in e.f.m6/11295/2024
dated 06.12.2024 in accordance with law, within the time stipulated by
this Court.
For Petitioner : Mr.D.Balamurugapandi
For R1 to R4 : Mr.D.S.Nedunchezian
Government Advocate
ORDER
The petitioner herein seeks a direction to the third respondent to
dispose of his appeal pending in e.f.m6/11295/2024, dated 06.12.2024,
within the time stipulated by this Court.
2.Heard the arguments of Mr.D.Balamurugapandi, learned counsel
appearing for the petitioner and Mr.D.S.Nedunchezian learned
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Government Advocate appearing for the respondents 1 to 4. By consent
of both sides, this Writ Petition is taken up for final disposal at the
admission stage itself.
3.According to the petitioner, the subject property was purchased
by his wife under a registered sale deed dated 28.08.1986. There was a
civil dispute between the petitioner's wife and others. The said civil
litigation ended in favour of the petitioner's wife as per the judgment
decree passed in SA(MD)No.807 of 2011. The private respondents
obtained patta for the subject property in their names without any
semblance of right. Hence, the petitioner submitted an appeal before the
third respondent in e.f.m6/11295/2024, dated 06.12.2024 and the same
has not been considered. Hence, the petitioner has come before this
Court.
4.The learned Government Advocate appearing for the respondents
1 to 4 would submit that the appeal filed by the petitioner will be
considered on its own merits within the time stipulated by this Court.
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5.In view of the same, without expressing any opinion on the
merits of the matter, the third respondent is directed to consider the
appeal preferred by the petitioner, dated 06.12.2024 and pass final orders
on its own merits, within a period of twelve weeks from the date of
receipt of a copy of this order, after issuing notice to the petitioner and
the private respondents 5 to 9. Accordingly, this Writ Petition is disposed
of. No costs.
17.06.2025
NCC : Yes/No
Index : Yes/No
Internet : Yes/No
cp
To
1.The District Collector,
O/o.District Collector Office,
Ramanathapuram,
Ramanathapuram District.
2.The District Revenue Officer,
O/o.District Revenue Office,
Ramanathapuram,
Ramanathapuram District.
3.The Revenue Divisional Officer,
O/o.Revenue Divisional Office,
Ramanathapuram,
Ramanathapuram District.
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4.The Thasildar,
O/o.Thasildar Office,
Ramanathapuram,
Ramanathapuram District.
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S.SOUNTHAR,J
cp
Dated: 17.06.2025
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