M.Hemaraj vs The District Collector
2025 Latest Caselaw 8491 Mad

Madras High Court

M.Hemaraj vs The District Collector on 10 November, 2025

Author: N. Anand Venkatesh

Bench: N. Anand Venkatesh

                                                                                             W.P.No.41849 of 2025


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 10.11.2025

                                                               CORAM

                                  THE HONOURABLE Mr.JUSTICE N. ANAND VENKATESH

                                                    W.P.No.41849 of 2025

                M.Hemaraj                                                                 .. Petitioner
                                                                   Vs.

                1.The District Collector
                Erode, Erode District

                2.The Tahsildar
                Erode, Erode District                                                     .. Respondents

                          Writ Petition filed under Article 226 of the Constitution of India praying for
                issuance of a writ of mandamus directing the respondents to issue a sub-division
                patta for a land comprised 5 cents in old survey No.545/4 in New Survey No.1007
                in Plot No.04 and patta No.HSB 971/1422 situated at Modakurichi Taluk,
                Kalamangalam A Village, Erode District, by passing orders on the petitioner's
                representation dated 09.09.2025.


                                      For Petitioner          : Mr.N.Edwin Jayakumar
                                      For Respondents         : Mr.N.Naveen Kumar
                                                                Government Advocate




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                                                                                        W.P.No.41849 of 2025




                                                           ORDER

This writ petition has been filed for the issue of a writ of mandamus

directing the respondents to act upon the representation made by the petitioner on

09.09.2025, wherein, the petitioner is seeking for transfer of patta in his name with

respect to the subject property.

2. Heard both sides and perused the materials available on record.

3. The petitioner is claiming to be the absolute owner of the property and the

petitioner is placing reliance upon the assignment patta granted in favour of his

father, the will dated 01.04.2019 and also the judgment passed in O.S.No.140 of

2014.

4. In the considered view of this Court, if the petitioner wants transfer of

patta in his name, he has to submit an online application before the 2 nd respondent

along with all the relevant documents and particulars and on receipt of the same,

the 2nd respondent shall act upon the application and take a decision on its own

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merits and in accordance with law, within a period of four weeks from the date of

receipt of the online application from the petitioner.

With the above direction, this writ petition is disposed of. No costs.

10.11.2025 gya Index : Yes/No Neutral Citation : Yes/No

To

1.The District Collector Erode, Erode District

2.The Tahsildar Erode, Erode District

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N. ANAND VENKATESH, J.

gya

10.11.2025

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