Madras High Court
Gurujala Gopikrishna vs The Commissioner Of Revenue ... on 13 November, 2025
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
W.P.No.39720 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.11.2025
CORAM
THE HONOURABLE Mr.JUSTICE N. ANAND VENKATESH
W.P.No.39720 of 2025
AND
W.M.P.Nos.44631 & 44702 of 2025
Gurujala Gopikrishna .. Petitioner
Vs.
1.The Commissioner of Revenue Administration
Ezhilagam, Chepauk, Chennai 600 005
2.The Commissioner of Land Administration
Ezhilagam, Chepauk, Chennai 600 005
3.The District Collector, Chennai District
Rajaji Salai, Fourth Floor, 62, Beach Road
George Town, Chennai, Tamil Nadu 600 001
4.The Inspector General of Registration
Santhome High Road, Mullima Nagar
Raja Annamalai Puram, Chennai 600 028
5.The District Registrar
Sholinganallur Taluk, Chennai District
6.The Tahsildar
Sholinganallur Taluk, Chennai District .. Respondents
1/6
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W.P.No.39720 of 2025
Writ Petition filed under Article 226 of the Constitution of India praying for
issuance of a writ of mandamus directing the directing the respondents 1 to 6 to
consider and dispose of the petitioner's representation dated 06.09.2025 by
verifying the Inam Fair Register (IFR), settlement and correlating revenue records
and consequently issue the Adangal, 1B extract, Sethuvar confirmation and
computerized Ryotwari patta in respect of the petitioner's ancestral agricultural
lands measuring Ac.3053.00 in Survey Nos. 657, 658, 658/1A, 657/4A and 657/4C
situated at Pallikaranai Village No. 119, Sholinganallur Taluk, Chennai District
(formerly Kancheepuram District).
For Petitioner : Mr.S.Vedhavel
For RR1 to 3 & 6 : Mr.R.Ramanlaal
Additional Advocate General
Assisted by Mr.D.Ravichander
Special Government Pleader
For RR4 & 5 : Mr.R.Sasikumar
Government Advocate
ORDER
This writ petition has been filed for the issue of a writ of mandamus
directing the respondents to deal with the representation made by the petitioner on
06.09.2025, wherein, the petitioner is seeking for issuance of patta with respect to
the subject properties.
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2. Heard both sides and perused the materials available on record.
3. When the matter was taken up for hearing today, the learned Additional
Advocate General appearing on behalf of the respondents 1 to 3 and 6 brought to
the notice of this Court, the recent judgment dated 07.10.2025 passed by a Division
Bench of this Court in W.A.No.3213 of 2024. This judgment was passed by the
Division Bench based on a case that was filed by the father of the petitioner, who
sought for issuance of patta in the very same locality. The Division Bench, while
dismissing the writ appeal, has held as follows :
“4. Perusal of the cause title shows that Mrs. K. Baby is the General
Power of Attorney holder of Mr. G. Jayachandra Naidu/appellant.
G. Jayachandra Naidu resides in Andhra Pradesh, and Mrs. K. Baby
resides at Perumbakkam, Chennai. The property in question is valuable
Government land classified as Backwater.
5. The learned counsel for the appellant would submit that the kist
has been paid.
6. The aforesaid contention is unacceptable. Mere payment of
property tax or kist would not confer any property right. Moreover, the
authorities are bound to protect the water body and Government lands. In
the event of encroachment, encroachers are to be removed by following the
procedures. The appellant has not established even a semblance of legal
right. Thus, the Writ Court is right in dismissing the writ petition. However,
this Court finds that the very claim set out by the appellant is vexatious.
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7. The authorities are directed to conduct an inspection of the entire
extent of the subject land and, if any encroachment is identified, such
encroachers are to be evicted by following the procedures as contemplated
under relevant statutes and rules in force. This exercise shall be completed
within eight weeks from the date of receipt of a copy of this order. The
water body shall be maintained as a water body in public interest.
Preserving water is a constitutional mandate; failure on the part of the
authority would result in initiation of prosecution, and the officials
accountable must be subjected to departmental proceedings.
8. Consequently, the writ appeal is dismissed with the costs of
Rs.2,00,000/- (Rupees Two Lakhs Only) to be paid in favour of the District
Collector, Chennai District. The connected miscellaneous petitions, if any,
are closed.”
4. In the considered view of this Court, as a Single Judge, I am bound by the
decision of the Division Bench and more particularly, since that the case is also in
respect of the very same locality. In view of the same, the relief as sought for in
the present writ petition cannot be granted by this Court and accordingly, this writ
petition stands dismissed. No costs. Connected W.M.Ps are closed.
13.11.2025
gya
Index : Yes/No
Neutral Citation : Yes/No
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To
1.The Commissioner of Revenue Administration
Ezhilagam, Chepauk, Chennai 600 005
2.The Commissioner of Land Administration
Ezhilagam, Chepauk, Chennai 600 005
3.The District Collector, Chennai District
Rajaji Salai, Fourth Floor, 62, Beach Road
George Town, Chennai, Tamil Nadu 600 001
4.The Inspector General of Registration
Santhome High Road, Mullima Nagar
Raja Annamalai Puram, Chennai 600 028
5.The District Registrar
Sholinganallur Taluk, Chennai District
6.The Tahsildar
Sholinganallur Taluk, Chennai District
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N. ANAND VENKATESH, J.
gya
13.11.2025
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