Madras High Court
S.Aruldoss vs The Tahsildar on 25 October, 2025
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Writ Petition No.39693 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.10.2025
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Writ Petition No.39693 of 2025
and
W.M.P.No.44605 of 2025
S.Aruldoss
S/o.Samuel, No.6/13,
Nehru Colony, 5th Street,
Palavanthangal, Chennai- 600 014.
Petitioner
Vs
1. The Tahsildar
Urban Land Administration
No.14, Old Dairy Farm Road,
Alandur, Chennai-600 106.
2. Town Surveyor
Urban Land Administration
No.14, Old Dairy Farm Road
Alandur, Chennai-600 106.
Respondents
Prayer:
Writ Petition filed under Article 226 of the Constitution of
India seeking issuance of a Writ of Certiorarified Mandamus, calling for
the record of the respondents dated 01.08.2024 in 2024/0154/02/
008817 and quash the same as illegal and direct the respondents to issue
computerised patta to the petitioner's land situated in comprised in Old
1/5
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Writ Petition No.39693 of 2025
Survey Nos.40/6 and 40/7 of 1078 sq.ft with Town Survey Patta
No.84/2, ward B, Block No.12, Alandur Chennai.
For Petitioner : Ms.A.Arulmozhi
For Respondents : Mr.D.Ravichander
Special Government Pleader
****
ORDER
This writ petition has been filed challenging the impugned
online rejection order dated 01.08.2024 passed by the respondents and
for a consequential direction to the respondents to issue computerised
patta to the property belonging to the petitioner.
2. Heard the learned counsel for the petitioner and the learned
Special Government Pleader for the respondents.
3. The case of the petitioner is that he is the absolute owner of
the subject property through a registered sale deed dated 14.03.1985.
The property belonging to the petitioner was encroached by the adjacent
owner and as a result, the petitioner had to institute civil proceedings.
Ultimately, the judgment came in favour of the petitioner in S.A.Nos.381
& 382 of 2006 and a direction was given to remove the encroachment.
Pursuant to the same, execution proceedings were initiated and
encroachment was also duly removed.
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Writ Petition No.39693 of 2025
4. Thereafter, the petitioner applied for issuance of
computerised patta on 20.06.2024. On inspection, the Survey
Department found that there was a minor variation in the extent of the
property. Instead of 1078 sq.ft, they were able to identify only 1053
sq.ft.
5. The petitioner was expecting the respondents to call for an
enquiry to clarify this issue. However, the online rejection order came to
be passed against the petitioner. Aggrieved by the same, the present writ
petition has been filed before this Court.
6. In the considered view of this Court, if there is some
discrepancy in the extent of property and the petitioner had an
explanation to clarify the issue, the respondents after receiving the report
of the Surveyor, ought to have called the petitioner for enquiry. Without
doing so, the application has been straight away rejected by the
respondent.
7. In view of the above, the online rejection order dated
01.08.2024 suffers from violation of principles of natural justice. In the
light of the above discussion, this Court has no hesitation to set aside the
online rejection order dated 01.08.2024 and accordingly, the same is
hereby set aside. The matter is remanded back to the file of the first
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Writ Petition No.39693 of 2025
respondent and the first respondent is directed to call the petitioner for
enquiry for getting necessary clarification and thereafter, take a final
decision. The whole exercise shall be completed within a period of four
weeks from the date of receipt of a copy of this order.
The Writ Petition is allowed. Consequently, connected
miscellaneous petition is closed. There shall be no order as to costs.
25.10.2025
Neutral Citation: Yes/No
Index: Yes/no
Speaking Order/Non-Speaking Order
mk
To
1. The Tahsildar
Urban Land Administration,
No.14, Old Dairy Farm Road,
Alandur, Chennai- 600 016.
2.Town Surveyor
Urban Land Administration,
No.14, Old Dairy Farm Road,
Alandur, Chennai-016.
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Writ Petition No.39693 of 2025
N.ANAND VENKATESH, J
mk
Writ Petition No.39693 of 2025
25.10.2025
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