Madras High Court
Ganesan vs The District Collector on 27 October, 2025
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Writ Petition No.40374 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.10.2025
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Writ Petition No.40374 of 2025
Ganesan
S/o.Rathinam
Petitioner
Vs
1.The District Collector,
Perambalur District Collector Office,
First Floor, Master Plan Complex,
Perambalur Collector Office Road,
Sungu Pettai, Perambalur,
Tamil Nadu-621 212.
2.The District Revenue Officer,
Perambalur District Collector Office,
First Floor, Master Plan Complex,
Perambalur Collector Office Road,
Sungu Pettai, Perambalur,
Tamil Nadu-621 212.
3.The Revenue Divisional Officer,
Madharasa Rd, Super Nagar,
Perambalur, Tamil Nadu-621 212.
4.The Tahsildar
Veppanthattai Taluk,
Attur-Perambalur Road, Veppanthattai,
Veppanthattai North, Perambalur District,
Tamil Nadu-621 116.
Respondents
Writ Petition filed under Article 226 of the Constitution of
1/4
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Writ Petition No.40374 of 2025
India seeking issuance of a Writ of Mandamus directing the third
respondent to consider and dispose of the petitioner's Appeal Petition
dated 22.07.2024, by conducting a proper and fair enquiry within a
stipulated time period.
For Petitioner : Mr.P.Tamilalagan
For Respondents : Mr.D.Ravichander
Special Government Pleader
*****
ORDER
This writ petition has been filed seeking issuance of a writ of
mandamus directing the third respondent to dispose of the appeal filed by
the petitioner on 22.07.2024 within a time frame fixed by this Court.
2. Heard Mr.P.Tamilalagan, learned counsel for petitioner and
Mr.D.Ravichander, learned Special Government Pleader appearing for
respondents.
3. The case of the petitioner is that he is the owner of the
subject property and patta also stood in the name of the petitioner in Patta
No.765. The title of the petitioner was also declared by a competent civil
Court in O.S.No.32 of 2016 by judgment and decree dated 16.04.2019.
4. During the pendency of the civil proceedings, the rival
parties had sold the property in favour of third party by concealing the
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Writ Petition No.40374 of 2025
pendency of civil proceedings. Later, one Maniselvan filed a complaint
before the fourth respondent and the allegation made by the petitioner is
that the fourth respondent, without issuing any notice, proceeded to
cancel the patta that stood in the name of the petitioner. Aggrieved by the
same, the petitioner filed an appeal before the third respondent on
22.07.2024. There was absolutely no progress in the appeal for more than
a year. It is under these circumstances, the present writ petition has been
filed.
5. Taking into consideration the facts and circumstances of the
case and the materials placed before this Court, there shall be a direction
to the third respondent to deal with the appeal filed by the petitioner on
22.07.2024 on its own merits and in accordance with law and final orders
shall be passed after affording opportunity to the petitioner and the said
Maniselvan within a period of eight (8) weeks from the date of receipt of
a copy of this order.
N.ANAND VENKATESH, J.
gm
This writ petition is disposed of with the above direction. No
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Writ Petition No.40374 of 2025
costs.
27.10.2025
Index:yes/no
Speaking order/Non-speaking order
Neutral citation: yes/no
gm
To
1.The District Collector,
Perambalur District Collector Office,
First Floor, Master Plan Complex,
Perambalur Collector Office Road,
Sungu Pettai, Perambalur, Tamil Nadu-621 212.
2.The District Revenue Officer,
Perambalur District Collector Office,
First Floor, Master Plan Complex,
Perambalur Collector Office Road,
Sungu Pettai, Perambalur, Tamil Nadu-621 212.
3.The Revenue Divisional Officer,
Madharasa Rd, Super Nagar,
Perambalur, Tamil Nadu-621 212.
4.The Tahsildar
Veppanthattai Taluk,
Attur-Perambalur Road, Veppanthattai,
Veppanthattai North, Perambalur District,
Tamil Nadu-621 116.
Writ Petition No.40374 of 2025
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