Madras High Court
M.Karthikeyan vs The District Collector on 8 September, 2025
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
W.P(MD)NO.23998 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :08.09.2025
CORAM:
THE HONOURABLE MR JUSTICE SENTHILKUMAR
RAMAMOORTHY
W.P(MD)No.23998 of 2025
M.Karthikeyan ... Petitioner
Vs
1. The District Collector,
O/o.The District Collector,
Sivagangai District,
Sivagangai.
2. The Revenue Divisional Office,
O/o.The Revenue Divisional Office,
Sivagangai District.
3. The Tahsildar,
O/o.The Tahsildar,
Kalaiyaarkovil Taluk,
Sivagangai District.
4. G.Govindammal ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus to direct the
second respondent to complete the enquiry proceedings, dated
25.06.2021 and consequently, direct the respondents to cancel the patta
in Patta No.1339, which stands in the name of the fourth respondent in
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W.P(MD)NO.23998 of 2025
respect of Survey No.225/11 in an extent of 0.08.0 Hectare, situated at
Sethampaal Revenue Village, Kalayaarkovil Taluk, Sivagangai District
and to issue the Patta in the petitioner's name by considering the
petitioners representation, dated 06.08.2025.
For Petitioner : Mr. T.Thirumurugan
For R1 to R3 : Mr.B.Saravanan
Additional Government Pleader
ORDER
After obtaining a decree in O.S.No.31 of 2016 on 28.02.2017, the
petitioner requested the second respondent to cancel the patta No.1339
standing in the name of the fourth respondent. Since such request has not
been considered and disposed of as on date, the present Writ Petition is
filed.
2. Learned Additional Government Pleader accepts notice on
behalf of respondents 1 to 3. He submits that the inquiry would be
concluded and a decision would be taken within eight weeks from the
date of receipt of a copy of this order.
3. The petitioner has placed on record the Judgment and Decree
dated 28.02.2017 and the inquiry notice dated 25.06.2021 from the
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W.P(MD)NO.23998 of 2025
second respondent. While the petitioner asserts that no appeal has been
filed by the fourth respondent, this aspect has to be verified after putting
the fourth respondent on notice in the pending inquiry.
4. Accordingly, without expressing any opinion on the merits of
the matter, the second respondent is directed to complete the inquiry
relating to the request for cancellation of the patta after providing a
reasonable opportunity to the petitioner and the fourth respondent. An
order shall be issued within eight weeks from the date of receipt of a
copy of this order. In view of the nature of the direction, the Writ Petition
is disposed of without notice to the fourth respondent.
5.With the above direction, this Writ Petition stands disposed of.
No costs.
08.09.2025
NCS : Yes/No
Index : Yes / No
Internet : Yes / No
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W.P(MD)NO.23998 of 2025
To
1. The District Collector,
O/o.The District Collector,
Sivagangai District,
Sivagangai.
2. The Revenue Divisional Office,
O/o.The Revenue Divisional Office,
Sivagangai District.
3. The Tahsildar,
O/o.The Tahsildar,
Kalaiyaarkovil Taluk,
Sivagangai District.
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W.P(MD)NO.23998 of 2025
SENTHILKUMAR RAMAMOORTHY.,J.
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ORDER MADE IN
08.09.2025
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