A.Alwarsamy vs The District Collector
2025 Latest Caselaw 7181 Mad

Madras High Court

A.Alwarsamy vs The District Collector on 17 September, 2025

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 17.09.2025

                                                          CORAM

                       THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                             W.P.(MD)No.21598 of 2025


                A.Alwarsamy                                            ...Petitioner

                                                         Vs

                1. The District Collector,
                Thoothukudi District,
                Thoothukudi
                2.The District Revenue Officer,
                Office of District Revenue Officer,
                Thoothukudi.
                3. The Revenue Divisional Officer,
                Office of the Revenue Divisional Officer, Kovilpatti.
                4. The Tahsildar,
                Kovilpatti Taluk, Kovilpatti.                                   ...Respondents


                PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
                to issue a Writ of Mandamus directing the respondents to consider the
                petitioner's representation dated 16.06.2025 within the time fix by this Court.
                                   For Petitioner                      : Mr.S.Babu

                                   For Respondents                     : Mr.P.Thambidurai
                                                                         Government Advocate



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                                                            ORDER

                          The petitioner asserts that the land measuring 6 acres and 83 cents in old

                S.No.505 and new S.No.276/3 in Puliyankulam Village, Kovilpatti Taluk was

                allotted to his father Appasamy. He further states that patta No.96 was issued

                during the UDR. Upon the death of his father, the petitioner states that he and

                his siblings inherited the property. On 11.11.2011, by obtaining a computer copy

                of the Patta, the petitioner realised that the name of the Tamil Nadu Bhoomi

                Dhanam Board was included in the patta. In those circumstances, O.S.No.199 of

                2012 was filed before the District Munsif Court, Kovilpatti. In the said suit, it is

                stated that the petitioner obtained the relief of declaration and permanent

                injunction against the Bhoomi Dhanam Board. After submitting a representation

                dated 16.06.2025, on that basis, the present petition has been filed.



                          2.Learned Government Advocate, who appears on behalf of all the

                respondents, submits that it has been decided to file an appeal against the

                Judgment and Decree in O.S.No.199 of 2012. Without prejudice, he states that

                the petitioner's representation would be considered and disposed of on merits

                within 12 weeks from the date of receipt of a copy of this order.




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                          3.Accordingly, without making any observations on the merits, this writ

                petition is disposed of by directing the third respondent to consider and dispose

                of the petitioner's representation dated 16.06.2025 on merits after providing a

                reasonable opportunity to the petitioner and any other person concerned. No

                costs.

                                                                                       17.09.2025

                NCC : Yes/No
                Index : Yes/No
                Internet: Yes/No
                RJR


                To

                1. The District Collector,
                Thoothukudi District,
                Thoothukudi
                2.The District Revenue Officer,
                Office of District Revenue Officer,
                Thoothukudi.
                3. The Revenue Divisional Officer,
                Office of the Revenue Divisional Officer, Kovilpatti.
                4. The Tahsildar,
                Kovilpatti Taluk, Kovilpatti.




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                                                  SENTHILKUMAR RAMAMOORTHY, J.

RJR

17.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/09/2025 07:20:39 pm )