Mariyayee vs The Revenue Divisional Officer
2025 Latest Caselaw 7402 Mad

Madras High Court

Mariyayee vs The Revenue Divisional Officer on 23 September, 2025

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 23.09.2025

                                                       CORAM

                       THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                         W.P.(MD)No.26263 of 2025


                Mariyayee                                                    ...Petitioner

                                                         Vs

                1. The Revenue Divisional Officer,
                Srirangam Taluk,
                Trichy District.
                2. The Tahsildar,
                Srirangam Taluk,
                Trichy District.
                3. The Assistant Engineer,
                Public Works Department,
                River Conservation Department,
                Mokkombu, Trichy District.                                   ...Respondents


                PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
                to issue a Writ of Mandamus directing to the 1 st and 2nd respondents to
                subdivide the property in 91/2A to an extent of 9 cents out of 25 cents,
                Kambarampettai Village, Srirangam Taluk, Trichy District and thereafter, issue
                separate patta to the petitioner's name on the strength of the Judgment in
                O.S.No.318/2019 on the file of the District Munsif-Cum-Magistrate Court,
                Srirangam within the period that may be stipulated by this Court.


                1/4


https://www.mhc.tn.gov.in/judis            ( Uploaded on: 24/09/2025 06:13:37 pm )
                                      For Petitioner                   : Mr.V.G.Vallarasu Chezhiyan
                                      For Respondents                  : Mr.B.Saravanan
                                                                         Additional Government Pleader


                                                            ORDER

By relying on the Judgment and Decree dated 01.07.2024 is O.S.No.318

of 2019, the petitioner had applied for the subdivision of the land in S.No.91/2A

of an extent of 9 cents and for issuance of a separate patta in the name of the

petitioner. On the ground that the said request was not acted upon, the present

writ petition has been filed.

2.Learning Additional Government Pleader accepts notice on behalf of all

the respondents. By placing on record the extract from the “A” Register, he

points out that the land is classified as Arasu Poramboke. He also points out that

this land has been vested with the Public Works Department. Without prejudice,

he submits that the petitioner's request would be considered and disposed of on

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

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

petition is disposed of by directing the second respondent to consider and

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/09/2025 06:13:37 pm ) dispose of the petitioner's representation within eight weeks from the date of

receipt of a copy of this order on merits after providing a reasonable opportunity

to the petitioner and any other person interested in the relevant property. No

costs.

23.09.2025

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

To

1. The Revenue Divisional Officer, Srirangam Taluk, Trichy District.

2. The Tahsildar, Srirangam Taluk, Trichy District.

3. The Assistant Engineer, Public Works Department, River Conservation Department, Mokkombu, Trichy District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/09/2025 06:13:37 pm ) SENTHILKUMAR RAMAMOORTHY, J.

RJR

23.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/09/2025 06:13:37 pm )