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Madras High Court
M.K.Purushothaman vs The District Revenue Officer, on 7 April, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 11834 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07-04-2026
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
WP No. 11834 of 2026
1. M.K.Purushothaman
S/o.Kannappa Naidu, No.98, Pillaiyar
Kovil Street, Japthikarani Post and
Vanthasai Taluk, Tiruvannamalai - 604
406.
Petitioner(s)
Vs
1. The District Revenue Officer,
District Collectorate, Chengalpattu -
603 002.
2.The Revenue Divisional Officer,
Maduranthakam, Kancheepuram - 603
306.
3.The Tahsildar,
Cheyyur Taluk Office, Cheyyur,
Tamilnadu - 603 302.
Respondent(s)
WP No. 11834 of 2026
PRAYER
To direct the 3rd respondent to mutate the patta in S.No.231/3B in No.4
Poraiyur Village, cheyyur taluk, Chengalpattu District to the legal heirs of late
Mr.Kannappa Naidu in lieu of the representation dated 23.02.2026 within a time
frame fixed by this Court.
WP No. 11834 of 2026
For Petitioner(s): T.M.Mano
For Respondent: Mr. R. P. Murugan Raja, learned
https://www.mhc.tn.gov.in/judis
WP No. 11834 of 2026
Government Advocate
ORDER
This writ petition has been filed to direct the third respondent to mutate
the revenue records for the property morefully described in the prayer to this
writ petition in the name of the legal heirs of the late Mr.Kannappa Naidu based
on the petitioner’s representation dated 23.02.2026 within a time frame to be
fixed by this Court.
2. According to the petitioner, the first respondent has already, in his
proceedings dated 30.12.2025, directed the Tahsildar (the third respondent
herein) to issue patta for the property morefully described in the prayer to this
writ petition in the name of the late Mr.Kannappa Naidu, the father of the
petitioner. According to the petitioner, Mr.Kannappa Naidu has dead. The legal
heirship certificate for late Mr.Kannappa Naidu has also been filed as a
document along with this writ petition, which reveals that the petitioner and his
brother are his legal heirs.
3. The petitioner now seeks for mutation of the revenue records for the
subject property in the name of the petitioner and his brother, who are the legal
heirs of late Mr.Kannappa Naidu. Since the representation of the petitioner
dated 23.02.2026 has not been considered till date, this writ petition has been
filed.
https://www.mhc.tn.gov.in/judis
4. Mr. R. P. Murugan Raja, learned Government Advocate accepts notice
on behalf of the respondents.
5. No prejudice would be caused to the respondents if the petitioner’s
representation as stated supra is considered on merits and in accordance with
law after giving due consideration to the supporting documents produced by the
petitioner along with the proceedings of the first respondent dated 30.12.2025
within a time frame to be fixed by this Court.
6. This Court is not expressing any opinion on the merits of the
petitioner’s representation.
7. For the foregoing reasons, this Court directs the third respondent to
pass final orders on merits and in accordance with law on the petitioner’s
representation dated 25.02.2026, seeking for mutation of revenue records for the
property morefully described in the prayer to this writ petition within a period
of twelve weeks from the date of receipt of a copy of this order after giving due
consideration to the supporting documents produced by the petitioner along
with the proceedings of the first respondent dated 30.12.2025.
8. Accordingly, this writ petition is disposed of. No Costs.
07-04-2026
https://www.mhc.tn.gov.in/judis
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
ab
https://www.mhc.tn.gov.in/judis
To
1.The District Revenue Officer,
District Collectorate, Chengalpattu -
603 002.
2.The Revenue Divisional Officer,
Maduranthakam, Kancheepuram - 603
3.The Tahsildar,
Cheyyur Taluk Office, Cheyyur,
Tamilnadu - 603 302.
https://www.mhc.tn.gov.in/judis
ABDUL QUDDHOSE J.
ab
07-04-2026
https://www.mhc.tn.gov.in/judis
