[Cites 1, Cited by 0]
Madras High Court
Felomeenal vs The District Collector on 18 February, 2026
W.P.(MD)No.4511 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)No.4511 of 2026
Felomeenal ... Petitioner
-vs-
1.The District Collector,
Thanjavur District,
Thanjavur.
2.The District Revenue Officer,
District Revenue Office,
Thanjavur,
Thanjavur District.
3.The Revenue Divisional Officer,
Revenue Divisional Office,
Pattukkottai,
Thanjavur District.
4.The Tahsildar,
Office of the Tahsildar,
Peravurani Taluk,
Thanjavur District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the respondents 3 and 4 to issue separate
patta in petitioner's favour in respect of the properties in Survey Nos.197/9C1 and
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W.P.(MD)No.4511 of 2026
197/6C1 measuring to an extent of 2 cents and 5 cents, respectively, situated at
Koopilikadu East Street, No.30 Peravurani - 2nd Bit, Peravurani Taluk, Thanjavur
District, in the light of the fourth respondent's report dated 23.12.2021 in Na.Ka.
3871/2020/E2 in accordance with law, within the time stipulated by this Court.
For Petitioner : Mr.P.Balamurugan
For Respondents : Mr.P.Subbaraj
Special Government Pleader
ORDER
This Writ Petition has been filed seeking issuance of a Writ of Mandamus,
directing the respondents 3 and 4 to issue separate patta in petitioner's favour in
respect of the properties in Survey Nos.197/9C1 and 197/6C1 measuring to an
extent of 2 cents and 5 cents, respectively, situated at Koopilikadu East Street,
No.30 Peravurani - 2nd Bit, Peravurani Taluk, Thanjavur District, in the light of
the fourth respondent's report dated 23.12.2021 in Na.Ka.3871/2020/E2 in
accordance with law, within the time frame to be stipulated by this Court.
2. By consent, the Writ Petition is taken up for final disposal at the
admission stage itself.
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3. The learned counsel appearing for the petitioner would submit that the
petitioner is the absolute owner and is in peaceful possession and enjoyment of
the subject properties. The petitioner had earlier submitted an application dated
01.07.2016 before the fourth respondent; however, the same was rejected.
Thereafter, the petitioner preferred a petition before the third respondent.
Subsequently, the fourth respondent submitted a report dated 23.12.2021
recommending issuance of patta to the petitioner. Thereafter, no action has been
taken. Hence, the present Writ Petition.
4. The learned Special Government Pleader appearing for the respondents
would submit that the petitioner's request will be considered and appropriate
orders will be passed on merits and in accordance with law within a time frame to
be fixed by this Court.
5. Recording the above submission, and without expressing any opinion on
the merits of the matter, this writ petition is disposed of with a direction to the
respondents 3 and 4 to consider the request of the petitioner for separate Patta,
and pass appropriate orders on merits and in accordance with law after providing
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reasonable opportunity of hearing to the petitioner, and any other persons, who
may be affected by such decision, within a period of sixteen weeks from the date
of receipt of a copy of this order. There shall be no order as to costs.
NCC : Yes / No (K.SURENDER, J.)
Index : Yes / No 18.02.2026
smn2
To:-
1.The District Collector,
Thanjavur District,
Thanjavur.
2.The District Revenue Officer,
District Revenue Office,
Thanjavur,
Thanjavur District.
3.The Revenue Divisional Officer,
Revenue Divisional Office,
Pattukkottai,
Thanjavur District.
4.The Tahsildar,
Office of the Tahsildar,
Peravurani Taluk,
Thanjavur District.
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K.SURENDER, J.
smn2
18.02.2026
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