[Cites 1, Cited by 0]
Madras High Court
P.Thangamani vs The District Collector on 18 February, 2026
W.P.(MD)No.4598 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.4598 of 2026
P.Thangamani ... Petitioner
-vs-
1.The District Collector,
Madurai District, Madurai.
2.The Assistant Director / Personal Assistant to the District Collector,
Madurai District,
Madurai.
3.The Revenue Divisional Officer,
Thirumangalam,
Madurai District.
4.The Special Tahsildar,
Nagara Nilavari Thittam,
Thiruparankundram Taluk,
Madurai District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the third respondent to issue patta in favour
of the petitioner in respect of the property situated in Town Survey No.428 to an
extent of 3.96 cents in Ward No.21, Block No.12, Madakulam Village of Madurai
Corporation by considering the petitioner's representation dated 02.01.2026
within the time that may be stipulated by this Court.
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W.P.(MD)No.4598 of 2026
For Petitioner : Mr.M.Mohamed Zamil
for M/s.Ajmal Associates
For Respondents : Mr.S.Kameswaran
Government Advocate
ORDER
This Writ Petition has been filed seeking issuance of a Writ of Mandamus,
directing the third respondent to issue patta in favour of the petitioner in respect
of the property situated in Town Survey No.428 to an extent of 3.96 cents in Ward
No.21, Block No.12, Madakulam Village of Madurai Corporation, by considering
the petitioner's representation dated 02.01.2026, within the time that may be
stipulated by this Court.
2. By consent, the Writ Petition is taken up for final disposal at the
admission stage itself.
3. The learned counsel appearing for the petitioner would submit that the
petitioner purchased an extent of 3.96 cents out of 99.5 cents in S.No.428, Ward
No.21, Block No.12, Madakulam Village, Madurai, by virtue of sale deed dated
25.04.2024. From the date of such purchase, the petitioner has been in peaceful
possession and enjoyment of the said property. The petitioner submitted an appeal
/ representation dated 02.01.2026 before the third respondent seeking patta.
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However, despite the lapse of considerable time, no action has been taken on the
petitioner’s representation. Hence, the present Writ Petition.
4. The learned Government Advocate appearing for the respondents would
submit that the petitioner's representation 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
third respondent to consider the petitioner's representation / appeal dated
02.01.2026, and pass appropriate orders on merits and in accordance with law
after providing reasonable opportunity of hearing to the petitioner, and any other
persons, who may be affected by such decision, within a period of twelve 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
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To:-
1.The District Collector,
Madurai District,
Madurai.
2.The Assistant Director / Personal Assistant to the District Collector,
Madurai District,
Madurai.
3.The Revenue Divisional Officer,
Thirumangalam,
Madurai District.
4.The Special Tahsildar,
Nagara Nilavari Thittam,
Thiruparankundram Taluk,
Madurai District.
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K.SURENDER, J.
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18.02.2026
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