[Cites 1, Cited by 0]
Madras High Court
Sakthivel vs The District Collector on 19 February, 2026
W.P.(MD)No.4653 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)No.4653 of 2026
Sakthivel ... Petitioner
-vs-
1.The District Collector,
Sivagangai District.
2.The Revenue Divisional Officer,
Devakottai Division,
Sivagangai District.
3.The Tahsildhar,
Singampunari Taluk,
Sivagangai District.
4.Chinna Azhagan ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the respondents 2 and 3 to update the
Village revenue records in respect of the land in S.No.181/55 in Kulathupatti
Group, Singampunari Taluk, Sivagangai District, by implementing the order
passed by the third respondent in Na.Ka.A2/4890/2018, dated 20.05.2022, by
considering the representation dated 03.03.2025.
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W.P.(MD)No.4653 of 2026
For Petitioner : Mr.N.Jeyaram Sidharth
For R1 to R3 : Mr.P.Subbraj
Special Government Pleader
ORDER
This Writ Petition has been filed seeking issuance of a Writ of Mandamus,
directing the respondents 2 and 3 to update the Village revenue records in respect
of the land in S.No.181/55 in Kulathupatti Group, Singampunari Taluk,
Sivagangai District, by implementing the order passed by the third respondent in
Na.Ka.A2/4890/2018, dated 20.05.2022, by considering the representation dated
03.03.2025.
2. By consent, the Writ Petition is taken up for final disposal at the
admission stage itself.
3. Since no adverse orders are going to be passed against the fourth
respondent, notice to the fourth respondent is hereby dispensed with.
4. The learned counsel for the petitioner submits that the subject property
was assigned to the petitioner under the Landless Poor Scheme by the
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Government. However, the fourth respondent has claimed ownership of the
property pursuant to Patta No.1407. Accordingly, the petitioner approached the
third respondent, who, vide proceedings dated 20.05.2022, cancelled the Patta
issued in favour of the fourth respondent and recommended to update the Village
revenue records. Seeking to have the revenue records updated, the petitioner
submitted a representation dated 03.03.2025. Since there has been no progress on
the same, the petitioner has filed the present Writ Petition.
5. The learned Special Government Pleader appearing for the respondents 1
to 3 submits that the petitioner's representation will be considered and appropriate
orders will be passed on merits and in accordance with law.
6. Recording the aforesaid submission, and without expressing any opinion
on the merits of the matter, this writ petition is disposed of with a direction to the
second respondent to consider the petitioner's representation dated 03.03.2025,
and pass appropriate orders on merits and in accordance with law within a period
of twelve weeks from the date of receipt of a copy of this order. The
representation shall be considered and disposed of after conducting an enquiry.
The second respondent is directed to provide reasonable opportunity during such
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enquiry to the petitioner, the fourth respondent and any other persons, who may
be affected by such decision. Needless to state that in the event of any rival
claims, the parties are at liberty to work out their remedies before the Civil Court.
There shall be no order as to costs.
NCC : Yes / No (K.SURENDER, J.)
Index : Yes / No 19.02.2026
smn2
To:-
1.The District Collector,
Sivagangai District.
2.The Revenue Divisional Officer,
Devakottai Division,
Sivagangai District.
3.The Tahsildhar,
Singampunari Taluk,
Sivagangai District.
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K.SURENDER, J.
smn2
19.02.2026
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