[Cites 1, Cited by 0]
Madras High Court
R.Ramesh vs The Thasilthar on 20 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.6771 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.02.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.6771 of 2026
1.R.Ramesh
2.R.Magesh Babu
3.Kumutha ... Petitioners
Vs.
The Thasilthar,
Thiruvottriyur Taluk,
Chennai District – 600 019. ... Respondent
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the respondent to
consider the petitioner’s representation dated 30.01.2026 for issuing patta
for his house property situated in Old S.No.439, New S.No.11/15, at
Thiruvottriyur Village, within a stipulated period of time by holding a
lawful inquiry with personal hearing opportunity to the petitioners.
For Petitioners : Mr.V.Vijayakumar
For Respondent : Mr.S.Arumugam
Government Advocate
*****
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W.P.No.6771 of 2026
ORDER
This Writ Petition has been filed to direct the respondent to issue
patta in the name of the petitioners for the property morefully disclosed in
the prayer to this writ petition, based on the petitioners’ representation,
dated 30.01.2026, within a time frame to be fixed by this Court.
2. Since the aforesaid representation, dated 30.01.2026 has not
been considered by the respondent till date, the petitioners have filed this
writ petition.
3. Mr.S.Arumugam, learned Government Advocate, accepts
notice on behalf of the respondent. He would submit that the petitioners
will have to submit a fresh online application seeking for issuance of
patta and only thereafter, the respondent will be in a position to consider
the same on merits and in accordance with law, within a time frame to be
fixed by this Court.
4. The learned counsel for the petitioners, on instructions, would
submit that the petitioners are willing to submit a fresh online application
with the respondent for issuance of patta in the name of the petitioners.
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5. No prejudice would be caused to the respondent, if the
petitioners’ application seeking for issuance of patta in the name of the
petitioners is considered on merits and in accordance with law, after
giving due consideration to the supporting documents filed by the
petitioners and after hearing the objections of the neighbouring land
owners and any other third party, whom the respondent deems it fit to
enquire, within a time frame to be fixed by this Court. This Court is not
expressing any opinion on the merits of the petitioners’ application.
6. For the foregoing reasons, this Court directs the petitioners to
submit a fresh online application with the respondent seeking for issuance
of patta for the property morefully disclosed in the prayer to this writ
petition, within a period of two (2) weeks from the date of receipt of a
copy of this order. On receipt of the said applications from the petitioners
within the stipulated time, the respondent shall pass final orders on merits
and in accordance with law, on the said applications, within a period of
twelve (12) thereafter, after giving due consideration to the supporting
documents filed by the petitioners and after hearing the objections, if any,
from the neighbouring land owners and any other third party, whom the
respondent deems it fit to enquire.
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7. With the aforesaid direction, this Writ Petition is disposed of.
There shall be no order as to costs.
20.02.2026
Index : Yes / No (2/2)
Speaking order / Non-speaking order
Neutral Citation Case : Yes/No
sp
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To
The Thasilthar,
Thiruvottriyur Taluk,
Chennai District – 600 019.
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ABDUL QUDDHOSE, J.
sp
20.02.2026
(2/2)
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in
ABDUL QUDDHOSE, J.
Ordered on payment of
separate court fee.
20.02.2026
sp (½)
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