[Cites 1, Cited by 0]
Madras High Court
N.Senthil vs The District Collector on 20 February, 2026
W.P.(MD) No.4712 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 20.02.2026
CORAM
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD) No.4712 of 2026
N.Senthil ... Petitioner
Vs.
1.The District Collector,
Madurai, Madurai District.
2.The District Revenue Officer,
Madurai, Madurai District.
3.The Revenue Divisional Officer,
Madurai (West),
Madurai District.
4.The Tahsildar,
Vadipatti Taluk,
Madurai District.
5.The Zonal Deputy Tahsildar,
Vadipatti Taluk,
Madurai District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
for issuance of a Writ of Certiorarified Mandamus to call for the records
pertaining to the impugned patta transfer order in T.R.No.
2025/0103/24/400978TR dated 29.06.2025 passed by the fifth respondent
and quash the same as illegal and direct the fourth and fifth respondents to
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W.P.(MD) No.4712 of 2026
effect patta in the name of the petitioner for the lands in S.No.98/1B, 97/6,
98/4A, 98/2 and 98/5 at T.Andipatti Village, Vadipatti Taluk, Madurai
District as stood earlier vide Patta No.707 by considering the petitioner's
representation dated 04.11.2025 within stipulated time framed by this
Court.
For Petitioner : Mr.K.Dinesh
For Respondents : Mr.B.Ramanathan
Additional Government Pleader
ORDER
In this Writ Petition, the petitioner has challenged the impugned
order dated 29.06.2025 bearing reference T.R.No.2025/0103/24/
400978TR passed by the fifth respondent.
2. With the consent of the parties, this Writ Petition is taken up for
final disposal at the admission stage itself.
3. The learned counsel for the petitioner would submit that the
impugned order has been passed without issuing notice to the petitioner,
thereby transferring the patta from the name of the petitioner to the name
of his father, who was alive on the date of passing of the impugned order.
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4. The learned Additional Government Pleader appearing for the
respondents would fairly submit that the impugned order does not indicate
that the petitioner was put on notice.
5. Since the petitioner has been adversely affected by the impugned
order, which was passed without issuing notice to him, this Court deems it
appropriate to set aside the impugned order and remit the matter back to
the fifth respondent for fresh consideration. Accordingly, the impugned
order is set aside and the matter is remitted back to the fifth respondent,
who shall pass a fresh order on merits and in accordance with law, after
affording an opportunity of hearing to the petitioner, within a period of
ten (10) weeks from the date of receipt of a copy of this order.
6. With the above observations, this Writ Petition is disposed of. No
costs.
[K.SURENDER, J.]
20.02.2026
JEN
Index : Yes / No
Neutral Citation : Yes / No
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To
1.The District Collector,
Madurai, Madurai District.
2.The District Revenue Officer,
Madurai, Madurai District.
3.The Revenue Divisional Officer,
Madurai (West),
Madurai District.
4.The Tahsildar,
Vadipatti Taluk,
Madurai District.
5.The Zonal Deputy Tahsildar,
Vadipatti Taluk,
Madurai District.
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K.SURENDER, J.
JEN
20.02.2026
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