[Cites 1, Cited by 0]
Madras High Court
M.Sivapandi vs The District Revenue Officer on 23 February, 2026
W.P.(MD)No.4765 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)No.4765 of 2026
M.Sivapandi ... Petitioner
-vs-
1.The District Revenue Officer,
Madurai,
Madurai District.
2.The Revenue Divisional Officer,
Madurai North,
Madurai District.
3.The Tasildhar,
Madurai West Taluk,
Madurai District.
4.The Taluk Surveyor
Madurai West Taluk,
Madurai District.
5.The Firka Surveyor,
Melakuyilkudi Village,
Madurai West Taluk,
Madurai District.
6.The Village Administrative Officer,
Melakuyilkudi Village,
Madurai West Taluk, Madurai District. ... Respondents
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W.P.(MD)No.4765 of 2026
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the first respondent to rectify the error in
UDR land records in respect of Old Survey No.98/1B1 corresponding to present
Survey No.98/1, measuring 4 Acres 82 Cents, situated at Melakkuyilkudi Village,
Madurai West Taluk, Madurai District, by restoring the entry as per Old Patta No.
107 and consequently, issue patta in the name of the petitioner and his family by
considering petitioner's representation dated on 11.02.2026, within the time frame
fixed by this Court.
For Petitioner : Ms.S.Sangeetha Sri
For Respondents : Mr.N.Ramesh Arumugam
Government Advocate
ORDER
This Writ Petition is filed seeking a Writ of Mandamus directing the first
respondent to rectify the error in UDR land records in respect of Old Survey No.
98/1B1 corresponding to present Survey No.98/1, measuring 4 Acres 82 Cents,
situated at Melakkuyilkudi Village, Madurai West Taluk, Madurai District, by
restoring the entry as per Old Patta No.107 and consequently, issue patta in the
name of the petitioner and his family members, by considering the petitioner's
representation dated on 11.02.2026, within the time frame to be fixed by this
Court.
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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 and his family members are the lawful owners of the property described
as Old S.No.98/1B1, New S.No.98/1, measuring an extent of 4 Acres and 82
Cents, situated at Melakkuyilkudi Village, Madurai West Taluk, Madurai District,
and are entitled to have the property records correctly reflected in the UDR. Due
to clerical and administrative errors, the property details in the UDR do not
accurately reflect the petitioner’s ownership, causing inconvenience and affecting
the petitioner’s lawful rights. Therefore, the petitioner submitted a detailed
representation dated 11.02.2026 requesting the first respondent to rectify the
mistakes and issue Patta in his favour and in favour of his family members.
Despite the submission of the representation, the first respondent has failed to
take any action or pass orders, thereby denying the petitioner the benefits and
legal recognition entitled to him. 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
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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
first respondent to consider the petitioner's representation 11.02.2026, on merits
and in accordance with law and pass appropriate orders after providing
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 23.02.2026
smn2
To:-
1.The District Revenue Officer,
Madurai,
Madurai District.
2.The Revenue Divisional Officer,
Madurai North,
Madurai District.
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3.The Tasildhar,
Madurai West Taluk,
Madurai District.
4.The Taluk Surveyor
Madurai West Taluk,
Madurai District.
5.The Firka Surveyor,
Melakuyilkudi Village,
Madurai West Taluk,
Madurai District.
6.The Village Administrative Officer,
Melakuyilkudi Village,
Madurai West Taluk, Madurai District.
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K.SURENDER, J.
smn2
23.02.2026
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