[Cites 1, Cited by 0]
Madras High Court
S.Asma vs The District Collector on 23 February, 2026
W.P.(MD)No.4901 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.4901 of 2026
S.Asma ... Petitioner
-vs-
1.The District Collector,
Office of the District Collector,
Madurai District.
2.The Revenue Divisional Officer,
Office of the Revenue Divisional Officer,
Narasingampatti,
Melur Taluk,
Madurai District.
3.The Tahsildar,
Taluk Office,
Melur Taluk,
Madurai District.
4.M.Rejina ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the first respondent to direct the second
respondent to cancel the Patta in Patta No.5488 of Survey No.551/1 stand in the
name of the fourth respondent for the land measuring an extent of 1 acre and 1
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W.P.(MD)No.4901 of 2026
cent, situated at T.Chettiarpatti Village, Melur Taluk, Madurai District, based on
the petitioner's petition in Na.Ka.No.9429/2025/A1, dated 22.12.2025.
For Petitioner : Mr.S.Atham Ali
For R1 to R3 : Mr.S.Kameswaran
Government Advocate
ORDER
This Writ Petition has been filed seeking issuance of a Writ of Mandamus
directing the first respondent to direct the second respondent to cancel the Patta in
Patta No.5488 of Survey No.551/1, which stands in the name of the fourth
respondent for the land measuring an extent of 1 Acre and 1 Cent, situated at
T.Chettiarpatti Village, Melur Taluk, Madurai District, based on the petitioner's
petition in Na.Ka.No.9429/2025/A1, dated 22.12.2025.
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.
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4. The learned counsel for the petitioner submits that the subject property
originally belonged to the petitioner's mother and after the demise of her mother,
the said property was devolved upon the legal heirs and they are in peacefule
possession of the property. While so, the revenue officials without conducting a
proper enquiry and without issuing any notice to the petitioner, tranferred the
Patta in respect of the subject property in the name of the fourth respondent.
Therefore, the petitioner and her elder sister made a petition dated 22.12.2025,
seeking cancellation of the illegally issued Patta. Despite receipt of the petition
dated 22.12.2025 along with supporting documents, the official respondents have
failed to conduct any enquiry or pass appropriate orders. Hence, the petitioner has
been constrained to approach this Court seeking the relief stated supra.
5. The learned Government Advocate appearing for the respondents 1 to 3
submits that the second respondent / Revenue Divisional Officer,
Narasingampatti, Melur Taluk, Madurai District, is the competent authority to
look into the grievance raised by the petitioner and that the petitioner's petition
dated 22.12.2025 will be considered and disposed of on merits and in accordance
with law within a time frame to be fixed by this Court.
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6. Recording the aforesaid submission and without going into the merits of
the matter, this Court directs the second respondent to consider the petitioner's
petition dated 22.12.2025 and dispose of the same on merits and in accordance
with law, after affording due opportunity of hearing to all the necessary parties
concerned, within a period of eight weeks from the date of receipt of a copy of
this order.
7. The Writ Petition stands disposed of with the above direction. No costs.
NCC : Yes / No (K.SURENDER, J.)
Index : Yes / No 23.02.2026
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To:-
1.The District Collector,
Office of the District Collector,
Madurai District.
2.The Revenue Divisional Officer,
Office of the Revenue Divisional Officer,
Narasingampatti,
Melur Taluk,
Madurai District.
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3.The Tahsildar,
Taluk Office,
Melur Taluk,
Madurai District.
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K.SURENDER, J.
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23.02.2026
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