[Cites 1, Cited by 0]
Madras High Court
N. Murugan vs The District Collector on 23 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 5284 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23-02-2026
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
WP No. 5284 of 2026
AND
WMP NO. 5796 OF 2026,WMP NO. 5801 OF 2026,WMP NO. 5797 OF
2026,WMP NO. 5800 OF 2026
1. N. Murugan
S/o Narayanasamy No 63 Kannai Kovil
Street, Thiruppakuttai Village, V.C. M.S
Post Katpadi Taluk, Vellore Distrct Pin
632 519
2. N. Villvanathan
S/o Narayanasamy No 63 Kannai Kovil
Street, Thiruppakuttai Village, V.C. M.S
Post Katpadi Taluk, Vellore Distrct Pin
632 519
3. N. Ramamoorthy
S/o Narayanasamy No 63 Kannai Kovil
Street, Thiruppakuttai Village, V.C. M.S
Post Katpadi Taluk, Vellore Distrct Pin
632 519
Petitioner(s)
Vs
1. The District Collector
Office of the Distrct collector
Sathuvacheri Vellore 9
2.The District Revenue officer
Office of the District collector,
Sathuvacheri Vellore 7
3.The Revenue Divisional officer
Office of the District collector,
Sathuvacheri Vellore 7
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WP No. 5284 of 2026
4.The zonal Deputy Tahsildar
Tahsildar office Vellore -1
5.The Tahsildar
Katpadi Vellore District
6.Roja
D/o Raji Ammundi Madhura
Thirupakkuttai Village Katpadi Taluk
Vellore District
7.Vijayasanthi
W/o Dingri, Ammundi Madhura
Thirupakkuttai Village Katpadi Taluk
Vellore District
8.bangaramma
W/o Sankaran Ammundi Madhura
Thirupakkuttai Village Katpadi Taluk
Vellore District
9.Elandhapazham
D/o manthiri Ammundi Madhura
Thirupakkuttai Village Katpadi Taluk
Vellore District
10.Manju
W/o Gopi Ammundi Madhura
Thirupakkuttai Village Katpadi Taluk
Vellore District
11.parthirababu
S/o Rajasingh, Ammundi Madhura
Thirupakkuttai Village Katpadi Taluk
Vellore District
12.Durga
W/o Murugan, Ammundi Madhura
Thirupakkuttai Village Katpadi Taluk
Vellore District
Respondent(s)
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WP No. 5284 of 2026
PRAYER
Calling for the records pertaining to the proceedings of the 3rd respondent
granting patta Nos 1277, 1289, 1290, 1288, 1297, 1296, 1291 in favour of the
6th to 12th respondent for the land to an extent of 3 acres 64 cents comprised in
S. no 647 at Ammundi Madhura Thirupakkuttai Village, Katpadi Taluk Vellore
and quash the same and consequentially direct the respondents to grant patta in
the favour of the petitioners for the subject property within a time frame to be
fixed by this Court
For Petitioner(s): M/s.K.Suhasini
For Respondent(s): Mr.C.Jayaprakash Govt Advocate
For R1 to R5
ND/W - R6 to R12 -Pvt
ORDER
This writ petition has been filed, challenging the impugned proceedings
of the third respondent granting patta Nos.1277, 1289, 1290, 1288, 1297, 1296
and 1291 in favour of the respondents 6 to 12 for the land morefully described
in the prayer to this writ petition.
2. According to the petitioner, the aforesaid pattas were obtained illegally
by the respective private respondents. Aggrieved by the same, this writ petition
has been filed. Instead of filing an appeal before the concerned Revenue
Divisional Officer (RDO), if aggrieved by the issuance of the aforesaid pattas,
the petitioner has approached this Court directly by filing this writ petition
under Article 226 of the Constitution of India, which is not maintainable.
Necessarily, the petitioner will have to file an appeal before the concerned RDO
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as against the impugned proceedings if aggrieved by the same.
3. For the foregoing reasons, this writ petition is disposed of by directing
the petitioner to file an appeal as against the impugned proceedings of the third
respondent, granting patta Nos.1277, 1289, 1290, 1288, 1297, 1296 and 1291 in
favour of the respondents 6 to 12 for the land morefully described in the prayer
to this writ petition by filing an appeal before the third respondent (RDO)
within a period of two weeks from the date of receipt of a copy of this order. On
receipt of the said appeal from the petitioner, within the stipulated time, the
third respondent shall pass final orders on merits and in accordance with law on
the said appeal by adhering to the principles of natural justice within a period of
twelve weeks thereafter.
4. Accordingly, this writ petition is disposed of. No Costs. Consequently,
W.M.P. No.5796 of 2026 is ordered subject to payment of single Court fee and
W.M.P. Nos.5801, 5797 and 5800 of 2026 are closed.
23-02-2026
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
ab
Note: Issue Order Copy Tomorrow (i.e., on 24.02.2026)
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To
1.The District Collector
Office of the Distrct collector
Sathuvacheri Vellore 9
2.The District Revenue officer
Office of the District collector,
Sathuvacheri Vellore 7
3.The Revenue Divisional officer
Office of the District collector,
Sathuvacheri Vellore 7
4.The zonal Deputy Tahsildar
Tahsildar office Vellore -1
5.The Tahsildar
Katpadi Vellore District
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ABDUL QUDDHOSE J.
ab
AND WMP NO. 5796
OF 2026,WMP NO. 5801
OF 2026,WMP NO. 5797
OF 2026,WMP NO. 5800
OF 2026
23-02-2026
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