Citation : 2026 Latest Caselaw 695 Mad
Judgement Date : 24 February, 2026
W.P.(MD) No.4886 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.02.2026
CORAM
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD) No.4886 of 2026
1.Selvarani
2.Jhansirani ... Petitioners
Vs.
1.The Thasildhar,
Rameshwaram Taluka,
Ramanathapuram District.
2.The Zonal Deputy Tahsildar,
Rameshwaram,
Ramanathapuram District.
3.The Head Surveyor,
Rameshwaram Taluka,
Ramanathapuram District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
for issuance of a Writ of Mandamus directing the first respondent to issue
the patta to the petitioners for the property situated at S.No.475/2A in
Rameshwaram Group, Ramanathapuram Taluka, Ramanathapuram
District based on the Sale Deed in Document No.248/2008 on the file of
the Rameswaram Sub register Office by considering the petitioners’
online Petition No.2025/0103/27/234378 dated 19.12.2025 and the
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W.P.(MD) No.4886 of 2026
petitioners’ representation dated 15.12.2025 pending before the first
respondent within a time stipulated by this Court.
For Petitioners : Mr.B.Mahendrarajan
For Respondents : Mr.B.Ramanathan
Additional Government Pleader
ORDER
This Writ Petition has been filed seeking issuance of a Writ of
Mandamus directing the first respondent to issue patta to the petitioners in
respect of the property situated in S.No.475/2A, Rameswaram Group,
Ramanathapuram Taluk, Ramanathapuram District, on the basis of the
Sale Deed in Document No.248/2008 on the file of the Rameswaram Sub-
Registrar Office, by considering the petitioners’ online Petition No.
2025/0103/27/234378 dated 19.12.2025 and their representation dated
15.12.2025, within a time frame to be fixed by this Court.
2. With the consent of the parties, this Writ Petition is taken up for
final disposal at the admission stage itself.
3. The grievance of the petitioners is that the first petitioner, along
with her husband, late Bala Subramanian, purchased the subject property
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by a registered Sale Deed in Document No.248/2008. After the demise of
the said Bala Subramanian, the second petitioner and the other legal heirs,
including the first petitioner, became the rightful owners of the property.
The petitioners made an online application dated 19.12.2025 before the
first respondent seeking transfer of patta in the names of the legal heirs
and the first petitioner. The petitioners had already submitted a
representation dated 15.12.2025. However, no action has been taken so
far. Therefore, the petitioners have been constrained to file the present
Writ Petition.
4. The learned Additional Government Pleader appearing for the
respondents, on instructions, would submit that there is a proposal for
acquisition of the land in question by the Government and that a civil suit
is also pending.
5. In view of the above, this Court is of the opinion that once an
application or representation has been made seeking issuance or transfer
of patta, it is for the authority concerned to consider the same and dispose
of it on merits and in accordance with law and the same cannot be kept
pending without consideration. In the present case, both the online
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application and the representation are pending. Therefore, the first
respondent is directed to consider the same and pass appropriate orders,
on merits and in accordance with law, within a period of sixteen (16)
weeks from the date of receipt of a copy of this order. Such orders shall be
passed after conducting an enquiry and after considering all the facts. The
respondents shall provide a reasonable opportunity of hearing to the
petitioners and any other interested parties who may be affected by such
decision before passing orders.
6. With the above observations, this Writ Petition is disposed of.
There shall be no order as to costs.
[K.SURENDER, J.] 24.02.2026 JEN Index : Yes / No Neutral Citation : Yes / No
To
1.The Thasildhar, Rameshwaram Taluka, Ramanathapuram District.
2.The Zonal Deputy Tahsildar, Rameshwaram, Ramanathapuram District.
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3.The Head Surveyor, Rameshwaram Taluka, Ramanathapuram District.
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K.SURENDER, J.
JEN
24.02.2026
(2/2)
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