[Cites 1, Cited by 0]
Madras High Court
Muneeswari vs The District Collector on 24 February, 2026
W.P.(MD)No.5073 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.5073 of 2026
Muneeswari ... Petitioner
-vs-
1.The District Collector,
Ramanathapuram District.
2.The Tahsildar,
Rameshwaram Taluka,
Ramanathapuram District.
3.The Village Administrative Officer,
Rameshwaram Revenue Village,
Rameshwaram Taluka,
Ramanathapuram District.
4.The Revenue Divisional Officer,
Ramanathapuram District. ... Respondents
[R4 is suo motu impleaded vide order of
this Court dated 24.02.2026]
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing respondents to issue a Patta to the
petitioner's husband namely, Nambu @ Namburajan at G.R.Survey No.627/778-1
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W.P.(MD)No.5073 of 2026
and 627/778-2, Rameshwaram Revenue Village, Rameshwaram Taluka,
Ramanathapuram District, based on the petitioner's sale deed in Document No.
663/2004 on the file of the Rameswaram Sub Registrar Office, by considering the
petitioner's representation 01.12.2025 within a time stipulated by this Court.
For Petitioner : Mr.B.Mahendrarajan
For Respondents : Mr.B.Ramanathan
Special Government Pleader
ORDER
This Writ Petition has been filed seeking issuance of a Writ of Mandamus,
directing respondents to issue a Patta to the petitioner's husband namely, Nambu
@ Namburajan in respect of G.R.Survey No.627/778-1 and 627/778-2,
Rameshwaram Revenue Village, Rameshwaram Taluk, Ramanathapuram District,
based on the petitioner's sale deed in Document No.663/2004, on the file of the
Rameswaram Sub Registrar Office, by considering the petitioner's representation
01.12.2025 within a time stipulated by this Court.
2. By consent, the Writ Petition is taken up for final disposal at the
admission stage itself.
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3. The learned counsel appearing for the petitioner would submit that the
subject properties originally belonged to the petitioner's father-in-law and after
the death of the petitioner's husband, the petitioner and her children are in
peaceful possession and enjoyment thereof. Seeking to transfer Patta in the name
of her husband, the petitioner submitted a representation dated 01.12.2025, but no
action has been taken by the respondents. Hence, the present Writ Petition.
4. The learned Additional Government Pleader appearing for the official
respondents would submit that, in the present case, the Revenue Divisional
Officer, Ramanathapuram District, is the competent authority to consider the
grievance raised by the petitioner.
5. In view of the above, this Court suo motu impleads the Revenue
Divisional Officer, Ramanathapuram District, as the fourth respondent in the
present writ petition.
6. Considering the above submissions, and without expressing any opinion
on the merits of the matter, this writ petition is disposed of with a direction to the
petitioner to file an application along with all the necessary documents before the
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fourth respondent within a period of two weeks from the date of receipt of a copy
of this order. In the event of filing a fresh application along with the necessary
documents within the aforesaid time limit, the same shall be considered and
disposed of by the fourth respondent on merits and in accordance with law, after
affording due opportunity to all the parties concerned, within a period of ten
weeks thereafter. No costs.
NCC : Yes / No (K.SURENDER, J.)
Index : Yes / No 24.02.2026
smn2
To:-
1.The District Collector,
Ramanathapuram District.
2.The Tahsildar,
Rameshwaram Taluka,
Ramanathapuram District.
3.The Village Administrative Officer,
Rameshwaram Revenue Village,
Rameshwaram Taluka,
Ramanathapuram District.
4.The Revenue Divisional Officer,
Ramanathapuram District.
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K.SURENDER, J.
smn2
24.02.2026
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