[Cites 1, Cited by 0]
Madras High Court
Samsudeen Shahib vs The District Revenue Officer on 24 February, 2026
W.P.(MD)No.31943 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :24.02.2026
CORAM
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)No.31943 of 2025
and WMP (MD) No.25125 of 2025
Samsudeen Shahib ... Petitioner(s)
Vs.
1. The District Revenue Officer,
Office of the District Revenue Officer,
Trichy District.
1. The District Revenue Officer,
Office of the District Revenue Officer,
Trichy District.
2. The Sub Divisional Magistrate
Cum the Sub Collector,
Office of the Sub Collector,
Musiri, Trichy District.
3. The Tahsildar,
Musiri Taluk Office,
Musiri, Trichy District.
4. The Revenue Inspector,
Aamur Divison,
Kaveri Palayam
Komangalam Village,
Musiri Taluk,
Trichy District.
5. The Village Administrative Officer,
Aamur Divison,
1/5
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W.P.(MD)No.31943 of 2025
Kaveri Palayam Komangalam Village,
Musiri
Taluk, Trichy District.
6. Sivakumar ... Respondent(s)
PRAYER : Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Certiorarified Mandamus calling for the
records pertaining to the Impugned Order passed by the 2nd Respondent
in Ni.Mu.AA1/3458/2025 dated 10.09.2025 and quash the same as illegal
and unconstitutional and consequently direct the 2 to 5 respondents to
maintain the present position of the petitioners patta in the revenue
records and in the name of the petitioner vide Patta No.604 which is
given by the proceedings of the 3rd respondent vide
Pa.Mu.A7/3370/2024 dated 02.07.2024 until proving title/ownership as
per registered Document in the manner known to law.
For Petitioner : Mr. M.Shakulhameed
For Respondents :Mr.P.Subbaraj
Spl. Government Pleader for R1 to R5
M/s.J.Madhu for C.Muthukrishnan for R3
ORDER
On 17.12.2025, this Court has given a specific direction to the
learned counsel for the petitioner to file the translated version of the
documents, which are in the Tamil language, subject to a specific
condition that in the event of failure to file such translated copy on the
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next date of hearing, this Writ Petition shall stand dismissed.
2. However, no translated copy has been filed. As a last chance,
this Court, by order dated 17.02.2026, granted time to file the translated
copy and directed that the case be listed under the caption ‘for dismissal’.
3. Even thereafter, the translated copy has not been filed. The
learned counsel for the petitioner again seeks time for filing the
translated copy, though this Court has already granted time on two
occasions.
4. Since the directions of this Court have not been complied with,
this Writ Petition is dismissed. No costs. Consequently, the connected
Miscellaneous Petition is closed.
(K.SURENDER, J)
24.02.2026
NCC :Yes/No
Internet :Yes/No
Index :Yes/No
PKN
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To
1. The District Revenue Officer,
Office of the District Revenue Officer,
Trichy District.
1. The District Revenue Officer,
Office of the District Revenue Officer,
Trichy District.
2. The Sub Divisional Magistrate
Cum the Sub Collector,
Office of the Sub Collector,
Musiri, Trichy District.
3. The Tahsildar,
Musiri Taluk Office,
Musiri, Trichy District.
4. The Revenue Inspector,
Aamur Divison,
Kaveri Palayam
Komangalam Village,
Musiri Taluk,
Trichy District.
5. The Village Administrative Officer,
Aamur Divison,
Kaveri Palayam Komangalam Village,
Musiri
Taluk, Trichy District.
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K.SURENDER, J.
PKN
24.02.2026
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