M.Suryamoorthi vs The District Collector
2026 Latest Caselaw 789 Mad

Madras High Court

M.Suryamoorthi vs The District Collector on 25 February, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                                W.P.No.6711 of 2026

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 25.02.2026

                                                         CORAM :

                                  THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                 W.P.No.6711 of 2026

                     M.Suryamoorthi                                                     ... Petitioner

                                                               Vs.

                     1.The District Collector,
                       Office of the District Collector,
                       Kallakurichi District.

                     2.The Revenue Divisional Officer,
                       Office of the Revenue Divisional Office,
                       Kallakurichi Revenue Division,
                       Kallakurichi District.

                     3.The Thasildhar,
                       Office of the Kallakurichi Tasildhar,
                       Kallakurichi District.

                     4.Chokkalingam
                     5.Manickam
                     6.Duraisamy
                     7.Thangarasu                                                       ... Respondents

                     Prayer : Writ Petition filed under Article 226 of the Constitution of India
                     praying for issuance of Writ of Mandamus, directing the 3rd respondent to
                     transfer of the Patta to petitioner name bearing Patta No.577, 627 issued
                     by the 3rd respondent in connection to the Property bearing Survey
                     No.570/3, 570/4, Old S.No.208 situated Sithalur Revenue Village,


                     Page No.1 of 6



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                                                                                           W.P.No.6711 of 2026

                     Kallakuruchi Taluk & District in pursuant of the application ID
                     No.133330716502365,             application        No.2025/N103/33/025377         dated
                     09.10.2025.


                                    For Petitioner     : Mr.P.Muthamizhselvakumar
                                    For Respondents : Mr.R.P.Murugan Raja
                                                      Government Advocate [R1 to R3]
                                                      Notice dispensed with [R4 to R7]
                                                          *****

                                                             ORDER

This Writ Petition has been filed to direct the 3 rd respondent to

transfer the patta for the properties morefully disclosed in the prayer to

this writ petition in favour of the petitioner, based on his application,

dated 09.10.2025, within a time frame to be fixed by this Court.

2. The petitioner seeks for transfer of patta bearing Nos.577 and

627 for the properties morefully disclosed in the prayer to this writ

petition. Since the petitioner’s application, dated 09.10.2025 seeking for

transfer of the said pattas was not considered till date, the petitioner has

filed this writ petition.

3. Mr.R.P.Murugan Raja, learned Government Advocate, accepts

notice on behalf of the respondents 1 to 3. Since no adverse orders are

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passed against the respondents 4 to 7 in this writ petition, notice to the

respondents 4 to 7 is dispensed with by this Court.

4. No prejudice would be caused to any of the respondents, if the

petitioner’s online application, dated 09.10.2025 as stated supra is

considered on merits and in accordance with law, after giving due

consideration to the supporting documents filed by the petitioner and after

hearing the objections, if any, from the respondents 4 to 7 and any third

party, whom the 3rd respondent deems it fit to enquire, within a time

frame to be fixed by this Court.

5. This Court is not expressing any opinion on the merits of the

petitioner’s application.

6. For the foregoing reasons, this Court directs the 3rd respondent

to pass final orders, on merits and in accordance with law, on the

petitioner’s application, dated 09.10.2025 seeking for transfer of patta in

the name of the petitioner for the properties morefully disclosed in the

prayer to this writ petition, after giving due consideration to the

supporting documents filed by the petitioner and after hearing the

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objections, if any, from the respondents 4 to 7 and any third party, whom

the 3rd respondent deems it fit to enquire, within a period of twelve (12)

weeks from the date of receipt of a copy of this order.

7. With the above direction, this Writ Petition is disposed of. No

costs.

25.02.2026 Index : Yes / No Speaking order / Non-speaking order Neutral Citation Case : Yes/No sp

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To

1.The District Collector, Office of the District Collector, Kallakurichi District.

2.The Revenue Divisional Officer, Office of the Revenue Divisional Office, Kallakurichi Revenue Division, Kallakurichi District.

3.The Thasildhar, Office of the Kallakurichi Tasildhar, Kallakurichi District.

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ABDUL QUDDHOSE, J.

sp

25.02.2026

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