[Cites 1, Cited by 0]
Madras High Court
S.R.P.B.Manjuraj vs The District Collector on 25 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.6757 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.6757 of 2026
S.R.P.B.Manjuraj ... Petitioner
Vs.
1.The District Collector,
Collectorate,
Krishnagiri – 635 115,
Krishnagiri District.
2.The Sub Collector,
Hosur – 635 109,
Krishnagiri District.
3.The Revenue Tahsildar,
Hosur Taluk,
Hosur – 635 109,
Krishnagiri District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the respondents to
cancel the sub division and patta transfer effected on 28.11.2025 in Patta
No.4294 with regard to SF Nos.102/2B, 109/2A4, 110/2B4 and 127/1D,
Bagalur Village, Hosur Taluk, Krishnagiri District by considering
petitioner representation dated 30.12.2025.
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W.P.No.6757 of 2026
For Petitioner : Mr.N.Manokaran
For Respondents : Mr.D.Ravichander
Special Government Pleader
*****
ORDER
This Writ Petition has been filed to direct the respondents to
cancel the sub-division and patta transfer effected on 28.11.2025 in patta
No.4294 with regard to the property morefully disclosed in the prayer to
this writ petition, based on the petitioner’s representation, dated
30.12.2025.
2. The grievance of the petitioner is that the petitioner’s property
has also been included in patta No.4294 issued for the property morefully
disclosed in the prayer to this writ petition. He seeks to cancel the sub-
division and patta transfer effected on 28.11.2025 in patta No.4297. He
had given a representation to the respondents on 30.12.2025 for the said
purpose. Since the same was not considered, the petitioner has filed this
writ petition.
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3. Mr.D.Ravichander, learned Special Government Pleader,
accepts notice on behalf of the respondents.
4. No prejudice would be caused to the respondents, if the
petitioner’s representation as stated supra is considered on merits and in
accordance with law, within a time frame to be fixed by this Court. This
Court is not expressing any opinion on the merits of the petitioner’s
representation.
5. For the foregoing reasons, this Court directs the 2 nd respondent
to pass final orders, on merits and in accordance with law, on the
petitioner’s representation, dated 30.12.2025 seeking for cancellation of
sub-division and patta transfer effected on 28.11.2025 in patta No.4294
for the property morefully disclosed in the prayer to this writ petition,
after hearing the objections of all the necessary parties, which includes
the persons in whose name presently patta No.4294 stands, whom the 2 nd
respondent deems it fit to enquire, within a period of twelve (12) weeks
from the date of receipt of a copy of this order.
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6. 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,
Collectorate,
Krishnagiri – 635 115,
Krishnagiri District.
2.The Sub Collector,
Hosur – 635 109,
Krishnagiri District.
3.The Revenue Tahsildar,
Hosur Taluk,
Hosur – 635 109,
Krishnagiri District.
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ABDUL QUDDHOSE, J.
sp
25.02.2026
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