Chinnathayi vs The District Collector
2026 Latest Caselaw 837 Mad

Madras High Court

Chinnathayi vs The District Collector on 26 February, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                         WP No. 7487 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 26-02-2026
                                                           CORAM
                                  THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
                                                   WP No. 7487 of 2026
                Chinnathayi
                                                                                          ..Petitioner(s)
                                                                Vs
                1. The District Collector
                   Dharmapuri.

                2. The District Revenue Officer
                   Dharmapuri District,
                   Dharmapuri

                3. The Revenue Divisional Officer
                   Harur, Dharmapuri District.

                4. The Tahsildar
                   Harur Taluk,
                   Dharmapuri District.

                5. Seerangan
                                                                                         ..Respondent(s)

                          Writ petition is filed under Article 226 of the Constitution of India
                seeking for issuance of a writ of mandamus to direct the 2nd respondent to
                cancel the patta standing in the name of the 5th respondent in respect of the
                lands comprised in Survey Nos.119/3B and 119/4 situated at Velampatti
                Village, Harur Taluk, Dharmapuri District, and consequently direct the
                respondents to issue patta in favour of the petitioner and make necessary entries
                in the revenue records within a time frame to be fixed by this Court.


                              For Petitioner(s):           Mr.J.Pradeep
                              For Respondent(s):           Mr.C.Jayaprakash, GA (R1 to R4)

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                                                                                         WP No. 7487 of 2026




                                                           ORDER

This writ petition has been filed seeking for a direction to the third

respondent to cancel the patta standing in the name of the fifth respondent for

the property morefully described in the prayer to this writ petition, and

thereafter, issue patta in favour of the petitioner for the very same property,

based on the petitioner’s representation dated 05.07.2024, within a time frame

to be fixed by this Court.

2. According to the petitioner, illegally, the fifth respondent has obtained

patta in his name for the subject property. The petitioner seeks for cancellation

of the same. The petitioner had submitted a representation on 05.07.2024 to the

third respondent seeking for cancellation of the patta issued in favour of the

fifth respondent for the subject property. Since the said representation has not

been considered till date, the petitioner has filed this writ petition.

3. Mr.C.Jayaprakash, learned Government Advocate, accepts notice on

behalf of the respondents 1 to 4. Since no adverse orders are passed against the

fifth respondent, notice to the fifth respondent in this writ petition is dispensed

with.

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4. No prejudice will be caused to the official respondents, if the aforesaid

representation of the petitioner is considered, on merits and in accordance with

law, after hearing the objections if any from the fifth respondent as well as any

other party whom the official respondents deem it fit to enquire, within a time

frame to be fixed by this Court. Accordingly, this writ petition is disposed of by

directing the third respondent to pass final orders on the petitioner’s

representation dated 05.07.2024 seeking for cancellation of patta standing in the

name of the fifth respondent for the subject property, after hearing the

objections if any from the fifth respondent as well as any other party whom the

third respondent deems it fit to enquire, within a period of 12 weeks from the

date of receipt of a copy of this order. This Court is not expressing any opinion

on the merits of the aforesaid representation of the petitioner. No Costs.

26-02-2026 Neutral Citation: Yes/No RKM

To

1. The District Collector Dharmapuri District, Dharmapuri

2. The District Revenue Officer Dharmapuri District, Dharmapuri

3. The REvenue Divisional Officer Harur, Dharmapuri District.

4. The Tahsildar Harur Taluk, Dharmapuri District.

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ABDUL QUDDHOSE, J.

RKM

26-02-2026

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