[Cites 1, Cited by 0]
Madras High Court
J.Magesh vs The District Collector on 26 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 7862 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-02-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
WP No. 7862 of 2026
J.Magesh
..Petitioner(s)
Vs
1. The District Collector
Tiruvannamalai district.
2. The Revenue Divisional officer
Tiruvannamalai district.
3. The Tahsildar
Chengam Taluk,
Tiruvannamalai District
4. Gandhi
5. Suresh
6. Nagaraju
..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
consider the representations dated 12.01.2026, 11.09.2023 and 24.07.2023 and
to cancel the patta obtained by the 4th and 5th respondents and subsequently
restore the patta as per the revenue records for the land comprised in Survey
No.38/3 measuring to an extent of 1 acre situated at Samanthipuram village,
Pinjur Post, and Chengam Taluk, Tiruvannamalai District.
For Petitioner(s): Mr.M.Elumalai
For Respondent(s): Mr.D.Ravichander, SGP
For R1 to R3
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WP No. 7862 of 2026
ORDER
This writ petition has been filed seeking for a direction to the second
respondent to cancel the pattas standing in the name of the respondents 4 and 5
for the property morefully described in the prayer to this writ petition, based on
the petitioner’s representations dated 12.01.2026, 11.09.2023 and 24.07.2023,
within a time frame to be fixed by this Court.
2. According to the petitioner, illegally, the respondents 4 and 5 have
obtained pattas in their respective names for the subject property. The
petitioner seeks for cancellation of the same. The petitioner had give the
aforesaid representations to the second respondent seeking for cancellation of
the pattas standing in the names of the respondents 4 and 5. Since the aforesaid
representations have not been considered till date, the petitioner has filed this
writ petition.
3. Mr.D.Ravichander, learned Special Government Pleader, accepts
notice on behalf of the respondents 1 to 3. Since no adverse orders are passed
against the respondents 4 to 6, notice to them 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 respondents 4 to 6 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 second respondent to pass final orders on the aforesaid
representations of the petitioner seeking for cancellation of pattas standing in
the name of the respondents 4 and 5 for the subject property, after hearing the
objections if any from the respondents 4 to 6 as well as any other party whom
the second 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 representations of the petitioner. No
Costs.
26-02-2026
Neutral Citation: Yes/No
RKM
To
1. The District Collector
Tiruvannamalai ,
Tiruvannamalai district
2. The Revenue Divisional officer
Tiruvannamalai ,
Tiruvannamalai district
3. The Tahsildar
Chengam Taluk,
Tiruvannamalai District.
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ABDUL QUDDHOSE, J.
RKM
26-02-2026
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