[Cites 2, Cited by 0]
Madras High Court
A.Kumaresan vs The Commissioner Of Land ... on 26 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.7019 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.02.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.7019 of 2026
and
W.M.P.No.7649 of 2026
1.A.Kumaresan
2.A.Sakthivel ... Petitioners
Vs.
1.The Commissioner of Land Administration,
Land Administration Department,
Ezhilagam, Chepauk,
Chennai – 600 005.
2.The District Collector,
Collectorate Office,
Tiruppur District – 641 604.
3.The Sub Collector cum District Revenue Officer,
Office of The District Revenue Office,
Tiruppur District – 641 604.
4.The Revenue Divisional Officer,
Office of The Revenue Divisional Office,
Tiruppur District – 641 601.
5.The Tahsildar,
Palladam Taluk Office,
Palladam Taluk,
Tiruppur District. ... Respondents
Page No.1 of 7
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W.P.No.7019 of 2026
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the respondents to
conduct an enquiry on the basis of applications dated Nil 11.2016 and
reminders dated 09.08.2024 and 27.12.2025 sent by the petitioners to the
respondents and issue Patta in the name of the petitioners in respect of the
property comprised in New S.No.506/16 (Old S.No.30/6 and 7), situated
at P.Vaduga Palayam Village, Palladam Taluk, Tiruppur District to an
extent of 1850 sq.ft., after measuring and fixing boundaries and implant
survey stone by the competent authority in terms of provisions of Tamil
Nadu Patta Pass Book Act forthwith.
For Petitioners : Mr.G.Ethirajulu
For Respondent : Mr.D.Ravichander
Special Government Pleader
*****
ORDER
This writ petition has been filed to direct the respondents to issue
patta in favour of the petitioners for the property morefully disclosed in
the prayer to this writ petition, based on the petitioner’s application, dated
Nil 11.2026 and reminders, dated 09.08.2024 and 27.12.2025.
2. According to the petitioners, they have earlier applied for patta
for the very same property vide application dated Nil 11.2016 and they
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were advised to file a civil suit and get a declaration that they are the
owners of the property. According to them, based on the advice of the
respondents, the petitioners have also filed a civil suit and have also
obtained a civil decree in their favour declaring that they are the owners
of the subject property. They also claims that they are in possession of the
same. Thereafter, they had given representations to the respondents on
09.08.2024 and 27.12.2025 seeking for issuance of patta in their name,
based on the civil court decree. Since the same was not considered, the
petitioners have filed this writ petition.
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
petitioners’ application and representations as stated supra are considered
on merits and in accordance with law, after hearing the objections, if any,
from the neighbouring land owners as well as any other party whom the
5th respondent deems it fit to enquire, within a time frame to be fixed by
this Court.
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5. This Court is not expressing any opinion on the merits of the
petitioners’ application and representations.
6. For the foregoing reasons, this Writ Petition is disposed of by
directing the 5th respondent to pass final orders on merits and in
accordance with law, on the petitioners’ application, dated Nil 11.2016
and reminders, dated 09.08.2024 and 27.12.2025 seeking for issuance of
patta in the name of the petitioners for the property morefully disclosed in
the prayer to this writ petition, within a period of twelve (12) weeks from
the date of receipt of a copy of this order, after giving due consideration
to the supporting documents filed by the petitioners, and after hearing the
objections, if any, from the neighbouring land owners as well as any other
party, whom the 5th respondent deems it fit to enquire. No costs.
Consequently, the connected miscellaneous petition is closed.
26.02.2026
Index : Yes / No (2/2)
Speaking order / Non-speaking order
Neutral Citation Case : Yes/No
sp
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To
1.The Commissioner of Land Administration,
Land Administration Department,
Ezhilagam, Chepauk,
Chennai – 600 005.
2.The District Collector,
Collectorate Office,
Tiruppur District – 641 604.
3.The Sub Collector cum District Revenue Officer,
Office of The District Revenue Office,
Tiruppur District – 641 604.
4.The Revenue Divisional Officer,
Office of The Revenue Divisional Office,
Tiruppur District – 641 601.
5.The Tahsildar,
Palladam Taluk Office,
Palladam Taluk,
Tiruppur District.
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ABDUL QUDDHOSE, J.
sp
26.02.2026
(2/2)
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in
ABDUL QUDDHOSE, J.
Ordered on payment of single
court fee.
26.02.2026
sp (½)
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