[Cites 1, Cited by 0]
Madras High Court
C.Thiyagu vs The District Collector on 26 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.6968 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.6968 of 2026
C.Thiyagu ... Petitioner
Vs.
1.The District Collector,
Tiruvallur District, Tiruvallur – 602 001.
2.The District Revenue Officer,
Tiruvallur District, Ponneri Taluk, Ponneri – 601 204.
3.The Tahsildar,
Tiruvallur District, Ponneri Taluk, Ponneri – 601 204.
4.The Firka Surveyor,
Tiruvallur District, Ponneri Taluk, Ponneri – 601 204.
5.The Village Administrative Officer,
Ponneri Taluk, Tiruvallur District, Sholavaram – 600 067.
6.R.Santhakumar ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the respondents 1 to
3 to update the petitioner’s Natham Manual Patta No.960 and Settlement
Document No.2533/2020, in the Tamil Nilam Online Portal, situated at
Thiruvallur District, Ponneri Taluk, Sholavaram Village, Survey
No.101/13, extent of 0215 square meter, by considering the petitioner’s
representation dated 26.10.2025, 10.11.2025 and 15.12.2025.
Page No.1 of 6
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W.P.No.6968 of 2026
For Petitioner : Mr.C.Thiyagu (Party-in-Person)
For Respondents : Mr.R.P.Murugan Raja
Government Advocate [R1 to R5]
Notice dispensed with [R6]
*****
ORDER
This Writ Petition has been filed to direct the respondents 1 to 3
to update the petitioner’s Natham Manual Patta No.960 and Settlement
Document No.2533/2020 in the Tamil Nilam Online Portal for the
property morefully disclosed in the prayer to this writ petition, based on
the petitioner’s representations, dated 26.10.2025, 10.11.2025 and
15.12.2025.
2. The petitioner (Party-in-Person) claims that he is the owner of
the property morefully disclosed in the prayer to this writ petition and he
is in possession of the same. He has already obtained a Natham Manual
Patta No.960 in his favour for the subject property. He seeks for a
computerized patta recorded in the Tamil Nilam Online Portal for the
very same property. He had given representations on 26.10.2025,
10.11.2025 and 15.12.2025 to the official respondents for the aforesaid
purpose. Since the same was not considered, the petitioner has filed this
writ petition.
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3. Mr.R.P.Murugan Raja, learned Government Advocate, accepts
notice on behalf of the respondents 1 to 5. Since no adverse order is
passed against the 6th respondent in this writ petition, notice to the 6 th
respondent is dispensed with by this Court.
4. No prejudice would be caused to the respondents, if the
petitioner’s representations 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 of the
6th respondent and any other third party, whom the 3 rd respondent deems it
fit to enquire, within a time frame to be fixed by this Court. This Court is
not expressing any opinion on the merits of the petitioner’s
representations.
5. 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 representations, dated 26.10.2025, 10.11.2025 and 15.12.2025
seeking for issuance of computerized patta for the property morefully
disclosed in the prayer to this writ petition, after giving due consideration
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to the supporting documents filed by the petitioner and after hearing the
objections, if any, from the 6th respondent or any other 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.
6. With the aforesaid direction, this Writ Petition is disposed of.
No costs.
26.02.2026
Index : Yes / No
Speaking order / Non-speaking order
Neutral Citation Case : Yes/No
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To
1.The District Collector,
Tiruvallur District, Tiruvallur – 602 001.
2.The District Revenue Officer,
Tiruvallur District, Ponneri Taluk, Ponneri – 601 204.
3.The Tahsildar,
Tiruvallur District, Ponneri Taluk, Ponneri – 601 204.
4.The Firka Surveyor,
Tiruvallur District, Ponneri Taluk, Ponneri – 601 204.
5.The Village Administrative Officer,
Ponneri Taluk, Tiruvallur District, Sholavaram – 600 067.
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ABDUL QUDDHOSE, J.
sp
26.02.2026
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