[Cites 1, Cited by 0]
Madras High Court
Tharakanth vs The District Collector on 21 January, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.1054 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.01.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.1054 of 2026
Tharakanth ... Petitioner
Vs.
1.The District Collector,
Collectorate Buildings,
Tirupathur District.
2.The District Revenue Officer,
Collectorate Buildings,
Tirupathur District.
3.The Revenue Divisional Officer,
RDO office, Vaniyambadi,
Tirupathur District.
4.The Thasildar,
Taluk Office, Natrampalli Taluk,
Tirupathur District.
5.The Village Administrative Officer,
Natrampalli Revenue Village,
Natrampalli Taluk,
Tirupathur District.
6.Jaichitra
7.Sridharan ... Respondents
Page No.1 of 6
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W.P.No.1054 of 2026
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, to direct the 4th respondent to
remove the names of the 6th and 7th Respondents in Patta No.172,
comprised in Survey Nos.99/1, 99/2 and 101, Patta No.538 comprised in
Survey No.590/3 and Patta No.528 comprised in Survey No.32/2E all the
properties situate at Natrampalli Revenue Village, Tirupathur District,
admeasuring an extent of 6.20 acres, 215 sq.ft. and 1530 sq.ft.
respectively, pursuant to Judgment and Decree dated 16.12.2021 passed
in AS No.37/2015 on the file of the Principal District Court, Vellore
confirming the common judgment and Decree dated 14.12.2012 passed in
OS Nos.244/2003 and 94/2001 on the file of the Sub Court, Tirupathur
and direct to issue separate Patta in name of the petitioner and his brother
Mr.Varatharajan, based on Petitioner’s representation dated 05.11.2025
within the time frame to be fixed by this Court.
For Petitioner : Mr.D.Thirumoorthi
For Respondents : Mr.D.Ravichander
Special Government Pleader [R1 to R5]
Notice dispensed with [R6 & R7]
*****
ORDER
This Writ Petition has been filed to direct the 4th respondent to
remove the names of the respondents 6 and 7 in patta Nos.172, 538 and
528 for the properties morefully described in the prayer to this writ
petition, based on the judgment rendered by the Civil Court.
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2. The petitioner claims that as per the civil court judgment, the
respondents 6 and 7 are not the owners of the properties morefully
described in the prayer to this writ petition and therefore, in patta
Nos.172, 538 and 528 for the said properties, their names have to be
removed. The petitioner also claims that the civil court judgment has now
attained finality. The petitioner had submitted an application on
05.11.2025 with the respondents seeking for removal of names of the
respondents 6 and 7 in patta Nos.172, 538 and 528. Since the said
application has not been considered by the official respondents 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 5. Since no adverse order
has been passed against the respondents 6 and 7 in this writ petition,
notice to the respondents 6 and 7 in this writ petition is dispensed with.
4. No prejudice would be caused to the respondents, if the
petitioner’s application as stated supra is considered on merits and in
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accordance with law, after hearing the objections of the respondents 6 and
7, within a time frame to be fixed by this Court.
5. This Court is not expressing any opinion on the merits of the
petitioner’s application.
6. For the foregoing reasons, this Writ Petition is disposed of by
directing the 4th respondent to pass final orders, on merits and in
accordance with law, on the petitioner’s application, dated 05.11.2025
seeking for removal of names of the respondents 6 and 7 in patta
Nos.172, 538 and 528 for the properties morefully described in the prayer
to this writ petition, after hearing the objections, if any, from the
respondents 6 and 7 and any other third party, whom the 4th respondent
deems it fit to enquire, within a period of twelve (12) weeks from the date
of receipt of a copy of this order. No costs.
21.01.2026
Index : Yes / No
Speaking order / Non-speaking order
Neutral Citation Case : Yes/No
sp
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To
1.The District Collector,
Collectorate Buildings,
Tirupathur District.
2.The District Revenue Officer,
Collectorate Buildings,
Tirupathur District.
3.The Revenue Divisional Officer,
RDO office, Vaniyambadi,
Tirupathur District.
4.The Thasildar,
Taluk Office, Natrampalli Taluk,
Tirupathur District.
5.The Village Administrative Officer,
Natrampalli Revenue Village,
Natrampalli Taluk,
Tirupathur District.
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ABDUL QUDDHOSE, J.
sp
21.01.2026
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