V.Arumugam vs The District Collector
2026 Latest Caselaw 7 Mad

Madras High Court

V.Arumugam vs The District Collector on 2 January, 2026

                                                                                        W.P.(MD)No.36247 of 2025

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED :02.01.2026

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE K.SURENDER

                                              W.P.(MD)No.36247 of 2025

                     V.Arumugam                                                            ... Petitioner

                                                               Vs

                     1. The District Collector,
                     Sivagangai,
                     Sivagangai District.

                     2. The District Revenue Officer,,
                     Sivagangai,
                     Sivagangai District..

                     3. The Sub Collector,,
                     Devakottai,
                     Sivagangai District..

                     4. The Tahsildar,,
                     Thirupathur,
                     Sivagangai District..                                              ... Respondents

                     PRAYER :- Writ Petition, filed under Article 226 of the Constitution of
                     India, praying this court to issue a Writ of Mandamus, directing the 1st
                     respondent to direct the 2nd respondent to grant patta to the petitioner for
                     his possessed lands for an extent of 0.01.00 ares, in Natham Survey No.
                     207/7 of Thattati Revenue Village, Thirupathur Taluk, Sivagangai
                     District on the strength of the decree and judgment in O.S.No. 132 of


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                                                                                             W.P.(MD)No.36247 of 2025

                     2011 dated 11.09.2024 made by the Learned Additional District Munsif,
                     Thiruppathur, Sivagangai District based on his representations dated
                     15.10.2024 and 07.10.2025 within a period of stipulated time limit as
                     fixed by this Court.
                                  For Petitioner     :Mr.N.Palaniyandi
                                  For Respondent     :Mr.S.Kameswaran
                                                     Government Advocate

                                                              ORDER

This writ petition has been filed seeking a direction to the 1st

respondent to direct the 2nd respondent to grant patta to the petitioner for

his possessed lands for an extent of 0.01.00 ares, in Natham Survey No.

207/7 of Thattati Revenue Village, Thirupathur Taluk, Sivagangai

District on the strength of the decree and judgment in O.S.No. 132 of

2011 dated 11.09.2024 made by the Additional District Munsif,

Thiruppathur, Sivagangai District based on his representations dated

15.10.2024 and 07.10.2025 within a period of stipulated time limit as

fixed by this Court.

2. Heard the learned counsel for the petitioner and the learned

Government Advocate appearing for the respondents. By consent of both

sides, the writ petition itself is taken up for final disposal at the stage of

admission itself.

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3. The petitioner submitted representations on 15.10.2024 and

07.10.2025 to the respondents for issuance of patta. However, no action

has been taken on the said representation. Hence, the present writ

petition has been filed.

4. Learned Government Advocate, appearing for the official

respondents, submits that the representation of the petitioner's would be

considered by the 4th respondent within a time stipulated by this Court.

5. In view of the above submissions, without expressing any

opinion on the merits of the matter, this writ petition is disposed of with a

direction to the 4th respondent to consider the petitioner's representation

dated 07.10.2025 on merits and in accordance with law, and pass

appropriate orders within a period of eight weeks from the date of receipt

of a copy of this order. Needless to say, if any rival claims, the same shall

be subject to the jurisdiction of the civil Court. There shall be no order

as to costs.

                                                                                           (K.SURENDER, J)
                                                                                               02.01.2026
                     NCC               :Yes/No
                     Index             :Yes/No




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                     RR

                     To
                     1. The District Collector,
                     Sivagangai,
                     Sivagangai District.

                     2. The District Revenue Officer,,
                     Sivagangai,
                     Sivagangai District..

                     3. The Sub Collector,,
                     Devakottai,
                     Sivagangai District..

                     4. The Tahsildar,,
                     Thirupathur,
                     Sivagangai District..







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                                                                             K.SURENDER, J.


                                                                                                RR









                                                                                       02.01.2026

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