[Cites 1, Cited by 0]
Madras High Court
Muthuraman vs The District Collector on 10 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.8749 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.03.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.8749 of 2026
Muthuraman ... Petitioner
Vs.
1.The District Collector,
District Collector office,
Villupuram District.
2.The Revenue Divisional Officer (RDO),
Mel Malayanur, Gingee, Panchayat Village,
Villupuram District.
3.The Tahsildar,
Mel Malayanur Union Office,
Villupuram District.
4.District Revenue Officer (DRO),
Villupuram,
Villupuram District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the respondents to
consider the representation of the petitioner dated on 16.01.2026 for
issuance of Patta in respect of the property bearing Survey No.88/12a and
88/12c comprised Thotapadi Village and post Melmalayanur Taluk
Gingee Villupuram District in favour of the petitioner.
Page No.1 of 6
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W.P.No.8749 of 2026
For Petitioner : Mr.P.Maharajan
For Respondents : Mr.D.Ravichander
Special Government Pleader
*****
ORDER
This Writ Petition has been filed to direct the respondents to issue
patta in favour of the petitioner for the property morefully disclosed in the
prayer to this writ petition, based on the petitioner’s representation, dated
16.01.2026.
2. The petitioner seeks for issuance of patta in his name. He had
given a representation to the respondents on 16.01.2026 for the said
purpose. Since the same was not considered by the 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.
4. No prejudice would be caused to the respondents, if the
petitioner’s representation as stated supra is considered on merits and in
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accordance with law, after giving due consideration to the supporting
documents filed by the petitioner and after hearing the objections, if any,
from the neighbouring land owners and any other party, whom the 3 rd
respondent deems it fit to enquire, 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 representation.
6. For the foregoing reasons, this Court directs the 3 rd respondent
to pass final orders, on merits and in accordance with law, on the
petitioner’s representation, dated 16.01.2026 seeking for issuance of patta
in favour of the petitioner for the property morefully disclosed in the
prayer to this writ petition, after giving due consideration to the
supporting documents filed by the petitioner and after hearing the
objections, if any, from the neighbouring land owners as well as 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.
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7. With the aforesaid direction, this Writ Petition is disposed of.
No costs.
10.03.2026
Index : Yes / No
Speaking order / Non-speaking order
Neutral Citation Case : Yes/No
sp
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To
1.The District Collector,
District Collector office,
Villupuram District.
2.The Revenue Divisional Officer (RDO),
Mel Malayanur, Gingee, Panchayat Village,
Villupuram District.
3.The Tahsildar,
Mel Malayanur Union Office,
Villupuram District.
4.The District Revenue Officer (DRO),
Villupuram,
Villupuram District.
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ABDUL QUDDHOSE, J.
sp
10.03.2026
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