[Cites 1, Cited by 0]
Madras High Court
Jayasingh Manoharan vs The District Collector on 10 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.8754 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.8754 of 2026
Jayasingh Manoharan ... Petitioner
Vs.
1.The District Collector,
Chennai District,
Singaravelar Maaligai, 4th Floor,
No.62, Rajaji Salai, George Town,
Chennai – 600 001
2.The Revenue Divisional Officer,
South Chennai Office,
Chennai.
3.The Tahsildar,
Velachery Taluk,
Chennai. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, to direct the respondents to
consider petitioner representation dated 21.01.2026 and consequently
direct the respondents to take necessary action to correct the wrong entry
made in the Town Survey Land Register extract and update the correct
names of the present owners of the property and to issue the patta
accordingly.
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W.P.No.8754 of 2026
For Petitioner : Mr.U.Gokulakrishnan
For Respondents : Mr.C.Jayaprakash
Government Advocate
*****
ORDER
This writ petition has been filed to direct the respondents to
correct the alleged wrong entry made in the Town Survey Land Register
extract and update the correct names of the present owners of the
properties morefully disclosed in the affidavit filed in support of this writ
petition, and to issue patta, based on his representation, dated 21.01.2026.
2. According to the petitioner, he and four others are the absolute
owners of the properties morefully disclosed in the affidavit filed in
support of this writ petition and they are in possession of the same. He
claims that wrong entry has been made in the Town Survey Land Register
extract for the subject properties, which has to be corrected and thereafter,
after updating the correct names of the present owners, patta has to be
issued in their favour. He had given a representation on 21.01.2026 to the
respondents for the said purpose. Since the same was not considered, the
petitioner has filed this writ petition.
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3. Mr.C.Jayaprakash, learned Government Advocate, 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
accordance with law, after giving due consideration to the supporting
documents filed by the petitioner, 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 2 nd respondent
to pass final orders, on merits and in accordance with law, on the
petitioner’s representation, dated 21.01.2026 seeking for correction of the
alleged wrong entry in the Town Survey Land Register extract for the
properties morefully disclosed in the affidavit filed in support of this writ
petition, and update the correct names of the present owners of the
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property and to issue patta in their favour, after giving due consideration
to the supporting documents filed by the petitioner, within a period of
twelve (12) weeks from the date of receipt of a copy of this order.
7. With the above direction, this Writ Petition is disposed of.
There shall be no order as to 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,
Chennai District,
Singaravelar Maaligai, 4th Floor,
No.62, Rajaji Salai, George Town,
Chennai – 600 001
2.The Revenue Divisional Officer,
South Chennai Office,
Chennai.
3.The Tahsildar,
Velachery Taluk,
Chennai.
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ABDUL QUDDHOSE, J.
sp
10.03.2026
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