[Cites 1, Cited by 0]
Madras High Court
R.Vincent Raj vs The Collector on 12 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.9040 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.03.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.9040 of 2026
R.Vincent Raj ... Petitioner
Vs.
1.The Collector,
Cuddalore District,
Cuddalore.
2.The Thasildar,
Panruti, Panruti Taluk,
Cuddalore District.
3.The Commissioner/Block Development Officer,
Annagramam Panchayat Union,
Annagramam, Panruti Taluk,
Cuddalore District.
4.The Executive Officer,
Sathipattu Panchayat,
Sathipattu, Panruti Taluk,
Cuddalore 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
alter the revenue records in respect of S.No.147/- in Nadu Sathipattu
Village, Panruti Taluk, Cuddalore District, showing it as a pathway.
Page No.1 of 6
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W.P.No.9040 of 2026
For Petitioner : Mr.D.Baskar
For Respondents : Mr.C.Jayaprakash
Government Advocate [R1 & R2]
Mr.R.Siddharth
Additional Government Pleader [R3 & R4]
*****
ORDER
This Writ Petition has been filed to direct the respondents to alter
the classification of the property morefully disclosed in the prayer to this
writ petition in the revenue records as “public pathway” instead of
“Odai”.
2. The petitioner had given a representation along with supporting
documents on 27.01.2026 to the respondents for the aforesaid purpose.
Since the same was not considered, the petitioner has filed this writ
petition.
3. Mr.C.Jayaprakash, learned Government Advocate, accepts
notice on behalf of the respondents 1 and 2 and Mr.R.Siddharth, learned
Additional Government Pleader, accepts notice on behalf of the
respondents 3 and 4.
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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
document produced 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 1 st respondent
to pass final orders, on merits and in accordance with law, on the
petitioner’s representation, dated 27.01.2026 seeking to alter the
classification of the property morefully disclosed in the prayer to this writ
petition as a “public pathway” instead of “Odai”, within a period of
twelve (12) weeks from the date of receipt of a copy of this order, after
giving due consideration to the supporting documents produced by the
petitioner.
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7. With the aforesaid direction, this Writ Petition is disposed of.
There shall be no order as to costs.
12.03.2026
Index : Yes / No
Speaking order / Non-speaking order
Neutral Citation Case : Yes/No
sp
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To
1.The Collector,
Cuddalore District,
Cuddalore.
2.The Thasildar,
Panruti, Panruti Taluk,
Cuddalore District.
3.The Commissioner/Block Development Officer,
Annagramam Panchayat Union,
Annagramam, Panruti Taluk,
Cuddalore District.
4.The Executive Officer,
Sathipattu Panchayat,
Sathipattu, Panruti Taluk,
Cuddalore District.
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ABDUL QUDDHOSE, J.
sp
12.03.2026
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