Tamilselvi R vs The Tahsildar
2026 Latest Caselaw 1193 Mad

Madras High Court

Tamilselvi R vs The Tahsildar on 12 March, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

WP No. 8866 of 2026

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 12-03-2026 CORAM THE HON'BLE MR JUSTICE ABDUL QUDDHOSE WP No. 8866 of 2026 AND WMP NO. 9552 OF 2026

1. Tamilselvi R

2. Malathi R

3. Priya R

4. Nagarajan R ..Petitioner(s)

Vs

1. The Tahsildar Madhavaram Taluk Office, Madhavaram, Chennai.

2. The District collector Chennai, Chennai-600 001

..Respondent(s)

directing the 1st respondent to remove the remarks subject to the outcome of WA No.2815 of 2023 contained in the joint patta No.6373 in respect of the property comprised in Survey No.67/1, Kadirvedu Village, Madhavaram Taluk, Chennai District to an extent of 1.14 acres within the time fixed by this Honourable Court.

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For Petitioner(s): Mr.B.Govindaprabu

For Respondent(s): Mr.C.Jayaprakash Govt Advocate

Order

WMP. No.9552 of 2026 is ordered subject to the payment of separate

court fee.

2.This writ petition has been filed to direct the first respondent to remove

the remarks in the joint patta for the property, morefully disclosed in the prayer

to this writ petition, i.e. ‘subject to the outcome of W.A. No. 2815 of 2023’.

3.The petitioners claim that since the land acquisition proceedings for the

property, morefully disclosed in the prayer to this petition, have been quashed,

the remarks “subject to the outcome of W.A. No.2815 of 2023” in the joint patta

No.6373 issued for the property, morefully disclosed in the prayer to this writ

petition, has to be removed. In such circumstances, the petitioners had given a

representation to the respondents on 21.11.2025 requesting them to remove the

remarks “subject to the outcome of W.A. No.2815 of 2023”. Since the said

representation was not considered, the petitioners have filed this writ petition.

4.Mr.C.Jayaprakash, learned Government Advocate accepts notice on

behalf of the respondents.

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5.This Court is not expressing any opinion on the merits of the

petitioner’s representation.

6.No prejudice would be caused to the respondents if the petitioners’

representation, as stated supra, is considered, on merits and in accordance with

law, after giving due consideration to the supporting documents produced by the

petitioners, within a time frame to be fixed by this Court.

7.For the foregoing reasons, this writ petition is disposed of by directing

the first respondent to pass final orders, on merits and in accordance with law

on the petitioners’ representation dated 21.11.2025 seeking for removal of the

remarks ‘subject to the outcome of W.A. No.2815 of 2023’ contained in the

joint patta No.6373 issued for the property, morefully disclosed in the prayer to

this writ petition, after giving due consideration to the supporting documents

produced by the petitioners, within a period of 12 weeks from the date of receipt

of a copy of this order. No costs.

12-03-2026 VGA

To

1. The Tahsildar Madhavaram Taluk Office, Madhavaram, Chennai.

2. The District collector Chennai, Chennai-600 001

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ABDUL QUDDHOSE J.

VGA

AND WMP NO. 9552 OF 2026

12-03-2026

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