[Cites 1, Cited by 0]
Madras High Court
S.Thiyagarajan vs The Commissioner Of Land on 13 March, 2026
W.P.No.9563 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.03.2026
CORAM :
THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.No.9563 of 2026
and W.M.P.No.10312 of 2026
S.Thiyagarajan
S/o.Subramani,
No.104, 2nd Street,
Bharath Rajiv Gandhi Nagar,
Kolathur, Chennai-600 099
Petitioner
Vs
1.The Commissioner of Land
Administration
Ezhilagam, Chepauk,
Chennai.-600 005
2.The District Collector
Chennai District.
3.The Revenue Divisional Officer
RDO, Chennai.
4.The Tashildar
Ayanavaram Taluk Office,
Chennai District.
______________
Page 1 of 5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 03:43:18 pm )
W.P.No.9563 of 2026
5.Hussaini Begam,
No.15, Pil Kilinton Road,
Chennai-600 023
6.Malliga Begam,
No.15, Pil Kilinton Road,
Chennai-600 023
Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of mandamus to direct the 2nd
respondent/District Collector, Chennai to dispose the pending
proceeding Letter in Na.Ka.No.A2/3448/2025 dated 13.11.2025 in a
time bound manner.
For Petitioner: Mr.R.Karunagaran
For Respondents: Mr.E.Vijay Anand
Addl. Government Pleader
for R1 to R4
ORDER
(Order of the Court was made by the Hon'ble Chief Justice)
Heard on admission.
2. The present writ petition under Article 226 of the Constitution
of India has been filed seeking a direction to the second
respondent/District Collector, Chennai, to dispose of the pending
proceedings dated 13.11.2025 in a time bound manner.
______________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 03:43:18 pm )
3. Learned State counsel submitted that it is the Revenue
Divisional Officer, Central Chennai Revenue Division, Chennai District,
who is the competent authority to consider the pending proceedings
and, as such, by communication dated 4.12.2025, the District
Revenue Officer, Chennai District requested the Revenue Divisional
Officer, Central Chennai Revenue Division, Chennai District, to consider
the same. The said communication is taken on record.
4. In view of the above, nothing survives for adjudication in the
writ petition. Accordingly, the writ petition is disposed of. However,
the Revenue Divisional Officer, Central Chennai Revenue Division,
Chennai District, is directed to take a final decision, as expeditiously as
possible, preferably within a period of four weeks from today.
There shall be no order as to costs. Consequently, connected
miscellaneous petition stands closed.
(SUSHRUT ARVIND DHARMADHIKARI, CJ) (G.ARUL MURUGAN,J)
13.03.2026
Index : Yes/No
Neutral Citation : Yes/No
bbr
______________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 03:43:18 pm )
To:
1.The Commissioner of Land
Administration
Ezhilagam, Chepauk,
Chennai.-600 005
2.The District Collector
Chennai District.
3.The Revenue Divisional Officer
RDO, Chennai.
4.The Tashildar
Ayanavaram Taluk Office,
Chennai District.
______________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 03:43:18 pm )
THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN,J.
bbr
13.03.2026
______________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 03:43:18 pm )
