[Cites 1, Cited by 0]
Madras High Court
S.Poologa Pandian vs The District Collector on 6 March, 2026
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P.(MD)No.26194 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
AND
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.P.(MD)No.26194 of 2025
S.Poologa Pandian ...Petitioner
Vs.
1. The District Collector,
Office of the District Collector,
Thoothukudi,
Thoothukudi District.
2. The District Revenue Officer,
District Revenue Office,
Thoothukudi,
Thoothukudi District.
3. The Revenue Divisional Officer,
Revenue Divisional Office,
Kovilpatti,
Thoothukudi District.
4. The Tahsildar,
Kovilpatti Taluk Office,
Kovilpatti,
Thoothukudi District.
5. Paulsamy
1/6
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W.P.(MD)No.26194 of 2025
6. Muniyasamy ... Respondents
PRAYER:- Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus, directing the respondents 1 to
4 to subdivide property at Survey Nos.550/4 and 550/5 of Koosalipatti
Village, Kovilpatti Taluk, Thoothukudi District in accordance with title
deeds and enjoyment of respondents 5 and 6 and ensure pathway right of
common people of Koosalipatti Village in the remaining property at
Survey Nos.550/4 and 550/5 of Koosalipatti Village, Kovilpatti Taluk,
Thoothukudi District on the basis of representation given by the
petitioner dated 21.08.2025 within stipulated period.
For Petitioner : Mr.B.Rajesh Saravanan
For Respondents : Mr.S.P.Maharajan,
Spl. Govt. Pleader for R1 to R4
ORDER
(Order of the Court was made by N.SATHISH KUMAR, J.)
This Writ Petition is filed seeking a direction to the
respondents 1 to 4 to subdivide property at Survey Nos.550/4 and 550/5
of Koosalipatti Village, Kovilpatti Taluk, Thoothukudi District in
accordance with title deeds and enjoyment of respondents 5 and 6 and
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ensure pathway right of common people of Koosalipatti Village in the
remaining property at Survey Nos.550/4 and 550/5 of Koosalipatti
Village, Kovilpatti Taluk, Thoothukudi District, on the basis of
representation given by the petitioner dated 21.08.2025 within stipulated
period.
2. The main grievance of the petitioner is that, while granting
patta in favour of respondents 5 and 6, patta has been granted for a larger
extent of land. Therefore, the petitioner submitted a representation dated
21.08.2025 seeking subdivision of the subject property and grant of patta
to the respondents 5 and 6 in accordance with their title deeds and
possession and for classification of the remaining portion of the property
as a pathway. However, no action has been taken so far. Hence, the
petitioner has filed this Writ Petition.
3. Heard the learned Special Government Pleader appearing for
the respondents 1 to 4.
4. Considering the facts and circumstances of the case, this
Court is of the view that the relief sought in this Writ Petition clearly
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indicates that the petitioner is attempting to achieve, by way of this Writ
Petition, what could not be achieved directly before the civil Court.
Hence, this Court does not find any merit in the Writ Petition. If the
petitioner claims any right of access, it is open to him to file an
appropriate suit and establish the same before the competent civil Court.
5. With the above observations, this Writ Petition is dismissed.
There shall be no order as to costs.
[N.S.K., J.] & [M.J.R., J.]
06.03.2026
Index :Yes/No
Internet :Yes
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To
1. The District Collector,
Office of the District Collector,
Thoothukudi,
Thoothukudi District.
2. The District Revenue Officer,
District Revenue Office,
Thoothukudi,
Thoothukudi District.
3. The Revenue Divisional Officer,
Revenue Divisional Office,
Kovilpatti,
Thoothukudi District.
4. The Tahsildar,
Kovilpatti Taluk Office,
Kovilpatti,
Thoothukudi District.
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N.SATHISH KUMAR, J.
AND
M.JOTHIRAMAN, J.
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06.03.2026
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