Madras High Court
A.Jayaragini vs The District Collector on 3 July, 2018
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 03.07.2018 CORAM THE HONOURABLE MR.JUSTICE T.RAJA W.P.No.9815 of 2018 1.A.Jayaragini 2.P.Egavalli 3.Avudaiyammal 4.S.Malliga 5.S.Yamuna 6.G.Muthulakshmi 7.R.Kala 8.S.Jayanthi 9.Saraswathi 10.I.Santhi 11.G.Ganthaamani 12.M.Kalavathi 13.F.Santhaanamary 14.J.Thirupanimary 15.V.Poongodhai 16.S.Sridevi 17.S.Gomathi 18.A.Mary 19.D.Maliga 20.Radhi Devi 21.K.Susila 22.V.Vasumathi 23.C.Kalavathi 24.Vilasini 25.J.Gladis Ponmalar 26.D.Dhavamani .. Petitioners -vs- 1.The District Collector, Kancheepuram District, Kancheepuram. 2.The Thahsildar, Sholinganallur, Taluk Office Sholinganallur, Kancheepuram District. 3.The Village Administrative Officer, Pallikaranai, Sholinganallur Taluk, Kancheepuram District. .. Respondents Petition filed under Article 226 of the Constitution of India, praying for the issuance of a Writ of Mandamus, directing the respondents to mutate the village records/adangal in Survey No.314/1 situated at Indra Colony, Devi Karumariamman Nagar, Pallikaranai, Chennai-100 as Gramanatham instead of grazing poramboke considering the petitioners representation dated 13.03.2018. For Petitioners :: Mr.S.Saravana Kumar For Respondents :: Mr.V.Jayaprakash Narayanan, Special Government Pleader ORDER
The petitioners have come to this Court seeking a direction to the respondents to mutate the village records/adangal in Survey No.314/1 situated at Indra Colony, Devi Karumariamman Nagar, Pallikaranai, Chennai-100 as Gramanatham instead of grazing poramboke considering their representation dated 13.03.2018.
2.The case of the petitioners is that they are issued with an Assignment Order dated 27.07.2009 by the Tahsildar, Tambaram with a condition that they should not alienate the property for a period of ten years, as per the G.O. Na.Ka. No.854 of 2006 dated 30.12.2006. Based on the said Assignment Order, they have made a representation to the District Collector, Kancheepuram to issue a patta for the above said land. Accordingly, patta has been issued vide Na.Ka.No.12158/2018 dated 18.07.2009 by the Tahsildar, Tambaram and they have become the absolute owners of the possession and enjoyment of the property till date and that they are paying the property taxes to the revenue records. In this background, the petitioners have approached the respondents requesting them to mutate the village records. As there was no response from them, they are before this Court seeking the above prayer.
3.On the basis of the proceeding dated issued by the District Collector, Kancheepuram dated 27.09.2017, respondents 2 and 3 are directed to mutate the village records/adangal of the petitioners within a period of four weeks from the date of receipt of a copy of this order.
4.Accordingly, this writ petition is disposed of. No costs.
Speaking/Non speaking order 03.07.2018
vga
T.RAJA, J.
vga
To
1.The District Collector,
Kancheepuram District,
Kancheepuram.
2.The Thahsildar,
Sholinganallur,
Taluk Office Sholinganallur,
Kancheepuram District.
3.The Village Administrative Officer,
Pallikaranai,
Sholinganallur Taluk,
Kancheepuram District.
W.P. No.9815 of 2018
03.07.2018