Madras High Court
K. Murugaiyan vs The District Collector on 13 August, 2020
Author: M.Duraiswamy
Bench: M.Duraiswamy
W.P.No.7313 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.08.2020
CORAM :
The HON'BLE MR.JUSTICE M.DURAISWAMY
W.P.No.7313 of 2014
1. K. Murugaiyan
2. Gandhi
3. Ravi
4. Kothandaraman
5. Narayanamoorthi
6. Sethu
7. Elumalai
8. Unnamalai
9. Venkatesan
10.Natarajan
11.Rajasekar
12.Pandurangan ... Petitioners
v.
1. The District Collector,
Thiruvannamalai District,
Thiruvanamalai.
2. The Tahsildar,
Arni,
Thiruvannamalai District. ... Respondents
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W.P.No.7313 of 2014
Writ Petition filed under Article 226 of the Constitution of India
for issuing a Writ of Mandamus directing the respondents herein to
consider the petitioner's representation dated 02.09.2013 submitted with
a request to not transfer the patta in Survey Nos. 1) 132/2P =0.43, 2)
132/5P = 0.10, 3) 75/4 = 0.90, 4) 133/1 = 0.30, 5) 133/2 = 0.04, 6)
133/3 = 0.36, 7) 133/4 = 0.03, 8) 133/5 = 0.35, 9) 133/6 = 0.40, 10)
133/7 = 0.63, 11) 133/8 = 0.04, 12) 133/9 = 0.48, 13) 140/8 = 0.52,
14) 88/4A = 0.47.5, 15) 88/4B = 0.57.5, 16) 88/4C = 0.20, 17) 88/4D
= 0.30, 18) 88/4E = 0.72.5, 19) 88/4F = 0.32.5, 20) 88/4G = 01.55, 21)
88/4H = 0.35, 22) 120/3 = 0.1.22.5, 23) 120/TP = 01.16, 24) 147/3 +
0.46, 25) 149/1 = 0.42, 26) 149/2 + 0.54, 27) 149/6 = 0.49, 28) 149/7P
= 0.37, 29) 149/8P = 0.73, 30) 149/9P = 0.34, 31) 149/10P = 0.39 32)
134/5 = 0.35, 33) 131/13 = 0.68, 34) 87/4 = 0.35, 35) 87/5 = 0.35, 36)
69/3 = 01.36, 37) 69/4 = 0.71, 38) 69/5 = 0.57, 39) 69/6 = 0.67 40) 73/1
= 0.50, 41) 73/2A = 01.58, 42) 120/11 = 0.42 cents in Meyyur village,
Arni Taluk, Thiruvannamalai District, without conducting proper
enquiry.
For Petitioners : Mr. P. Murali
For Respondents : Mrs. K. Bhuvaneswari
Additional Govt. Pleader
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W.P.No.7313 of 2014
ORDER
The petitioners have filed the above Writ Petition to issue a Writ of Mandamus directing the respondents to consider the petitioner's representation dated 02.09.2013 submitted with a request to not to transfer the patta standing in the name of the petitioners in respect of Survey Nos. 1) 132/2P =0.43, 2) 132/5P = 0.10, 3) 75/4 = 0.90, 4) 133/1 = 0.30, 5) 133/2 = 0.04, 6) 133/3 = 0.36, 7) 133/4 = 0.03, 8) 133/5 = 0.35, 9) 133/6 = 0.40, 10) 133/7 = 0.63, 11) 133/8 = 0.04, 12) 133/9 = 0.48, 13) 140/8 = 0.52, 14) 88/4A = 0.47.5, 15) 88/4B = 0.57.5, 16) 88/4C = 0.20, 17) 88/4D = 0.30, 18) 88/4E = 0.72.5, 19) 88/4F = 0.32.5, 20) 88/4G = 01.55, 21) 88/4H = 0.35, 22) 120/3 = 0.1.22.5, 23) 120/TP = 01.16, 24) 147/3 + 0.46, 25) 149/1 = 0.42, 26) 149/2 + 0.54, 27) 149/6 = 0.49, 28) 149/7P = 0.37, 29) 149/8P = 0.73,
30) 149/9P = 0.34, 31) 149/10P = 0.39 32) 134/5 = 0.35, 33) 131/13 = 0.68, 34) 87/4 = 0.35, 35) 87/5 = 0.35, 36) 69/3 = 01.36, 37) 69/4 = 0.71,
38) 69/5 = 0.57, 39) 69/6 = 0.67 40) 73/1 = 0.50, 41) 73/2A = 01.58, 42) 120/11 = 0.42 cents in Meyyur village, Arni Taluk, Thiruvannamalai District, without conducting proper enquiry. Page 3/6 http://www.judis.nic.in W.P.No.7313 of 2014
2. Admittedly, civil suits are pending between the petitioners and other third parties before the District Munsif Court, Arni, Tiruannamalai District, in respect of the lands in question. The petitioners have filed the Writ Petition only based on their apprehension that the respondents would transfer the patta in favour of the third parties without giving any notice to them. It is needless to say that in the event of transfer of patta, the petitioners are entitled to notice and therefore, the respondents cannot cancel or transfer the patta without giving notice to the petitioners. That apart when the civil suits are pending between the private parties, the petitioners can get appropriate relief before the Civil Court and they cannot maintain the parallel proceedings by way of the present Writ Petition.
3. Mrs. K. Bhuvaneswari, learned Additional Government Pleader, appearing for the respondents 1 and 2 submitted that in the event of the respondents cancelling or transferring the patta in favour of any third party, they would issue notice to the petitioners. Page 4/6 http://www.judis.nic.in W.P.No.7313 of 2014
4. Having regard to the submissions made by the learned Additional Government Pleader appearing for the respondents, I do not find any reason to pass any further orders. Recording the submissions made by the learned Additional Government Pleader, the Writ Petition is disposed of. No costs.
13.08.2020 Index : Yes/No Internet : Yes Rj To
1. The District Collector, Thiruvannamalai District, Thiruvanamalai.
2. The Tahsildar, Arni, Thiruvannamalai District.
Page 5/6 http://www.judis.nic.in W.P.No.7313 of 2014 M.DURAISWAMY, J Rj W.P.No.7313 of 2014 13.08.2020 Page 6/6 http://www.judis.nic.in