R.Swarna vs The District Revenue Officer on 13 February, 2017

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Madras High Court

R.Swarna vs The District Revenue Officer on 13 February, 2017

Bench: B.Rajendran

        

 
In the High Court of Judicature at Madras
Dated:  13.02.2017
Coram
The Honourable Mr.JUSTICE B.RAJENDRAN

W.P.No.3449 of 2017
R.Swarna		   	    				       [ PETITIONER  ]
   

         					 Vs

1.The District Revenue Officer,
   Krishnagiri.

2.The Revenue Divisional Officer,
   Krishnagiri.

3.The Tahsildar,
   Krishnagiri Taluk Office,
   Krishnagiri.

4.R.Sriram								[RESPONDENTS]


Prayer:Writ petition filed under Article 226 of the Constitution of India for issuance of a writ of mandamus to direct the first respondent to consider the petitioner's appeal dated 31.12.2013 for rectification of errors crept in, in the revenue records which were wrongly updated during UDR in respect of the lands measuring to an extent of 0.51.0 Hectares (1.26 Acres) comprised in Survey No.85/4 situated at Poodhimutlu village,  Krishnagiri Taluk,  Krishnagiri District Pursuant to the reports of Tahsildar issued a summon Na.ka.4644/14/B4  dated 09.01.2015  and Revenue divisional Officer issued in Na.ka.1019/2014/G dated 16.11.2015 and issue patta to the petitioner within the time to be stipulated by this Honourable Court.


		For Petitioner	:  Mr.R.Bharath Kumar
		For Respondent	:  Mr.S.Rajeswaran
					   Special Government Pleader

ORDER

The prayer in this petition is to to direct the first respondent to consider the petitioner's appeal dated 31.12.2013 for rectification of errors crept in, in the revenue records which were wrongly updated during UDR in respect of the lands measuring to an extent of 0.51.0 Hectares (1.26 Acres) comprised in Survey No.85/4 situated at Poodhimutlu village, Krishnagiri Taluk, Krishnagiri District Pursuant to the reports of Tahsildar issued a summon Na.ka.4644/14/B4 dated 09.01.2015 and Revenue divisional Officer issued in Na.ka.1019/2014/G dated 16.11.2015 and issue patta to the petitioner.

2.By consent of both sides, the writ petition is taken up for final disposal.

3.According to the petitioner, he made an appeal dated 31.12.2013 to the first respondent seeking for rectification of errors crept in in the revenue records and for issuance of patta in the name of the petitioner. Since no action was taken by the respondents, the petitioner has come up with the present writ petition.

4.Heard both sides.

5.Considering the limited prayer sought for in this petition, this court without expressing any opinion on the merits of the matter directs the first respondent herein to consider the appeal of the petitioner dated 31.12.2013 and dispose of the same after giving notice to the parties concerned, on merits and in accordance with law within a period of four months. The writ petition is disposed of accordingly. No costs.

13.02.2017 vri B.RAJENDRAN,J.

vri To

1.The District Revenue Officer, Krishnagiri.

2.The Revenue Divisional Officer, Krishnagiri.

3.The Tahsildar, Krishnagiri Taluk Office, Krishnagiri.

W.P.No.3449 of 2017

13.02.2017 http://www.judis.nic.in

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