K.Boopalan vs The Government Of Tamilnadu on 25 July, 2016

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Madras High Court

K.Boopalan vs The Government Of Tamilnadu on 25 July, 2016

Bench: M.Sathyanarayanan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 25.07.2016
CORAM

THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN

W.P.No.25686 of 2016
And
W.M.P.No.22004 of 2016

K.Boopalan							... Petitioner 

Vs.

1   The Government of Tamilnadu                 
     rep. by its Secretary,
     Revenue Department,  
     Chennai  600 009.

2   The District Collector,
     Chennai District.

3   The Tashildar,
     Ayanavaram Taluk,
     Chennai District.

4   The Sub Registrar,
     Konnur Sub Registrar Office,
     Chennai-49.              				... Respondents

Prayer:
	Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus directing to the 3 & 4th respondents to dispose of the representation dated 20.6.2016 within a fixed time frame to issuance of Patta to the petitioners vacant land & building situated at Old No.27, New No.31/2, Rajamangalam 7th Street, Villivakkam, Chennai 600 049, within the limits of Chennai District  Ayanavaram Taluk, No.71, Konnur Village, Grama Natham in Old Survey No.224/2A1Pt.  in block No.27  T.S.No.164  to an extent of 1633.5 Sq.ft.m  bounded on the North by T.S.No.173 South by T.S.No.163 & 165  East by T.S.No.160 & West by T.S.No.169  ad measuring North by 63 feets   South by 58 feets  East by 27 feets & West by 27 Feets.  Total extent of 1633.5 Sq.ft.  situated within the limits of Chennai.

		For Petitioner       : No Appearance
		For Respondents	: Mr.P.Sanjai Gandhi
					   Additional Government Pleader

O R D E R

The petitioner claims to be in possession and enjoyment of the land in Old No.27, New No.31/2, Rajamangalam 7th Street, Villivakkam, Chennai 600 049 admeasuring to an extent of 1633.5 sq.ft and it is a Grama Natham land. The petitioner would further state that he has also been issued with nativity certificate no.00005/2014, family card no.01/G/0984054, voter ID and also issued with adar card. The property in question has also been energized by TNEB/TANGEDCO. The petitioner would further state that the property is also subject to statutory levies. The petitioner had approached Revenue Authorities very many times for grant of patta and since no response is forthcoming, submitted representation dated 20.06.2016 to the respondents and since no response is forthcoming, came forward to file this writ petition.

2.The learned counsel appearing for the petitioner is absent. This Court heard the submissions of Mr.P.Sanjai Gandhi, learned Additional Government Pleader who accepts notice on behalf of the respondents.

3.Though the petitioner prayed for a larger relief, this Court in the light of the above facts and circumstances and without going into the merits of the claim projected by the petitioner either in the representation or in the writ petition, directs the third respondent to consider and dispose of the petitioner's representation dated 20.06.2016, in accordance with law and after putting on notice the persons concerned, pass orders, within a period of ten weeks from the date of receipt of a copy of this order and communicate the decision taken, to the petitioner as well as the persons concerned.

4.The writ petition is disposed of accordingly. No costs. Consequently, the connected miscellaneous petition is also closed.

25.07.2016 pri Index: Yes/No Internet: Yes/No M.SATHYANARAYANAN.,J.

pri To 1 The Government of Tamilnadu rep. by its Secretary, Revenue Department, Chennai 600 009.

2 The District Collector, Chennai District.

3 The Tashildar, Ayanavaram Taluk, Chennai District.

4 The Sub Registrar, Konnur Sub Registrar Office, Chennai-49.

W.P.No.25686 of 2016

And W.M.P.No.22004 of 2016 25.07.2016

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