Palanimanickam vs The District Collector on 18 August, 2020

[Cites 1, Cited by 0]

Madras High Court

Palanimanickam vs The District Collector on 18 August, 2020

Bench: D.Krishnakumar

                                                                         W.P.(MD)No.8673 of 2020

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED :18.08.2020

                                                       CORAM

                             THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR

                                             W.P.(MD) No.8673 of 2020

                      Palanimanickam                                   ...Petitioner


                                                            Vs

                      1.The District Collector,
                        Trichy District,
                        Trichy.

                      2.The Revenue Divisional Officer,
                        Trichy,
                        Trichy District.

                      3.The Tahsildar,
                        Thiruverumbur,
                        Trichy District.

                      4.The Taluk Surveyor,
                        Office of the Tahsildar,
                        Thiruverumbur,
                        Trichy District.

                      5.Rajalingam                                     ...Respondents




                      1/5


http://www.judis.nic.in
                                                                            W.P.(MD)No.8673 of 2020

                      PRAYER: Writ Petition filed under Article 226 of the Constitution of
                      India, to issue a Writ of Mandamus, to direct the respondents to dispose
                      the representation given by the petitioner on 02.03.2020 within the
                      stipulated time as prescribed by this Court.


                                For Petitioner       : Mr.K.Sivabalan
                                For R1 to R4         : Mr.P.Kannidevan
                                                       Additional Government Pleader
                                For R5               : Mr.S.Krishnan

                                                  ORDER

This writ petition is filed to direct the respondents to dispose of the petitioner's representation dated 02.03.2020.

2.According to the petitioner, though he made a representation dated 02.03.2020, to the 1st respondent seeking to conduct an enquiry in respect of surveying the petition mentioned property, so far, no action has been taken by the 1st respondent. Hence, the petitioner is before this Court.

3.The learned Additional Government Pleader appearing for the respondents 1 to 4 has produced a copy of the proceedings of the 3rd 2/5 http://www.judis.nic.in W.P.(MD)No.8673 of 2020 respondent in Na.Ka.A2/2936/2020, dated 10.08.2020, wherein, it had been stated that for filing necessary documents, the 5 th respondent had sought time. For providing opportunity to the 5th respondent, 45 days of time has been granted to the 5th respondent.

4.In the light of the above, this Court is inclined to pass the following direction:-

the 3rd respondent is directed to consider the petitioner's representation dated 02.03.2020, to conduct an enquiry and pass appropriate orders on merits and in accordance with law, after providing opportunities to the parties concerned, within a period of twelve weeks from the date of receipt of a copy of this order.

5.With the above direction, this Writ Petition is disposed of. No costs.

                      Index : Yes / No                                    18.08.2020
                      Internet : Yes / No
                      mm



                      3/5


http://www.judis.nic.in
                                                                             W.P.(MD)No.8673 of 2020

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

1.The District Collector, Trichy District, Trichy.

2.The Revenue Divisional Officer, Trichy, Trichy District.

3.The Tahsildar, Thiruverumbur, Trichy District.

4.The Taluk Surveyor, Office of the Tahsildar, Thiruverumbur, Trichy District.

4/5

http://www.judis.nic.in W.P.(MD)No.8673 of 2020 D. KRISHNAKUMAR, J.

mm W.P.(MD) No.8673 of 2020 18.08.2020 5/5 http://www.judis.nic.in

Unlock Advanced Research with PRISMAI

Madras High Court