Madras High Court
B.Vincent vs The Government Of Tamil Nadu on 29 August, 2019
Bench: S.Manikumar, Subramonium Prasad
W.P.No.26381 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.08.2019
CORAM:
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
and
THE HONOURABLE MR.JUSTICE SUBRAMONIUM PRASAD
W.P.No.26381 of 2017
B.Vincent ... Petitioner
Vs
1. The Government of Tamil Nadu,
Represented by its Secretary and Commissioner,
Revenue Administration,
Chepauk, Chennai - 600 005.
2. The District Collector,
O/o. The District Collector,
Tiruvallur District, Tiruvallur.
3. The District Collector,
O/o. The District Collector,
Kancheepuram District,
Kancheepuram. ... Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
issuance of a writ of mandamus, directing the 1st respondent to transfer the
revenue administration of two villages namely Palanjur and
Pappanchataram from 3rd respondent District to 2nd respondent District as
per the Special Tiruvallur District Government Notification No.1, dated
19.01.1999.
For Petitioner : Mr.K.Balasubramaniam
For Respondents : Mr.Akhil Akbarali
Government Advocate.
http://www.judis.nic.in
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W.P.No.26381 of 2017
ORDER
(Order of this Court was made by S.MANIKUMAR, J.) Petitioner, an Ex-President of Chembarambakkam Village Panchayat and a local resident of Pappanchataram Village, has filed the instant Public Interest Writ Petition, for a mandamus, directing the Secretary and Commissioner of Revenue Administration, Government of Tamil Nadu, Chennai, the 1st respondent, to transfer the revenue administration of two villages, namely, Palanjur and Pappanchataram from 3rd respondent District (Kancheepuram) to 2nd respondent District (Tiruvallur) as per the Special Tiruvallur District Government Notification No.1, dated 19.01.1999.
2. Supporting the prayer sought for, petitioner has averred as under.
(i) During the year 1997, Chengai MGR District was bifurcated and two new district's were formed namely Kancheepuram and Tiruvallur. After the bifurcation of two new district's, the Government of Tamil Nadu vide a Special Tiruvallur District Government Notification No.1 dated 19.01.1999, has listed the villages comprised in Tiruvallur and Poonamallee Taluk, as such 49 villages comes under Poonamallee Taluk.
(ii) Even after bifurcation of two districts, two villages namely Palanjur and Pappanchataram, which formed part of the list of villages in http://www.judis.nic.in 2/14 W.P.No.26381 of 2017 Tiruvallur District were not fully controlled by the District administration of Tiruvallur. The two villages come under Chembarambakkam Panchayat in Tiruvallur District. While so, the Revenue Administration namely Land Records, Tax, Death & Birth Records, Legal Heir, Electricity Connections, Village Administrations are forming part of Kancheepuram District. It is pertinent to note that Village Panchayat, Police Station, Health, Education, Family Card are maintained by the Tiruvallur District administration.
(iii) On 19.01.1999, the Government of Tamil Nadu vide a Special Tiruvallur District Government Notification No.1 dated 19.01.1999 has published the list of villages in Tiruvallur District, as such the said village namely Palanjur (Village No.13) was listed as item 31 under the Poonamallee Taluk.
(iv) Revenue Administration is administered by District Collector, Kancheepuram, the 3rd respondent and all other departments are administered and controlled by the District Collector, Tiruvallur 2nd respondent, the people living in the said two villages are forced to approach the District Collector, Tiruvallur District and the District Collector, Kancheepuram District/2nd and 3rd respondents, respectively, for sorting out their grievances. Further, people residing in the two villages are made http://www.judis.nic.in 3/14 W.P.No.26381 of 2017 to travel to 2nd and 3rd respondent office for sorting out their grievances.
(v) On 25.11.2008 the then Member of the Legislative Assembly, Poonamallee Constitution Late D.Sudarsanam has sent a representation to the 1st respondent for attaching revenue administration of the said Palanjur Village to the Tiruvallur District as per the Special Tiruvallur District Government Notification No.1 dated 19.01.1999. On 02.07.2010 the then Member of Legislative Assembly Mr.Jagan Moorthy has sent a representation to the 2nd respondent to attach the said Palanjur village to Tiruvallur District.
(vi) During his tenure as President of Chembarambakkam Panchayat, petitioner has sent various representations dated 22.09.2009 and 22.06.2010 to various authorities including the respondents herein for transferring the revenue administration from Kancheepuram District to Tiruvallur but till date no action has been taken on his representations. On 20.10.2010, & 30.01.2017, petitioner has sent a representations to the Member of Parliament, Tiruvallur Constituency, enclosing all the relevant documents.
Petitioner has also approached the 2nd respondent and handed over a representation for transferring the revenue administration. Detailed representation dated 09.09.2017, was also sent to the respondents.
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(vii) District Collector, Kancheepuram, the 3rd respondent herein by his proceedings in Na.Ka.No.69/2010 dated 13.12.2010 has given his recommendations to the 1st respondent to transfer the revenue administration of the said two villages to the 2nd respondent District. In line with the 3rd respondent, District Collector, Tiruvallur, the 2nd respondent also by his proceedings in Na.ka.No.27526/2008/Aa1 dated 23.02.2011 to the Secretary and Commissioner of Revenue Administration, Government of Tamil Nadu, Chennai, the 1st respondent herein has also recommended for transfer of revenue administration of the said villages Palanjur and Pappanchataram to the 2nd respondent district (Tiruvallur).
Despite the above, as there was no action on the part of the respondents, petitioner has filed the instant writ petition for the relief stated supra.
3. Proceedings of the District Collector, Kancheepuram, the 3rd respondent in Na.Ka.No.69/2010 dated 13.12.2010, is as follows:
tpLeh; bgWeh;
khtl;l Ml;rpj; jiyth; Kjd;ik brayh; kw;Wk; tUtha;
fhŠÁòu«; khtl;lk;. epht
; hf Mizah;. nghplh; nkyhz;ik
fhŠÁòu«; kw;Wk; nghplh; jzpfF
; k; Jiw.
nrg;ghf;fk;. brd;id?5/
e/f/69-2010 , ehs; 13/12/2010/
ma;ah.
bghUs;;. kf;fs; bjhif fzf;bfLg;g[?fhŠÁòu«; khtl;lk;?jpUg;bgUk;gJ [ hh; tl;lk;?
nktYhh;Fg;gk; M fpuhkk; kJuh gHPNh; kw;Wk; ghg;ghd; rj;jpuk; fpuhk';fs;?brk;guk;ghf;fk; Cuhl;rpa[ld; ,izj;jpUg;gJ? jpUts;Sh:
khtl;lk; kw;Wk; g{e;jky;yp tl;lj;Jld; ,izg;gJ?bjhlh;ghf/ ghh;it. 1 TLjy; Mizah;. tUtha; eph;thfk;. brd;id?5 mth;fspd;
mth;fspd; foj vz; gzp 6(4)-10168-2006 ehs; 04/03/2006/ 2 tl;lhl;rpah; jpUg;bgUk;gJ[ hh; foj vz; e/f/2300-2010 m1 ehs; 22/06/2010/ 3 tUtha; nfhl;l mYtyh; fhŠÁòu«; fojk; e/f/2161-2010 m7 ehs; 02/07/2010/ 4 khtl;l Ml;rpah; jpUts;Sh: ; foj vz; e/f/21782-09 a[2 ehs;
http://www.judis.nic.in 5/14 W.P.No.26381 of 2017 06/07/2010/ 5 ,af;Feh;. kf;fs; bjhif fzf;bfLg;g[ brd;id?90 ,?bkapy; fojk; ehs; 14/07/2010/ 6 tl;lhl;rpah;. jpUg;bgUk;g[Jhh; foj vz; e/f/2300-2010 m1 ehs; 17/07/2010/ ?????
fh";rpg[uk; khtl;lk; jpUg;bgUk;g[Jhh; tl;lk; nktS:hF ; g;gk; M fpuhkj;Jl;d ,ize;Js;s kJuh fpuhk';fshd gH";Nh; kw;Wk; ghg;ghd;rj;jpuk; fpuhk';fspy; kf;fs; bjhif fzf;bfLg;g[ gzp eilbgwhky; ,Ue;J te;jJ/ nkw;go fpuhk kf;fs; jpUts;Sh: ; khtl;lk; g{e;jky;yp tl;lj;jpy; brk;guk;ghf;fk; Cuhl;rpapnyna nkw;go ,uz;L kJuh fpuhk';fspYk; midj;J muR eyg;gzpfs; bjhlu ntz;Lk; vd;w nfhhpf;ifia Kd; itj;J nghuhl;l';fs; bra;J te;jjhy; kf;fs; bjhif fzf;bfLg;g[ gzpapid epakpff; g;gl;l mYtyh;fshy; nkw;bfhs;s ,ayhj epiy ,Ue;jJ/ ,J bjhlh;ghf Kd;djhf jpUts;Sh: ; khtl;l Ml;rpaUf;F ,t;tYtyf foj K:yk; nkw;go ,uz;L fpuhk';fspYk; g{e;jky;yp tl;lhl;rpaiuf; bfhz;L kf;fs; bjhif fzf;bfLg;g[ elj;j nfl;Lf; bfhs;sg;gl;lJ/ g{e;jky;yp tl;lhl;rpah; nkw;go fz;fbfLg;g[ gzp g{e;jky;yp tl;l fzf;bfLg;ghsh;fisf; bfhz;L Jtf;fpanghJ gHPNh; fpuhkj;jpwF ; jdpahf FwpaPL vz; tH';f ntz;Lk; vdt[k; mjd;gpd;dnu fz;fbfLg;g[ elj;jg;gl ntz;Lk; vd brk;guk;ghf;fk; Cuhl;rp kd;w jiyth; bjhptpj;J gzp nkw;bfhs;s mDkjpf;ftpy;iy/ nkw;go fpuhkj;jpw;F jdp FwpaPL tH';FtJ rk;ge;jkhf jpUts;Sh: ; khtl;l Ml;rpah; mth;fs; kf;fs; bjhif fzf;bfLg;g[ ,a;fFeUf;F mwpf;if mDg;gpajpy; fpuhkj;jpd; bgaiu kl;Lk; vGjp fzf;bfLg;g[ elj;j mwpt[iu tH';fpapUe;jhh;/ nkYk; fzf;bfLg;g[ rk;ge;jkhd Mtz';fis jdpahf itj;jpUe;J fpuhk khw;w';fs; Fwpj;J Miz fpilf;fg; bgw;w gpd; chpa eltof;if nkw;bfhs;syhk; vdt[k; mwpt[iu tH';fpapUe;jhh;/ mjd;go fzf;bfLg;g[ gzp Jt';Ftjw;F brd;w nghJ 17/07/2010 md;Wk; jiyth; kw;Wk; bghJ kf;fs; mDkjpff; tpy;iy vd jpUg;bgUk;g[Jhh; tl;lhl;rpah; ghh;it 5y; fz;Ls;s fojj;jpy; bjhptpj;jpUe;jhh;/ nkw;fhQqk; kJuh fpuhk';fis g{e;jky;yp tl;lj;jpy; nrh;g;gJ bjhlh;ghf ,t;tYtyf foj vz; e/f/42355-2004 m7 ehs; 17/10/2004y; nktS:hF ; g;gk; fpuhk g[y vz; 330 Kjy; 428 tiu xU';fpize;J ,Ug;gjhy; gPrhaj;J epht ; hfj;ij g{e;jky;ypapy; ,Ue;J gphpj;J jpUg;bgUk;gJ[ hh; Cuhl;rp xd;wpaj;jpy; cs;s jz;lyk; fpuhk Cuhl;rpa[ld; ,izf;fyhk; my;yJ brl;og;ngL fhl;lfuk; kw;Wk; gHPNh; fpuhk';fs; ml';fpa jpd gPrhaj;J Vw;gLj;jyhk; vd;W brd;id tUtha; epht ; hf MizaUf;F fUj;JU mDg;gg;gl;Ls;sJ/ jpU/rz;Kfk; vd;gth; brd;id cah;ePjpkd;wj;jpy; ePjpg;nguhiz vz; 2742-2006 bjhlh;ej; tHf;fpy; gHPNh; fpuhkj;jpid jpUts;Sh: ; khtl;lj;jpy; nrh;ff; Miz nfhug;gl;lJ/ ,e;j tHf;fpy; jpUts;Sh: ; khtl;l Ml;rpah; jhf;fy; bra;j gjpYWjp Mtzj;jpy; rl;lkd;w vy;iy rPuikg;g[ FGtpd; jilahiz tpyf;fg;gl;lgpd;g[ jpUts;Sh: ; khtl;lj;jpy; gHPNh; Ff;fpuhkk; nrh;ff; eltof;if nkw;bfhs;sg;gLk; vd bjhptpj;jjpd; mog;gilapy; gHPNh; Ff;fpuhkj;jpid jpUts;Sh: ; khtl;lj;jpy; nrh;ff; rl;ltpjpfspd;go vjphkDjhuh;fs; eltof;if nkw;bfhs;s 12/07/2006 njjpa jPh;g;gi [ uapy; bjhptpf;fg;gl;Ls;sJ/ jpUts;Sh: ; khtl;l Ml;rpj; jiytu; mtu;fspd; foj vz;/ neKf 25778/2005 m1 ehs; 01/02/2006?y; bghJ tpepnahf FLk;g ml;ilfs; g{e;jky;yp tl;lj;jpYk; thf;fhsu; gl;oay; g{e;jky;yp rl;lkd;w bjhFjpapYk; fpuhk g";rhaj;J tup kw;Wk; mju tupfs; brk;gughf;fk; g";rhaj;jpw;F brYj;jp tUtjhYk; jpUts;Su: ; khtl;lj;Jld; ,izf;fyhk; vd brd;id tUtha; epu;thf MizaUf;F fUj;JU mDg;gg;gl;Ls;sJ/ ,e;neu;tpy; g{e;jky;yp rl;lkd;w cWg;gpdu; gH";Nu; fpuhkj;jpid jpUts;Su: ; khtl;lj;Jld; ,izf;fg;gl ntz;Lk; vd;w nfhupf;ifapid ,t;tYtyfj;jpw;F mDg;gp tUtha;jJ ; iw muR brayu; mwpf;if nfhupapUe;jhu;/ nkw;go fpuhkk; bjhlu;ghf jw;nghJ jpUg;bgUk;g[Ju; tl;lhl;rpau; mYtyfj;jhy;
m) epy epu;thfk; bjhlu;ghf midj;J tUtha;j; Jiw gzpfs; M) rhjprr; hd;Wfs;. tUkhdr; rhd;Wfs;. ,Ug;gplr; rhd;Wfs;. thupR. gpwg;g[. ,wg;gr[ ; rhd;Wfs;/ ,) epytup tNy;
<) Kjpnahu; cjtpj; bjhif kw;Wk; cjtpj; bjhif gzpfs;. Mfpait nkw;bfhs;sg;gLtjhft[k;
nkYk; jpUts;Su: ; khtl;l tUtha; epu;thfj;jhy;
m) czt[g; bghUl;fs; kw;Wk; FLk;g ml;il tH';Fjy; M) Mz;LnjhWk; ,ytr ntl;or; nriy tH';Fjy; ,) ,ytr tz;zj; bjhiyf;fhl;rpg; bgl;o tH';Fjy; <) nju;jy; thf;fhsu; g[ifg;glk; vLj;jy; kw;Wk; nju;jy; elj;Jjy; bjhlu;ghd Mfpa gzpfs; nkw;bfhs;sg;gLtjhft[k; nk‰bfhŸs¥g¥gLtjhfΫ ÂU¥bgU«òJh® t£lh£Áa m¿¡if étu¤Âid muR¡F Ï›tYf foj v© e.f.36335-2008 m7 ehŸ 27.11.2008 _y« mD¥g¥g£LŸsJ.
k¡fŸ bjhif fz¡bfhL¥ò gâæ‹ Kjš f£lkhd Å£L¥g£oaš jahç¥ò gâ KoΉW k¡fŸ fz¡bfL¥ò Ïu©lh« gâ Ã¥utç 2011š Jt§»ÍŸsJ. V‰fdnt jahç¡f¥g£l Mtz§fŸ fhŠÁòu« mšyJ ÂUtŸq® kht£l« vÂY« nr®¡f¥glhkš jåahf it¡f¥g£LŸsJ.
http://www.judis.nic.in 6/14 W.P.No.26381 of 2017 K¡fŸ bjhif fz¡bfL¥ò Ïu©lh« f£l gâ Jt§Ftj‰F K‹ò gHŠN® F¡»uhk« ÂUtŸq® kht£l¤Jl‹ Ïiz¡f elto¡if nk‰bfhŸs nt©oa mtÁa« vGªJŸsJ. M›th¿šyhkš bjhl®ªJ gâæid Jt¡»dhš bghJk¡fëläUªJ bgça mséš v®¥ò« M®¥gh£lK« vH thŒ¥òŸsJ.
vdnt, fhŠÁòu« kht£l« ÂU¥bgU«òJh® t£l« nktq®F¥g« M »uhk¤Â‹ kJuh »uhk§fŸ gHŠN® k‰W« gh¥gh‹r¤Âu« M»at‰iw ÂUtŸq® kht£l« óªjkšè t£l¤Jl‹ Ïiz¡f elto¡if nk‰bfhŸsyh« vd bjçé¤J¡ bfhŸ»nw‹.
Ïiz¥ò – m£ltiz j§fŸ c©ikÍŸs, kht£l M£ÁaU¡fhf.
efš Ïa¡Fe®, k¡fŸ bjhif fz¡bfL¥ò , br‹id-90 jftY¡fhf rk®¥Ã¡f¥gL»wJ kht£l M£Á ¤ jiyt®, ÂUtŸq®.-cça elto¡if¡fhf (Ïiz¥òl‹) tUthŒ nfh£l mYty® fhŠÁòu« k‰W« ÂUtŸq® t£lh£Áa® ÂU¥bgU«òJh® k‰W« óªjkšè Ïiz¥ò tUthŒ »uhk« nktq® F¥g« M »uhk« (gh¥gh‹r¤Âu«) k‰W« (gHŠN®) tUthŒ »uhk¤Â‹ bkh¤j k¡fŸ bjhif (2001-« M©o‹go) 5485 (gh¥gh‹r¤Âu« 2865, gHŠN® 2620) nk‰go »uhk« j‰nghJ ml§»a t£l« fhŠÁòu« kht£l« ÂU¥bgU«òJh® t£l« nk‰go »uhk« j‰nghJ nr®¡f nt©oa t£l« ÂUtŸq® kht£l« óªjkšè t£l« nk‰go »uhk« j‰nghJ ml§»a Cuh£Á ÂUtŸq® kht£l« br«gu«gh¡f« Cuh£Á nk‰go »uhk« j‰nghJ ml§»a Cuh£Á x‹¿a« ÂUtŸq® kht£l« óªjkšè x‹¿a« nk‰go »uhk« j‰nghJ nr®¡f Cuh£Á x‹¿a« ÂUtŸq® kht£l« óªjkšè x‹¿a«
4. Proceedings of the District Collector, Tiruvallur, the 2nd respondent in Na.ka.No.27526/2008/Aa1 dated 23.02.2011, is as follows:
mD¥òe® bgWe®
ÂU.T.P.uhn#Z, Ï.M.g., Kj‹ik¢ bray® k‰W«
kht£l M£Áa®, tUthŒ ã®thf Miza®,
ÂUtŸS® kht£l«, tUthŒ ãUthf«,
ÂUtŸS®. ngçl® nkyh©ik k‰W« ngçl®
jâ¡F« Jiw,
nr¥gh¡f«, br‹id–5.
e.f.27526/2008/m1 ehŸ. 23.02.2011
mŒah,
bghUŸ - M£Á všiy – ÂUtŸS® kht£l«, óéUªjtšè t£l« gHŠN® »uhk«,
óéUªjtšè gŠrha¤J ôåaåš cŸsJ – gHŠN® »uhk bghW¥òfis ÂU¥bgU«òö® t£l¤ÂèUªJ óéUªjtšè t£l¤Â‰F kh‰w« brŒa¡ nfhçaJ – ÃnuuizfŸ mD¥Ã it¥gJ – bjhl®ghf., gh®it - Ïiz Miza®, tUthŒ ãUthf«, ngçl® nkyh©ik k‰W« ngçl® jâ¡F« Jiw, nr¥gh¡f«, br‹id-5, ne.K.f.v©. gâ 6(4) 54435/2002, ehŸ. 22.07.2004, Ï›tYtyf ne.K.f. 25778/2005/m1Ï njÂ. 01.02.2006 A.C., 4 (R.A), Chennai-5 foj« e.f. gâ 6(4) 10168/2006, ehŸ.
http://www.judis.nic.in 7/14 W.P.No.26381 of 2017 06.04.2006.
muR Jiz brayhs®, tUthŒ ãUthf« foj v©. 24759 t.ã. 1/2008, ehŸ. 18.06.2008.
kht£l M£Á¤ jiyt® fhŠÁòu« e.f. 5971/2011/m1, ehŸ. 21.02.2011. kht£l M£Á¤ jiyt®, fhŠÁòu« e.f. 597/2011/m1, ehŸ. 22.02.2011 ************ gh®itæš f©LŸs ne®ÎfS¡F fåthd ftd« nt©l¥gL»wJ. 1996« M©L muR, br§f‰g£L v«.í.M®. kht£l¤Âid ÂUtŸS® k‰W« fhŠÁòu« kht£l§fshf¥ Ãç¤jnghJ, V‰fdnt ÂU¥bgU«òö® t£l¤Âš ml§»æUªj gHŠN® »uhk¤ij ÂUtŸS® kht£l« óéUªjtšè Cuh£Á x‹¿a¤ÂY« óéUªjtšè tUthŒ t£l¤ÂY« cŸ ml¡f¥g£L Ãç¡f¥g£lJ. MdhY« nk‰go gHŠN® »uhk« j‰nghJ fhŠÁòu« kht£l«, ÂU¥bgU«òö® t£l«, nktS® F¥g« ‘M’ »uhk¤Jl‹ Ïiz¡f¥g£L Ïa§»tU»wJ. Ϫj gHŠN® »uhk« fhŠÁòu« kht£l« ÂU¥bgU«òö® t£l¤ÂYŸs nktS® F¥g« ‘M’ tUthŒ »uhk¤Â‰F c£g£l Á‰ù® (Hamlet) MF«. Ϫj gHŠN® Á‰ù® (Hamlet) nktS® F¥g« ‘M’ »uhk òy v©. 330 Kjš 428 tiuæyhd òy v©fis¡ bfh©ljhF«. Ï¥òy v©fŸ nktS® F¥g« »uhk tiugl¤Ânyna ml§»aitahF«.
Ïnj nktS® F¥g« »uhk¤Âš nkY« br£o¥ngL k‰W« fh£lfu« M»a Á‰ù®fŸ (Hamlet) cŸsd. nk‰f©l Á‰ù®fŸ (Hamlet) ÑœfhQ« étu¥go »uhk Cuh£Á k‹w§fë‹ Ñœ Ïa§» tU»‹wd.
1. br£o¥ngL - j©ly« gŠrha¤J fhŠÁòu« kht£l«, ÂU¥bgU«òö® Cuh£Á x‹¿a«
2. fh£lfu« - nktS® F¥g« fhŠÁòu« kht£l«, gŠrha¤J ÂU¥bgU«òö® Cuh£Á x‹¿a«
3. gHŠN® »uhk« - br«gu«gh¡f« ÂUtŸS® kht£l«, gŠrha¤J óéUªjtšè Cuh£Á x‹¿a«.
fhŠÁòu« kht£l«, ÂU¥bgU«òö® tUthŒ t£l«, v©. 54. nktS® F¥g« ‘M’ »uhk¤Âš cŸs gHŠN® v‹w Á‰ùiu, ÂUtŸS® kht£l«, óéUªjtšè t£l«, br«gu«gh¡f« tUthŒ »uhk¤Jl‹ Ïiz¡f, gHŠN® »uhk k¡fS«, br«gu«gh¡f« Cuh£Á k‹w¤ jiytU« nfhç¡if it¤JŸsd®. ÏJ bjhl®ghf fhŠÁòu« kht£l M£Á¤jiyt® Ñœf©lthW m¿¡if mD¥Ã cŸsh®.
gHŠN® c£g£l nk‰go _‹W »uhk§fS¡fhd tUthŒ t£l k‰W« »uhk¡ fz¡FfŸ ÂU¥bgU«òö® t£lh£Áa® mYtyf« k‰W« nktS® F¥g« ‘M’ »uhk¤Â‹ Ñœ guhkç¡f¥g£L tU»‹wd. fhŠÁòu« kht£l«, ÂU¥bgU«òö® t£l¤Âš gHŠN® Á‰ù®¡bfd (Hamlet) jåahf »uhk v© tH§f¥gléšiy. Ϫj »uhk¤Â‰bfd jåahf »uhk¡ fz¡F« guhkç¡f¥gLtšiy. gHŠN®, fhŠÁòu« kht£l«, ÂU¥bgU«òö® t£l«, nktS® F¥g« »uhk¤Â‹ c£gFÂahfnt mikªJŸsJ.
gHŠN® »uhk«, fhŠÁòu« kht£l«, ÂU¥bgU«òö® tUthŒ t£l¤Âš cŸs nktS® F¥g« »uhk¤Â‹ c£gFÂahfnt ÏU¥ÃD«, th¡fhs® fz¡bfL¥ò, th¡fhs® milahs m£il, Foik¥bghUŸ éãnahf«, FL«g m£il, Ïytr nt£o nriyfŸ tH§Fjš M»ait ÂUtŸS® kht£l« óéUªjtšè t£lh£Áauhnyna tH§f¥g£L tU»‹wd. nk‰go »uhk« fhŠÁòu« kht£l«, ÂU¥bgU«òö® tUthŒ t£lh£Áaç‹ f£L¥gh£oY«, »uhk Cuh£Á ÂUtŸS® kht£l¤ij¢ nr®ªj br«gu«gh¡f« Cuh£Á k‹w¡ f£L¥gh£o‰FŸS« tUtjhš, Cuh£Á k‹w¥ gâfS¡fhd ã xJ¡ÑL bgWtÂY«, Ïju fhuz§fëdhY«l mo¡fo r£l« k‰W« xG§F Ãu¢rid V‰gL»wJ. nk‰go gHŠN® »uhk« ÂUtŸS® kht£l muÁjœ Áw¥ò btëpL v©. 1, ehŸ. 19.01.1999‹go óªjkšè t£l »uhk¥ g£oaèš tçir v©. 31š, tUthŒ »uhk v© 13 gHŠN® vd gÂth»ÍŸsJ. j‰nghJ eilbg‰WtU« 2011« M©L k¡fŸ bjhif¡ fz¡bfL¥ò¥ gâæ‹nghJ nk‰go »uhk¤ij ÂUtŸq® kht£l«, óéUªjtšè tUthŒ t£l¤Jl‹ nr®¡f nt©L« v‹w http://www.judis.nic.in 8/14 W.P.No.26381 of 2017 nfhç¡ifæ‹ mo¥gilæš fz¡bfL¥ò¥gâ brŒa élhkš »uhk k¡fŸ M£nrgiz brŒtjhš k¡f£bjhif fz¡bfhL¥ò¥ gâia el¤j Ïayéšiy.
vdnt, Ϫãiyæš, fhŠÁòu« kht£l«, ÂU¥bgU«òJh® tUthŒ t£l«, nktq® F¥g« M »uhk¤Âš ml§»a gHŠN® k‰W« gh¥gh‹r¤Âu« M»a Á‰Wh®fis ÂUtŸq® kht£l«, óéUªjtšè t£l¤Jl‹ Ïiz¡f, fhŠÁòu« kht£l M£Á¤jiyt® jilæ‹ik¢ rh‹W më¤JŸsh®.
vdnt, fhŠÁòu« kht£l«, ÂU¥bgU«òJh® t£l«, 54 nktq® F¥g« M »uhk¤Âš ml§»a gHŠN® k‰W« gh¥gh‹r¤Âu« M»a ÏU Á‰Wh®fisÍ« (Hamlets) ÂUtŸq® kht£l muÁjœ Áw¥ò btëpL v©.1. ehŸ. 19.01.1999‹go, ÂUtŸq® kht£l«, óéUªjtšè t£l »uhk g£oaèš tçir v©.31š tUthŒ v©.13 gHŠN® vd V‰fdnt m¿é¡if btëæ£LŸsgo, ÂUtŸq® kht£l«, óéUªjtšè t£l¤Âš nr®¤J Miz Ãw¥Ã¡fyh« vd¥ gçªJiu brŒ»nw‹.
ϤJl‹, Ñœ¡f©l Mtz§fŸ Ïiz¤J mD¥g¥gL»‹wd v‹gijÍ« bjçé¤J¡ bfhŸ»nw‹.
ÂUtŸq® kht£l muÁjœ Áw¥ò btëpL v©.1. ehŸ. 19.01.1999‹ efš fhŠÁòu« kht£l M£Á¤jiytuJ 22.02.2011 njÂæ£l m¿¡if efš kht£l khWjY¡fhd got m¿¡if t. étu§fŸ j‰nghJŸs »uhk« Ãç¡f nfhu¥g£LŸs Ãçéid¡F v© »uhk« Ë vŠÁÍŸs »uhk«
1. »uhk¤Â‹ bga® 54. nktq® F¥g« gHŠN® br£o¥ngL M gh¥gh‹r¤Âu« fh£lfu« tUthŒ v© Ïšiy (F¡»uhk«)
2. gu¥gsÎ m. 14.63.5 2.05.0 12.58.5 M. 281.69.5.158 169.01.5 112.68.0 Ï. 158.09.0 115.60.5 42.48.5
3. k¡fŸ bjhif 2001« M©L k¡fŸ 2001« M©L k¡fŸ bjhif bjhif fz¡bfL¥ò fz¡bfL¥Ã‹go v‹gjhš, k¡fŸ 5798 bjhif étu« jåahf F¿¥Ãlhkš nktq® F¥g« »uhk¤Âš nr®¡f¥g£LŸsJ.
4. òy v© 266-428=63 330-428=99 266-329=64
5. ãy tUthŒ 12000 8000 4000
6. vªj »uhk ã®thf nktq® F¥g« M nktq® F¥g« mYtyç‹ f£L¥gh£oš j‰nghJ cŸsJ.
7. ntW »uhk ã®thf br«gu«gh¡f« mYtyç‹ f£L¥gh£oš bfh©L tu nt©oæUªjhš mªj »uhk ã®thf mYtyç‹ bghW¥Ãš cŸs »uhk§fë‹ bga®
8. Cuh£Áæ‹ bga® óéUªjtšè br«gu«gh¡f«
5. On 13.10.2017, a Hon'ble Division Bench of this Court has passed http://www.judis.nic.in 9/14 W.P.No.26381 of 2017 the following order:
" This writ petition by way of public interest has been filed seeking a writ in the nature of mandamus directing the first respondent to transfer the revenue administration of two villages, namely, Palanjur and Pappanchataram, from third respondent District to second respondent District, as per the Special Tiruvallur District Government Notification No.1, dated 19.01.1999.
2. In 1997, Chengai MGR District was bifurcated and two new districts were formed, namely, Kancheepuram and Tiruvallur. After the bifurcation of Chennai MGR District into two new districts, the Government of Tamil Nadu issued the public notice referred to above listing the villages comprised in Tiruvallur and Poonamallee Taluk, which come under Tiruvallur District. The list reveals that 96 villages under Tiruvallur Taluk and 49 villages under Poonamallee Taluk now form part of Tiruvallur District.
3. It is the case of the petitioner that while the revenue records, namely, Land records, Tax, Death & Birth records, and records of Legal Heirs, Electricity Connections, etc., are still maintained in Kancheepuram, the Village Panchayat records, Education records, Family Card, etc., are maintained by the Tiruvallur District administration.
4. Prima facie, if the districts have been bifurcated, the records pertaining to the concerned districts would have to be transferred to those districts. In other words, records pertaining to villages in Kancheepuram District cannot continue to remain with authorities of Tiruvallur District and vice versa.
5. Mr.T.N.Rajagopalan, learned Government Pleader (In-
http://www.judis.nic.in 10/14 W.P.No.26381 of 2017 charge appearing on behalf of the State seeks time to obtain instructions in this regard.
6. This writ petition be listed on 30.10.2017."
6. Thereafter, on 14.12.2017, a Hon'ble Division Bench of this Court has passed the following order:
"Mr.T.N.Rajagopalan, the learned Government Pleader (in charge) has produced a letter given by the Revenue Secretary, dated 02.11.2017, stating that the matter is under consideration of the Government, and hence, he requests time.
List on 29.01.2018."
7. Letter of the Principal Secretary and Commissioner of Revenue and Administration, Chennai in e/f/vz;/gzp 6(3)-27063-2012 dated 02.11.2017 addressed to the Government Pleader, High Court, Madras, is reproduced hereunder.
foj e/f/vz;/gzp 6(3)-27063-2012 ehs; 02/11/2017 ma;ah.
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? bjhlu;ghf/ ghu;it: 1/ ePjg;nguhiz kD vz;/26381-2017. muR tHf;fwp"u; fojk; ehs; 21/10/2017/ 2/ jpUts;Su: ; khtl;l Ml;rpahpd; foj vz;/27526-2008-m1. ehs; 10/03/2017/ 3/ fh";rpg[uk; khtl;l Ml;rpahpd; foj vz;/27526-2008-m1. ehs; 29/10/2017/ ********** http://www.judis.nic.in 11/14 W.P.No.26381 of 2017 ghu;itapy; fhQqk; foj';fspd; kPJ j';fsJ ftdj;ij <u;f;f tpiHfpnwd;/
2) ,e;neu;tpy;. fh";rpg[uk; khtl;lk;. _bgUk;g[J}u; tl;lk;. nktY}u; Fg;gk; "B" tUtha; fpuhkj;jpy; gH";R{u; kw;Wk; ghg;ghd;rj;jpuk; Ff;fpuhk';fis jpUts;Su: ; khtl;lj;Jld; ,izf;Fk; nfhhpf;if bjhlu;ghf ePjpg;nghuhiz kD vz;/26381-2017 jpU/gp/tpd;brd;l; vd;gtuhy; tHf;F bjhlug;gl;Ls;sJ/ ,JFwpj;J fh";rpg[uk; kw;Wk; jpUts;Su: ; khtl;l Ml;rpau;fsplk; TLjy; mwpf;if muRf;F mDg;g[tjw;F VJthf nfhug;gl;Ls;sJ/ ,U khtl;l Ml;rpj; jiytu;fspd; mwpf;ifapd; mog;gilapy; muRf;F Kd;bkhHpt[fs; mDg;gp murhiz bgw ntz;oa[ss ; J/ murhiz bgw rpwJ fhyk;
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8. On instructions from the Assistant Commissioner, office of the Commissioner of Revenue Administration, Mr.E.Manoharan, learned Additional Government Pleader submitted that proposal for transferring the Revenue Administration of two villages viz., Palanjur and Pappanchatiram from Kancheepuram District to Thiruvallur District, as per the Special Tiruvallur District Government Notification No.1, dated 19.01.1999 would be sent to the Secretary and Commissioner of Revenue Administration, Government of Tamil Nadu, 1st respondent within ten days from the date of receipt of the copy of the order made in this writ petition and he further requested to grant sufficient time for the Government to pass orders.
9. Placing on record the submission of the learned Additional http://www.judis.nic.in 12/14 W.P.No.26381 of 2017 Government Pleader, Commissioner of Revenue Administration, Chepauk, Chennai is directed to send a proposal within 10 days from the date of receipt of a copy of this order for transfer of Revenue administration of the abovesaid villages.
10. On receipt of the same, Principal Secretary to the Government, Revenue Administration, Government of Tamil Nadu is directed to pass suitable orders within six weeks from the date of receipt of a copy of this order. With the above directions, the writ petition is disposed of. No Costs.
[S.M.K., J.] [S.P., J.] 29.08.2019 Index: Yes Internet: Yes Speaking / Non-speaking Order ars http://www.judis.nic.in 13/14 W.P.No.26381 of 2017 S.MANIKUMAR, J.
AND SUBRAMONIUM PRASAD, J.
ars/dm To
1. The Secretary and Commissioner, Government of Tamil Nadu, Revenue Administration, Chepauk, Chennai - 600 005.
2. The District Collector, O/o. The District Collector, Tiruvallur District, Tiruvallur.
3. The District Collector, O/o. The District Collector, Kancheepuram District, Kancheepuram.
W.P.No.26381 of 201729.08.2019 http://www.judis.nic.in 14/14