Madras High Court
P.Annakamu vs The District Collector on 9 August, 2019
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
W.P.(MD)No.17605 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.08.2019
CORAM
THE HON'BLE MR.JUSTICE R.SURESH KUMAR
W.P.(MD)No.17605 of 2019
P.Annakamu ... Petitioner
-Vs-
1.The District Collector,
Dindigul District,
Dindigul.
2.The Tahsildar,
Thasildar Office,
Dindigul East Taluk,
Dindigul. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of
India, to issue a Writ of Mandamus, to direct the respondents to
issue the particulars of the survey number 844/6 situated at
Kuvanuthu Village, Dindigul Taluk, Sannarpatti Sub-Registration
Circle, Dindigul District by considering the petitioner's
representation dated 12.07.2019.
For Petitioner : Mr.A.Sankara Ramasubramanian
For Respondents : Mr.P.Kannithevan
Additional Government Pleader
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W.P.(MD)No.17605 of 2019
ORDER
The prayer sought for in this writ petition is to direct the respondents to issue the particulars of the survey number 844/6 situated at Kuvanuthu Village, Dindigul Taluk, Sannarpatti Sub- Registration Circle, Dindigul District, by considering the petitioner's representation, dated 12.07.2019.
2.Heard Mr.A.Sankara Ramasubramanian, learned counsel appearing for the petitioner and Mr.P.Kannithevan, learned Additional Government Pleader appearing for the respondents.
3.The petitioner sought for set of documents in his representation, which reads thus :-
“vdNt jpz;Lf;fy; fpof;F jhY}fh $tD}j;J fpiua Gy vz; 844/6 gug;gsT Vf;fh; 1 nrz;l; 50 njhlh;ghf 1973-k; Mz;L Kjy; 1980 Mz;L tiuahd Nkw;gb Gy vz;
mike;Js;s khtl;lk; 1. Nkw;gb Gy vz; mike;Js;s jhY}fh
2. Nkw;gb Gy vz;fspd; fpuhk thpir vz; 3. Nkw;gb Gy vz;fspd; epy mstPLfs; tpguk; 4. Nkw;gb epy chpikahsh;
ngah; 5. Nkw;gb epy chpikahsh; jfg;gdhh; ngah; 6. Nkw;gb epyj;jpd; gl;lh vz; 7. Nkw;gb epyj;jpd; tp];jPh;dk; 8. Nkw;gb epyj;jpd; “m”gjpNtL 9. Nkw;gb epyj;jpd; rpl;lh kw;Wk; 10. Nkw;gb epyj;jpd; mlq;fs; 11. Mfpatw;wpd; tpguj;ij mwpf;ifahf toq;f jpz;Lf;fy; fpof;F jiyikaplj;J Jiz tl;lhl;rpaUf;F Mizapl fdpTld; Ntz;LfpNwd;.” 2/4 http://www.judis.nic.in W.P.(MD)No.17605 of 2019
4.After having perused the said representation and heard the learned counsel for the petitioner, this Court feels that, the said documents can very well be obtained by the petitioner by making RTI application by paying necessary fee. If those documents are available with the concerned authorities, after paying necessary fee for taking photography of the same and to get those documents, the petitioner can very well obtain the said documents accordingly, under Right to Information Act.
5.Instead, since the petitioner made only a representation and filed a mandamus, this Court feels that, issuing this kind of Mandamus would unnecessarily involve the revenue authorities in procuring documents and furnishing to the citizen on a routine basis, as the important work entrusted to the revenue authorities under various laws would get affected, thereby, the smooth administration of the Government machinery would be put in jeopardise. Hence, this Court is inclined to dismiss the writ petition and accordingly, the same is dismissed. No costs.
09.08.2019
Index : Yes/No
Internet : Yes/No
rmk
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W.P.(MD)No.17605 of 2019
R.SURESH KUMAR ,J.
rmk
To
1.The District Collector,
Dindigul District,
Dindigul.
2.The Tahsildar,
Thasildar Office,
Dindigul East Taluk,
Dindigul.
W.P.(MD)No.17605 of 2019
09.08.2019
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