Velusamy vs The District Collector on 6 July, 2021

[Cites 2, Cited by 0]

Madras High Court

Velusamy vs The District Collector on 6 July, 2021

Bench: N.Anand Venkatesh

                                                                         W.P.(MD)No.2919 of 2021
                                                                   Velusamy v. The District Collector

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH Court
                                                 DATED: 06.07.2021
                                                      CORAM:
                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                               W.P.(MD)No.2919 of 2021
                                             (Through Video Conferencing)

                     Velusamy                                                ... Petitioner

                                                         Vs.

                     1.The District Collector
                       Thoothukudi District
                       Thoothukudi.

                     2.The Revenue Divisional Officer,
                       Kovilpatti
                       Thoothukudi District

                     3.The Tahsildar
                       Taluk Office,
                       Kovilpatti
                       Thoothukudi District.                                 ... Respondents

                     PRAYER : Writ Petition is filed under Article 226 of the Constitution of
                     India for issuance of a Writ of Mandamus to direct the 1 st respondent to
                     assign the agricultural land measuring 0.60.0 Hectares, comprised in survey
                     No.618/1      at   Sevalkulam   Purampokku,   Pandavarmangalam        Village,
                     Kovilpatti Taluk, Thoothukudi District in favour of the petitioner by acting

                     1/4



https://www.mhc.tn.gov.in/judis/
                                                                             W.P.(MD)No.2919 of 2021
                                                                       Velusamy v. The District Collector

                     upon the recommendation of the 3rd respondent made in Roc.B6.173101/92
                     dated 23.03.1993.


                                     For Petitioner    :Mr.R.Bathra
                                     For Respondents :Mr.M.Lingadurai
                                                     Government Advocate


                                                          ORDER

This writ petition has been filed for the issue of a writ of mandamus directing the first respondent to consider the representation made by the petitioner on 03.02.2020, wherein, the petitioner has sought for assigning the agricultural lands in favour of the petitioner based on the recommendation made by the third respondent through proceedings dated 23.03.1993.

2. Heard the learned counsel for the petitioner and the learned Government Advocate for the respondents.

3. Taking into consideration the facts and circumstances of the case 2/4 https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.2919 of 2021 Velusamy v. The District Collector and without going into the merits of the case, there shall be a direction to the first respondent to consider the representation made by the petitioner on 03.02.2020 and deal with the same on its own merits and in accordance with law and shall convey the final decision to the petitioner within a period of six weeks from the date of receipt of a copy of this order.

4. The petitioner is directed to make a fresh representation to the first respondent enclosing all the relevant documents and also a copy of this order.

5. This writ petition is disposed of with the above direction. No costs.




                                                                                             06.07.2021
                     Index        : Yes/No
                     Internet     : Yes
                     RR

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.

3/4

https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.2919 of 2021 Velusamy v. The District Collector N.ANAND VENKATESH, J.

RR To

1.The District Collector Thoothukudi District Thoothukudi.

2.The Revenue Divisional Officer, Kovilpatti Thoothukudi District

3.The Tahsildar Taluk Office, Kovilpatti Thoothukudi District W.P.(MD)No.2919 of 2021 06.07.2021 4/4 https://www.mhc.tn.gov.in/judis/

Unlock Advanced Research with PRISMAI

Madras High Court