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Madras High Court

V.Vadivel vs The District Collector on 8 April, 2024

Author: N. Sathish Kumar

Bench: N. Sathish Kumar

                                                                             W.P. No.9691 of 2024


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             Dated : 08.04.2024

                                                 CORAM:

                              THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                           W.P. No.9691 of 2024


                V.Vadivel                                                    . . Petitioner

                                                    Vs

                1.The District Collector
                  Namakkal District
                  Namakkal

                2.The Tahsildar
                  Rasipuram Taluk
                  Rasipuram, Namakkal District

                3.The Taluk Surveyor
                  Rasipuram Taluk
                  Rasipuram, Namakkal District                               . .Respondents



                PRAYER : Writ petition filed under Article 226 of the Constitution of India
                for issuance of a writ of mandamus directing the 2nd respondent to sub-divide
                the Survey Nos.466/2 to an extent of 1.1250 hectare in Chandrasegarapuram
                Agraharam Village, Rasipuram Taluk, Namakkal District to issue a separate
                patta in the name of the petitioner based on the petitioner Application dated
                26.02.2024.



               ____________
https://www.mhc.tn.gov.in/judis
               Page No:1/4
                                                                                       W.P. No.9691 of 2024


                                  For Petitioner    : Mr.M.Selvam

                                  For Respondents : Mr.P.Sathish,
                                                    Addl. Govt. Pleader for R1 to R3



                                                        ORDER

This writ petition has been filed for a direction to the 2nd respondent to sub-divide the Survey Nos.466/2 to an extent of 1.1250 hectare in Chandrasegarapuram Agraharam Village, Rasipuram Taluk, Namakkal District to issue a separate patta in the name of the petitioner, based on the petitioner Application dated 26.02.2024.

2. Since the petitioner has sought a very limited prayer to consider petitioner's application dated 26.02.2024, this court, without going into the merits of the case, directs the respondents 1 to 3 to consider the application of the petitioner dated 26.02.2024, on merits, after giving an opportunity of being heard to the interested parties and dispose of the same, within a period of two months from the date of receipt of a copy of this order.

3. The writ petition is disposed of accordingly. No costs. ____________ https://www.mhc.tn.gov.in/judis Page No:2/4 W.P. No.9691 of 2024 08.04.2024 Index : Yes / No Speaking/non speaking order Neutral Citation : Yes/No Asr To

1.The District Collector Namakkal District Namakkal

2.The Tahsildar Rasipuram Taluk Rasipuram, Namakkal District

3.The Taluk Surveyor Rasipuram Taluk Rasipuram, Namakkal District

4.The Government Pleader High Court, Madras N. SATHISH KUMAR, J.

____________ https://www.mhc.tn.gov.in/judis Page No:3/4 W.P. No.9691 of 2024 Asr W.P. No.9691 of 2024 08.04.2024 ____________ https://www.mhc.tn.gov.in/judis Page No:4/4