Madras High Court
B.M.Selvakumar … vs The District Collector on 12 July, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 12.07.2022
CORAM
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
W.P.No.17726 of 2022
B.M.Selvakumar … Petitioner
Vs.
1 The District Collector,
Erode, Erode District.
2. The District Revenue Officer,
Erode, Erode District.
3. The Revenue divisional Officer,
Gobichettipalayam, Erode District.
4. The Tahsildar,
Gobi, Erode District. … Respondents
Prayer: Writ petition filed under Article 226 of the Constitution of India,
praying for the issuance of Writ of Mandamus, directing the respondents 2
to 4 to consider the petitioner representation dated 07.12.2020, 02.12.2021
enable him to pay the value of land comprised in S.No.466A/Resurvey
Number.1193/4 situated at Gugular Village, Gobichettipalayam, Erode
situated at Gugular Village, Gobichettipalayam, Erode District for making
conversion from conditional patta into ayan patta land.
https://www.mhc.tn.gov.in/judis
1
For Petitioner : Mr.K.Myilsamy
For Respondent : Mr.Yogesh Kannadasan, SGP
ORDER
The case of the petitioner is that origunally the land in S.No.466A situated at Gugular Village, Gobichettipalayam, Erode District was assigned by the District Collector, Coimbatore District in favour of one M.Subramani Ayyar in the year 1939. One Ramamurthi purchased the above said property from Subramani Ayyar. The said Ramamurthi sold the property to one Subbulakshmi. Out of love and affection, the said Subbulakshmi, settled the subject matter in favour of her son, who is the petitioner herein. Therefore, the petitioner made an application on 07.12.2020 to the respondents seeking for conversion of the land into ayan patta. However, till date, the respondents have not taken any steps and kept the application pending. Therefore, the petitioner has filed the present writ petition before this Court.
2. The learned counsel for the petitioner submitted that this Court may issue a direction to the respondents to consider the petitioner's application dated 07.12.2020 within the time frame as fixed by this Court.
3. The learned Government Advocate appearing for the respondents https://www.mhc.tn.gov.in/judis 2 submitted that the respondents will be considered the said representation of the petitioner as pass orders on merits within the time stipulated as fixed by this Court.
4. Heard the learned counsel on either side and perused the materials available on record.
5. Considering the facts and circumstances of the case and in view of the limited request made by the petitioner, this Court directs the 4th respondent to consider the representation dated 07.12.2020 and conduct enquiry, after providing opportunity to the petitioner, and to take necessary steps on merits and in accordance with law within a period of twelve weeks from the date of receipt of a copy of this order.
6. With the above direction, this Writ Petition is disposed of. No costs.
12.07.2022 Index: Yes/ No Internet: Yes/No rli https://www.mhc.tn.gov.in/judis 3 M.DHANDAPANI,J.
rli To The District Collector, Erode, Erode District.
2. The District Revenue Officer, Erode, Erode District.
3. The Revenue divisional Officer, Gobichettipalayam, Erode District.
4. The Tahsildar, Gobi, Erode District.
W.P.No.17726 of 2022
12.07.2022 https://www.mhc.tn.gov.in/judis 4