C.Mahalingam vs The Commissioner Of Land ... on 30 April, 2021

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Madras High Court

C.Mahalingam vs The Commissioner Of Land ... on 30 April, 2021

Bench: N.Anand Venkatesh

W.P.(MD)No.8821 of 2021
C.Mahalingam v. The Commissioner of land Administration

BEFORE THE MADURAI BENCH OF MADRAS HIGH Court
DATED: 30.04.2021
CORAM:
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

W.P.(MD)No.8821 of 2021
(Through Video Conferencing)

C.Mahalingam ... Petitioner

Vs.

1.The Commissioner of Land Administration
No.1 Survey House, 2nd Floor,
Kamarajar Salai
Chepauk, Chennai. 600 005.

2.The Commissioner and Director of Survey and Settlement
Chennai. 600 005.

3.The Principal Secretary/Commissioner,
Tamil Nadu Archives,
No.51 Gandhi Irwin Road,
Egmore, Chennai. 600 008.

4.The District Collector
Madurai District, Madurai.

5.The Assistant Director,
Land Survey and Records Department
Madurai District
Madurai. ... Respondents

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https://www.mhc.tn.gov.in/judis/
W.P.(MD)No.8821 of 2021
C.Mahalingam v. The Commissioner of land Administration

PRAYER : Writ Petition is filed under Article 226 of the Constitution of
India for issuance of a Writ of Mandamus to direct the 4th respondent to
provide correlation report for the Paimash Nos.477, 481, 482, 512, 514 and
142 pertaining to Old Patta No.197 given by Kajimar Mosque, Madurai
District in the year 1936, on the basis of the petitioner's representation dated
19.10.2019.
For Petitioner :Ms.P.Kalaiyarasi Bharathi
For Respondents :Mr.K.P.Narayanakumar
Special Government Pleader

ORDER

This writ petition has been filed for the issue of a writ of mandamus directing the fourth respondent to consider the representation made by the petitioner on 19.10.2019, wherein the petitioner has sought for correlation report.

2.The case of the petitioner is that the subject property was originally owned by his grandfather and on his death, his father had inherited the property. Subsequent to the death of his father, the petitioner, his brother and sisters have inherited the property and they are in possession and 2/6 https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.8821 of 2021 C.Mahalingam v. The Commissioner of land Administration enjoyment of the same.

3. The petitioner and the other legal heirs wanted to make a family settlement among themselves. However, the original document had described the property by providing only with the Paimash numbers. The petitioner therefore wanted the corresponding survey numbers for the same.

4. The petitioner, therefore, made a representation before the respondents seeking for correlation report and since the same was not considered, the present writ petition has been filed before this Court seeking for appropriate directions.

5. Heard the learned counsel for the petitioner and the learned Additional Government Pleader for the respondents.

6. Taking into consideration the facts and circumstances of the case and the limited relief sought for in this writ petition, there shall be a 3/6 https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.8821 of 2021 C.Mahalingam v. The Commissioner of land Administration direction to the 5th respondent to consider the representation made by the petitioner on 19.10.2019 and to proceed with necessary information within four weeks from the date of receipt of a copy of this order.

7.The petitioner is directed to make a fresh representation to the fifth respondent along with all the relevant documents and also a copy of this order.

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




                                                                                            30.04.2021
                     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.

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https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.8821 of 2021 C.Mahalingam v. The Commissioner of land Administration To

1.The Commissioner of Land Administration No.1 Survey House, 2nd Floor, Kamarajar Salai Chepauk, Chennai. 600 005.

2.The Commissioner and Director of Survey and Settlement Chennai. 600 005.

3.The Principal Secretary/Commissioner, Tamil Nadu Archives, No.51 Gandhi Irwin Road, Egmore, Chennai. 600 008.

4.The District Collector Madurai District, Madurai.

5.The Assistant Director, Land Survey and Records Department Madurai District Madurai.

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https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.8821 of 2021 C.Mahalingam v. The Commissioner of land Administration N.ANAND VENKATESH, J.

RR W.P.(MD)No.8821 of 2021 30.04.2021 6/6 https://www.mhc.tn.gov.in/judis/

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