Madras High Court
M.Radha vs The District Collector on 13 October, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.35231 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.10.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.35231 of 2025
M.Radha ... Petitioner
-Vs-
1. The District Collector,
District Collectorate Office,
Villupuram.
2. The Tahsildar,
Tashildar Office,
Gingee Taluk,
Villupuram District. ... Respondents
Prayer : Writ Petition filed under Article 226 of Constitution of India praying
for the issuance of a Writ of Mandamus, directing the respondents particularly
the second respondent to transfer the patta in favour of the petitioner in Survey
No.125/1A to an extent of 0.25 cents at SO.Kuppam Village, Gingee Taluk,
Villupuram District by consider the petitioner's representation dated on
25.11.2024
For Petitioner : Mr.S.Mohammed Aseef
For Respondents : Mr.D.Ravichander
Special Government Pleader
ORDER
Page 1 of 6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 02:47:08 pm ) W.P.No.35231 of 2025 This writ petition has been filed for direction directing the second respondent to transfer the patta in favour of the petitioner in Survey No.125/1A to an extent of 0.25 cents at SO.Kuppam Village, Gingee Taluk, Villupuram District.
2. Heard the learned counsel on either side and perused the materials available on record.
3. According to the petitioner, the land ad-measuring 5.37 acres comprised in Survey No.125/1A situated at SO.Kuppam Village, Gingee Taluk, Villupuram District belonged to the petitioner's great grand father viz., Arikrishnapillai. His five minor sons had executed a sale deed in favour of one Kullammal in respect of the property comprised in S.No.125/1, to an extent of 3.37 acres out of 5.37 acres by the registered sale deed vide Document No.1809 of 1938. The remaining land was orally partitioned by other family members and the petitioner's grand father holds a share of 0.25 cents. After the demise of the petitioner's grand father, the petitioner's father submitted a representation seeking transfer of patta in his name in respect of the property which was allotted in favour of the petitioner's grand father. However, it was not considered. Hence, this writ petition.
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4. On written instructions, the learned Special Government Pleader appearing for the respondents submitted that originally, as per UDR, the property comprised in S.No.125/1A ad-measuring 5.37 acres stood in the name of one Muthu and four others, in which the petitioner's grand father was also one of the patta holders. Thereafter, an extent of 3.37 acres was sold in favour of one Kullammal and the remaining land owned by the petitioner's grand father one Mannangattipillai. After the demise of the petitioner's great-grand father viz., Arikrishnapillai, his five sons have been enjoying their respective shares, without any partition. That apart, the subject land has now been subdivided into ten parts and the patta has been issued in favour of ten persons. Further, the petitioner, being one of the legal heirs, claims 0.25 cents of the land and sought for issuance of patta.
5. Admittedly, there was no partition or subdivision of the property between the petitioner's great-grand father and grand father. How the petitioner derives the title over an extent of 0.25 cents comprised in S.No.152/1A is under question, since the petitioner has not produced any document to substantiate the same. Therefore, only after partition among the family members of the petitioner, the application submitted by the petitioner for issuance of patta can Page 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 02:47:08 pm ) W.P.No.35231 of 2025 be considered.
6. In view of the above, the direction sought for in this writ petition cannot be considered and the writ petition is devoid of merits and is liable to be dismissed. Accordingly, this writ petition stands dismissed. No costs.
13.10.2025 Internet: Yes Index : Yes/No Neutral Citation: Yes/No Speaking/Non Speaking order mn Page 4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 02:47:08 pm ) W.P.No.35231 of 2025 To
1. The District Collector, District Collectorate Office, Villupuram.
2. The Tahsildar, Tashildar Office, Gingee Taluk, Villupuram District.
Page 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 02:47:08 pm ) W.P.No.35231 of 2025 G.K.ILANTHIRAIYAN. J, mn W.P.No.35231 of 2025 13.10.2025 Page 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 02:47:08 pm )