Madras High Court
N.D.Rajasekar vs The District Collector on 12 November, 2021
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.24236 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.11.2021
CORAM
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P. No.24236 of 2019
1. N.D.Rajasekar
2. Tamilarasi
3. Saraswathi
4. Indira
5. N.Kumar
6. G.Sivaguru
7. Thavamani
8. R.Chandrasekar
9. Farshana
10. Megala
11. Lakshmi
12. Pushpavalli
13. Revathi
14. Aseena
15. Kogila
16. Vimala
17. Nagalakshmi
18. G.Rajendran
19. P.Sivalaingam
20. A.Palanisamy
21. Selvi
22. Divya
23. Yuvarani
24. Venugarani ... Petitioners
-Vs-
1. The District Collector,
Office of the District Collector,
Tirupur, Tirupur District.
https://www.mhc.tn.gov.in/judis
Page 1 of 4
W.P.No.24236 of 2019
2. The District Revenue Officer,
Office of the District Rrevenue Office,
Tirupur, Palladam Taluk,
Tirupur District.
3. The Thasildhar,
Office of the Thasildhar,
Palladam Taluk Office,
Palladam Taluk,
Tirupur District. ... Respondents
Prayer :- Writ Petition filed under Article 226 of the Constitution of India
praying for the issuance of a Writ of Mandamus, to direct the respondents 1, 2
& 3 to consider the petitioners representation dated 18.04.2019 and
consequently direct the 3rd respondent to issue conditional patta under HSD
Scheme in Majura Kallampalayam Village, Naranapuram, Palladam Taluk,
Tirupur District at Ka.Sa.No.223/10 situated at Survey No.738.
For Petitioners : Mr.A.S.Baalaji
For Respondents : Mr.A.Selvendran
Government Advocate.
ORDER
The Writ Petition has been filed to direct the respondents 1, 2 & 3 to consider the petitioners' representation dated 18.04.2019 and consequently direct the 3rd respondent to issue conditional patta under HSD Scheme in Majura Kallampalayam Village, Naranapuram, Palladam Taluk, Tirupur District at Ka.Sa.No.223/10 situated at Survey No.738. https://www.mhc.tn.gov.in/judis Page 2 of 4 W.P.No.24236 of 2019
2. Heard Mr.A.S.Baalaji, learned counsel appearing for the petitioners, and Mr.A.Selvendran, learned Government Advocate appearing for the respondents.
3. Without expressing any opinion on the merits of the Writ Petition, the third respondent is directed to consider the petitioners' representation dated 18.04.2019 with regard to the issuance of conditional patta under HSD Scheme in Majura Kallampalayam Village, Naranapuram, Palladam Taluk, Tirupur District. If the said representation is not available with the third respondent, the petitioners are directed to submit fresh representation within a period of two weeks from the date of receipt of a copy of this Order. The third respondent is directed to consider the petitioners' representation, after giving them opportunity of hearing and pass orders on merits and in accordance with law, within a period of twelve weeks thereafter.
4. With the above directions, the Writ Petition stands disposed of. There shall be no order as to costs.
12.11.2021 Internet : Yes Index : Yes/No Speaking order/Non-speaking order rts https://www.mhc.tn.gov.in/judis Page 3 of 4 W.P.No.24236 of 2019 G.K.ILANTHIRAIYAN, J.
rts To
1. The District Collector, Office of the District Collector, Tirupur, Tirupur District.
2. The District Revenue Officer, Office of the District Rrevenue Office, Tirupur, Palladam Taluk, Tirupur District.
3. The Thasildhar, Office of the Thasildhar, Palladam Taluk Office, Palladam Taluk, Tirupur District.
W.P. No.24236 of 2019
12.11.2021 https://www.mhc.tn.gov.in/judis Page 4 of 4