Madras High Court
M.P.Samkutti vs The Tahsildar on 29 June, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.16282 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.06.2022
CORAM:
THE HON'BLE MR.JUSTICE M.DHANDAPANI
W.P.No.16282 of 2022
M.P.Samkutti ...Petitioner
vs.
The Tahsildar,
Avadi Taluk,
Thiruvallur District,
Chennai -600 071 ... Respondent
Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus directing the respondent to measure the land
situated at No.25, Paruthipattu Village, Avadi Taluk, Thiruvallur District
comprised in Survey No.716/2A5 and Patta No.1421, presently Ward 1,
Block 16, T.S.No.9/0, for an extent of 2331 sq.ft. as per the Sale Deed in
Document No.3583 of 2022, within a time frame as this Hon'ble Court may
deem fit.
For Petitioner : Mr.A.Lakshmi Narasimhan
For Respondent : Mr.P.Sathish
Additional Government Pleader
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W.P.No.16282 of 2022
ORDER
This writ petition has been filed seeking for issuance of a Writ of Mandamus to direct the respondent to measure the land situated at No.25, Paruthipattu Village, Avadi Taluk, Thiruvallur District comprised in Survey No.716/2A5 and Patta No.1421, presently Ward 1, Block 16, T.S.No.9/0, for an extent of 2331 sq.ft. as per the Sale Deed in Document No.3583 of 2022, within a time frame that may be stipulated by this Court.
2. It is the case of the petitioner that he purchased the above said property situated in said Village from one M.Subramaniam. Thereafter, Revenue Records were mutated and patta was transferred in his favour. Seeking to survey the said land, the petitioner made a representation dated 05.04.2022 to the respondent. Since the same was not considered by the respondent, he has filed the present Writ Petition.
3. Though very many grounds have been raised in this Writ Petition, learned counsel for the petitioner submits that it would suffice if this Court issues direction to the respondent to consider the petitioner's representation 2/4 https://www.mhc.tn.gov.in/judis W.P.No.16282 of 2022 dated 05.04.2022 and pass orders on merits within a particular time frame to be fixed by this Court.
4. The learned Additional Government Pleader appearing for the respondents has no objection for said order being passed.
5. Heard the learned counsel appearing on either side and perused the materials placed before this Court.
6. Taking into consideration the factual aspects of the matter, this Court without going into the merits of the case, directs the respondent to consider the representation of the petitioner dated 05.04.2022 and pass appropriate orders, on merits and in accordance with law after affording an opportunity of hearing to the petitioner as well as aggrieved persons if any, within a period of twelve weeks from the date of receipt of a copy of this order.
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RAP
7. With the above observations and direction, the Writ Petition is disposed of. No costs.
29.06.2022
RAP
Index : Yes/No
Speaking order : Yes/No
To
The Tahsildar,
Avadi Taluk,
Thiruvallur District,
Chennai -600 071
W.P.No.16282 of 2022
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