Madras High Court
P.Muruganantham vs The District Collector on 26 February, 2025
W.P.(MD) No.5229 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 26.02.2025
CORAM:
THE HONOURABLE MR.JUSTICE P.B.BALAJI
W.P.(MD) No.5229 of 2025
P.Muruganantham ... Petitioner
vs.
1.The District Collector,
Collectorate,
Ramanathapuram & District.
2.The Assistant Director of Survey
and Land Boundaries,
Ramanathapuram,
Ramanathapuram District.
3.The Revenue Divisional Officer,
RDO Office,
Ramanathapuram & District.
4.The Thasildar,
Rameswaram Taluk Office,
Rameswaram,
Ramanthapuram District.
5.The Surveyor,
Rameswaram Taluk Office,
Rameswaram,
Ramanathapuram District.
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https://www.mhc.tn.gov.in/judis
W.P.(MD) No.5229 of 2025
6.The Village Administrative Officer,
Meyampuli Village,
Thangachimadam Hamlet,
Pamban Group,
Rameswaram Taluk,
Ramanathapuram District.
7.Queen Mary ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus, to direct the fourth respondent to dispose the
application in Na.Ka.No.A2/3219/2022 dated 24.11.2022 pending before the
fourth respondent and correct the Patta No.5640 and FMB with accurate extent by
way of considering the petitioner's applications dated 16.11.2022 and 30.12.2024
within a time stipulated by this Court.
For Petitioner : Mr.R.Jegadeeswaran
For Respondents : Mr.M.Lingadurai
Special Government Pleader for R1 to R6
ORDER
The petitioner seeks limited relief of issuance of a Writ of Mandamus to direct the fourth respondent to dispose of the petitioner's application in Na.Ka.
No.A2/3219/2022 dated 24.11.2022.
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2.Considering the limited scope of the relief sought for in the writ petition, with the consent of the learned counsel on either side, the writ petition is taken up for final disposal at the stage of admission itself.
3.The grievance of the petitioner is that he sold 25 cents in favour of the seventh respondent's husband, in and by way of a registered sale deed. However, patta has been mutated in the name of the seventh respondent's husband for an extent of 28.5 cents, over and above 25 cents, which was alone conveyed to the seventh respondent's husband. Therefore, the petitioner has filed an appeal before the fourth respondent to correct the said extent and limit it to 25 cents and also consequently correct the FMB records. The said application is pending with the fourth respondent from 24.11.2022. It is the further case of the petitioner that though enquiry was conducted, the concerned Tahsildar was transferred and thereafter, there has been no progress.
4.Considering the above circumstances, it would suffice to direct the fourth respondent to conduct an enquiry, based on the petitioner's applications for correction of the extent and in the patta and FMB records and pass orders on 3/6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.5229 of 2025 merits and in accordance with law, after hearing the seventh respondent. The said exercise shall be concluded within a period of eight weeks from the date of receipt of a copy of this order.
5.With the above directions, this Writ Petition is disposed of. No costs.
26.02.2025 sji NCC: Yes/No Index : Yes / No Internet : Yes / No To
1.The District Collector, Collectorate, Ramanathapuram & District.
2.The Assistant Director of Survey and Land Boundaries, Ramanathapuram, Ramanathapuram District.
3.The Revenue Divisional Officer, RDO Office, Ramanathapuram & District.
4.The Thasildar, Rameswaram Taluk Office, 4/6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.5229 of 2025 Rameswaram, Ramanthapuram District.
5.The Surveyor, Rameswaram Taluk Office, Rameswaram, Ramanathapuram District.
6.The Village Administrative Officer, Meyampuli Village, Thangachimadam Hamlet, Pamban Group, Rameswaram Taluk, Ramanathapuram District.
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