Madras High Court
K.Nallamuthu vs The District Collector on 7 January, 2019
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 07.01.2019
CORAM
THE HONOURABLE Mrs. JUSTICE PUSHPA SATHYANARAYANA
W.P.No.33548 of 2018
K.Nallamuthu .. Petitioner
Vs.
1. The District Collector,
Collectorate,
Salem District.
2. The District Revenue Officer,
Collectorate,
Salem District.
3. The Revenue Divisional Officer,
Attur Taluk,
Salem District.
4. The Tahsildar,
Attur Town & Taluk,
Salem District. .. Respondents
PRAYER : Writ Petitions filed Under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus to direct the 4th respondent
herein to consider the petitioner's representation dated 12.08.2017
and correct and rectify the mistake in FMB Sketch and A-Register in
bearing S.No.27/1A situated in Veepanatham Village, Vagoor Post,
Attur Taluk, Salem District.
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For Petitioner : Mr.A.Rajakumar
For Respondent : Mr.N.Inbanathan,
Additional Government Pleader
ORDER
The petitioner has come up with this Writ Petition seeking a direction to the fourth respondent herein to consider the petitioner's representation dated 12.08.2017 and rectify the mistake in FMB Sketch and A-Register bearing S.No.27/1A situated in Veepanatham Village, Vagoor Post, Attur Taluk, Salem District.
2. According to the learned counsel for the petitioner, the petitioner has submitted a representation dated 12.08.2017 seeking to rectify the typographical error in the FMB Sketch and A-Register bearing S.No.27/1A situated in Veepanatham Village, Vagoor Post, Attur Taluk, Salem District. On receipt of the said representation, the third respondent passed a memorandum dated 10.10.2017 in Na.Ka.No.5660/2017/A1 and directed the fourth respondent to inspect the petitioner's land and report the same, but, the same is yet to be disposed of by the fourth respondent. Hence, the petitioner is before this Court.
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3. Heard Mr.A.Rajakumar, learned counsel appearing for the petitioner and Mr.N.Inbanathan, learned Additional Government Pleader appearing for the respondents.
4. Considering the facts and circumstances of the case and the submissions made on either side, this Court, without expressing any opinion on the merits of the representation, directs the fourth respondent to consider the petitioner's representation dated 12.08.2017 and pass appropriate orders, on merits and in accordance with law, after issuing notice to the petitioner and the persons interested in this regard and also affording them an opportunity of personal hearing, within a period of six 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.
07.01.2019
Index : Yes / No
Internet : Yes / No
rsi
http://www.judis.nic.in
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PUSHPA SATHYANARAYANA, J.
rsi
To
1. The District Collector,
Collectorate,
Salem District.
2. The District Revenue Officer, Collectorate, Salem District.
3. The Revenue Divisional Officer, Attur Taluk, Salem District.
4. The Tahsildar, Attur Town & Taluk, Salem District.
W.P.No.33548 of 2018
07.01.2019 http://www.judis.nic.in