Madras High Court
A.S.Selvaraj vs The Tahsildhar on 11 March, 2016
Author: R.Subbiah
Bench: R.Subbiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 11.03.2016 CORAM: THE HONOURABLE MR.JUSTICE R.SUBBIAH W.P.No.9124 of 2016 A.S.Selvaraj .. Petitioner Vs. The Tahsildhar, Office of Chengalpattu Taluk, Chengalpattu, Kancheepuram District. .. Respondent Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Mandamus to direct the respondent to consider and dispose of the representation of the petitioner, dated 24.02.2016. For Petitioner : Ms.S.Gomathilakshmi For Respondent : Mr.S.Navaneetham, Addl.G.P. ORDER
The petitioner has filed this Writ Petition praying for issuance of a Writ of Mandamus to direct the respondent to consider and dispose of the representation of the petitioner, dated 24.02.2016.
2. In the affidavit filed in support of the Writ Petition, it is averred by the petitioner that one A.Vedha purchased 3536 Sq.Ft. of land from one P.Lalithammal on 08.09.1995 by registered settlement deed and the petitioner's father purchased the same from the said A.Vedha on 07.07.2000 by way of registered settlement deed. Due to mistake in the survey number, rectification deed was executed between the petitioner's father and the said A.Vedha, which was also registered. The petitioner's father executed a registered settlement deed in favour of the petitioner on 17.03.2008, pursuant to which, the petitioner became the absolute owner in Gramanatham of an extent of 1719 Sq.Ft. situated in Old S.No.13/2, New S.No.46/2 at Parreri Village, Thirukanthamman Temple Street, Parreri Village, Singaperumal Temple, Chengalpattu Taluk, Kancheepuram District. It is the petitioner's further case that right from the date of execution of the settlement deed, he is in absolute possession and enjoyment of the property without any interruption and paying all Revenue tax to the Government without default. The petitioner gave a representation, dated 09.04.2013 and latest by 24.02.2016, to the respondent for issuance of patta in his favour in respect of the above property. Since no action has been taken on the said representation dated 24.02.2016, the petitioner has filed this Writ Petition for the above relief.
3. Heard both sides.
4. Considering the limited scope of the prayer made in this Writ Petition, without going into the merits of the case, this Court directs the respondent to consider the said representation of the petitioner, dated 24.02.2016, conduct enquiry, give an opportunity of hearing to the petitioner and other necessary parties and thereafter to pass appropriate orders and dispose of the said representation, on merits and in accordance with law, within a period of six weeks from the date of receipt of a copy of this order.
5. With the above observations and directions, the Writ Petition is disposed of. No costs.
11.03.2016 cs Copy to The Tahsildhar, Office of Chengalpattu Taluk, Chengalpattu, Kancheepuram District.
R.SUBBIAH,J cs W.P.No.9124 of 2016 11.03.2016