C.Muthulakshmi vs The District Collector on 25 August, 2015

[Cites 1, Cited by 2]

Madras High Court

C.Muthulakshmi vs The District Collector on 25 August, 2015

Bench: V.M.Velumani

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED : 25.08.2015  

CORAM   
THE HONOURABLE MS.JUSTICE V.M.VELUMANI            

W.P.(MD) No.18276 of 2013  
                                                
C.Muthulakshmi                                                  .. Petitioner      

                                        Vs.     
        
1.The District Collector,
   District Collector Campus,
   Trichy District.

2.The District Revenue Officer,
   District Collector Campus,
   Trichy District.

3.The Revenue Divisional Officer,
   Revenue Divisional Office,
   Trichy District.

4.The Tahsildar,
   Tahsildar Office,
   Trichy District.                                             .. Respondents 


        Writ Petition filed under Article 226 of the Constitution of India,
seeking for issuance of a Writ of Mandamus, directing the  respondents 2 and
4 to provide Patta to the petitioner on the basis of the Civil Court decree,
in O.S.No.44 of 1988, dated 16.08.1988, passed by the learned District
Munsif, Trichy, for her land, in Survey No.331, to an extent of 1 Acre and 50
Cents, situated at Navalpattu Village, Thiruvarampur Taluk, Trichy District,
within the time stipulated by this Court.

!For Petitioner       : Mr.T.Lajapathi Roy
For Respondents       : Mr.S.Chandrasekar
                        Government Advocate

:ORDER

This Writ Petition has been filed by the petitioner, seeking a direction to the respondents 2 and 4 to provide Patta to her on the basis of the Civil Court decree, in O.S.No.44 of 1988, dated 16.08.1988, passed by the learned District Munsif, Trichy, for her land, in Survey No.331, to an extent of 1 Acre and 50 Cents, situated at Navalpattu Village, Thiruvarampur Taluk, Trichy District.

2.According to the petitioner, she is in possession of the land to an extent of 1 acre and 50 cents, in S.No.331, at Navalpattu Village, Thiruvarampur Taluk, Trichy District. During the year 1988, the father of the petitioner filed a suit in O.S.No.44 of 1988 on the file of District Munsif Court, Trichy, against the respondents 1, 3 and 4, for declaration and permanent injunction. The said suit was decreed by Judgment and Decree, dated 16.08.1988. Against the said Judgment and Decree, the respondents have not filed any appeal. The petitioner sent a representation, dated 26.10.2013, to the respondents to issue patta, based on the Judgment and Decree, dated 16.08.1988, passed in O.S.No.44 of 1988. Contending that the representation remains unanswered, the petitioner has come forward with the present writ petition for the relief stated supra.

3.In the above circumstances, without going into the merits of the matter, the fourth respondent is directed to consider the representation of the petitioner, dated 26.10.2013, and pass orders on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order.

4.With the above direction, the writ petition is disposed of. No costs.

1.The District Collector, District Collector Campus, Trichy District.

2.The District Revenue Officer, District Collector Campus, Trichy District.

3.The Revenue Divisional Officer, Revenue Divisional Office, Trichy District.


4.The Tahsildar,
   Tahsildar Office,
   Trichy District.     .

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