Madras High Court
R.Raghavan vs The District Collector on 3 February, 2021
Author: N.Seshasayee
Bench: N.Seshasayee
W.P.No.2093 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.02.2021
CORAM: JUSTICE N.SESHASAYEE
WP.No.2093 of 2021
R.Raghavan ...Petitioner
-Vs-
1.The District Collector,
Ranipet District,
Collectorate, Kellys Road,
Navalpur, Ranipet - 632 401.
2.The Sub Collector,
Ranipet Revenue Division,
Krishnagiri Trunk Road,
Near Head Post Office,
Ranipet - 632 401.
3.The Tasildhar,
Sholinghur Taluk,
Post Office Street, Sholinghur,
Ranipet District - 631 102. ...Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, to direct the respondents to consider
the petitioner representation dated 14.12.2020 within a stipulate time
fixed by this Honorable Court, Consequently, to direct the 2nd
respondent Sub Collector Ranipet to cancel the illegal forged Patta
No.235 and to restore/issue the Patta No.493 in the name of petitioner in
Old S.No.10/11, New S.No.10/11A measuring about to an extent of 17
1/4
https://www.mhc.tn.gov.in/judis/
W.P.No.2093 of 2021
Cents, 7 Ares situated at, Chengalnatham (Madura) RamapuramVillage,
Sholinghur Taluk, Ranipet District.
For Petitioner : Mr.R.Anandha Babu
For R1 to R3 : Mr.E.Balamurugan
Special Government Pleader
ORDER
The petitioner has preferred a representation dated 14.12.2020 before the second respondent for cancellation of patta and for re-issuance of patta in his name.
2.Mr.E.Balamurugan, learned Special Government Pleader takes notice for the respondents and made a statement on instructions that the enquiry is now underway and the next date of enquiry is scheduled to 19.02.2021 at 11.00 a.m. at the office of the second respondent.
3.The said statement of the learned Special Government Pleader is recorded.
4.In view of the above, no further direction is required to be given except that the second respondent is directed to issue notice to all the parties 2/4 https://www.mhc.tn.gov.in/judis/ W.P.No.2093 of 2021 who are likely to be affected by his decision, provide them a fair and effective hearing and to dispose of the matter through a speaking order within a period of twelve (12) weeks from the date of receipt of a copy of this order.
5.The Writ Petition is disposed of accordingly. No costs.
6.Post the matter for reporting compliance on 04.06.2021.
03.02.2021 Index : Yes/No Internet : Yes/No Tsg 3/4 https://www.mhc.tn.gov.in/judis/ W.P.No.2093 of 2021 N.SESHASAYEE, J., Tsg To
1.The District Collector, Ranipet District, Collectorate, Kellys Road, Navalpur, Ranipet - 632 401.
2.The Sub Collector, Ranipet Revenue Division, Krishnagiri Trunk Road, Near Head Post Office, Ranipet - 632 401.
3.The Tahsildhar, Sholinghur Taluk, Post Office Street, Sholinghur, Ranipet District - 631 102.
Order made in W.P.No.2093 of 2021 03.02.2021 4/4 https://www.mhc.tn.gov.in/judis/