Madras High Court
S.Siraj vs The District Collector on 8 January, 2018
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 08.01.2018 CORAM THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU Writ Petition No.196 of 2018 S.Siraj S/o.Sheik Ibrahim Saheb .. Petitioner versus 1. The District Collector Krishnagiri District Krishnagiri. 2. The District Revenue Officer Krishnagiri District Krishnagiri. 3. The Tahsildar Shoolagiri Taluk Office Hosur - 635 109 Krishnagiri District. .. Respondents Writ petition filed under Article 226 of the Constitution of India praying for issuance of Writ of Mandamus, directing the respondents herein to effect mutation in the revenue records in the name of the petitioner in pursuance to the reports of the Revenue Inspector, Shoolagiri dated 15.06.2017, Village Administrative Officer, Marudandapalli dated 12.06.2017 and consequently, grant Patta to the petitioner in respect of S.No.363/4A, Maradandapalli Village, Shoolagiri Taluk, Krishnagiri District. For Petitioner : Mr.K.Thirunavukkarasu For Respondents : Mr.R.Govindasamy Special Government Pleader O R D E R
Mr.R.Govindasamy, learned Special Government Pleader takes notice for the respondents. By consent of the parties, the main writ petition is taken up for final disposal at the admission stage itself.
2. The petitioner seeks for a mandamus directing the respondents to effect mutation in the Revenue Records in the name of the petitioner in pursuant to the reports of the Village Administrative Officer, Marudandapalli, dated 12.06.2017 and Revenue Inspector, Shoolagiri dated 15.06.2017 and grant Patta, based on the representation of the petitioner dated 11.05.2017.
3. Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents.
4. Through the said representation dated 11.05.2017, followed by another representation dated 04.12.2017, the petitioner seeks for effecting mutation of the Revenue Records and grant of Patta in his favour in respect of the land in Survey No.363/4A measuring to an extent of 1 Acre and 6 cents situated at Marudandapalli Village, Shoolagiri Taluk, Krishnagiri District.
5. According to the petitioner, the subject matter land did not fall within under the Land Acquisition Proceedings for the purpose of laying National Highway Road and therefore, there will not be any impediment for the authorities concerned to consider the request of the petitioner and effect mutation in the Revenue Records and grant patta in favour of the petitioner. In support of such claim, the petitioner seeks to rely upon the reports said to have been submitted by the Village Administrative Officer dated 12.06.2017 and the Revenue Inspector dated 15.06.2017.
6. This Court, at this stage, is not expressing any view on the merits of the claim made by the petitioner, as it is for the respondents, more particularly, the third respondent to consider and decide. Accordingly, this writ petition is disposed of, only with a direction to the third respondent to consider the representations of the petitioner dated 11.05.2017 and 04.12.2017 and pass orders on the same on merits and in accordance with law, after hearing the rival claimants, if any. Such exercise shall be done by the third respondent within a period of eight weeks from the date of receipt of a copy of this order. No costs.
08.01.2018 Speaking/Non Speaking Index : Yes/No Internet : Yes / No. mk To
1. The District Collector Krishnagiri District Krishnagiri.
2. The District Revenue Officer Krishnagiri District Krishnagiri.
3. The Tahsildar Shoolagiri Taluk Office Hosur - 635 109 Krishnagiri District.
K.RAVICHANDRABAABU,J.
mk W.P.No.196 of 2018 08.01.2018