Madras High Court
S.Subramani vs The District Collector on 6 August, 2024
W.P.Nos.21983 & 21987of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :06.08.2024
CORAM
THE HONOURABLE MR. JUSTICE S.SOUNTHAR
W.P No.21983 and 21987 of 2024
S.Subramani ...Petitioner in W.P.No.21983 of
2024
S.Munisamy ...Petitioner in W.P.No.21987 of 2024
Vs.
1.The District Collector
Krishnagiri District
2.The Tahsildar
Krishnagiri Taluk
Krishnagiri-635 001 ..Respondents in both W.P.'s
PRAYER in W.P.No.21983 of 2024Writ Petition filed under Article 226 of the
Constitution of India for issuance of a Writ of Mandamus,directing the
respondents to make appropriate entries in compute patta, Chitta and Village
A-Register extract based on the D.Namuna dated 27.02.2006 issued to the
petitioner with respect to the property in Neralagiri village in S.No.92/9 Dry
HA.0.41.0 and S.No.92/11 Dry.HA.0.18.5 within a time frame by this Court
based on the petitioner's representation dated 16.10.2023.
PRAYER in W.P.No.21987 of 2024: Writ Petition filed under Article 226 of
the Constitution of India for issuance of a Writ of Mandamus, directing the
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W.P.Nos.21983 & 21987of 2024
respondents to make appropriate entries in compute patta, Chitta and Village
A-Register extract based on the D.Namuna dated 27.02.2006 issued to the
petitioner with respect to the property in Neralagiri village in S.No.92/12 Dry
HA.0.41.0 within a time frame by this Court based on the petitioner's
representation dated 16.10.2023.
For Petitioner in both W.P.'s : Mr.S.Viswanathan
for M/s.Dass and Viswa Associates
For Respondents 1 & 2 in both W.P's : Mr.Arasakumar
Government Advocate
COMMON O R D E R
The petitioner in both the writ petitions seeks a direction to respondents to enter the name of the petitioner in Village A-Register and other revenue records based on the D.Namuna dated 27.02.2006 issued to the petitioner.
2.According to the petitioners, they have been assigned with the lands with an extent of 1.50 acres each in Survey Nos.92/9, 92/11 and 92/12 in Neralagiri Village, Krishnagiri Taluk by D.Namuna dated 27.02.2006.
3. The petitioners have been paying necessary tax to the Government and they have been in possession and enjoyment of the property assigned.
However, their names have not been entered in the revenue records, Village A-
2/5https://www.mhc.tn.gov.in/judis W.P.Nos.21983 & 21987of 2024 Register, Patta and Chitta. Therefore, the petitioners submitted a written representation to the respondents on 16.10.2023 seeking entry of their name in the revenue records based on the assignment patta issued in their favour. The said representation has not been considered by the respondents. Hence, the petitioners have come before this Court by way of writ petition.
4. The learned Government Advocate appearing for the respondents submitted that the representation of the petitioners will be considered in accordance with law within a time fixed by this Court.
5. In view of the assertion made by the learned counsel for the petitioners, this Court, without going into the merits of the claim made by the petitioners, is inclined to direct the 2nd respondent to consider the representation of the petitioners dated 16.10.2023 and pass final orders on merits within a period of six weeks from the date of receipt of copy of this order.
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6. . With the above directions, both the writ petitions are disposed of.
No costs.
06.08.2024
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No nr To
1.The District Collector Krishnagiri District
2.The Tahsildar Krishnagiri Taluk Krishnagiri-635 001 4/5 https://www.mhc.tn.gov.in/judis W.P.Nos.21983 & 21987of 2024 S.SOUNTHAR, J.
nr W.P No.21983 and 21987 of 2024 06.08.2024 5/5 https://www.mhc.tn.gov.in/judis