Madras High Court
M.V.Rajambal vs The State Rep. By on 7 April, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.8566 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.04.2022
CORAM:
THE HON'BLE MR.JUSTICE M.DHANDAPANI
W.P.No.8566 of 2022
M.V.Rajambal ... Petitioner
vs.
1. The State Rep. by
The Tahsildar,
Arani Taluk Office, Arani Taluk,
Thiruvannamalai District.
2. The Revenue Inspector,
Revenue Office,
Arani Taluk, Thiruvannamalai District.
3. The Head Surveyor
Head Surveyor Office,
Arani Taluk Office Campus,
Arani Taluk, Thiruvannamalai District.
... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying for issuance of a Writ of Mandamus, directing the first respondent
to dispose of the petitioner's representation dated 16.03.2022 made for to
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W.P.No.8566 of 2022
survey the petitioner's land in the Survey No.186/7 Patta No.897 measuring
with an extent of 6.50 ares and 20.50 ares. By the respondents within a time
frame be fixed by this Court.
For Petitioner : Mr.T.Anurekha
For Respondents : Mr.Yogesh Kannadasan,
Special Government Pleader
ORDER
This Writ Petition has been filed seeking for issuance of a Writ of Mandamus to direct the first respondent to dispose of the petitioner's representation dated 16.03.2022 made for to survey the petitioner's land in the Survey No.186/7 Patta No.897 measuring with an extent of 6.50 ares and 20.50 ares, by the respondents within a time frame be fixed by this Court.
2. The case of the petitioner is that the petitioner's husband inherited the aforesaid property from his father and obtained Patta in his name. After the demise of the petitioner's husband, the petitioner and his daughters are the legal heirs and are in possession and enjoyment of the aforesaid property. While so, some people are trying to encroach the petitioner's land. Therefore, the petitioner given a petition dated 03.03.2022 to the officials of 2/5 https://www.mhc.tn.gov.in/judis W.P.No.8566 of 2022 the Revenue Department of Arani Taluk, Tiruvannamalai District, seeking to measure her land. However, no action has been taken by the officials of the Revenue Department. Further, the petitioner has again made a representation dated 16.03.2022 before the respondents, seeking to measure the land. As the said representation made by the petitioner has evoked no response from the respondents, the petitioner has filed this present Writ Petition.
3. Though very many grounds have been raised, learned counsel for the petitioner submits that, it would suffice, if this Court issues direction to the first respondent to consider the petitioner's representation dated 16.03.2022 and pass orders on the same within a particular time frame that may be fixed by this Court.
4. The learned Special Government Pleader appearing for the respondents has no objection for the said order being passed.
5. In view of the above, this Court, without expressing any opinion 3/5 https://www.mhc.tn.gov.in/judis W.P.No.8566 of 2022 on the merits of the case, directs the first respondent to consider the petitioner's representation dated 16.03.2022 and pass appropriate 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.
6. With the above direction, this Writ Petition is disposed of. No costs.
07.04.2022
Index : Yes/No
Speaking order : Yes/No
jd/sp
To
1. The Tahsildar,
Arani Taluk Office, Arani Taluk,
Thiruvannamalai District.
2. The Revenue Inspector,
Revenue Office,
Arani Taluk, Thiruvannamalai District.
3. The Head Surveyor Head Surveyor Office, Arani Taluk Office Campus, Arani Taluk, Thiruvannamalai District.
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