Madras High Court
S.Balasubramaniyan vs The District Collector on 4 September, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.17246 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.09.2025
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.17246 of 2019
1.S.Balasubramaniyan
2.S.Sowri Rajan .. Petitioners
Vs.
1.The District Collector,
Nagapattinam,
Nagapattinam.
2.The Revenue Divisional Officer,
Nagapattinam,
Nagapattinam District.
3.The Thasildar,
Nagapattinam,
Nagapattinam District. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus directing the respondents to pass order on the
petitioner's representation dated 28.11.2016 after due enquiry within the
stipulated period as fixed by this Honourable Court.
For petitioner : Mr.S.Parthasarathy
For Respondents : Mr.S.Jayachandran,
Government Advocate
1
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W.P.No.17246 of 2019
ORDER
The present Writ Petition has been filed seeking a direction to the respondents to consider the petitioners' representation dated 28.11.2016 and pass orders on the same after conducting enquiry within the time that may be stipulated by this Court.
2. It is the case of the petitioners that they are the absolute owners of the property comprised in New Survey No.128/1, Old Survey No.46/1 situated at Pillaiyar Koil Street, Manjakollai, Nagatpattinam measuring to an extent of 857.5 Sq. meter. However, the extent of the above property has been wrongly mentioned as 412.5 sq.meter instead of 857.5 sq.meter in UDR Patta. Therefore, the petitioner had addressed a representation dated 28.11.2016 to 2nd respondent seeking to rectify the aforesaid errors. Though the said representation was forwarded to the 3rd respondent, no action has been taken on the same so far. Hence, the 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 respondents to consider the petitioner's representation dated 24.11.2016 and pass orders on the same within the time that may be stipulated by this Court.
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4. Learned Government Advocate appearing for the respondents submitted that the 2nd respondent has no authority to entertain the representation made by the petitioner as he is not the appropriate or competent authority to deal with the said representation and it is only the District Revenue Officer who is competent to act upon the representation of the petitioner requesting for rectification of errors in the UDR patta. Hence, this Court may permit the petitioner to make a fresh representation before the Jurisdictional District Revenue Officer.
5. As rightly pointed out by the learned Government Advocate that the District Revenue Officer being the competent Authority to act upon the petitioner's representation for rectification of errors made in the UDR patta, this Court without expressing any opinion on the merits of the case, directs the petitioner to make a fresh representation before the Jurisdictional District Revenue Officer along with a copy of this order within period of two (2) weeks from the date of receipt of a copy of this order. If any such representation is made, the Authority concerned is directed to consider and pass appropriate orders on the same in accordance with law within a period of four (4) weeks thereafter.
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Nhs
6. This Writ Petition stands disposed of with the aforesaid direction. There shall be no order as to costs.
04.09.2025 Index : Yes / No Speaking Order / Non-speaking order Neutral Citation Case : Yes / No Nhs To
1.The District Collector, Nagapattinam, Nagapattinam.
2.The Revenue Divisional Officer, Nagapattinam, Nagapattinam District.
3.The Thasildar, Nagapattinam, Nagapattinam District.
W.P.No.17246 of 2019 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 07:38:23 pm )