Madras High Court
R.Muthulakshmi vs The District Collector on 17 June, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.Nos.15067 & 15071 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.06.2022
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.Nos.15067 & 15071 of 2022
R.Muthulakshmi ... Petitioner in WP.15067/2022
A.Jayaraman ... Petitioner in WP.15071/2022
Vs.
1.The District Collector ,
Mayiladuthurai District, Mayiladuthurai.
2.The District Revenue Officer,
Mayiladuthurai District, Mayiladuthurai.
3.The Revenue Divisional Officer,
Sirkazhi, Sirkazhi - 609 110
Mayiladuthurai District.
4.The Tashildar,
Sirkazhi Taluk, Sirkazhi - 609 110
Mayiladuthurai District. ...Respondents in both WPs
Prayer in WP.No.15067 of 2022:Petition filed under Article 226 of the
Constitution of India to issue a Writ of Mandamus, directing the
Respondents to issue computerized patta in respect of land belong to the
petitioner in Plot No.27, Thiyagaraja Nagar, Sirkazhi Taluk comprised in
SF. No. 261/1C3, to an extent of 1750 sq.ft, in accordance with the Patta
Proceedings issued by the Tashildar, Sirkazhi Taluk in Pa.Ma.11 5/99-
2000 Aa7 dated 22.09.1999 by updating the details of separate patta in the
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W.P.Nos.15067 & 15071 of 2022
Official Website, based on the representation submitted by the petitioner
dated 01.11.2021 within a time frame to be fixed by this Court.
Prayer in WP.No.15071 of 2022:Petition filed under Article 226 of the
Constitution of India to issue a Writ of Mandamus, directing the respondents
to issue computerized patta in respect of land belong to the petitioner in Plot
No.46, Thiyagaraja Nagar, Sirkazhi Taluk comprised in SF. No. 261/1C2 to
an extent of 2650 sq.ft, in accordance with the Patta Proceedings issued by
the Tashildar, Sirkazhi Taluk in Pa.Ma.11 5/99- 2000 Aa7 dated
22.09.1999 by updating the details of separate patta in the Official Website,
based on the representation submitted dated 10/07/2020 within a time frame
to be fixed by this Court.
In both W.Ps.
For Petitioners : Mr.G.Sankaran
For Respondents : Mr.G.Krishna Raja
Additional Government Pleader
COMMON ORDER
The petitioners have filed these writ petitions seeking issuance of Writ of Mandamus directing the Respondents to issue computerized patta in respect of lands belong to the petitioners in Plot Nos.27 and 46, Thiyagaraja Nagar, Sirkazhi Taluk comprised in SF. No. 261/1C3 to an extent of 1750 sq.ft and SF. No.261/1C2 to an extent of 2650 sq. ft., in accordance with the Patta Proceedings issued by the Tashildar, Sirkazhi Taluk in Pa.Ma.11 5/99- 2000 Aa7 dated 22.09.1999 by updating the details of separate patta in the Official Website, based on the representations submitted by the petitioners 2/6 https://www.mhc.tn.gov.in/judis W.P.Nos.15067 & 15071 of 2022 dated 01.11.2021 and 10.07.2020 within a time frame to be fixed by this Court.
2.The learned counsel appearing for the petitioners would submit that the petitioners are the owners and in occupation in SF.No.261/1C3 to an extent of 1750 sq.ft and SF.No.261/1C2 to an extent of 2650 sq. ft respectively. They made applications on 01.11.2021 and 10.07.2020 for issuance of computerised patta respectively. Till date the representations have not been considered. Hence, these writ petitions filed in the above said prayers.
3.The learned counsel appearing for the petitioners would submit that it would suffice if this Court issues direction to the respondents to consider the petitioners' representations dated 01.11.2021 and 10.07.2020 and pass orders on the same within a particular time frame fixed by this Court. The learned counsel appearing for the petitioners further submitted that already patta was granted to very same survey numbers in favour of the similarly situated persons.
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4.The learned Additional Government Pleader for the respondents has no objection for said order being passed and he fairly conceded that the petitioners' representations dated 01.01.2021 and 10.07.2020 will be considered and appropriate orders will be passed within the time stipulated by this Court.
5.Considering the limited request made by the learned counsel appearing for the petitioners, this Court, without expressing any opinion on the merits of the case, directs the respondents to consider the petitioners applications made on 01.11.2021 and 10.07.2020, on merits and in accordance with law and after providing opportunity to the necessary parties, pass appropriate orders, within a period of six weeks from the date of receipt of a copy of this order.
6.These writ petitions are accordingly disposed of. No costs.
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1.The District Collector Mayiladuthurai District Mayiladuthurai.
2.The District Revenue officer Mayiladuthurai District Mayiladuthurai.
3.The Revenue Divisional officer Sirkazhi Sirkazhi - 609 110 Mayiladuthurai District.
4.The Tashildar Sirkazhi Taluk Sirkazhi - 609 110 Mayiladuthurai District.
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