Madras High Court
Thiruchendur Nattar Maruthuvar vs The Tahsildar on 17 October, 2016
Author: V.Bharathidasan
Bench: V.Bharathidasan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.10.2016
CORAM
THE HONOURABLE MR.JUSTICE V.BHARATHIDASAN
Writ Petition (MD) No.14482 of 2016
and
W.M.P.(MD).No.13230 of 2016
Thiruchendur Nattar Maruthuvar
Madathinar Sangam,
(Regd. No.6/1975)
rep. By its President,
93, Sannathi Street,
Thiruchendur,
Tuticorin District. ... Petitioner
Vs.
The Tahsildar,
The Tahsildar Office,
Thiruchendur Taluk,
Thoothukudi District. ... Respondent
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying for the issuance of a Writ of Mandamus directing the respondent to
change the name of the Patta 471 and 866 the name of the Periyasamy athar and
Maruthuvar madam from the name of Muthuramalingam athar Nattar Maruthuvar
Madam by considering the petitioner's representation dated 16.12.2015 and
Section 10 & 12 of Tamil Nadu Patta Pass Book Act 1983.
!For Petitioner : Mr.J.David Ganeshan
For Respondents : Mr.J.Gunaseelan Muthiah
Government Advocate
:ORDER
The petitioner has filed this Writ Petition seeking a direction, directing the respondent to change the name in the Patta Nos. 471 and 866 as ?Va.Periyasamy Athar, Nattar, Maruthuvar Madam? from the name of Muthuramalingam Athar Nattar Maruthuvar Madam, by considering the petitioner's representation dated 16.12.2015 and Sections 10 & 12 of Tamil Nadu Patta Pass Book Act 1983.
2.According to the petitioner, they said to have filed an application before the respondent/Tahsildar, on 16.12.2015, for change of name in patta Nos.471 and 866 as ?Va.Periyasamy Athar, Nattar Maruthuvar Madam? from the name of Muthuramalingam Athar Nattar Maruthuvar Madam and the said application is pending till date. Hence, he has filed the present writ petition.
3.Heard the submissions made on either side and perused the documents carefully.
4.Today, the learned Government Advocate appearing for the respondent submitted that as per circular, issued by the District Revenue Officer, dated 28.09.2016, patta cannot be granted to the property like the petitioner Association.
5.Taking note of the same, the respondent is directed to consider the application of the petitioner and pass orders by giving notice to the petitioner, within a period of 12 weeks from the date of receipt of a copy of this order.
5.With the above direction, this writ petition is disposed of. There shall be no order as to costs.
To The Tahsildar, The Tahsildar Office, Thiruchendur Taluk, Thoothukudi District..