Madras High Court
S.Prem Kumar vs The Tahsildar on 28 November, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.31730 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.11.2022
CORAM:
THE HON'BLE MR.JUSTICE M.DHANDAPANI
W.P.No.31730 of 2022
S.Prem Kumar ... Petitioner
vs.
1. The Tahsildar,
Avadi Taluk,
Chennai – 600 054.
2. The Revenue Divisional Officer,
Revenue Divisional Office,
Avadi (12) Taluk,
Tiruvallur District – (01),
Tiruvalur District – 602 001.
3. The District Collector,
First Floor, Collectorate,
Tiruvallur – 602 001. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus directing the petitioner's online APPLICATION
(Vide Can No.133010518649442 and Application No:2022/0153/01/001313
and 2022/0153/01/001314) dated : 10.08.2022 for patta proceeding of name
change as per Sale Deed Doc No:11886/2022 dated 19.07.2022 on the file of
the SRO Avadi within a time frame stipulated by this Court.
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W.P.No.31730 of 2022
For Petitioner : Mr.N.Adhiseshaiah
For Respondents : Mr.U.Bharanidharan
Additional Government Pleader
ORDER
This Writ Petition has been filed seeking issuance of a Writ of Mandamus to direct the petitioner's online application dated 10.08.2022 for patta proceeding of name change as per Sale Deed Doc No:11886/2022 dated 19.07.2022 on the file of the SRO Avadi within a time frame stipulated by this Court.
2. It is the case of the petitioner that he is the owner of the properties in T.S.No.43/9 and T.S.No.43/10 of an extent of 69.75 cents situated in Paruthipattu Village, Avadi Taluk, Thiruvallur District. Since the Revenue Records stood in the name of one Balakrishnan i.e.,original owner of the aforesaid properties, the petitioner made online applications dated 10.08.2022, before the first respondent to include his name in the patta. Since the same was not considered by the first respondent, the petitioner has come up with the present writ petition seeking the aforesaid relief. 2/6 https://www.mhc.tn.gov.in/judis W.P.No.31730 of 2022
3. Though very many grounds have been raised in this Writ Petition, learned counsel appearing on behalf of the petitioner submits that it would suffice if this Court issues direction to the first respondent to consider the petitioner's representation dated 10.08.2022 and pass appropriate orders within a particular time frame to be fixed by this Court.
4. Learned Additional Government Pleader appearing for the respondents has no objection for the said order being passed.
5. Heard the learned counsel appearing on either side and perused the materials placed before this Court.
6. Taking into consideration the facts and circumstances of the case, this Court, without going into the merits of the case, directs the first respondent to consider the petitioner's representation dated 10.08.2022 and pass appropriate orders on merits and in accordance with law after affording an opportunity of hearing to the petitioner as well as aggrieved persons, if any, within a period of twelve weeks from the date of receipt of a copy of this 3/6 https://www.mhc.tn.gov.in/judis W.P.No.31730 of 2022 order.
7. With the above observation and directions, this Writ Petition is disposed of. No costs.
28.11.2022
RAP
Index : Yes/No
Speaking order : Yes/No
To:
1. The Tahsildar,
Avadi Taluk,
Chennai – 600 054.
2. The Revenue Divisional Officer,
Revenue Divisional Office,
Avadi (12) Taluk,
Tiruvallur District – (01),
Tiruvalur District – 602 001.
3. The District Collector,
First Floor, Collectorate,
Tiruvallur – 602 001.
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W.P.No.31730 of 2022
M.DHANDAPANI, J.
RAP
W.P.No.31730 of 2022
28.11.2022
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W.P.No.31730 of 2022
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