Madras High Court
T.Rathinasapabathy vs The Secretary To Government on 12 September, 2016
Author: B.Rajendran
Bench: B.Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.09.2016
CORAM:
THE HONOURABLE MR.JUSTICE B.RAJENDRAN
WP.No.31695 of 2016
1.T.Rathinasapabathy
2.A.Swaminathan
3.M.Chandrasekaran
4.R.Munusamy
5.David
6.M.Thangaraj
7.Gajapathy
8.K.Revumani
9.K.Jayaprakash Narayanan
10.M.Muthu
11.K.Selvakani
12.D.Venkatesan
13.B.Rajini
14.B.Sureshkumar
15.A.Krishnamoni
16.C.Kumaresan Petitioner
Vs
1.The Secretary to Government, Revenue Department
Fort St.George, Chennai-9
2.The Special Commissioner cum Land Reforms Commissioner
Chepauk, Chennai-9
3.The District Collector, Chennai
4.The Tahsildar, Velacherry Taluk
Chennai-42 Respondents
Prayer:- This Writ Petition is filed to issue a Writ of Mandamus to direct the 4th Respondent to consider the representations of the Petitioners dated 11.12.2014 and 14.6.2016 with regard to allotment of house through the 3rd Respondent to the Petitioners in the light of the GO.Ms.No.649 Revenue Department dated 20.12.2003 within a stipulated time.
For Petitioner : Mr.M.Ramadass
For Respondent : Mr.P.Chinnadurai, GA-RR1,2,4&5
Mr.B.Kesavan-R3
ORDER
This Writ Petition is filed to issue a Writ of Mandamus to direct the 4th Respondent to consider the representations of the Petitioners dated 11.12.2014 and 14.6.2016 with regard to allotment of house through the 3rd Respondent to the Petitioners in the light of the GO.Ms.No.649 Revenue Department dated 20.12.2003 within a stipulated time.
2. This court heard the learned counsel on either side and also perused the materials placed on record.
3. Considering the limited prayer sought for in this Writ Petition, without going into the merits of the case, the 4th respondent is directed to consider and dispose of the representations of the petitioners dated 11.12.2014 and 14.6.2016, on merits and in accordance with law, as expeditiously as possible.
4. With the above directions, this Writ Petition is disposed of. No costs.
12.09.2016 Index:Yes/No Web:Yes/No Srcm To:
1.The Secretary to Government, Revenue Department Fort St.George, Chennai-9
2.The Special Commissioner cum Land Reforms Commissioner Chepauk, Chennai-9
3.The District Collector, Chennai
4.The Tahsildar, Velacherry Taluk Chennai-42 B.RAJENDRAN, J.
Srcm WP.No.31695 of 2016 12.09.2016