Madras High Court
Ariyammal vs The District Collector on 24 July, 2024
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
WP.No.19977 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.07.2024
CORAM
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
WP.No.19977 of 2024
Ariyammal .. Petitioner
Versus
1.The District Collector
Collectorate Complex
Krishnagiri, Krishnagiri District
2.The Tahsildar
Shoolagiri Taluk
Krishnagiri District
3.The Zonal Deputy Tahsildar
Shoolagiri Taluk
Krishnagiri District .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the 3rd Respondent to consider
Petitioner's Application Patta Transfer Vide Can.No. 0333105328986 and
Application No.2020/0103/31/151282 dated 13.10.2020 seeking transfer of
Patta No. 700 to her name for the lands comprised in S.No.109/4B and
S.No.115 in Marandapalli Village, Shoolagiri Taluk, Krishnagiri district.
For Petitioner : Mr.S.Subramanian
For Respondents : Mr.A.Selvendran
https://www.mhc.tn.gov.in/judis
Special Government Pleader
1/4
WP.No.19977 of 2024
ORDER
This writ petition is filed for a direction to the 3rd Respondent to consider Petitioner's Application Patta Transfer Vide Can.No. 0333105328986 and Application No.2020/0103/31/151282 dated 13.10.2020 seeking transfer of Patta No. 700 to her name for the lands comprised in S.No.109/4B and S.No.115 in Marandapalli Village, Shoolagiri Taluk, Krishnagiri district.
2. The petitioner submitted an application on 13.10.2020 with a request for transfer of patta, which is pending without consideration. Hence, this writ petition.
3. Heard learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents and perused the materials available on record.
4. By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.
5. Considering the limited relief sought for in this writ petition, the respondents 2 and 3 are directed to consider the application of the petitioner https://www.mhc.tn.gov.in/judis 2/4 WP.No.19977 of 2024 dated 13.10.2020 and pass appropriate orders on the petitioner's representation on merits and in accordance with law, after giving notice to the neighbouring land owners and any other interested persons. Such exercise shall be completed within a period of two months from the date of receipt of copy of this order.
6. With the above direction, this writ petition is disposed of. No costs.
24.07.2024
dhk
Index :Yes/No
Internet :Yes/No
Neutral Citation : Yes/No
To
1.The District Collector
Collectorate Complex
Krishnagiri, Krishnagiri District
2.The Tahsildar Shoolagiri Taluk Krishnagiri District
3.The Zonal Deputy Tahsildar Shoolagiri Taluk Krishnagiri District https://www.mhc.tn.gov.in/judis 3/4 WP.No.19977 of 2024 N. SATHISH KUMAR, J.
dhk W.P.No.19977 of 2024 24.07.2024 https://www.mhc.tn.gov.in/judis 4/4