T.Pushpalatha vs The District Revenue Officer on 7 September, 2022

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Madras High Court

T.Pushpalatha vs The District Revenue Officer on 7 September, 2022

Bench: M.Dhandapani

                                                                                    W.P.No.23939 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED : 07.09.2022
                                                           CORAM
                                  THE HONOURABLE MR.JUSTICE M.DHANDAPANI
                                                 W.P.No. 23939 of 2022

                     T.Pushpalatha                                                ... Petitioner

                                                            Vs.

                     1.The District Revenue Officer,
                       Office of the District Collector,
                       Chengalpattu District.

                     2.The Revenue Divisional Officer,
                       Maduranthakam Division,
                       Maduranthakam,
                       Chengalpattu District.

                     3.The Tahsildhar,
                       Cheyur Taluk,
                       Chengalpattu District.                                      ... Respondents



                     Prayer: Writ Petition filed under Article 226 of the Constitution of India to
                     issue a Writ of Mandamus directing the second respondent herein to dispose
                     the representation of the petitioner herein dated 02.06.2022 seeking for
                     rectification of error of wrongful classification of land in Chengalpet District,
                     Villipakkam Village, S.No.976/4 measuring Ac 0.01 1/4 cents as Natham
                     poramboke during UDR scheme and to issue Patta for the said property in the
                     name of the petitioner herein.

                     1/7

https://www.mhc.tn.gov.in/judis
                                                                                         W.P.No.23939 of 2022




                                        For petitioner            : Mr.P.Dineshkumar

                                        For Respondents           : M/s.Akila Rajendran
                                                                    Government Advocate


                                                              ORDER

The petitioner has filed this petition seeking direction to the second respondent to dispose the representation of the petitioner dated 02.06.2022 seeking for rectification of error of wrongful classification of land during UDR scheme and to issue Patta for the said property in the name of the petitioner herein.

2. M/s.Akila Rajendran, learned Government Advocate takes notice for the respondents. In view of the limited relief sought for in this petition and on the consent expressed by the learned counsel appearing on either side, this petition is taken up for final disposal.

3. The case of the petitioner is that the petitioner is the owner of the property comprised in S.No.976/4 measuring an extent of Ac.0.01 1/2 cents, situated at Villipakkam Village, Chengalpet District. However, during UDR 2/7 https://www.mhc.tn.gov.in/judis W.P.No.23939 of 2022 Scheme, the said land was considered as Natham Poramboke. For removal of the said classification, petitioner made a representation dated 02.06.2022 on the file of the second respondent. However, till date no action has been taken by the second respondent on the representation made by the petitioner.

Hence, the present Writ Petition has been filed by the petitioner.

4. Though very many grounds have been raised, learned counsel for the petitioner submits that it would suffice if this Court directs the second respondent to consider the petitioner's representations dated 02.06.2022 within the time frame that may be fixed by this Court.

5. The learned Government Advocate appearing for the respondents submits that the petitioner has to file an appropriate application before the competent authority to carry out necessary corrections. Petitioner without approaching the concerned authority, filing this writ petition is not maintainable.

6. In view of the aforesaid submissions, this Court without expressing 3/7 https://www.mhc.tn.gov.in/judis W.P.No.23939 of 2022 any opinion on the merits of the case, inclined to grant liberty to the petitioner to file appropriate application before the concerned authority for rectification of UDR error within a period of two weeks from the date of receipt of copy of this order. If such an application is filed, concerned authority may pass appropriate orders as early as possible.

7. Accordingly, this writ petition is disposed of with the aforesaid direction. No costs.

07.09.2022 Index : Yes / No Internet : Yes / No Speaking Order/Non-Speaking Order tri 4/7 https://www.mhc.tn.gov.in/judis W.P.No.23939 of 2022 To

1.The District Revenue Officer, Office of the District Collector, Chengalpattu District.

2.The Revenue Divisional Officer, Maduranthakam Division, Maduranthakam, Chengalpattu District.

3.The Tahsildhar, Cheyur Taluk, Chengalpattu District.

5/7

https://www.mhc.tn.gov.in/judis W.P.No.23939 of 2022 M.DHANDAPANI,J.

tri W.P.No.23939 of 2022 6/7 https://www.mhc.tn.gov.in/judis W.P.No.23939 of 2022 07.09.2022 7/7 https://www.mhc.tn.gov.in/judis

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