Madras High Court
A.N.Ananthaselvakumaran vs The District Collector on 3 April, 2023
Author: P.T.Asha
Bench: P.T.Asha
W.P.(MD) Nos.12967 to 12971 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.04.2023
CORAM:
THE HONOURABLE MS.JUSTICE P.T.ASHA
W.P.(MD) Nos.12967 to 12971 of 2021
and
W.M.P.(MD) Nos.10032, 10033, 10034, 10035, 10037,
10038, 10040, 10041, 10048 and 10049 of 2021
W.P.(MD) No.12967 of 2021:
A.N.Ananthaselvakumaran .. Petitioner
Vs.
1.The District Collector,
Collectorate,
Tirunelveli-9.
2.The Zonal Deputy Tahsildar,
Palayamkottai,
Palayamkottai Taluk Office,
Tirunelveli-9.
3.The Village Administrative Officer,
Puthukulam Village,
Konkanthanparai Post,
Palayamkottai Taluk,
Tirunelveli District.
4.Rajaveni
5.Anantharamakrishnan
___________
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W.P.(MD) Nos.12967 to 12971 of 2021
6.A.N.Anantharamasubbu @ Ram Ananth
7.Subbulakshmi
8.Gowi
9.Shanthi
10.Saroja
11.Narayanan
12.Jothi Ganesh
13.Radha
14.Latha .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Certiorarified Mandamus, calling for the
records relating to the impugned order passed by the second respondent
in T.R:2021/0103/29/259062TR dated 23.02.2021 and quash the same
and directing respondents 1 to 3 to delete the name of fourth respondent
in Patta No.2528.
W.P.(MD) No.12968 of 2021:
A.N.Ananthaselvakumaran .. Petitioner
Vs.
1.The District Collector,
Collectorate,
Tirunelveli-9.
2.The Zonal Deputy Tahsildar,
Palayamkottai,
___________
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W.P.(MD) Nos.12967 to 12971 of 2021
Palayamkottai Taluk Office,
Tirunelveli-9.
3.The Village Administrative Officer,
Puthukulam Village,
Konkanthanparai Post,
Palayamkottai Taluk,
Tirunelveli District.
4.Annie Greeta
5.Anantharamakrishnan
6.A.N.Anantharamasubbu @ Ram Ananth
7.Subbulakshmi
8.Gowi
9.Shanthi
10.Saroja
11.Narayanan
12.Jothi Ganesh
13.Radha
14.Latha .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Certiorarified Mandamus, calling for the
records relating to the impugned order passed by the second respondent
in T.R:2021/0103/29/259143TR dated 01.03.2021 and quash the same
and directing respondents 1 to 3 to delete the name of fourth respondent
in Patta No.2528.
___________
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W.P.(MD) Nos.12967 to 12971 of 2021
W.P.(MD) No.12969 of 2021:
A.N.Ananthaselvakumaran .. Petitioner
Vs.
1.The District Collector,
Collectorate,
Tirunelveli-9.
2.The Zonal Deputy Tahsildar,
Palayamkottai,
Palayamkottai Taluk Office,
Tirunelveli-9.
3.The Village Administrative Officer,
Puthukulam Village,
Konkanthanparai Post,
Palayamkottai Taluk,
Tirunelveli District.
4.Sudalaimuthu
5.Anantharamakrishnan
6.A.N.Anantharamasubbu @ Ram Ananth
7.Subbulakshmi
8.Gowi
9.Shanthi
10.Saroja
11.Narayanan
12.Jothi Ganesh
13.Radha
___________
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W.P.(MD) Nos.12967 to 12971 of 2021
14.Latha .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Certiorarified Mandamus, calling for the
records relating to the impugned order passed by the second respondent
in T.R:2021/0103/29/261020TR dated 07.03.2021 and quash the same
and directing respondents 1 to 3 to delete the name of fourth respondent
in Patta No.2528.
W.P.(MD) No.12970 of 2021:
A.N.Ananthaselvakumaran .. Petitioner
Vs.
1.The District Collector,
Collectorate,
Tirunelveli-9.
2.The Zonal Deputy Tahsildar,
Palayamkottai,
Palayamkottai Taluk Office,
Tirunelveli-9.
3.The Village Administrative Officer,
Puthukulam Village,
Konkanthanparai Post,
Palayamkottai Taluk,
Tirunelveli District.
4.Arumugadass
5.Anantharamakrishnan
___________
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W.P.(MD) Nos.12967 to 12971 of 2021
6.A.N.Anantharamasubbu @ Ram Ananth
7.Subbulakshmi
8.Gowi
9.Shanthi
10.Saroja
11.Narayanan
12.Jothi Ganesh
13.Radha
14.Latha .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Certiorarified Mandamus, calling for the
records relating to the impugned order passed by the second respondent
in T.R:2021/0103/29/261068TR dated 18.04.2021 and quash the same
and directing respondents 1 to 3 to delete the name of fourth respondent
in Patta No.2528.
W.P.(MD) No.12971 of 2021:
A.N.Ananthaselvakumaran .. Petitioner
Vs.
1.The District Collector,
Collectorate,
Tirunelveli-9.
2.The Zonal Deputy Tahsildar,
Palayamkottai,
___________
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W.P.(MD) Nos.12967 to 12971 of 2021
Palayamkottai Taluk Office,
Tirunelveli-9.
3.The Village Administrative Officer,
Puthukulam Village,
Konkanthanparai Post,
Palayamkottai Taluk,
Tirunelveli District.
4.Balasubramanian
5.Anantharamakrishnan
6.A.N.Anantharamasubbu @ Ram Ananth
7.Subbulakshmi
8.Gowi
9.Shanthi
10.Saroja
11.Narayanan
12.Jothi Ganesh
13.Radha
14.Latha .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Certiorarified Mandamus, calling for the
records relating to the impugned order passed by the second respondent
in T.R:2021/0103/29/261067TR dated 13.03.2021 and quash the same
and directing respondents 1 to 3 to delete the name of fourth respondent
in Patta No.2528.
___________
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W.P.(MD) Nos.12967 to 12971 of 2021
In all W.Ps.
For Petitioner : Mr.S.Meenakshi Sundaram
Senior Counsel
assisted by
Mr.M.Sengu Vijay
For RR1 to 3 : Mr.D.Ghandiraj
Special Government Pleader
For R4 : Mr.H.Arumugam
COMMON ORDER
The petitioner, in all these writ petitions, sought for Writ of Certiorarified Mandamus, calling for the records of the second respondent in respect of the impugned orders, quash the same and direct respondents 1 to 3 to delete the names of the fourth respondent in Patta No.2528.
2. The petitioner is aggrieved by the fact that the impugned orders have been passed without any notice whatsoever to him who is the joint patta holder. It is the case of the petitioner that he, the fifth and sixth respondents and respondents 7 to 14, who are the legal representatives of ___________ Page 8 of 12 https://www.mhc.tn.gov.in/judis W.P.(MD) Nos.12967 to 12971 of 2021 one Ananthapadmanabhan, are the co-owners of S.No.705/4B2 measuring an extent of 0.40.05 Hectares comprised in Patta No.2528 of Puthukulam Village, Palayamkottai Taluk. The patta, prior to the inclusion of the names of the fourth respondent, only stood in the name of the petitioner and respondents 5 to 14. All of a sudden, the impugned orders have been passed including the names of the fourth respondent along with others in the patta. No notice as contemplated under Section 10 of the Tamil Nadu Patta Passbook Act, 1983, nor an enquiry has been conducted before the inclusion of the names of the fourth respondent. Aggrieved by the same, the petitioner is before this Court.
3. Heard the learned counsel for the parties.
4. Admittedly, inclusion of the names fourth respondent has taken place without notice to the petitioner. Therefore, these writ petitions are disposed of with a direction to the petitioner to submit his objection to the grant of patta in favour of the fourth respondent to the second respondent, who shall after issuing notice to all parties concerned, hear ___________ Page 9 of 12 https://www.mhc.tn.gov.in/judis W.P.(MD) Nos.12967 to 12971 of 2021 them pass a speaking order, after affording an opportunity of personal hearing within a period of four weeks from the date on which the petitioner submits his objection. No costs. Consequently, connected miscellaneous petitions are closed.
03.04.2023 NCC : Yes/No Index : Yes/No Internet : Yes abr ___________ Page 10 of 12 https://www.mhc.tn.gov.in/judis W.P.(MD) Nos.12967 to 12971 of 2021 To
1.The District Collector, Collectorate, Tirunelveli-9.
2.The Zonal Deputy Tahsildar, Palayamkottai, Palayamkottai Taluk Office, Tirunelveli-9.
3.The Village Administrative Officer, Puthukulam Village, Konkanthanparai Post, Palayamkottai Taluk, Tirunelveli District.
___________ Page 11 of 12 https://www.mhc.tn.gov.in/judis W.P.(MD) Nos.12967 to 12971 of 2021 P.T.ASHA, J.
abr W.P.(MD) Nos.12967 to 12971 of 2021 Dated: 03.04.2023 ___________ Page 12 of 12 https://www.mhc.tn.gov.in/judis