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Madras High Court

K.Jaya Praveen vs The District Collector on 30 July, 2024

Author: N. Sathish Kumar

Bench: N. Sathish Kumar

                                                                                  WP.No.21138 of 2024

                                  IN THE HIG H COURT OF JUDICATURE AT MADRAS

                                               DATED : 30.07.2024

                                                     CORAM

                             THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR

                                              W.P.No.21138 of 2024


                K.Jaya Praveen                                                  .. Petitioner

                                                      Versus

                1. The District Collector,
                   District Collector Office, Villupuram.

                2. The Revenue Divisional Officer, Revenue Divisional Office,
                   Tindivanam Taluk, Villupuram District.

                3. The Tahsildar, Tindivanam Taluk Office,
                   Tindivanam Taluk, Villupuram District.

                4. The Zonal Deputy Tahsildar, Tindivanam Taluk Office,
                   Tindivanam Taluk, Villupuram District.

                5. The Village Administrative Officer,
                   Karuvammapettai Village and Post,
                   Tindivanam Taluk, Villupuram District.                   .. Respondents

                Prayer: Writ Petition filed under Article 226 of the Constitution of India praying
                to issue a Writ of Mandamus directing the respondents particularly third and fifth
                respondents to consider the petitioner's application dated 26.03.2023 vide
                Application No.2023/0103/07/324765 to transfer of patta in favour of the
                petitioner in Item No.1 New S.No.86/1 to an extent of Hectares 0.09.0 ares in
                acre 0.22 cents which is related to Old S.No.97/1 to an extent of acre 1.62 cents
https://www.mhc.tn.gov.in/judis


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                                                                                            WP.No.21138 of 2024

                item no.2 new S.No.87/1 to an extent of hectares 0.56.0 ares in acre 1.40 cents
                which is related to Old Survey No.97/1 acre in 1.62 cents which is total extent of
                acre 1.62 cents including 2 items at Kattalai Village and Post, Marakkanam
                Union, Tindivanam Taluk, Tindivanam Joint Registrar 1, Tindivanam District
                Registrar from Gajendhiran vide Doc.No.760/2022 on the file of SRO,
                Tinidivanam Joint-I, Registrar Office, Villupuram District.


                                    For Petitioner       : Mr.G.Mohammed Aseef

                                    For Respondents      : Mr.P.Sathish
                                                           Additional Government Pleader



                                                             ORDER

With the consent of both sides, this Writ Petition is taken up for final disposal at the admission stage itself.

2. This Writ Petition is filed to direct the third and fifth respondents to consider the application of the petitioner dated 26.03.2023 vide Application No.2023/0103/07/324765 to transfer of patta in favour of the petitioner in Item No.1 New S.No.86/1 to an extent of Hectares 0.09.0 ares in acre 0.22 cents which is related to Old S.No.97/1 to an extent of acre 1.62 cents item no.2 new S.No.87/1 to an extent of hectares 0.56.0 ares in acre 1.40 cents which is related to Old Survey No.97/1 acre in 1.62 cents which is total extent of acre 1.62 cents https://www.mhc.tn.gov.in/judis 2/5 WP.No.21138 of 2024 including 2 items at Kattalai Village and Post, Marakkanam Union, Tindivanam Taluk, Tindivanam Joint Registrar 1, Tindivanam District Registrar from Gajendhiran vide Doc.No.760/2022 on the file of SRO, Tinidivanam Joint-I, Registrar Office, Villupuram District.

3. Heard learned counsel for the petitioner and the learned Additional Government Pleader appearing for the respondents and perused the materials available on record.

4. The case of the petitioner is that he purchased the subject properties vide sale deed dated 06.06.2022 from one Gajendran. The grievance of the petitioner is that though he has given an application for transfer of patta in his name, the same has not been considered by the respondents till date. Hence, the present Writ Petition.

5. Considering the limited relief sought for in this writ petition, the third and fifth respondents are directed to consider the application of the petitioner dated 26.03.2023 and pass appropriate orders on the same on merits and in accordance with law, within a period of two months from the date of receipt of a copy of this order.

https://www.mhc.tn.gov.in/judis 3/5 WP.No.21138 of 2024

6. With the above direction, this writ petition is disposed of. No costs.

30.07.2024 vrc Index :Yes/No Internet :Yes/No Neutral Citation : Yes/No To,

1. The District Collector, District Collector Office, Villupuram.

2. The Revenue Divisional Officer, Revenue Divisional Office, Tindivanam Taluk, Villupuram District.

3. The Tahsildar, Tindivanam Taluk Office, Tindivanam Taluk, Villupuram District.

4. The Zonal Deputy Tahsildar, Tindivanam Taluk Office, Tindivanam Taluk, Villupuram District.

5. The Village Administrative Officer, Karuvammapettai Village and Post, Tindivanam Taluk, Villupuram District. https://www.mhc.tn.gov.in/judis 4/5 WP.No.21138 of 2024 N. SATHISH KUMAR, J.

vrc W.P.No.21138 of 2024 30.07.2024 https://www.mhc.tn.gov.in/judis 5/5