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Madras High Court

R.Amirthalingam vs The District Collector on 30 April, 2025

Author: N.Anand Venkatesh

Bench: N. Anand Venkatesh

                                                              1/6                      WP No. 15392 of 2025




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 30-04-2025

                                                         CORAM

                         THE HONOURABLE MR JUSTICE N. ANAND VENKATESH

                                               WP No. 15392 of 2025



                R.Amirthalingam

                                                                                             Petitioner(s)

                                                              Vs

                1. The District Collector
                Tiruvarur District, Tiruvarur - 610 004.

                2.The District Revenue Officer
                Tiruvarur District, Tiruvarur 610 004.

                3.The Revenue Divisional Officer
                Mannargudi, Tiruvarur District 614 001

                4.The Tashildar
                Thiruthuraipoondi Taluk,
                Tiruvarur District 614 713

                5.The Head Surveyor
                Survey Department,
                The Tashildar Office,
                Thiruthuraipoondi Taluk,
                Tiruvarur District - 614 713




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 19/05/2025 03:18:25 pm )
                                                                    2/6                             WP No. 15392 of 2025




                6.The Surveyor
                Thiruthuraipoondi,
                Tiruvarur District 614 713

                7.The Village Administrative Officer
                Manali Village,
                Thiruthuraipoondi Taluk,
                Tiruvarur District 610 203

                                                                                                       Respondent(s)


                PRAYER Writ Petition filed under Article 226 of the Constitution of India for

                issuance of a Writ of Mandamus, directing the 4th respondent to carry out

                Subdivision of land in S.No.142/6B Manali Village, Thiruthuraipoondi Taluk,

                Tiruvarur District in consideration of representation submitted by the petitioner

                dated         20.01.2025     and     proceedings            issued       by   4th     respondent     in

                T.P.No.3208/2024/A2 dated 12.12.2024.


                                   For Petitioner(s):        Mr.J Jayamalan

                                   For Respondent(s):        Mr.A.Selvendran
                                                             Special Government Pleader




                                                               ORDER

This writ petition has been filed for issue of writ of mandamus directing th the 4 respondent to act upon the online application submitted by the petitioner https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 03:18:25 pm ) 3/6 WP No. 15392 of 2025 on 29.01.2024, wherein, the petitioner has sought for the sub division and for issuance of patta in the name of the petitioner for the subdivided property.

2.Heard Mr.J.Jayamalan, learned counsel appearing on behalf of the petitioners and Mr.A.Selvendran, learned Special Government Pleader appearing on behalf of the respondents.

3.It is seen from records that already a request made by the petitioner is pending on the file of the 4th respondent and the 4th respondent has informed the Chief Minister Special Cell that already a survey has been conducted and the boundaries have been marked and the petitioner was asked to submit an application seeking for sub division and for issuance of patta.

4.Pursuant to the said communication, the petitioner had made a representation seeking for issuance of separate patta to the District Collector and a copy of the same was also marked to the 4th respondent. Since the same was not considered, the present writ petition has been filed before this Court.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 03:18:25 pm ) 4/6 WP No. 15392 of 2025

5.Taking into consideration the facts and circumstances of the case and the materials placed before this Court, there shall be a direction to the 4th respondent to act upon the application and to pass necessary orders, within a period of four weeks from the date of receipt of copy of this order.

6.This writ petition is disposed of with the above directions. No Costs.

30-04-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No ssr https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 03:18:25 pm ) 5/6 WP No. 15392 of 2025 To

1.The District Collector Tiruvarur District, Tiruvarur - 610 004.

2.The District Revenue Officer Tiruvarur District, Tiruvarur 610 004.

3.The Revenue Divisional Officer Mannargudi Tiruvarur District 614 001

4.The Tashildar Thiruthuraipoondi Taluk, Tiruvarur District 614 713

5.The Head Surveyor Survey Department, The Tashildar Office, Thiruthuraipoondi Taluk, Tiruvarur District - 614 713

6.The Surveyor Thiruthuraipoondi, Tiruvarur District 614 713

7.The Village Administrative Officer Manali Village, Thiruthuraipoondi Taluk, Tiruvarur District 610 203 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 03:18:25 pm ) 6/6 WP No. 15392 of 2025 N.ANAND VENKATESH J.

ssr WP No. 15392 of 2025 30-04-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 03:18:25 pm )