Madras High Court
National South Indian River ... vs The Government Of Tamil Nadu on 11 January, 2024
Author: D. Krishnakumar
Bench: D. Krishnakumar, M.Dhandapani
W.P(MD)No.411 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 11.01.2024
CORAM:
THE HONOURABLE MR.JUSTICE D. KRISHNAKUMAR
and
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P(MD)No.411 of 2016
and
W.M.P(MD)No.337 of 2016
National South Indian River Interlinking
Agricultural Association,
By its District President,
K.Shanmuga Sundaram ... Petitioner
vs.
1.The Government of Tamil Nadu,
Represented by its Secretary,
Department of Revenue,
Chennai.
2.The District Collector,
Tiruchirappalli.
3.The District Revenue Officer,
Tiruchirappalli. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, to direct the respondents to file
a action taken report in correcting the errors in 'A' Register, Village Chitta,
Adangal and Tamilnilam Data Base of the Village records maintained by the
respondents in pursuance of G.O.Ms.No.385, Revenue (General-3)
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.411 of 2016
Department dated 07.08.2004 and Letter D.O.Lr.No.25537/SS-II/2014,
dated 11.07.2014 of the first respondent pending disposal of the first
respondent.
For Petitioner : Mr.S.Muthukrishnan
(No appearance)
For Respondents : Mr.S.P.Maharajan
Special Government Pleader
ORDER
(Order of the Court was made by D. KRISHNAKUMAR, J.) The petitioner has filed the present Writ Petition for issuance of a Writ of Mandamus, to direct the respondents to file an action taken report in the matter of correcting errors in the 'A' Register, Village Chitta, Adangal and Tamilnilam Data Base of the Village records maintained by the respondents in pursuance of G.O.Ms.No.385, Revenue (General-3) Department dated 07.08.2004 and Letter D.O.Lr.No.25537/SS-II/2014, dated 11.07.2014 of the first respondent. 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.411 of 2016
2.According to the petitioner, though G.O.Ms.No.385, Revenue (General-3) Department, dated 07.08.2004 and letter in D.O.Lr.No. 25537/SS-II(2/2014), dated 11.07.2014 have been issued to correct the error in the UDR Scheme, the District Collectors have not carried out the error in the UDR records and in the data base, which has resulted in driving the people to approach the Revenue Authorities and Courts for rectification of errors in the UDR Scheme.
3.On a perusal of the materials available on record, we find no material to show that ventilating the above grievance, the petitioner has made a representation to the authority concerned and therefore, the prayer sought for by the petitioner cannot be granted. Hence, liberty is granted to the petitioner to make a representation before the authority concerned for redressal of his grievance in the manner known to law. 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.411 of 2016
4.Granting liberty to the petitioner, the Writ Petition is disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.
[D.K.K.,J.] [M.D.I.,J.]
11.01.2024
NCC : Yes / No
Index : Yes / No
Internet : Yes
ps
To
1.The Secretary,
Department of Revenue,
Chennai.
2.The District Collector,
Tiruchirappalli.
3.The District Revenue Officer,
Tiruchirappalli.
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https://www.mhc.tn.gov.in/judis W.P(MD)No.411 of 2016 D. KRISHNAKUMAR,J.
and M.DHANDAPANI,J.
ps ORDER MADE IN W.P(MD)No.411 of 2016 DATED : 11.01.2024 5/5 https://www.mhc.tn.gov.in/judis