Madras High Court
M.Sunil Kumar vs The District Revenue Officer on 13 October, 2017
Author: K.Ravichandrabaabu
Bench: K. Ravichandrabaabu
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 13.10.2017 CORAM THE HONOURABLE MR.JUSTICE K. RAVICHANDRABAABU W.P.No.26824 of 2017 and WMP.No.28540 of 2017 1. M.Sunil Kumar 2. M.Naveen Kumar ... Petitioners vs. 1. The District Revenue Officer Krishnagiri. 2. The Sub Collector Hosur, Krishnagiri District. 3. The Tahsildar Shoolagiri Taluk Office Shoolagiri Krishnagiri District. ...Respondents PRAYER: Writ Petition filed under Article 226 of Constitution of India, to issue a Writ of Mandamus, directing the 1st respondent to rectify the errors crept in, in the Revenue Records in respect of land to an extent of 1.21.50 hectare i.e. 3 acres comprised in Survey No.1064/3 of Thiyaranadurgam Village, Shoolagiri Taluk, Krishnagiri District and issue computerized patta and chitta to the petitioners within the time to be stipulated by this Hon'ble Court based on the representations dated 31.07.2017 and 18.09.2017. For Petitioners : Mr.R.Bharathkumar For Respondents : Mr.P.V.Selvakumar Additional Government Pleader O R D E R
Mr.P.V.Selvakumar, learned Additional Government Pleader takes notice for the respondents. By consent of the parties, the main writ petition is taken up for final disposal at the admission stage itself.
2. Heard both sides.
3. The petitioners seek for a direction to the first respondent to rectify the errors crept in the revenue records in respect of land to an extent of 1.21.50 hectare i.e. 3 acres comprised in Survey No.1064/3 of Thiyaranadurgam Village, Shoolagiri Taluk, Krishnagiri District and issue computerized patta and chitta to them, based on their representations dated 31.07.2017 and 18.09.2017.
4. The grievance of the petitioners is that the said request has not been considered so far. This Court, at this stage, is not expressing any view on the claim made by the petitioners, as it is for the first respondent to consider and decide. Thus, this writ petition is disposed of, only with a direction to the first respondent to consider the representations of the petitioners dated 31.07.2017 and 18.09.2017 and pass orders on the same on merits and in accordance with law, after giving due opportunity of hearing to the petitioners as well as the rival claimants, if any. Such exercise shall be done by the first respondent within a period of eight weeks from the date of receipt of a copy of this order. No costs. Consequently, connected miscellaneous petition is closed.
13.10.2017 Speaking/Non-speaking order Index:Yes/No mk To
1. The District Revenue Officer Krishnagiri.
2. The Sub Collector Hosur, Krishnagiri District.
3. The Tahsildar Shoolagiri Taluk Office Shoolagiri Krishnagiri District.
K.RAVICHANDRABAABU,J.
mk W.P.No.26824 of 2017 13.10.2017