Madras High Court
M.Krishnan vs The District Revenue Officer on 30 June, 2017
Author: M. Duraiswamy
Bench: M.Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.06.2017
CORAM
The Honourable MR. JUSTICE M.DURAISWAMY
W.P.No.16443 of 2017
M.Krishnan [ Petitioner ]
Vs
1 The District Revenue Officer
Krishnagiri
2 The Sub Collector
Hosur
3 The Tahsildar
Hosur Taluk Office Hosur
Krishnagiri District.
[ Respondents]
Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of mandamus directing the 1st respondent to consider the petitioners representation dated 27.5.2017 for rectification of errors crept in the revenue records which were wrongly updated as poramboke land during UDR in respect of the lands to an extent of 1.98 Acres comprised in Survey No.52 and an extent of 4.08 Acres comprised in Survey No.53 totalling 6.06 acres of Punugandoddy Village Hosur Taluk Krishnagiri District and issue patta to the petitioner within the time to be stipulated by this Court.
For Petitioner : Mr.R.Bharath Kumar
For Respondents : Mrs.K.Bhuvaneswari, GA
ORDER
Mrs.K.Bhuvaneswari, learned Government Advocate takes notice for the respondents. By consent, the main writ petition itself is taken up for disposal at the admission stage itself.
2. The petitioner has filed the above writ petition to issue a writ of mandamus to direct the 1st respondent to consider his representation dated 27.5.2017 for rectification of errors crept in, in the revenue records, which were wrongly updated as poramboke land during UDR in respect of the lands to an extent of 1.98 Acres comprised in Survey No.52 and measuring an extent of 4.08 Acres comprised in Survey No.53, totalling 6.06 acres of Punugandoddy Village, Hosur Taluk, Krishnagiri District and issue patta to him within a time frame.
3. The learned counsel appearing for the petitioner submitted that inspite of the petitioner's representation dated 27.05.2017, the 1st respondent has not passed any order so far, for rectifying the errors in the revenue records.
4. Mrs.K.Bhuvaneswari, learned Government Advocate appearing for the respondents submitted that the 1st respondent may be directed to consider the petitioner' s representation and pass orders in accordance with law, after giving notice to all the interested parties.
5. In view of the submissions made by the learned counsel on either side, without expressing any opinion with regard to the merits of the case, I direct the 1st respondent to consider the petitioner's representation dated 27.05.2017 and pass orders on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order, after giving notice to all the interested parties. With the above observation, the writ petition is disposed of . No costs.
30.06.2017 rg To 1 The District Revenue Officer Krishnagiri 2 The Sub Collector, Hosur 3 The Tahsildar Hosur Taluk Office Hosur Krishnagiri District.
M. DURAISWAMY,J.
rg W.P.No.16443 of 2017 30.06.2017 http://www.judis.nic.in