Madras High Court
K.S.Kalicharan vs The District Collector on 6 January, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No. 50685 of 2025 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 06.01.2026 Coram The Honourable Mr.Justice Abdul Quddhose W.P.No.50685 of 2025 K.S.Kalicharan ...Petitioner Vs. 1 The District Collector Krishnagiri District 2 The Tahsildar Shoolagiri Taluk Office, Shoolagiri Krishnagiri District ...Respondents Prayer Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ o Mandamus directing the respondents to consider and dispose of the petitioner’s representation dated 13.11.2025 for issuance of patta in the petitioner favour for the property situated at No 126 Kamanthotti Village, Shoolagiri Taluk, Krishnagiri Distrct, comprised in Survey no 267/2A - 0.09 cents and Survey no 267-2B –3.36 cents, total extent 3.45 cents covered under UDR patta No.756/ Computerised Patta No. 756 based on valid title documents and long-standing possession.
For Petitioner : Mr.G.V.Sridharan For Respondents : Mr.R.P.Murugan Raja Government Advocate 1/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 02:12:47 pm ) W.P.No. 50685 of 2025 Order This Writ Petition is taken up for final disposal at the stage of admission itself.
2. This Writ Petition has been filed seeking for a direction to the second respondent to issue patta in favour of the petitioner for the property morefully described in the prayer to this Writ Petition based on his representation dated 13.11.2025 within a time frame to be fixed by this Court.
3. The petitioner seeks for transfer of patta for the property morefully described in the prayer to this Writ Petition in his name. He has given a representation on 13.11.2025 for the said purpose. Since the said representation has not been considered till date, the petitioner has filed this Writ Petition.
4. Mr.R.P.Murugan Raja, learned Government Advocate accepts notice for respondents.
2/4https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 02:12:47 pm ) W.P.No. 50685 of 2025
5. No prejudice would be caused to the respondents, if the petitioner’s representation is considered on merits and in accordance with law within a time frame to be fixed by this Court. This Court is not expressing any opinion on the merits of the representation made by the petitioner.
6. For the foregoing reasons, this Court directs the second respondent to pass final orders on merits and in accordance with law on the petitioner’s representation dated 13.11.2025 seeking for transfer of patta in his name for the property morefully described in the prayer to this Writ Petition after giving due consideration to the documents filed by the petitioner within a period of twelve weeks from the date of receipt of a copy of this order.
7. With the aforesaid direction, this Writ Petition is disposed of. No costs.
06.01.2026 sd Index : yes/no Neutral Citation : yes/no 3/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 02:12:47 pm ) W.P.No. 50685 of 2025 Abdul Quddhose,J., sd To 1 The District Collector Krishnagiri District 2 The Tahsildar Shoolagiri Taluk Office, Shoolagiri Krishnagiri District W.P.No.50685 of 2025 06.01.2026 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 02:12:47 pm )