Mrs.J.Kalavathi vs The District Collector on 21 March, 2017

[Cites 1, Cited by 0]

Madras High Court

Mrs.J.Kalavathi vs The District Collector on 21 March, 2017

Bench: B.Rajendran

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.03.2017
CORAM
THE HON'BLE MR.JUSTICE B.RAJENDRAN
W.P.No.38169 of 2016
and
WMP.No.37939 of 2016


Mrs.J.Kalavathi							... Petitioner

Versus

1.The District Collector,
   Villupuram District,
   Villupuram.

2.District Revenue Officer,
    Villupuram District.

3.The Revenue Divisional Officer,
    Dindivanam Taluk,
    Villupuram District.

4.The Tahsildar
   Dindivanam Taluk,
   Villupuram District.						... Respondents

	 Writ petition filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus, directing the 4th respondent to pass an order on the representation of the petitioner dated 12.09.2016.

		For Petitioner        	 :  Mr.R.Gopinath

		For Respondents      :  Mr.A.N.Thambidurai
                                                          Special Government Pleader.
O R D E R

By consent, this writ petition is taken up for final disposal.

2. The petitioner's husband was in possession and enjoyment of 18 cents of land out of a partition deed dated 21.04.1989 in Doc.No.430/1989. While registering the partition, the revenue authorities have shown that there is a passage in between the property in the FMB plan. Despite several requests, the said FMB plan was not corrected by the authorities. Hence a suit in O.S.No.431 of 2004 was filed and the said suit was decreed in favour of the petitioner directing the authorities concerned to carry out necessary amendment in the revenue records. Meanwhile, petitioner's husband died and the petitioner was in a bonafide impression that the said mistake in the FMB plan has been rectified. Whileso, when a representation was made by the petitioner to issue patta in her name, she came to know that the said records have not been rectified still. Despite several requests, since no orders have been passed by the respondent, the petitioner is before this Court with this Writ Petition.

3. Heard the submission of Mr.R.Gopinath, learned counsel appearing on behalf of the petitioner and Mr.A.N.Thambidurai, Special Government Pleader on behalf of the respondent.

4. This Court, in the light of the above facts and circumstances and without going into the merits of the same, directs the fourth respondent to consider the petitioner's representation dated 12.09.2016 and pass appropriate orders in accordance with law.

5. This writ petition is disposed of accordingly. No costs.


				
22.03.2017

rm
Index    : Yes/No
Internet: Yes/No


To

1.The District Collector,
   Villupuram District,
   Villupuram.

2.District Revenue Officer,
    Villupuram District.

3.The Revenue Divisional Officer,
    Dindivanam Taluk,
    Villupuram District.

4.The Tahsildar
   Dindivanam Taluk,
   Villupuram District.











B.RAJENDRAN, J.

rm















W.P.No.38169 of 2016
and
WMP.No.37939 of 2016
















22.03.2017

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