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Madras High Court

Maruthi Narayanan vs The District Revenue Officer on 18 November, 2025

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 18.11.2025

                                                          CORAM:

                       THE HONOURABLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY

                                             W.P(MD)No. 32902 of 2025


                1. Maruthi Narayanan
                2. Kulasekaran                                                 ... Petitioners

                                                     Vs

                The District Revenue Officer,
                Ramanathapuram,
                Ramnad District.                                                  ... Respondent


                PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                praying this Court to issue a Writ of Mandamus for direction to direct the
                respondents to take petitioner application dated 09.02.2022 on file and conduct
                enquiry and pass order for rectification of the UDR error regarding the land in
                S.No.214/1A at Abinamam Group, Kamuthi taluk within the time stipulated by
                this court.


                                  For Petitioners             : Mr.A.Srinivasan
                                  For Respondent              : Mr.K.Balasubramani
                                                                Special Government Pleader




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https://www.mhc.tn.gov.in/judis               ( Uploaded on: 19/11/2025 08:10:16 pm )
                                                           ORDER

                          By relying on pre-UDR records relating to land in S.No.214/1A in the

                joint name of Dhanushkodi Kone, the petitioner had applied for correction of

                alleged UDR errors before the respondent. The present writ petition relates

                thereto.

                          2. Learned Special Government Pleader accepts notice for the sole

                respondent. On the basis of written instructions, he submits that notice was

                issued on 14.11.2025 to the first petitioner for an inquiry on 28.11.2025. He

                submits further that orders would be passed on merits within three months from

                the date of receipt of a copy of this order.

                          3. In these circumstances, without expressing any opinion on the merits,

                this writ petition is disposed of by directing the respondent to consider and

                dispose of the petitioners' request for correction of alleged UDR errors on

                merits within three months from the date of receipt of a copy of this order after

                providing a reasonable opportunity to the petitioners and to all the current

                pattadhars. No costs.

                                                                                        18.11.2025
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                NCC : Yes/No
                Index : Yes / No
                Internet : Yes / No
                RJR



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https://www.mhc.tn.gov.in/judis               ( Uploaded on: 19/11/2025 08:10:16 pm )
                To

                The District Revenue Officer,
                Ramanathapuram,
                Ramnad District.




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                                              SENTHILKUMAR RAMAMOORTHY, J.

RJR W.P(MD)No.32902 of 2025 18.11.2025 2/2 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/11/2025 08:10:16 pm )