Madras High Court
Mani Sekar vs The District Revenue Officer on 23 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.6049 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 23.02.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.6049 of 2026
Mani Sekar ... Petitioner
Vs.
1.The District Revenue Officer,
Office of District Collector,
Coimbatore District – 641 018.
2.The Revenue Divisional Officer,
Revenue Divisional Office Coimbatore (North),
Kavundampalayam,
Coimbatore.
3.The Tahsildar,
Mettupalayam Taluk Office,
Coimbatore District – 641 301. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, to direct the 1st respondent to
consider and dispose of the petitioner representation dated 09.01.2025
and pass appropriate orders for rectification of UDR errors and, proper
sub-division, and issuance of separate patta in the name of the petitioner
as per the registered Sale deed bearing Doc.No.3374 of 1999, within a
time frame fixed by this Court.
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W.P.No.6049 of 2026
For Petitioner : Mr.Satheeshkumar Manimaran
For Respondents : Mr.S.Arummugam
Government Advocate
*****
ORDER
This Writ Petition has been filed to direct the 1 st respondent to rectify the alleged UDR errors for the property morefully disclosed in the affidavit filed in support of this writ petition, within a time frame to be fixed by this Court.
2. According to the petitioner, he is the owner of the subject property. He had given a representation on 09.01.2025 to the 1 st respondent for the aforesaid purpose. Since the same was not considered, the petitioner has filed this writ petition.
3. Mr.S.Arumugam, learned Government Advocate, accepts notice on behalf of the respondents.
4. No prejudice would be caused to the respondents, if the petitioner’s representation as stated supra is considered on merits and in accordance with law, after hearing the objections, if any, from the Page No.2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 03:11:50 pm ) W.P.No.6049 of 2026 neighbouring land owners as well as any other party, whom the 1 st respondent deems fit, within a time frame to be fixed by this Court. This Court is not expressing any opinion on the merits of the petitioner’s representation.
5. For the foregoing reasons, this Court directs the 1 st respondent to pass final orders, on merits and in accordance with law, on the petitioner’s representation, dated 09.01.2025 seeking rectification of the alleged UDR error for the property morefully disclosed in the prayer to this writ petition, after giving due consideration to the supporting documents filed by the petitioner, and hearing the objections, if any, from the neighbouring land owners as well as any other party whom the 1 st respondent deems it fit to enquire, within a period of twelve (12) weeks from the date of receipt of a copy of this order.
6. With the aforesaid directions, this writ petition is disposed of. No costs.
23.02.2026 Index : Yes / No Speaking order / Non-speaking order Neutral Citation Case : Yes/No sp Page No.3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 03:11:50 pm ) W.P.No.6049 of 2026 ABDUL QUDDHOSE, J.
sp To
1.The District Revenue Officer, Office of District Collector, Coimbatore District – 641 018.
2.The Revenue Divisional Officer, Revenue Divisional Office Coimbatore (North), Kavundampalayam, Coimbatore.
3.The Tahsildar, Mettupalayam Taluk Office, Coimbatore District – 641 301.
W.P.No.6049 of 2026
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