Madras High Court
E.Govindan vs The District Collector on 28 April, 2025
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Writ Petition No.14766 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.04.2025
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Writ Petition No.14766 of 2025
and
W.M.P.No.16662 of 2025
E.Govindan
S/o.Ezhumalai
Petitioner
Vs
1. The District Collector
Collectorate, Ranipet District,
Tamilnadu
2.The District Revenue Officer
Collectorate, Ranipet, Tamilnadu
3.The Revenue Divisional Officer
Ranipet Division, Ranipet
4.The Commissioner
Sholinghur Municipality,
Sholinghur, Ranipet
5.The Tahsildar
Sholinghur Taluk, Sholinghur,
Ranipet District
6.A.Asokan
S/o.Annamalai,
Annadhana Sathiram Road,
Kondapalayam, Sholinghur.
Respondents
Writ Petition filed under Article 226 of the Constitution of
1/4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 02:43:57 pm )
Writ Petition No.14766 of 2025
India seeking issuance of a Writ of Mandamus directing the 5th
respondent to grant patta to the petitioner for the property situated in
S.No.645/2A, Sholinghur Village, Kondapalayam village, within a time
frame fixed by this Court.
For Petitioner : Mr.Harikrishnan
for Mr.E.Aadith Vijay
For Respondents : Mr.P.Sathish
Additional Government Pleader
[R1 to R5]
*****
ORDER
This writ petition has been filed seeking issuance of a writ of mandamus directing the respondents, particularly, the first respondent to consider the application submitted by the petitioner and to issue patta in the name of the petitioner with respect to the subject property.
2. Heard Mr.Harikrishnan, learned counsel appearing for petitioner and Mr.P.Sathish, learned Additional Government Pleader appearing for respondents 1 to 5.
3. The petitioner is claiming for issuance of patta as per G.O.Ms.No.97, dated 21.02.2025. In such an event, the petitioner has to give a representation before the first respondent, who is the competent 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 02:43:57 pm ) Writ Petition No.14766 of 2025 authority. The grievance of the petitioner is that based on the order passed by the Division Bench in W.P.No.32715 of 2024, dated 26.11.2024, which confines itself to the parties to the writ petition, the same is sought to be applied across the Board and thereby, the application submitted by the petitioner is not being considered.
4. Taking into consideration the facts and circumstances of the case and the materials placed before this Court and considering the grievance expressed by the petitioner, there shall be a direction to the petitioner to submit a fresh representation to the first respondent along with all relevant documents and also a copy of this order and make a request for issuance of patta in line with G.O.Ms.No.97, dated 21.02.2025. On receipt of the same, the first respondent shall deal with the application/representation and pass appropriate orders within a period of twelve (12) weeks from the date of receipt of fresh application from the petitioner. It is made clear that the order passed by the Division Bench in W.P.No.32715 of 2024 dated 26.11.2024 cannot be put against the petitioner and the claim made by the petitioner has to be independently considered by the first respondent.
N.ANAND VENKATESH, J 3/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 02:43:57 pm ) Writ Petition No.14766 of 2025 rka This writ petition is disposed of with the above direction. No costs. Consequently, connected miscellaneous petition is closed.
28.04.2025 Neutral Citation: Yes/No Index: Yes/no Speaking Order/Non-Speaking Order rka To
1. The District Collector Collectorate, Ranipet District, Tamilnadu
2.The District Revenue Officer Collectorate, Ranipet, Tamilnadu
3.The Revenue Divisional Officer Ranipet Division, Ranipet
4.The Commissioner Sholinghur Municipality, Sholinghur, Ranipet
5.The Tahsildar Sholinghur Taluk, Sholinghur, Ranipet District Writ Petition No.14766 of 2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 02:43:57 pm )