Madras High Court
Munikrishnan vs The District Revenue Officer on 23 September, 2020
Author: M. Duraiswamy
Bench: M.Duraiswamy
W.P.No.35618 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.09.2020
CORAM :
The HON'BLE MR.JUSTICE M.DURAISWAMY
W.P.No.35618 of 2016
Munikrishnan ... Petitioner
Vs.
1.The District Revenue Officer,
Office of the District Revenue Officer,
Krishnagiri.
2.The Sub Collector,
Hosur.
3.The Tahsildar,
Shoolagiri, Krishnagiri District.
4.Chikka Muniyamma ... Respondents
Petition filed under Article 226 of the Constitution of India for issuing
a writ of mandamus directing the 1st respondent viz., the District Revenue
Officer, Krishnagiri to consider the representation of the petitioner dated
11.07.2016 and take necessary action to remove the name of the 4th
respondent in patta No.1312 relating to S.No.1813/3A2A Shoolagiri Village,
Hosur Taluk, (now Shoolagiri Taluk), Krishnagiri District and issue a patta
exclusively in the name of the petitioner within a time frame.
For Petitioner : Mr.Karthikeyan for Mr.V.Nicholas
For Respondents : Mrs.K.Bhuvaneswari,
Additional Government Pleader (R1 to R3)
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W.P.No.35618 of 2016
ORDER
The petitioner has filed the above Writ Petition to issue a Writ of Mandamus directing the 1st respondent to consider the representation of the petitioner dated 11.07.2016 and to take necessary action to remove the name of the 4th respondent in Patta No.1312 relating to S.No.1813/3A2A Shoolagiri Village, Hosur Taluk, (now Shoolagiri Taluk), Krishnagiri District and to issue a patta exclusively in the name of the petitioner.
2.The learned counsel appearing for the petitioner submitted that though the petitioner has given his representation as early as on 11.07.2016 to issue a correct patta in his name, the 1st respondent has not passed any order so far.
3.Mrs.K.Bhuvaneswari, learned Additional Government Pleader appearing for the respondents 1 to 3 submitted that the 1st respondent may be directed to consider the petitioner's representation dated 11.07.2016 and pass orders in accordance with law, after giving notice to all the interested parties.
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4.Having regard to the submissions made by the learned counsel on either side, taking into consideration the limited prayer sought for in the Writ Petition, without expressing any opinion with regard to the merits of the case, I direct the 1st respondent to consider the petitioner's representation dated 11.07.2016 and pass orders, on merits and in accordance with law, after giving notice to all the interested parties, within a period of eight weeks from the date of receipt of a copy of this order.
5.With these observations, the Writ Petition is disposed of. No costs.
Index : Yes/No 23.09.2020
va
To
1.The District Revenue Officer,
Office of the District Revenue Officer, Krishnagiri.
2.The Sub Collector, Hosur.
3.The Tahsildar, Shoolagiri, Krishnagiri District.
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va W.P.No.35618 of 2016 23.09.2020 Page 4/4 http://www.judis.nic.in