Madras High Court
M.Ramadoss vs / on 29 April, 2025
W.P.(MD)No.12784 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.04.2025
CORAM:
THE HONOURABLE MR JUSTICE P.B. BALAJI
W.P.(MD)No.12784 of 2025
M.Ramadoss .... Petitioner
/Vs/
1. The District Collector
O/o.District Collector Office,
Ramanathapuram,
Ramanathapuram District.
2. The District Revenue Officer,
O/o. District Revenue Office,
Ramanathapuram,
Ramanathapuram District.
3. The Revenue Divisional Officer
O/o. Revenue Divisional Office,
Ramanathapuram, Ramanathapuram District.
4. The Tahsildar,
O/o. Tahsildar Office, Ramanathapuram Taluk,
Ramanathapuram District.
5.A.Karthikeyan
6.V.Jesus
7.G.Ganeshbabu
8.S.Senthilkumar
9.P.Sambathkumar
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W.P.(MD)No.12784 of 2025
10.T.Rajasekar
11.C.Ponnusamy
12.K.Abdulrashid .... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, to direct the 3rd and 4th Respondents herein
to conduct the enquiry for canceling the Patta in 1. Patta No.1725 in
Survey No. 181/3B2 to an extent of 40.50 Ares (1 Acre) 2. Patta No.
1724 in Survey No.181/3B1B1 to an extent of 1 Hectare 2.50 Ares (2
Acres 53 Cents) 3. Patta No.1723 in Survey No. 181/3B1A to an extent
of 81.00 Ares (2 Acres) 4. Patta No.1977 in Survey Nos. 181/3A1,
181/3A2 and 181/3A3 to an extent of 81.00 Ares (2 Acres), 81.00 Ares
(2 Acres) and 62.00 Ares (1 Acre 53 Cents) respectively situated in
Pirapanvalasai Village, Ramanathapuram Taluk, Ramanathapuram
District and consequently direct the respondents to provide patta in
favour of the petitioner to an extent of 0.55 Ares (1 Acre 35 cents), which
was given as Assignment to the petitioner by the Assistant
Commissioner, Land Reforms Urban Land Tax and Urban Ceiling,
Madurai in the year of 1990 by considering petitioner's representations
dated 13.01.2025 in accordance with law.
For Petitioner : Mr. D.Balamurugapandi
For R1 to R4 : Mr.M.Lingadurai
Special Government Pleader
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W.P.(MD)No.12784 of 2025
ORDER
The petitioner, claiming to be an assignee from the Government, pursuant to surplus lands being acquired from one Pasupathiammal, has made an application for cancellation of patta issued in the name of the private respondents 5 to 12. The said representation is pending with the third respondent, the Revenue Divisional Officer.
2. Without going into the entitlement of the petitioner to seek cancellation of the said patta, which has been issued on the strength of the registered documents, it would suffice to direct the third respondent to conduct an enquiry after affording fair opportunity to the petitioner as well as the private respondents 5 to 12 and thereafter, pass final orders, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order.
3. With the above direction, the writ petition is disposed of. No costs.
Index : Yes / No
NCC : Yes / No 29.04.2025
am
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W.P.(MD)No.12784 of 2025
To
1. The District Collector
Ramanathapuram,
Ramanathapuram District.
2. The District Revenue Officer, Ramanathapuram, Ramanathapuram District.
3. The Revenue Divisional Officer Ramanathapuram, Ramanathapuram District.
4. The Tahsildar, Ramanathapuram Taluk, Ramanathapuram District.
4/5https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/05/2025 03:06:20 pm ) W.P.(MD)No.12784 of 2025 P.B. BALAJI, J.
am Order made in W.P.(MD)No.12784 of 2025 Dated:
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