Madras High Court
S.Lakshmi vs The State Of Tamilnadu on 23 February, 2015
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.02.2015
CORAM
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
W.P.Nos.4487 to 4496 of 2015
and
connected MPs
W.P.No.4487 of 2015
S.Lakshmi [ Petitioner ]
Vs
1 The State of Tamilnadu
Rep.by its Secretary Revenue Department
Fort St. George Chennai-600009
2 The District Collector
Office of the Collectorate Chennai-600001
3 The Chairman
Tamilnadu Slum Clearance Board No.5
Kamarajar Salai Chennai-600005
4 The Tahsildar Mambalam
Guindy Tahsildar Office K.K.Nagar
Chennai- 600078
.. Respondents
W.P.No.4487 of 2015: Writ petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of mandamus directing the respondents particularly the District Collector Chennai 600001 and The Tahsildar Mambalam Guindy Tahsildar Office K.K.Nagar Chennai-600078 to grant patta in respect of the petitioner Plot No.114 in Survey No.394 an extent of 960 sq.ft at Dr.Jahir Hussain Street M.G.R.Nagar Chennai-600078 forthwith
For Petitioners : Mr.K.Balakrishnan
For Respondents : Mr.V.Jayaprakash Narayanan, SGP (R1,2 & 4)]
Mr.R.V.Babu (R3)
COMMON ORDER
Heard Mr.K.Balakrishnan, learned counsel for the petitioners, Mr.V.Jayaprakash Narayanan, learned Special Government Pleader appearing on behalf of respondents 1 2, and 4 and Mr.R.V.:Babu, learned counsel appearing for respondent 3. By consent, the writ petitions themselves are taken up for final disposal at the stage of admission itself.
2. The petitioners seek for a writ of mandamus directing the respondents particularly the District Collector, Chennai 600001 and The Tahsildar Mambalam- Guindy, Tahsildar Office, K.K.Nagar, Chennai-600078 to grant patta in respect of the respective lands of the petitioners forthwith.
3. According to the petitioner, they are in possession and enjoyment of their respective plots for the past several years. It is their grievance that they have not been granted patta till date Further, according to them, they have been paying property tax and water tax to the Corporation of Chennai and other revenue charges to the concerned authorities and they have also been given electricity connection. In these circumstances, they have given representations dated 04.09.2014 to the 4th respondent. Till date no order is passed. Hence, they have come forward with these writ petitions.
4. Without going into the merits of the contentions raised by the petitioners, there will be a direction to the 4th respondent to consider the representations of the petitioners to grant patta on merits and in accordance with law, and pass appropriate orders, after affording opportunity of hearing to the parties concerned, within a period of four months from the date of receipt of a copy of this order. No costs. Connected miscellaneous petitions are closed.
23.02.2015 Index : Yes/No Internet: Yes/No rg T.S.SIVAGNANAM, J.
rg To 1 The State of Tamilnadu Rep.by its Secretary Revenue Department Fort St. George Chennai-600009 2 The District Collector Office of the Collectorate Chennai-600001 3 The Chairman Tamilnadu Slum Clearance Board No.5 Kamarajar Salai Chennai-600005 4 The Tahsildar Mambalam Guindy Tahsildar Office K.K.Nagar Chennai- 600078 WP.Nos.4487 to 4496 of 2015 23.02.2015 23.02.2015