Madras High Court
Chandra Reddy vs The District Revenue Officer on 12 July, 2017
Author: M.Duraiswamy
Bench: M.Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 12.07.2017 CORAM THE HONOURABLE MR. JUSTICE M.DURAISWAMY Writ Petition No.16185 of 2017 1.Chandra Reddy 2.Nanjunda Reddy ... Petitioners v. 1.The District Revenue Officer, Krishnagiri District. 2.The Sub Collector, Hosur, Krishnagiri District. 3.The Tahsildar, Hosur, Krishnagiri District. 4.The Block Development Officer, Hosur, Krishnagiri District. ... Respondents Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a writ of Mandamus to direct the first respondent to consider the petitioner's representation dated 17.05.2017 for rectification of errors crept-in in the revenue records which were wrongly updated during UDR in respect of the lands to an extent of 0.38 cents comprised in S.No.896/A2 of Nallur Village, Hosur Taluk, Krishnagiri District and issue patta to the petitioners within the time to be stipulated by this court. For Petitioners : Mr.R.Bharath Kumar For Respondents : Mr.E.Balamurugan, AGP ORDER
The petitioners have filed the above writ petition to issue a Writ of Mandamus, directing the first respondent to consider the petitioners' representation dated 17.05.2017 for rectification of errors crept-in, in the revenue records, which were wrongly updated during UDR in respect of the lands to an extent of 0.38 cents comprised in S.No.896/A2 of Nallur Village, Hosur Taluk, Krishnagiri District and issue patta to the petitioners within the time to be stipulated by this Court.
2. Mr.R.Bharath Kumar, learned counsel for the petitioners submitted that inspite of the petitioners' representation dated 17.05.2017 for rectification of errors crept-in, in the revenue records, the first respondent has not passed any order so far.
3. Mr.E.Balamurugan, learned Additional Government Pleader taking notice for the respondents, submitted that the first respondent may be directed to consider the petitioners' representation and pass orders in accordance with law, after giving notice to all the interested parties.
4. In view of the submissions made by the learned counsel on either side, taking into consideration the limited prayer sought for by the petitioners, without expressing any opinion with regard to the merits of the case, I direct the first respondent to consider the petitioners' representation dated 17.05.2017 and pass orders, on merits and in accordance with law, after giving notice to all the interested parties, within a period of twelve weeks from the date of receipt of a copy of this order.
With the above observation, the writ petition is disposed of. No costs. 12.07.2017
Index : Yes/No
rk
To
1.The District Revenue Officer,
Krishnagiri District.
2.The Sub Collector,
Hosur, Krishnagiri District.
3.The Tahsildar,
Hosur, Krishnagiri District.
4.The Block Development Officer,
Hosur, Krishnagiri District.
M.DURAISWAMY, J.
rk
W.P.No.16185 of 2017
12.07.2017