Madras High Court
Mr.M.Aadhi Kesavan vs Unknown on 18 July, 2017
Author: M.Duraiswamy
Bench: M.Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.07.2017
CORAM
THE HON'BLE MR. JUSTICE M.DURAISWAMY
W.P.No.18124 of 2017
Mr.M.Aadhi Kesavan ...Petitioner
v.
1 The District Collector
O/o.District Collector Office
Thiruvannamalai
2 The Sub Collector
Thiruvannamalai
3 The Revenue DivisionalOfficer
Thiruvannamalai
4 The Tahsildar
Venpakkam Taluk
Thiruvannamalai District
5 The Surveyor
Venpakkam Taluk
Thiruvannamalai District ... Respondents
Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of Mandamus, directing the 1st respondent to dispose petitioner's representation dated 12.6.2014 for subdivision and individual patta.
For Petitioner : Ms.S.Aparna
For Respondents : Mr.S.V.Doraisolaimalai
Addl. Govt. Pleader
O R D E R
Mr..S.V.Doraisolaimalai, learned Additional Government Pleader, takes notice for the respondents. By consent, the main writ petition itself is taken up for disposal at the admission stage itself.
2. The petitioner has filed the above writ petition to issue a Writ of Mandamus, directing the 1st respondent to dispose of his representation dated 12.06.2014 for subdivision and individual patta.
3. The learned counsel appearing for the petitioner submitted that in spite of the petitioner's representation dated 12.06.2014 to the 1st respondent, the respondents have not sub divided the land and issued individual patta.
4. Mr..S.V.Doraisolaimalai, learned Additional Government Pleader, appearing for the respondents submitted that in the event of the petitioner giving a fresh representation to the respondents 4 and 5 , the same may be directed to be considered by the respondents 4 and 5, for issuance of separate patta and pass orders, in accordance with law, after giving notice to all the interested parties.
5. In view of the submissions made by the learned counsel on either side, I direct the petitioner to submit a fresh representation to the respondents 4 and 5, within one week from the date of receipt of a copy of this order and on receipt of the same, the respondents 4 and 5 are directed to consider the same and pass orders, with regard to the sub division and issuance of separate patta on payment of necessary charges, after giving notice to all the interested parties, within a period of eight weeks thereafter.
With these observations, the writ petition is disposed of. No costs. 18.07.2017 Index: Yes/No Rj To 1 The District Collector O/o.District Collector Office Thiruvannamalai 2 The Sub Collector Thiruvannamalai 3 The Revenue DivisionalOfficer Thiruvannamalai 4 The Tahsildar Venpakkam Taluk Thiruvannamalai District 5 The Surveyor Venpakkam Taluk Thiruvannamalai District M.DURAISWAMY,J.
Rj W.P.No.18124 of 2017 18.07.2017