Madras High Court
P.Arunachalavadivu vs The District Collector on 4 December, 2019
Author: S.S. Sundar
Bench: S.S. Sundar
W.P.(MD).No.25860 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 04.12.2019
CORAM:
THE HONOURABLE MR.JUSTICE S.S. SUNDAR
W.P.(MD).No.25860 of 2019
P.Arunachalavadivu .. Petitioner
Vs.
1.The District Collector,
Thenkasi, Thenkasi District.
(Then Tirunelveli District.)
2.The Tahsildar,
Thenkasi Taluk, Thenkasi District.
(Then Tirunelveli District.)
3.The Head Surveyor,
Tenkasi Taluk, Thenkasi District.
(Then Tirunelveli District.) .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India, for
the issuance of Writ of Mandamus, directing respondents 1 and 2 to
process the petitioner's application made in CAN No.03329110211197,
dated 20.11.2019 for sub-division of her property and issue separate
PATTA in the name of the petitioner.
For Petitioner : Mr.V.Angusamy
For Respondents : Mr.A.K.Baskara Pandian
Special Government Pleader
http://www.judis.nic.in
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W.P.(MD).No.25860 of 2019
ORDER
This writ petition is filed for issuance of writ of mandamus directing the respondents to process the petitioner's application and to issue separate patta in the name of the petitioner.
2.By consent of both parties, this writ petition is taken up for disposal at the admission stage of itself.
3.The learned counsel for the petitioner submits that the petitioner will be satisfied, if a direction is issued to the respondents to consider his application, dated 20.11.2019 for sub division of property and to pass appropriate orders on merits within a stipulated time.
4.Having regard to the limited scope of the prayer, that is now sought for before this Court, by the learned counsel for the petitioner, without going into merits of the petitioner's application, dated 20.11.2019, this Court issue the following direction.
i)The second respondent is directed to consider the petitioner's application, dated 20.11.2019 and dispose of the same on merits and in accordance with law, after hearing the petitioner and any other person who is found to have interest in the subject matter, within a period of three months from the date of receipt of a copy of this order.
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5.With the above direction, this writ petition is disposed of. No costs.
04.12.2019 Index : Yes / No Internet: yes / No TM To
1.The District Collector, Thenkasi, Thenkasi District. (Then Tirunelveli District.)
2.The Tahsildar, Thenkasi Taluk, Thenkasi District. (Then Tirunelveli District.)
3.The Head Surveyor, Tenkasi Taluk, Thenkasi District. (Then Tirunelveli District.) http://www.judis.nic.in 3/4 W.P.(MD).No.25860 of 2019 S.S. SUNDAR, J., TM W.P.(MD).No.25860 of 2019 04.12.2019 http://www.judis.nic.in 4/4