Madras High Court
S.Mohammed Yasin vs The Revenue Divisional Officer on 27 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.7950 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.02.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.7950 of 2026
1.S.Mohammed Yasin
2.M.Bowjiya Begam
3.A.Ribai Ahammed
4.A.Mohemmed Dhaha ... Petitioners
Vs.
1.The Revenue Divisional Officer,
Coimbatore North, Coimbatore District.
2.The Tahsildar,
Mettupalayam Taluk, Coimbatore District.
3.The Taluk Surveyor,
Mettupalayam Taluk, Coimbatore District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the 2nd respondent to
conduct an enquiry on the basis of the 1st respondent communication in
O.Mu.No.4807/2024/A2 dated Nil.12.2024 (signed on 02.12.2024) and
submit his report before the 1st respondent and consequently directing the
1st respondent to pass final orders for issuance of Ayan Patta in favour of
the petitioners to the properties measuring to an extent of 1 Acre 91 cents
situated in S.No.1001/1, No.10, Chikkathasampalayam Village,
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W.P.No.7950 of 2026
Mettupalayam Taluk, Coimbatore District within a stipulated time as this
Court may deem fit and proper.
For Petitioners : Ms.R.Hemalatha
For Respondents : Mr.D.Ravichander
Special Government Pleader
*****
ORDER
This writ petition has been filed to direct the 2 nd respondent to issue Ayan patta in favour of the petitioners for the property morefully disclosed in the prayer to this writ petition, within a time frame to be fixed by this Court.
2. The petitioners claim that they have been issued with conditional patta for the property morefully disclosed in the prayer to this writ petition. They seek for removal of the said conditions and therefore, they seek for issuance of Ayan patta in his name for the subject property. They claim that since their representation seeking issuance of Ayan patta was not considered by the respondents, they were constrained to file this writ petition.
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3. Mr.D.Ravichander, learned Special Government Pleader, accepts notice on behalf of the respondents.
4. No prejudice would be caused to the respondents, if the petitioners’ representation as stated supra is considered on merits and in accordance with law, after hearing the objections, if any, from the neighbouring land owners as well as any other party whom the 1 st respondent deems it fit to enquire, within a time frame to be fixed by this Court.
5. This Court is not expressing any opinion on the merits of the petitioners’ representation.
6. For the foregoing reasons, this Writ Petition is disposed of by directing the 1st respondent to pass final orders on merits and in accordance with law, on the petitioners’ representation, dated 12.11.2024 seeking for issuance of Ayan patta in the name of the petitioners for the property morefully disclosed in the prayer to this writ petition, within a period of twelve (12) weeks from the date of receipt of a copy of this Page No.3 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/03/2026 01:07:45 pm ) W.P.No.7950 of 2026 order, after giving due consideration to the supporting documents filed by the petitioners, and after hearing the objections, if any, from the neighbouring land owners as well as any other party, whom the 1 st respondent deems it fit to enquire. No costs.
27.02.2026
Index : Yes / No (2/2)
Speaking order / Non-speaking order
Neutral Citation Case : Yes/No
sp
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W.P.No.7950 of 2026
To
1.The Revenue Divisional Officer,
Coimbatore North, Coimbatore District.
2.The Tahsildar, Mettupalayam Taluk, Coimbatore District.
3.The Taluk Surveyor, Mettupalayam Taluk, Coimbatore District. Page No.5 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/03/2026 01:07:45 pm ) W.P.No.7950 of 2026 ABDUL QUDDHOSE, J.
sp W.P.No.7950 of 2026 27.02.2026 (2/2) Page No.6 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/03/2026 01:07:45 pm ) W.P.No.7950 of 2026 W.M.P.No.8619 of 2026 in W.P.No.7950 of 2026 ABDUL QUDDHOSE, J.
Ordered on payment of
separate court fee.
27.02.2026
sp (½)
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