Madras High Court
K.Sivaprakasam vs District Collector on 2 January, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.49950 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.01.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.49950 of 2025
K.Sivaprakasam ... Petitioner
Vs.
1.District Collector,
Tiruvannamalai District.
2.Revenue Divisional Officer,
Tiruvannamalai Division,
Thiruvannamalai.
3.Divisional Engineer,
Tamil Nadu Road Sector Project {TNRSP-01 (N)}
Highways Department,
Tiruvannamalai.
4.Special Tahsildar (Land Acquisition),
Unit – II, National Highways Projects,
Tiruvannamalai.
5.Tahsildar,
Polur Taluk,
Tiruvannamalai District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the 2nd and 5th
respondent to consider the petitioner’s representations dated 12.03.2025
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W.P.No.49950 of 2025
and 28.04.2025 and issue Patta to the petitioner’s house property
comprised in Survey No.10B/1, Arani – Polur Road, Vadamathimangalam
Village, Polur Taluk, Thiruvannamalai District, which was allotted by the
Highways Department in 2005, as an alternative accommodation of built
house under the Tamil Nadu Road Sector Project {TNRSP-01(N)} for the
land acquisition from the petitioner, within the stipulated time frame fixed
by this Court.
For Petitioner : Mr.A.Suresh Sakthi Murugan
For Respondents : Mr.D.Ravichander
Special Government Pleader
*****
ORDER
This Writ Petition has been filed seeking for a direction to the respondents 2 and 5 to consider the petitioner’s representations, dated 12.03.2025 and 28.04.2025 and issue patta to the petitioner’s house property morefully described in the prayer to this writ petition, within a time frame to be fixed by this Court.
2. The petitioner claims that the aforesaid property was alloted in his favour in lieu of the property acquired by the Highways Department in the year 2005. According to the petitioner, till date, patta has not been issued for his property, based on his representations, dated 12.03.2025 and 28.04.2025.
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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 petitioner’s representations, dated 12.03.2025 and 28.04.2025 seeking for issuance of patta in the name of the petitioner for the house property morefully described in the prayer to this writ petition, is considered on merits and in accordance with law, within a time frame to be fixed by this Court.
5. This Court is not expressing any opinion on the merits of the petitioner’s representations.
6. For the foregoing reasons, this Court directs respondents 2 and 5 to pass final orders on merits and in accordance with law, on the petitioner’s representations, dated 12.03.2025 and 28.04.2025 seeking issuance of patta in the name of the petitioner for the house property morefully described in the prayer to this writ petition, within a period of twelve (12) weeks from the date of receipt of a copy of this order, after Page No.3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/01/2026 03:43:19 pm ) W.P.No.49950 of 2025 hearing the objections, if any, from the neighbouring land owners and any other third party, whom they deem fit to enquire.
7. With the aforesaid directions, this Writ Petition is disposed of.
There shall be no order as to costs.
02.01.2026 Index : Yes / No Speaking order / Non-speaking order Neutral Citation Case : Yes/No sp Page No.4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/01/2026 03:43:19 pm ) W.P.No.49950 of 2025 To
1.The District Collector, Tiruvannamalai District.
2.The Revenue Divisional Officer, Tiruvannamalai Division, Thiruvannamalai.
3.The Divisional Engineer, Tamil Nadu Road Sector Project {TNRSP-01 (N)} Highways Department, Tiruvannamalai.
4.The Special Tahsildar (Land Acquisition), Unit – II, National Highways Projects, Tiruvannamalai.
5.The Tahsildar, Polur Taluk, Tiruvannamalai District.
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