Madras High Court
Saraswathi vs The District Collector on 17 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 4239 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17-02-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
WP No. 4239 of 2026
Saraswathi
..Petitioner(s)
Vs
1. The District collector
Tiruvannamalai District.
2. The District Revenue officer
Tiruvannamalai District.
3. The Revenue Divisional officer,
Cheyyar Revenue Division
Tiruvannamalai District
4. The Tahsildhar
Chethupattu Taluk, Tiruvannamalai District
5. The Sub-Registrar,
Cheyyar, Tiruvannamalai District.
..Respondent(s)
Writ petition is filed under Article 226 of the Constitution of India
seeking for issuance of a writ of mandamus to direct the 2nd respondent to carry
out the name correction in the UDR/Patta records in respect of the property
situated at Veppampattu Revenue village Chetpet Taluk, Tiruvannamalai
District, comprised in Grama Natham Survey No.88/11 based on the
communication dated 31.03.2023 and 10.10.2024 on the file of 4th respondent
within a time frame as may be fixed by this court pursuant to petitioner
representation dated 14.01.2026.
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WP No. 4239 of 2026
For Petitioner(s): Mr.R.Thirumoorthy
For Respondent(s): Mr.D.Ravichander,SGP
ORDER
This writ petition has been filed seeking for a direction to the second respondent to carry out the name correction in UDR patta for the property morefully described in the prayer to this writ petition, based on the petitioner’s representation dated 14.01.2026, within a time frame to be fixed by this Court.
2. The petitioner seeks for correction of the UDR patta for the property morefully described in the prayer to this writ petition. According to her, the name in UDR patta has to be corrected. The petitioner had given a representation dated 14.01.2026 to the respondents. Since the said representation has not been considered till date, the petitioner has filed this writ petition.
3. Mr.D.Ravichander, learned Special Government Pleader, accepts notice on behalf of the respondents.
4. No prejudice will be caused to the respondents, if the aforesaid representation of the petitioner is considered, on merits and in accordance with __________ Page2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/02/2026 06:18:14 pm ) WP No. 4239 of 2026 law, after hearing the objections if any from the neighbouring land owners as well as any other party whom the respondents deem it fit to enquire, within a time frame to be fixed by this Court. Accordingly, this writ petition is disposed of by directing the second respondent to pass final orders on the petitioner’s representation dated 14.01.2026 seeking for correction in UDR patta for the subject property, after hearing the objections if any from the neighbouring land owners as well as any other party whom the second respondent deems it fit to enquire, within a period of 12 weeks from the date of receipt of a copy of this order. This Court is not expressing any opinion on the merits of the aforesaid representation of the petitioner. No Costs.
17-02-2026 Neutral Citation: Yes/No RKM To
1. The State rep by The District collector O/o.District collector office Tiruvannamalai District Tiruvannamalai -606 604
2. The District Revenue officer Tiruvannamalai District Tiruvannamalai
3. The Revenue Divisional officer Cheyyar Revenue Division Tiruvannamalai District
4. The Tahsildhar Chethupattu Taluk Tiruvannamalai District
5. The Sub-Registrar, Cheyyar, Tiruvannamalai District.
__________ Page3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/02/2026 06:18:14 pm ) WP No. 4239 of 2026 ABDUL QUDDHOSE, J.
RKM WP No. 4239 of 2026 17-02-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/02/2026 06:18:14 pm )