Madras High Court
N.Nallusamy … vs The District Collector on 6 December, 2024
Author: P.T. Asha
Bench: P.T. Asha
W.P.No. 35296 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.12.2024
CORAM:
THE HONOURABLE Ms. JUSTICE P.T. ASHA
W.P.No.35296 of 2024
N.Nallusamy … Petitioner
Vs
1.The District Collector,
Namakkal District,
Namakkal.
2.The District Revenue Officer,
Namakkal District,
Namakkal.
3.The Revenue Divisional Officer,
Thiruchengode Division,
Namakkal District.
4.The Revenue Tahsildar,
Paramathi Vellore Taluk,
Namakkal District.
5.The Special Tahsildar,
Adi-Dravidar Welfare Department,
Paramathi Vellore Taluk,
Namakkal District.
1/6
https://www.mhc.tn.gov.in/judis
W.P.No. 35296 of 2024
6.The Revenue Inspector,
Jadarpalayam Firka,
Paramathi Vellore Taluk,
Namakkal District.
7.The Village Administrative Officer,
Kothamangalam Village,
Paramathi Vellore Taluk,
Namakkal District. ...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of
India seeking Writ of Mandamus, directing the 3rd respondent to pass
final order to implement the 4th respondent proceedings in
Na.Ka.No.1727/2019/A4 dated 12.02.2020 and cancel the forged free
site patta in Survey No.328/48 in Kothamangalam Village, Paramathi
Vellore Taluk, Namakkal District on the representation given by the
petitioner dated 10.12.2018.
For Petitioner : Mr.K.Karthikeyan
For Respondents : Mr.A.Selvendran
Special Government Pleader
ORDER
This Writ Petition is filed for a Mandamus, to direct the 3rd respondent to pass final order to implement the 4th respondent 2/6 https://www.mhc.tn.gov.in/judis W.P.No. 35296 of 2024 proceedings in Na.Ka.No.1727/2019/A4 dated 12.02.2020 and cancel the forged free site patta in Survey No.328/48 in Kothamangalam Village, Paramathi Vellore Taluk, Namakkal District on the representation given by the petitioner dated 10.12.2018.
2. Heard the learned counsels on either side.
3. The learned Special Government Pleader, on instructions would submit that Revenue Divisional Officer will enquire the matter and orders will be passed within a period of three weeks.
4. Recording the same, this Writ Petition is disposed of. There shall be no order as to costs.
06.12.2024 Index: Yes/No Speaking order/non-speaking order Neutral Citation: Yes/No ssn 3/6 https://www.mhc.tn.gov.in/judis W.P.No. 35296 of 2024 To
1.The District Collector, Namakkal District, Namakkal.
2.The District Revenue Officer, Namakkal District, Namakkal.
3.The Revenue Divisional Officer, Thiruchengode Division, Namakkal District.
4.The Revenue Tahsildar, Paramathi Vellore Taluk, Namakkal District.
5.The Special Tahsildar, Adi-Dravidar Welfare Department, Paramathi Vellore Taluk, Namakkal District.
6.The Revenue Inspector, Jadarpalayam Firka, Paramathi Vellore Taluk, Namakkal District.
7.The Village Administrative Officer, 4/6 https://www.mhc.tn.gov.in/judis W.P.No. 35296 of 2024 Kothamangalam Village, Paramathi Vellore Taluk, Namakkal District.
P.T.ASHA, J., ssn W.P.No.35296 of 2024 5/6 https://www.mhc.tn.gov.in/judis W.P.No. 35296 of 2024 06.12.2024 6/6 https://www.mhc.tn.gov.in/judis