Madras High Court
M.Kasiyammal vs The District Collector on 6 August, 2025
Author: Mohammed Shaffiq
Bench: Mohammed Shaffiq
W.P.No.29138 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.08.2025
CORAM
THE HON'BLE MR.JUSTICE MOHAMMED SHAFFIQ
W.P.No.29138 of 2025
M.Kasiyammal ... Petitioner
Vs.
1. The District Collector,
Collectorate, Vengikkal,
Tiruvannamalai – 606 604.
2. The District Adi Dravida Welfare Officer,
Collectorate, Vengikkal,
Tiruvannamalai – 606 604.
3. The Tahsildar,
Sengam Taluk,
Tiruvannamalai District.
4. The Special Thasildar,
Adi Dravida Welfare, Sengam Taluk,
Tiruvannamalai District. ... Respondents
Writ Petition is filed under Article 226 of the Constitution of India,
to issue a Writ of Mandamus, directing the respondents herein to effect
mutation in the revenue records and issue patta in Survey No.29/1A,
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W.P.No.29138 of 2025
31/2B in the name of the petitioner by considering her representation
dated 07.08.2024 and subsequent reminder dated 18.02.2025.
For Petitioner : Mr.S.Kousik
For Respondents : Mr.A.Selvendran
Special Government Pleader
ORDER
By consent of learned counsel on both sides, this Writ Petition is taken up for final disposal at the stage of admission itself.
2. The present writ petition is filed praying for a writ of mandamus, directing respondents to effect mutation in the revenue records in respect of house site No.92 in S.F.Nos.29/1A and 31/2B measuring an extent of 872 sq.ft, situated at Irular Colony, Kheel Anaikarai Village, Thiruvannamalai Taluk and issue individual patta in the name of the petitioner by considering her representation dated 07.08.2024.
3. It is submitted by the learned counsel for the petitioner that, the 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 06:00:00 pm ) W.P.No.29138 of 2025 subject property originally belonged to one Saroja. She was allotted the said property vide Award No.6/96-97 H.S.573/94, dated 04.02.1997, by the 4th respondent. The said Saroja was in possession and enjoyment of the property till her demise, and after her demise, her husband namely Dhanapal had executed a sale deed in favour of one Indirani in respect of the subject property. It is submitted that, the said Indirani had subsequently executed a sale deed in favour of the petitioner vide sale deed dated 27.03.2008 registered as Doc.No.3513 of 2008 on the file of Joint Sub-Registrar No.II Office, Thiruvannamalai.
4. It is further submitted by the learned counsel for the petitioner that, as per the Award dated 04.02.1997, a total of 95 house site pattas were granted. However, the revenue records have only been updated for house site numbers 1 to 90. The records for house site numbers 91 to 95 including the petitioner's property (No.92) have not been updated. It is submitted that, the petitioner had given a representation dated 07.08.2024 requesting to update the revenue records and issue individual patta for her house site No.92. However, the representation is yet to be considered. Hence, the present writ petition.
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5. At the outset, it is submitted by the Learned Special Government Pleader appearing for the respondents that, they would consider the petitioner's representation and pass appropriate orders in accordance with law, within a time frame to be fixed by this Court.
6. In view thereof, this Writ Petition stands disposed of with a direction to the respondents to consider the representation of the petitioner and pass appropriate orders in accordance with law, after issuing notice and affording an opportunity of hearing to the petitioner and all other interested parties including rival claimants if any, within a period of twelve weeks from the date of receipt of a copy of this order, without waiting for certified copy of this order. It is made clear that, this Court has not expressed any views with regard to the merits of the case and it is open to the concerned respondent to consider the matter on its own merits and in accordance with law. No order as to costs.
06.08.2025 raja 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 06:00:00 pm ) W.P.No.29138 of 2025 Index : yes/no Internet : yes/no Speaking Order / Non-Speaking Order To
1. The District Collector, Collectorate, Vengikkal, Tiruvannamalai – 606 604.
2. The District Adi Dravida Welfare Officer, Collectorate, Vengikkal, Tiruvannamalai – 606 604.
3. The Tahsildar, Sengam Taluk, Tiruvannamalai District.
4. The Special Thasildar, Adi Dravida Welfare, Sengam Taluk, Tiruvannamalai District.
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