Madras High Court
Kadarkarai vs The District Collector on 9 September, 2024
Author: P.T.Asha
Bench: P.T.Asha
W.P.(MD) No.2728 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.09.2024
CORAM:
THE HONOURABLE MS.JUSTICE P.T.ASHA
W.P.(MD) No.2728 of 2018
and
W.M.P(MD)No.5525 of 2018
Kadarkarai .. Petitioner
Vs.
1.The District Collector,
Tirunelveli District,
Tirunelveli.
2.The Special Tahsildar,
Adidravidar Welfare Department,
Sankarankovil Taluk,
Tirunelveli 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 consider and dispose the petitioner's representation dated
01.11.2017 within the stipulated period.
For Petitioner :Mr.M.Jothibasu
For Respondents :Mr.P.Thambidurai,
Government Advocate
1/6_________
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W.P.(MD) No.2728 of 2018
ORDER
This Writ Petition is filed for a writ of Mandamus to direct the second respondent to consider and dispose the petitioner's representation dated 01.11.2017 within the stipulated period.
2.Heard the learned counsel for the petitioner and the learned Government Advocate appearing for the respondents.
3.When the matter came up for hearing, the learned Government Advocate would furnish the instructions received by him from the Special Tahsildar, Sankarankovil, dated 24.02.2018, which reads as follows:
“ghh;it 6-y; fhZk; brd;id cah;ePjpkd;w kJiuf; fpis tHf;F W.P.(MD) No.2728 of 2018 bjhlh;ghf vdJ mwpf;ifapid fPH;f;fz;lthW gzpt[ld; bjhptpj;Jf;bfhs;fpnwd;.
JpUbey;ntyp khtl;lk; njth;Fsk; fpuhkk; g[y vz;. 26/2V2/4V1 – tp];jPuzk; 1 b+f;.92.5 Vh;\; epyj;jpy; jPh;g;ghiz vz;.18/96.97-d;go 1 Kjy; 81 tiua[s;s kidfs; ,ytr tPl;Lkidg; gl;lh jpl;lj;jpd; fPH; ,t;tYtyf nfhg;g[ m/114/1997 ehs;:30.09.1997- d;go tHq;fg;gl;L vjph; fhyj; njitf;bfd 86 Kjy; 97 tiuapyhd kidfs; xJf;fg;gl;Ls;sJ.
2/6_________ Page 2 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.2728 of 2018 nkw;go njth;Fsk; fpuhkk; g[y vz;.26/2V2/4V-y; vjph;fhyj; njitf;bfd xJf;fg;gl;Ls;s 86 Kjy; 97 tiuapyhd kid epyj;jpy; ,ytr tPl;L kidg;g gl;llhf;fs; nfhhp 39 egh;fs; ghh;it 1-y; fhZk; kDtpid khtl;l Ml;rpj;j jiythpd; kf;fs; Fiw jPh;f;Fk; ehs; gphptpy; bfhLj;Js;sdh;.
nkw;go vjph;fhyj; njitf;bfd xJf;fg;gl;Ls;s kidfis jdp tUtha; Ma;thsh; jzpf;if bra;jnghJ Vw;fdnt gl;lh bgw;W 81 egh;fspy; xU rpy egh;fs; kl;Lnk tPLfs; fl;o FoapUe;J tUtjhft[k; mjpf mstpyhd kidfs; fhyp kidfshfnt fhzg;gLtjhft[k; jdJ mwpf;ifapy; bjhptpj;Js;shh;.
jdp tUtha; Ma;thsh; jy tprhuizf;F gpd;g[ epge;jid kPwp tPL fl;lhj egh;fspy; Rkhh; 20 egh;fs; kl;Lk; mtru mtrukhf FoapUg;g[ ,y;yhj jw;fhypf jfu brl; mikj;Js;sdh;. ,jpy; jhthf;Fz;lhd kid vz;.38-y; kDjhuh; flw;fiu vd;gtUk; jdJ rnfhuh; Mahs;gl;oiar; nrh;e;j khhpKj;J vd;gthpd; Jiza[ld; jfu brl; mikj;Js;shh;.
Kdjhuh; jdp tl;lhl;rpah;(Mjpe) rq;fud;nfhtpy; mYtyfj;jpy; 01.11.2017-k; njjpad;W 20 Mz;Lfshf nkw;go kidapy; FoapUe;J tUtjhft[k; jdf;F ntW ve;j epyg[yd;fSk; ,y;iybadj; bjhptpj;J ,ytr tPl;L kidg; gl;lhf; nfhhp kDr; bra;Js;shh;. ,J bjhlh;ghf njth;Fsj;ijr; nrh;e;j kw;bwhU khhpag;gd; vd;gtuJ kidtp khhpak;khs; vd;gtUk; nkw;go kid vz;.38 jdf;Fhpa kid vd;Wk; gl;lh tHq;f nfl;L 06.11.2017 md;W ,t;tYtyfj;jpy; kDr; bra;Js;shh;. ,t;tYtyf 3/6_________ Page 3 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.2728 of 2018 nfhg;gpd;go kid vz;.38 MdJ khhpKj;J kidtp khhpak;khs; vd;gtUf;F tHq;fg;gl;Ls;sJ.
,U jug;gpdUk; fhty; Jiwapy; khwp khwp g[fhh; mspj;Jk; te;Js;sdh;. Fhty; Jiwapdhplk; kDjhuh; flw;fiu vd;gth; jw;fhypf Mf;fpukpg;g[ jfu brl;il mfw;wp tpLtjhf vGjpf; bfhLj;Jtpl;lhf tprhuizapy; bjhpa tUfpwJ. Vdnt kDjhuhpd; rnfhuh; khhpKj;J vd;gthpd; J}z;Ljypd;nghpy; kDjhuh; flw;fiu nkw;go kidapy; kw;bwhU khhpag;gd; kidtp khhpak;khs; vd;gthpd; Ml;nrgizia kiwj;J cah;ePjpkd;w kJiuf; fpisapy; tHf;F bjhlh;e;Js;sjhfj; bjhpa tUfpwJ.
nkYk; kDjhuh; kidtp khlj;jpak;khs; vd;gtUf;F njth;Fsk; fpuhkk; fjt[ vz;.2/142 ,e;jpuh fhydpapy; Vw;fdnt bjhFg;g[ tPL xd;W tHq;fg;gl;L mjpy; FoapUe;Jk; tUfpwhh;.
nkw;fz;l R{Hypy; 1997-k; tUlk; tHq;fg;gl;l gl;lhf;fspy; kid vz;.38-y; ehsJ njjp tiu fl;olk; VJk; fl;lg;glhky; epge;jid kPwg;gl;Ls;sjhy; jhthf;Fhpa kid tHq;fg;gl;l gl;lhtpid uj;J bra;a eltof;if nkw;bfhs;sg;gl;L tUfpwJ. nkYk; kDjhuh; kid vz;.38-y; eilbgw;W tUk; nkw;go jhthtpid kiwj;Jk; kDjhf;fy; bra;Js;sjhYk; ehd;F khjj;jpw;F Kd;g[ nkw;go ,lj;jpy; jw;fhypf jfu brl; mikj;Js;sJ bjhpa tUtjhYk; kDjhuh; flw;fiuf;F Vw;fdnt murhy; bjhFg;g[ tPL tHq;fg;gl;l epiyapy; kDjhuh; nfhhpf;ifapid js;Sgo bra;J cj;jputpLkhWk; gzpt[ld; nfl;Lf; bfhs;fpnwd;.
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3.In the light of the above, the petitioner is not entitled to get another free house-site patta. Hence, this Writ Petition stands dismissed.
No costs. Consequently, connected miscellaneous petition is closed.
09.09.2024 NCC : Yes/No Index : Yes/No Internet : Yes To
1.The District Collector, Tirunelveli District, Tirunelveli.
2.The Special Tahsildar, Adidravidar Welfare Department, Sankarankovil Taluk, Tirunelveli District.
5/6_________ Page 5 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.2728 of 2018 P.T.ASHA, J.
Ns W.P.(MD) No.2728 of 2018 and W.M.P(MD)No.5525 of 2018 09.09.2024 6/6_________ Page 6 of 6 https://www.mhc.tn.gov.in/judis