Madras High Court
C.Chandrakala vs The District Collector on 15 April, 2024
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
WP.No.10205 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 15.04.2024
CORAM
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
WP.No.10205 of 2024
C.Chandrakala .. Petitioner
Versus
1. The District Collector,
Tiruvarur District, Tiruvarur.
2. The Tahsildar,
Mannargudi Taluk, Mannargudi, Tiruvarur District. .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the second respondent to
consider the petitioners representation dated 1.9.2023 and make necessary
correction of the mistake in Patta No.528 and Patta No.1603 by stating
Chandrakala Daughter of Govindaraj instead of Chandrakala wife of
Govindaraj within a stipulated period of time fixed by this Court.
For Petitioner : Mr.J.Antony Jesus
For Respondents : Mr.A.Selvendran
Special Government Pleader
https://www.mhc.tn.gov.in/judis
1/4
WP.No.10205 of 2024
ORDER
With the consent of both sides, this Writ Petition is taken up for final disposal at the admission stage itself.
2. This writ petition is filed to direct the second respondent to consider the representation of the petitioner dated 1.9.2023 and make necessary correction of the mistake in Patta No.528 and Patta No.1603 by stating Chandrakala Daughter of Govindaraj instead of Chandrakala wife of Govindaraj within a stipulated period of time fixed by this Court.
3. Heard learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents and perused the materials available on record.
4. The case of the petitioner is that the petitioner is the owner of the subject property. In the patta, the petitioner's name has been stated as Chandrakala, Wife of Govindaraj instead of Chandrakala daughter of Govindaraj. The petitioner's father's name has been wrongly described as husband. Hence, to rectify the said mistake, the petitioner gave a representation dated 22.01.2024 to the second respondent. But the same has https://www.mhc.tn.gov.in/judis 2/4 WP.No.10205 of 2024 not been considered till date. Hence, the present Writ Petition.
5. Considering the limited relief sought for in this writ petition, the second respondent is directed to dispose of the representation of the petitioner dated 22.01.2024 on its own merits and in accordance with law within a period of two months from the date of receipt of a copy of this order.
6. With the above direction, this writ petition is disposed of. No costs.
15.04.2024
vrc
Index :Yes/No
Internet :Yes/No
Neutral Citation : Yes/No
To,
1. The District Collector,
Tiruvarur District, Tiruvarur.
2. The Tahsildar,
Mannargudi Taluk, Mannargudi, Tiruvarur District. https://www.mhc.tn.gov.in/judis 3/4 WP.No.10205 of 2024 N. SATHISH KUMAR, J.
vrc W.P.No.10205 of 2024 15.04.2024 https://www.mhc.tn.gov.in/judis 4/4