Madras High Court
P.Gurusamy vs The District Collector on 28 April, 2025
W.P.(MD)No.12315 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.04.2025
CORAM
THE HONOURABLE MR.JUSTICE P.B.BALAJI
W.P.(MD)No.12315 of 2025
P.Gurusamy ... Petitioner
Vs.
1.The District Collector,
Virudhunagar District,
Virudhunagar.
2.The District Revenue Officer,
Virudhunagar District,
Virudhunagar.
3.The Revenue Divisional Officer,
Aruppukottai Revenue Division,
Aruppukottai,
Virudhunagar District.
4.The Tahsildar,
Aruppukottai Taluk,
Aruppukottai,
Virudhunagar District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus, directing the District Revenue Officer,
Virudhunagar, the second respondent herein to consider the representation of
the petitioner dated 27.01.2025 submitted to rectify the mistake committed in
the Town Survey land Records and issue Joint Patta in the names of the “Periya
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W.P.(MD)No.12315 of 2025
Puliampatti Veerasaiva Jangama Pandaram, Illathu Pillaimar Samugam and
Gaurava Naicker” in respect of the land in Old S.No.63/1 Chinna Puliaampatti
Village, Aruppukottai Town and Taluk which correlates to present T.S.No.6/1
of Block No.12 in Ward A of Aruppukottai Town and Taluk, Virudhunagar
District to an extent of 0.25.79.5 Hectare (62 cents) by correcting it as Ryotwari
Manai from Government Burial / Cremation Ground, by taking a recourse to the
remedies provided in G.O.(1D)No.103, Revenue Department, dated 01.03.2007
and in G.O.(1D) No.487, Revenue Department, dated 13.07.2022, within a time
frame fixed by this Court.
For Petitioner : Mr.A.V.Arun
For Respondents : Mr.C.Satheesh
Government Advocate
ORDER
The petitioner seeks issuance of writ of mandamus to direct the 2nd respondent to consider the petitioner's representation, dated 27.01.2025 to rectify the mistake committed in TSLR and to consequently issue joint patta in the names of “Periya Puliampatti Veerasaiva Jangama Pandaram, Illathu Pillaimar Samugam and Gaurava Naicker”.
2. Heard the learned counsel for the petitioner and the learned Government Advocate for the respondents.
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3. The petitioner represents himself as one belonging to person from the three communities and also holds the power of attorney from the persons belonging to other two communities. The grievance of the petitioner is that the lands belonging to three communities were being used as a burial ground for several years. However, subsequently when the town developed, there was a bar on the place being used as a burial ground and therefore, the community people have identified a different land and have started using the same as burial ground. However, it was found that the revenue records are mutated as if the lands are belonging to the Government, which reflect as Government Poramboke Mayanam. The petitioner has therefore given a representation seeking necessary errors to be corrected and joint patta being consequently issued. The said representation has been given on 27.01.2025 and the petitioner seeks limited relief of consideration of the said application on merits.
4. Considering the limited relief sought for, the 2nd respondent is directed to conduct due enquiry, give fair opportunity to the petitioner to advance his contentions and thereafter, pass orders on the petitioner's representation, dated 27.01.2025, on merits and in accordance with law, within a period of eight (8) weeks from the date of receipt of copy of this order. It is brought to my notice by the learned counsel for the petitioner that already enquiry was conducted last 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/05/2025 12:40:16 pm ) W.P.(MD)No.12315 of 2025 month. If necessary, further enquiry may be conducted before passing final orders.
5. With the above directions, this Writ Petition stands disposed of. No costs.
28.04.2025 NCC:yes/no Index:yes/no Internet:yes/no gbg To:
1.The District Collector, Virudhunagar District, Virudhunagar.
2.The District Revenue Officer, Virudhunagar District, Virudhunagar.
3.The Revenue Divisional Officer, Aruppukottai Revenue Division, Aruppukottai, Virudhunagar District.
4.The Tahsildar, Aruppukottai Taluk, Aruppukottai, Virudhunagar District.4/5
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