Madras High Court
Ramamoorthy vs The District Collector on 10 April, 2024
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
WP.No.9784 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.04.2024
CORAM
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
WP.No.9784 of 2024
Ramamoorthy .. Petitioner
Versus
1.The District Collector,
Krishnagiri District, Krishnagiri – 635 001.
2. The District Revenue officer,
Krishnagiri District, Krishnagiri – 635 001.
3. The Tahsildar,
Shoolagiri Taluk, Shoolagiri – 635 117.
Krishnagiri District.
4. Krishnammal .. 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 petitioner's representation dated 22.01.2024 requesting him to
correct the wrong entry made in the revenue records with respect to the land
measuring 69 cents in S.No.465/1 and the land measuring 34 ½ cents in
S.No.466/1A, Ganusur Village, Shoolagiri Taluk, Krishnagiri District.
For Petitioner : Mr.P.Mani
https://www.mhc.tn.gov.in/judis
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WP.No.9784 of 2024
For Respondents : Mr.A.Selvendran
Special Government Pleader – R1 to R3
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 22.01.2024 and to correct the wrong entry made in the revenue records with respect to the land measuring 69 cents in S.No.465/1 and the land measuring 34 ½ cents in S.No.466/1A, Ganusur Village, Shoolagiri Taluk, Krishnagiri District.
3. Heard learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents 1 to 3 and perused the materials available on record.
4. The case of the writ petitioner is that the subject property belong to his grand mother and thereafter, the mother of the petitioner suceeded the property as per the registered conditional sale deed dated 04.06.1981. While so, at the time of UDR survey, the fourth respondent obtained patta with https://www.mhc.tn.gov.in/judis 2/5 WP.No.9784 of 2024 respect to 69 cents in Survey No.465/1 and 34 ½ cents in S.No.466/1A which belonged to the mother of the petitioner, by giving false information. On coming to know about the wrong entry, the petitioner had made a representation to the respondents and the same has not been considered by them till date. Hence, the present Writ Petition.
5. Considering the limited relief sought for in the Writ Petition, the second respondent shall consider 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.
7. With the above directions, this Writ Petition is disposed of. No costs.
10.04.2024
vrc
Index :Yes/No
Internet :Yes/No
Neutral Citation : Yes/No
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WP.No.9784 of 2024
To,
1.The District Collector,
Krishnagiri District, Krishnagiri – 635 001.
2. The District Revenue officer, Krishnagiri District, Krishnagiri – 635 001.
3. The Tahsildar, Shoolagiri Taluk, Shoolagiri – 635 117.
Krishnagiri District.
https://www.mhc.tn.gov.in/judis 4/5 WP.No.9784 of 2024 N. SATHISH KUMAR, J.
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