Madras High Court
R.Thooramma vs The District Revenue Officer on 12 October, 2017
Author: K.Ravichandrabaabu
Bench: K. Ravichandrabaabu
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 12.10.2017 CORAM THE HONOURABLE MR.JUSTICE K. RAVICHANDRABAABU W.P.No.26707 of 2017 R.Thooramma ... Petitioner vs. 1. The District Revenue Officer Krishnagiri. 2. The Sub Collector Hosur, Krishnagiri District. 3. The Tahsildar Shoolagiri Taluk Office Shoolagiri, Krishnagiri District. ..Respondents PRAYER: Writ Petition filed under Article 226 of Constitution of India, to issue a Writ of Mandamus, directing the 1st respondent to rectify the errors crept in the Revenue records in respect of land to an extent of 77 cents comprised in Survey No.1064/6 of Thiyaranadurgam Village, Shoolagiri Taluk, Krishnagiri District and issue computerized patta and chitta to the petitioner within the time to be stipulated by this Hon'ble Court based on the representations dated 08.06.2017 and 18.09.2017. For Petitioner : Mr.R.Bharath KUmar For Respondents : Mr.A.Kumar Special Government Pleader O R D E R
Mr.A.Kumar, learned Special Government Pleader takes notice for the respondents. By consent of the parties, the main writ petition is taken up for final disposal at the admission stage itself.
2. Heard both sides.
3. The petitioner seeks for a direction to the first respondent to rectify the errors crept in the revenue records in respect of land to an extent of 77 cents comprised in Survey No.1064/6 of Thiyaranadurgam Village, Shoolagiri Taluk, Krishnagiri District and issue computerized patta and chitta to her, based on her representations dated 08.06.2017 and 18.09.2017.
4. The grievance of the petitioner is that the said request has not been considered so far. This Court, at this stage, is not expressing any view on the claim made by the petitioner, as it is for the first respondent to consider and decide. Thus, this writ petition is disposed of, only with a direction to the first respondent to consider the representations of the petitioner dated 08.06.2017 and 18.09.2017 and pass orders on the same on merits and in accordance with law, after giving due opportunity of hearing to the petitioner as well as the rival claimants, if any. Such exercise shall be done by the first respondent within a period of twelve weeks from the date of receipt of a copy of this order. No costs.
12.10.2017 Speaking/Non-speaking order Index:Yes/No mk To
1. The District Revenue Officer Krishnagiri.
2. The Sub Collector Hosur, Krishnagiri District.
3. The Tahsildar Shoolagiri Taluk Office Shoolagiri, Krishnagiri District.
K.RAVICHANDRABAABU,J.
mk W.P.No.26707 of 2017 12.10.2017