Madras High Court
B.Vaidyanathan vs The Principal Commissioner on 1 November, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.11.2018
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.28944 of 2018
B.Vaidyanathan .. Petitioner
Vs
1.The Principal Commissioner
Survey and Settlement Department
Government of Tamil Nadu
Survey House, Chepauk
Chennai-600 005.
2.The Additional Chief Secretary and
Commissioner of Land Administration
Government of Tamil Nadu
Ezhilagaram
Chepauk, Chennai-600 005.
3.The District Collector of Kanchipuram
Collectorate
Kanchipuram-631 501.
4.The Revenue Divisional Officer
South Chennai Revenue Division
Adjacent too Dr.M.G.R.Medical University
Above Guindy Taluk Office
Guindy, Chennai-600 032.
5.The Tahsildar/Sholinganallur
No.3, first street
Kumaran nagar, Rajiv Gandhi salai
Sholinganallur
Chennai-119. .. Respondents
http://www.judis.nic.in
2
Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a writ of Mandamus, directing the respondents to
consider the representation of the petitioner dated 21.08.2018 and
re-classify the lands of an extent of 4,800 square feet or thereabouts,
comprised in Survey No.155/5 Part of Madipakkam Village, bearing
Plot Nos.8 and 9, 6th street, Mahalakshmi nagar, Madipakkam,
Chennai-600 091, owned by the petitioner from 'Anadeenam' to 'Patta'
land and consequently issue patta to the petitioner in respect of the
said two plots of land.
For Petitioner : Mr.V.G.Sureshkumar
For Respondents : Mr.V.Shanmuga Sundar
Special Government Pleader
ORDER
By consent of both parties, the writ petition is taken up for final disposal at the admission stage itself.
2.The petitioner has come up with this writ petition seeking a direction to the respondents to consider his representation dated 21.08.2018 for re-classification of lands owned by the petitioner from 'Anadeenam' to 'Patta' land and consequently, issue patta to the petitioner in respect of the said two plots of land.
3.According to the learned counsel for the petitioner, the petitioner has submitted a representation dated 21.08.2018 claiming the same relief as prayed in this writ petition, but, the said http://www.judis.nic.in 3 representation is yet to be disposed of by the respondents. Hence, the petitioner is before this Court.
4.Mr.V.Shanmuga Sundar, learned Special Government Pleader taking notice for the respondents, submitted that the respondents be directed to consider the petitioner's representation and pass orders in accordance with law.
5.Considering the facts and circumstances of the case and having regard to the submissions made by the learned counsel on either side, this Court directs the respondents to consider the petitioner's representation dated 21.08.2018 and pass appropriate orders, on merits and in accordance with law, after affording due opportunity of hearing to the petitioner as well as any of the interested parties, within a period of eight weeks from the date of receipt of a copy of this order.
6.Accordingly, this writ petition stands disposed of. No costs.
01.11.2018 Index: Yes/No kj http://www.judis.nic.in 4 R.MAHADEVAN, J.
kj To
1.The Principal Commissioner Survey and Settlement Department Government of Tamil Nadu Survey House, Chepauk Chennai-600 005.
2.The Additional Chief Secretary and Commissioner of Land Administration Government of Tamil Nadu Ezhilagaram Chepauk, Chennai-600 005.
3.The District Collector of Kanchipuram Collectorate Kanchipuram-631 501.
4.The Revenue Divisional Officer South Chennai Revenue Division Adjacent too Dr.M.G.R.Medical University Above Guindy Taluk Office Guindy, Chennai-600 032.
5.The Tahsildar/Sholinganallur No.3, first street Kumaran nagar, Rajiv Gandhi salai Sholinganallur Chennai-119. W.P.No.28944 of 2018 01.11.2018 http://www.judis.nic.in