Madras High Court
N.Subramani vs State Rep By on 25 March, 2025
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Writ Petition No.8870 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.03.2025
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Writ Petition No.8870 of 2025
N.Subramani
S/o Thiru Nallusamy
No 1/147 Mariamman Koil Pudhur
Melasthampur Post P. Velur Taluk
Namakkal District 637 206
Petitioner
Vs
1. State Rep By
The Inspector General of
Registration,
Registration Department,
No 100, Santhome High Road,
Chnnai 600 004.
2.The District Registrar
Registration Department,
Near Namakkal Collectorate,
Nallipalayam Post,
Namakkal District 637 003.
3.The Sub Registrar
Registration Department,
P. Velur Registrar Office,
Namakkal District 637 207.
4.VEERAPPAN
S/o Kaliyannagoundar
https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2025 11:01:08 am )
1/6
Writ Petition No.8870 of 2025
1/149 Kudistreet,
Mariyamman Koil Pudhur,
Melsathamboor Post,
Paramathi Velur Taluk,
Namakkal District 637 206.
5.PAVAYEE
W/o Laksmanan
89A Kudistreet,
Mariyamman Koil Pudhur,
Melsathamboor Post,
Paramathi Velur Taluk,
Namakkal District 637 206.
6.ARUKANI
S/o Late Kaliyannan
1/152, Kudistreet,
Mariyamman Koil Pudhur,
Melsathamboor Post,
Paramathi Velur, Taluk,
Namakakl District 637 206.
7.K. Suramani @ Subramaniyan
S/o Late Kaliyannan
1/152, Kudistreet,
Mariyamman Koil Pudhur,
Melsathamboor Post,
Paramathi Velur Taluk,
Namakakl District 637 206.
8.PAPPATHI
W/o Palanisamy,
11/131, V.Pudhupalayam
Jedarpalayam Post,
Paramathi Velur Taluk,
Namakakl District 637 213.
9.PAVAYEE
W/o Late. Karuppannagoundar,
1/150, Kudistreet,
https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2025 11:01:08 am )
2/6
Writ Petition No.8870 of 2025
Mariyamman Koil Pudhur,
Melsathamboor Post,
Paramathi Velur Taluk,
Namakakl District 637 206.
10.NALLAMMAL
W/o Late Palaniyappan,
No 1/150 Kudistreet,
Mariyamman Koil Pudhur,
Melsathamboor Post,
Paramathi Velur Taluk,
Namakakl District 637 206.
11.P.Gopalan @ Gopal
S/o Late Palaniyappan,
1/150, Kudistreet,
Mariyamman Koil Pudhur,
Melsathamboor Post,
Paramathi Velur Taluk,
Namakakl District 637 206
12.PERIYASAMY
S/o Late. Kolanthagoundar,
2/72(2) Kudistreet,
Sellappampalayam,
Melsathamboor Post,
Paramathi Velur Taluk,
Namakakl District 637 206.
Respondent(s)
Writ Petition filed under Article 226 of the Constitution of
India seeking issuance of a Writ of Mandamus directing the 2nd
respondent to consider the petitioner's representation dated 19.06.2024 to
correct the guideline value in agricultural land within a stipulated period
that may be fixed by this Court.
For Petitioner : Mr.K.S.Vivekanandam
https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2025 11:01:08 am )
3/6
Writ Petition No.8870 of 2025
For Respondents : Mr.B.Vijay
Additional Government Pleader
for R1 to R3
*****
ORDER
This writ petition has been filed for issue of writ of mandamus directing the second respondent to consider the representation made by the petitioner on 19.06.2024, wherein the petitioner seeks for fixation of guideline value with respect to the subject property.
2. The learned Additional Government Pleader, on instructions, submits that the subject property in S.No.64 had a total extent of 40.75 cents. Out of this, 4 cents was dealt with as house sites. The balance is retained by the petitioner.
3. The issue involved in the present writ petition with respect to the fixation of guideline value was dealt with in detail by this Court in Mrs.Anita Thomas Vs. The Inspector General of Registration reported in 2024 5 CTC 76. This Court had given directions as to how the guideline value has to be fixed by the committee.
4. In the light of materials placed before this Court and considering the submissions made on either side, there shall be a direction https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2025 11:01:08 am ) 4/6 Writ Petition No.8870 of 2025 to the second respondent to place the representation made by the petitioner on 19.06.2024 before the valuation committee and the valuation committee in exercise of its power conferred under the Tamil Nadu Stamp (Constitution of Valuation Committee for Estimation, Publication and Revision of Market Value Guidelines of Properties) Rules, 2010 shall take a decision within a period of three months from the date of receipt of a copy of this order.
This Writ Petition is disposed of with the above directions. There shall be no order as to costs.
25.03.2025 Neutral Citation: Yes/No Index: Yes/no Speaking Order/Non-Speaking Order mk https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2025 11:01:08 am ) 5/6 Writ Petition No.8870 of 2025 N.ANAND VENKATESH, J mk To
1. State Rep By The Inspector General of Registration, Registration Department, No 100, Santhome High Road, Chnnai 600 004.
2.The District Registrar Registration Department, Near Namakkal Collectorate, Nallipalayam Post, Namakkal District 637 003.
3.The Sub Registrar Registration Department, P. Velur Registrar Office, Namakkal District 637 207.
Writ Petition No.8870 of 2025
25.03.2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2025 11:01:08 am ) 6/6