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Madras High Court

K.Kathirvel vs The District Revenue Office on 21 January, 2025

Author: P.T.Asha

Bench: P.T.Asha

                                                                                              WP.No.1216 of 2025



                                       In the High Court of Judicature at Madras

                                                    Dated : 21.1.2025

                                                               Coram :

                                         The Honourable Ms.Justice P.T.ASHA

                                             Writ Petition No.1216 of 2025


                K.Kathirvel                                                                   ...Petitioner
                                                                  Vs
                The District Revenue Office
                District Revenue Office
                District Collectorate Office (Campus)
                Salem District.                                                               ...Respondent



                          PETITION under Article 226 of The Constitution of India praying
                for the issuance of a Writ of Mandamus directing the respondent to
                rectify the cart track measurement in the FMB in S.Nos.59/3A, 59/3E,
                56/2A and 56/7A at Akkarapalayam Village, which was wrongly
                mentioned         as    0   width     in       one     portion      and      mark   the     correct
                measurement            in   that    portion       and      mark        the   cart   track     width
                measurement in the FMB in S.Nos.31 & 47/10 on considering the
                petitioner representation dated 22.7.2023.



                                  For Petitioner           :         Mr.A.Kumar
                                  For Respondent           :         Mr.G.Velu, AGP



                                                               ORDER

The petitioner has approached this Court seeking a Mandamus to the respondent to consider his representation dated 22.7.2023 to https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2025 07:25:43 pm ) 1/5 WP.No.1216 of 2025 rectify the cart track measurement in the field measurement book in S.Nos.59/3A, 59/3E, 56/2A and 56/7A at Akkarapalayam Village, which was wrongly mentioned as 0 width in one portion and mark the correct measurement in that portion and mark the cart track width measurement in the FMB in S.Nos.31 & 47/10.

2. Heard the learned counsel for the petitioner and the learned Additional Government Pleader accepting notice for the respondent.

3. The case of the petitioner is that a cart track runs adjacent to his agricultural lands through S.Nos.59/3A, 31, 59/3E, 56/1A, 56/2A, 47/10, 56/7A, 55/1A, 55/2A, 55/4A and 55/5A, Akkarapalayam Village, Salem South Taluk. The cart track joins the tar road connecting Murugan Kovil and Milagai Nayakanur. However, in the field measurement book, the measurement of the cart track with reference to S.Nos.59/3A, 59/3E, 56/2A and 56/7A has been wrongly mentioned as "0" width whereas on site, it measures 7.20 meters width. The cart track begins from south north tar road situated in S.No.59/2 from Kodangi Naickanoor and ends at J.J.Nagar. However, in the field measurement book, the width of the cart track has been wrongly mentioned as "0" as against the actual measurement of 5.2 meters. https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2025 07:25:43 pm ) 2/5 WP.No.1216 of 2025

4. Likewise, the measurement in S.No.59/3A, which is 7.4 meters, has been wrongly mentioned as "0". Further, in S.No.56/7A, as against the width of 6 meters, it has been wrongly shown as "0" in the field measurement book. In the light of these glaring discrepancies, the petitioner made a representation dated 22.7.2023 to the respondent seeking to rectify the defects in the field measurement book. However, the said representation has been put to cold storage and to date, no action has been taken. Therefore, the petitioner has come forward with this writ petition.

5. This Court has carefully considered the submissions of the learned counsel on either side and perused the materials available on record.

6. The said representation of the petitioner has not been considered by the respondent for over 1 1/2 years and it clearly indicates that the respondent has failed to discharge his statutory duty. The respondent ought to have measured the cart track on site and passed orders rectifying the field measurement book after considering the said representation of the petitioner. However, he failed to do so.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2025 07:25:43 pm ) 3/5 WP.No.1216 of 2025

7. Accordingly, the writ petition is allowed and a Mandamus is issued to the respondent to dispose of the said representation of the petitioner dated 22.7.2023 on merits and in accordance with law within a period of four weeks from the date of receipt of a copy of this order. No costs.

21.1.2025 To The District Revenue Office District Revenue Office District Collectorate Office (Campus) Salem District.

RS https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2025 07:25:43 pm ) 4/5 WP.No.1216 of 2025 P.T.ASHA,J RS WP.No.1216 of 2025 21.1.2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/03/2025 07:25:43 pm ) 5/5