Madras High Court
T.Srinivasan vs The Sub Collector Arani on 4 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 3145 of 2026 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 04-02-2026 CORAM THE HON'BLE MR JUSTICE ABDUL QUDDHOSE WP No. 3145 of 2026 T.Srinivasan ..Petitioner(s) Vs
1. The Sub Collector Arani GVM Ring Road Link Arani, Tamil Nadu -632301
2. The Revenue Divisional Officer Arani GVM Ring Road Link Arani, Tamil Nadu -632 301
3. The Tahsildar GVM Ring Road Link Arani, Tamil Nadu -632 301 ..Respondent(s) directing the 3rd Respondent to consider petitioner representation dated 03.12.2025 and to issue patta for the lands in Town Survey No.F/5 Block T.S. No.2 bearing Door No.36A, 36B, 36C, Arunagiri Street, Arunagirichathiram, Arani -land to an extent of 629 Sq. Ft. and in Town Survey No.F/5 Block T.S. No.2, situated Araunagiri Street, Arunagirichathiram, Arani- Land to and Extent of 1396 1/4 Sq. Ft. in the name of the petitioner.
__________ Page1 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/02/2026 07:58:56 pm ) WP No. 3145 of 2026 For Petitioner(s): Mr. A.Vinu Pradha For Respondent(s): Mr.R.P.Murugan Raja Govt Advocate Order This writ petition has been filed seeking for a direction to the third respondent to issue patta in favour of the petitioner for the property, morefully described in the prayer to this writ petition, based on the petitioner's representation dated 03.12.2025, within a time frame to be fixed by this Court.
2.Since the petitioner had not submitted an online application for issuance of patta, the petitioner will have to submit a fresh online application to the respondents seeking for issuance of patta.
3.Mr.R.P.Murugan Raja, learned Government Advocate accepts notice on behalf of the respondents.
4.No prejudice would be caused to the respondents if the petitioner’s representation, as stated supra, is considered, on merits and in accordance with law, after hearing the objections of the neighbouring land owners or any other third party, if any, whom the third respondent deems it fit to enquire, within a time frame to be fixed by this Court.
__________ Page2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/02/2026 07:58:56 pm ) WP No. 3145 of 2026
5.This Court is not expressing any opinion on the merits of the petitioner’s representation.
6.For the forgoing reasons, this Court directs the petitioner to submit a fresh online application seeking for issuance of patta for the property, morefully described in the prayer to this writ petition, within a period of two weeks from the date of receipt of a copy of this order. On receipt of the said online application, the third respondent shall pass final orders, on merits and in accordance with law, after hearing the objections of the neighbouring land owners and any other third party whom the third respondent deems it fit to enquire, within a period of 12 weeks thereafter. With the above direction, this writ petition stands disposed of. No costs.
04-02-2026 VGA To
1. The Sub Collector Arani GVM Ring Road Link Arani, Tamil Nadu -632301
2. The Revenue Divisional Officer Arani GVM Ring Road Link Arani, Tamil Nadu -632 301
3. The Tahsildar GVM Ring Road Link Arani, Tamil Nadu -632 301 __________ Page3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/02/2026 07:58:56 pm ) WP No. 3145 of 2026 ABDUL QUDDHOSE J.
VGA WP No. 3145 of 2026 04-02-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/02/2026 07:58:56 pm )