P.David vs The Assistant Commissioner on 5 November, 2025

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Madras High Court

P.David vs The Assistant Commissioner on 5 November, 2025

Bench: N. Anand Venkatesh

                                                                                                    W.P.No.41526 of 2025

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 05.11.2025

                                                               CORAM

                                  THE HONOURABLE Mr. JUSTICE N. ANAND VENKATESH

                                                    W.P.No.41526 of 2025


                     P.David                                                           .... Petitioner

                                                                   Vs

                     1.The Assistant Commissioner
                       O/o.The Assistant Commissioner
                       Land Reforms Department
                       Coimbatore – 18.

                     2.The District Collector
                       District Collector Office
                       Tiruppur – 641 604.

                     3.The Revenue Divisional Officer
                       O/o.The Revenue Divisional Office
                       Udumalpet Taluk
                       Tiruppur District.

                     4.The Deputy Tahsildar
                       O/o.Tahsildar
                       Udumalpet Taluk
                       Tiruppur District.




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                                                                                                    W.P.No.41526 of 2025

                     5.The Land Revenue Inspector
                       Kurichikottai
                       Udumalpet Taluk
                       Tiruppur District.                                                    .... Respondents

                     Prayer :          Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Mandamus to direct the 3rd & 4th respondents to
                     consider the representation of the petitioner dated 18.01.2017, 15.10.2020 &
                     14.02.2025 and convert the condition patta into ayan patta of the land situated in
                     S.F.No.470/A1C, situated at Kallapuram Village, Udumalpet Taluk, Tiruppur
                     District to an extent of 1.00 acre as per the recommendation of the 5th
                     respondent, within stipulated time fixed by this Court and pass orders.


                                        For Petitioner         : Mr.B.Kumarasamy

                                        For Respondents        : Mr.C.Jayaprakash
                                                                 Government Advocate for R1 to R5


                                                                     ORDER

This writ petition has been filed for issue of Writ of Mandamus to direct the third and fourth respondents to deal with the representations made by the petitioner, wherein the petitioner is seeking for conversion of conditional patta into ayan patta with respect to the subject property, as per the recommendations of the fifth respondent.

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2. Heard Mr.B.Kumarasamy, learned counsel appearing for the petitioner and Mr.C.Jayaprakash, learned Government Advocate appearing on behalf of respondents 1 to 5.

3. The case of the petitioner is that, the subject property was originally assigned in his favour on 18.07.1996. The petitioner submitted a representation on 18.01.2017 seeking for converting the conditional patta into ayan patta.

The same was not considered. Therefore, subsequent representations were made and based on the same, the fifth respondent conducted an enquiry and submitted a report to the fourth respondent and recommended for issuance of ayan patta in favour of the petitioner. The Village Administrative Officer also submitted a report to the fifth respondent in this regard. The fifth respondent had sent a communication to the third respondent on 04.08.2025 stating that the conditional patta can be converted into ayan patta.

4. The grievance of the petitioner is that, the same was not acted upon and it is kept pending. Hence, the petitioner has knocked the doors of this Court.

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5. Taking into consideration the facts and circumstances of the case and considering the materials placed before this Court and also considering the fact that the report has already been placed before the third respondent recommending for conversion of conditional patta into ayan patta, there shall be a direction to the third respondent to pass final orders, within a period of four weeks from the date of receipt of a copy of this order.

6. This writ petition is disposed of with the above direction. No costs.

05.11.2025 Index : Yes / No Speaking order / Non-speaking order Neutral Citation: Yes / No ds 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 04:50:25 pm ) W.P.No.41526 of 2025 To:

1.The Assistant Commissioner O/o.The Assistant Commissioner Land Reforms Department Coimbatore – 18.

2.The District Collector District Collector Office Tiruppur – 641 604.

3.The Revenue Divisional Officer O/o.The Revenue Divisional Office Udumalpet Taluk Tiruppur District.

4.The Deputy Tahsildar O/o.Tahsildar Udumalpet Taluk Tiruppur District.

5.The Land Revenue Inspector Kurichikottai Udumalpet Taluk Tiruppur District.

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