Madras High Court
S.Essakimuthu vs The Sub Collector on 25 September, 2025
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
W.P(MD)No. 26651 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :25.09.2025
CORAM:
THE HONOURABLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
W.P(MD)No. 26651 of 2025
S.Essakimuthu ... Petitioner
Vs
1. The Sub Collector,
Sub Collector Office,
Cheranmahadevi,
Tirunelveli District.
2. The Revenue Divisional Officer,
Tirunelveli,
Tirunelveli District.
3. The Tahsildar,
Nanguneri Taluk,
Tirunelveli District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus to direct the first
and third respondents to remove the wrong entry made in the UDR in
respect of the property of the petitioner in Old Survey No.2211/1C and
New Survey No.2565/7 at Moolaikaraipatti Village, Nanguneri Taluk,
Tirunelveli District, and thereafter, issue the patta in favour of the
petitioner by considering the petitioner's representation dated
13.08.2025.
1/4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/09/2025 06:09:47 pm )
W.P(MD)No. 26651 of 2025
For Petitioner : Mr. S. Velrajan
For Respondents : Mr.B.Saravanan
Additional Government Pleader
ORDER
By this Writ Petition, the petitioner has requested that UDR error be rectified by removing the allegedly erroneous entry classifying the property as 'Sarkar Poramboku'.
2. Learned Additional Government Pleader accepts notice on behalf of all the respondents. He submits that the petitioner has not applied to the District Revenue Officer, who is authorised to consider a request for correction of UDR errors. If such application was to be submitted by the petitioner, he submits that the same would be considered and disposed of on merits within twelve (12) weeks from the date of receipt thereof.
3. Accordingly, without making any observations on the merits, this Writ Petition is disposed of on the following terms:
(i) The petitioner is directed to submit an application to the District 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/09/2025 06:09:47 pm ) W.P(MD)No. 26651 of 2025 Revenue Officer, Tirunelveli, seeking rectification of the UDR error within one (1) week from the date of receipt of a copy of this order.
(ii) The District Revenue Officer, Tirunelveli, shall consider and dispose of such application on merits within a period of twelve (12) weeks from the date of receipt of such application after providing a reasonable opportunity to the petitioner.
(iii) No costs.
NCS : Yes/No 25.09.2025
Index : Yes / No (2/2)
Internet : Yes / No
apd
To
1. The Sub Collector,
Sub Collector Office,
Cheranmahadevi,
Tirunelveli District.
2. The Revenue Divisional Officer, Tirunelveli, Tirunelveli District.
3. The Tahsildar, Nanguneri Taluk, Tirunelveli District.3/4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/09/2025 06:09:47 pm ) W.P(MD)No. 26651 of 2025 SENTHILKUMAR RAMAMOORTHY.,J.
apd
4. The District Revenue Officer, Tirunelveli, Tirunelveli District.
ORDER MADE IN W.P(MD)No. 26651 of 2025 25.09.2025 (2/2) 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/09/2025 06:09:47 pm )