Madras High Court
K.Nadandhiammal vs The National Human Rights Commission on 18 May, 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.05.2017
CORAM
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAM
W.P.No.9011 of 2015
K.Nadandhiammal ... Petitioner
Vs.
1 The National Human Rights Commission,
Rep. By the Assistant Registrar (Law Division)
Faridkot House,
Copernicus Marg,
New Delhi-110 011.
2. The District Collector,
Collectorate of Villupuram,
Villupuram,
Villupuram District.
3. The District Revenue Officer,
Collectorate of Villupuram,
Villupuram,
Villupuram District.
4. The Revenue Divisional Officer,
O/o. The Revenue Divisional Officer,
Tindivanam & Taluk,
Villupuram District.
5. The Tahsildar,
Tindivanam Taluk,
Villupuram District,
Tamil Nadu.
6. The Revenue Inspector,
Rettanai Revenue Firka,
Rettanai Village & Post,
Tindivanam Taluk,
Villupuram District.
7. The Firka Surveyor,
Rettanai Revenue Firka,
Rettanai Village & Post,
Tindivanam Taluk,
Villupuram District.
8. The Village Administrative Officer,
Rettanai Revenue Village,
Rettanai Village & Post,
Tindivanam Taluk,
Villupuram District.
9. The Village President,
Rettanai Village Panchayat,
Rettanai Village & Post,
Tindivanam Taluk,
Villupuram District. ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus to direct respondents 2 to 8 herein to issue assignment patta to the Tharisu land vide Survey No.211/1 extent about 1.44.5 acres situated in Rettanai West Village, Rettanai Firka, Tindivanam Taluk, Villupura District, as per the order of direction issued by the National Human Rights Commission represented by the Assistant Registrar (Law Division) the 1st respondent herein dated 31.08.2012 in case No.1017/22/42/2012.
For Petitioner : Mr.M.Saravanakumar
For Respondents : Mr.P.Sanjay Gandhi
Additional Government Pleader
O R D E R
From the records produced, it is seen that the petitioner has been seeking to grant of assignment patta for the land in question and the Government has also agreed before the National Human Rights Commission to grant patta to the petitioner in accordance with law. Since the undertaking given before the National Human Rights Commission has not been complied with, the petitioner has come forward with the present writ petition.
2.The fifth respondent Tahsildar has filed a counter wherein it is stated that there are objections from the village people for issuance of patta to the land in question in favour of the petitioner. It is for the Authority to consider the objections and pass appropriate orders on the representation of the petitioner.
3.In view of the above, there will be a direction to the District Collector, Villupuram, namely, the second respondent to dispose of the claim of the petitioner for grant of patta in accordance with the order passed by the National Human Rights Commission in accordance with law. The said exercise shall be completed within a period of twelve weeks from the date of receipt of a copy of this order.
4.In the result, the writ petition is disposed of with the above direction. No order as to costs.
18.05.2017 Index : Yes/No Internet : Yes/No kal To
1 The National Human Rights Commission, Rep. By the Assistant Registrar (Law Division) Faridkot House, Copernicus Marg, New Delhi-110 011.
2. The District Collector, Collectorate of Villupuram, Villupuram, Villupuram District.
3. The District Revenue Officer, Collectorate of Villupuram, Villupuram, Villupuram District.
4. The Revenue Divisional Officer, O/o. The Revenue Divisional Officer, Tindivanam & Taluk, Villupuram District.
5. The Tahsildar, Tindivanam Taluk, Villupuram District, Tamil Nadu.
6. The Revenue Inspector, Rettanai Revenue Firka, Rettanai Village & Post, Tindivanam Taluk, Villupuram District.
7. The Firka Surveyor, Rettanai Revenue Firka, Rettanai Village & Post, Tindivanam Taluk, Villupuram District.
8. The Village Administrative Officer, Rettanai Revenue Village, Rettanai Village & Post, Tindivanam Taluk, Villupuram District.
9. The Village President, Rettanai Village Panchayat, Rettanai Village & Post, Tindivanam Taluk, Villupuram District.
R.SUBRAMANIAM,J kal W.P.No.9011 of 2015 18.05.2017 http://www.judis.nic.in