Madras High Court
N.Jayalakshmi vs The State Rep By on 23 September, 2024
W.P. No. 27539 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 23.09.2024
CORAM
THE HONOURABLE MR. JUSTICE S.SOUNTHAR
W.P. No.27539 of 2024
N.Jayalakshmi ..Petitioner
Vs.
1. The State rep by
The Secretary to Government
Revenue and Disaster Management
Department, ULC [1(2)] Wing,
Secretariat, Chennai-600 009.
2. The Special Commissioner & Commissioner
(Urban Land Ceiling and Urban Land Tax)
Commissionerate of Urban Land Ceiling and Urban Land Tax,
Chepauk, Chennai-600 005.
3. The Assistant Commissioner
(Land Reforms & Urban Land Tax)
O/o.The Assistant Commissioner
(Land Reforms and ULT)
Coimbatore District Collector Office,
State Bank Road,
Gopalapuram, Coimbatore-641 018. ...Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India
for issuance of a Writ of Mandamus, directing the respondents 2 and 3 to
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W.P. No. 27539 of 2024
consider the representation / requisition form submitted by the petitioner dated
04.02.2009 and subsequent communications to the Respondents 2 and 3 to
regularize the land property situated in Coimbatore Registration District,
Singanallur Sub-Registration District Uppillipalayam Village Survey No.
295/1A2, 296 for an extent of 714 Sq.Feet.
For Petitioner :Mr.R.Amardeep
for M/S.Tamizh Law Firm
For Respondents 1 to 3 : Mr.Arasakumar
Government Advocate
ORDER
By consent of both the learned counsel appearing for the petitioner as well as respondents, this writ petition is disposed of at the admission stage itself.
2. The petitioner herein seeks a direction to respondents 2 and 3 to consider his representation dated 04.02.2009 and regularise the property in Survey No. 295/1A2, 296 situated at Uppillipalayam Village, Singanallur Sub-
Registration District, Coimbatore district.
3. It is the case of the petitioner that she purchased the above mentioned property under registered sale deed dated 02.03.1979 as a bonafide purchaser of the land. Hence, she submitted a representation to respondent on 2/5 https://www.mhc.tn.gov.in/judis W.P. No. 27539 of 2024 04.02.2009 seeking regularization of petitioner's purchase under G.O.No.649, Revenue Department, dated 29.07.1998 and G.O.No.565, Revenue Department dated 26.09.2008. The said representation has not been considered by the respondents. Therefore, the petitioner submitted various representations. The last of her representation was submitted on 20.05.2022.
All the representations have not been considered till date. Therefore, the petitioner is before this Court.
4. The learned Government Advocate, who is taking notice for the respondents 1 to 3, submitted that representation of the petitioner dated 20.05.2022 will be considered on its' own merits within a time fixed by this Court.
5. In view of the same, without going into the merits of the claim made by the petitioner, the 3rd respondent is directed to consider the representation of the petitioner dated 20.05.2022 and pass final orders on its' own merits within a period of eight weeks from the date of receipt of copy of this order.
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6. With the above directions, this writ petition is disposed of. No costs.
23.09.2024 Index : Yes/No Neutral Citation : Yes/No nr To
1. The Secretary to Government Revenue and Disaster Management Department, ULC [1(2)] Wing, Secretariat, Chennai-600 009.
2. The Special Commissioner & Commissioner (Urban Land Ceiling and Urban Land Tax) Commissionerate of Urban Land Ceiling and Urban Land Tax, Chepauk, Chennai-600 005.
3. The Assistant Commissioner (Land Reforms & Urban Land Tax) O/o.The Assistant Commissioner (Land Reforms and ULT) Coimbatore District Collector Office, State Bank Road, Gopalapuram, Coimbatore-641 018.
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