Madras High Court
Devendiran vs The Government Of Tamilnadu on 9 February, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.4382 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.02.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.4382 of 2026
and
W.M.P.No.4868 of 2026
Devendiran ... Petitioner
Vs.
1.The Government of Tamilnadu,
Rep. by its Secretary,
Revenue Department,
Fort St.George, Chennai – 600 009.
2.The District Collector,
Office of the District Collector,
Thiruvannamalai District.
3.The Revenue Divisional Officer,
Thiruvannamalai,
Thiruvannamalai District.
4.The Thashildar,
Thiruvannamalai,
Thiruvannamalai District.
5.C.Senniammal
6.The District Revenue Officer,
Thiruvannamalai,
Thiruvannamalai District.
[R6 – suo-motu impleaded vide order dt.10.02.2026
made in W.P.No.4382 of 2026] ... Respondents
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W.P.No.4382 of 2026
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the respondents
particularly the Tahsildar, Thiruvannamalai and the Revenue Divisional Officer,
Thiruvannamalai the 3rd and 4th respondents to issue patta for the land in Survey
No.103/1A, 103/1C and 28/1, an extent of 4.80 Acres in Meyyur Village,
Thiruvannamalai Taluk and District in favour of the petitioner for the peaceful
possession and enjoyment of land after cancelling the UDR patta stands in the
name of one enniammal W/o.Chinnapaiyan, Meiyur.
For Petitioner : Mr.K.Balakrishnan
For Respondents : Mr.R.P.Murugan Raja
Government Advocate [R1 to R4 & R6]
Notice dispensed with [R5]
*****
ORDER
This Writ Petition has been filed to direct the official respondents to cancel the patta for the property morefully described in the prayer to this writ petition, now standing in the name of the 5 th respondent and to re-issue patta in favour of the petitioner for the subject property.
2. Mr.R.P.Murugan Raja, learned Government Advocate, accepts notice on behalf of the respondents 1 to 4. Since no adverse order is passed against the 5th respondent in this writ petition, notice to the 5 th respondent is dispensed with by this Court.
3. Aggrieved by the issuance of patta for the property morefully described in the prayer to this writ petition in the name of the 5 th respondent, the Page No.2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/02/2026 01:27:20 pm ) W.P.No.4382 of 2026 petitioner had given a representation to the respondents 1 to 4 seeking for cancellation of the said patta and for re-issuance of patta in the name of the petitioner. The petitioner claims that he is the owner of the property morefully described in the prayer to this writ petition and after UDR survey, erroneously, patta has been issued in the name of the 5 th respondent. The petitioner seeks for cancellation of the same and for re-issuance of patta in the name of the petitioner. Since the representation of the petitioner seeking for cancellation of patta standing in the name of the 5 th respondent and re-issuance of patta in the name of the petitioner was not considered, the petitioner has filed this writ petition.
4. No prejudice would be caused to the respondents, if the petitioner’s representation/appeal seeking for cancellation of patta standing in the name of the 5th respondent and for re-isssuance of patta in his name is considered on merits and in accordance with law, after hearing the objections of the 5 th respondent or any other third party, whom the competent authority deems it fit to enquire, within a time frame to be fixed by this Court.
5. Since the 5th respondent is the holder of UDR patta, the competent authority to decide any application seeking for cancellation of UDR patta is the Page No.3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/02/2026 01:27:20 pm ) W.P.No.4382 of 2026 District Revenue Officer (DRO). Since the said authority has not been arrayed as party respondent in this writ petition, this Court suo-motu impleads The District Revenue Officer, Thiruvannamalai, Thiruvannamalai District as 6 th respondent in this writ petition. Mr.R.P.Murugan Raja, learned Government Advocate, accepts notice on behalf of the 6th respondent as well. Registry is directed to carryout the necessary amendment accordingly.
6. Since the petitioner has not given any representation to the newly impleaded 6th respondent, who is the competent authority to decide the petitioner’s request for cancellation of UDR patta, the petitioner will have to give a fresh representation to the 6th respondent to enable the 6th respondent to consider the same on merits and in accordance with law, after hearing the objections of the 5th respondent or any other third party, whom the 6 th respondent deems it fit to enquire.
7. For the foregoing reasons, this Court directs the petitioner to submit a fresh representation to the newly impleaded 6 th respondent seeking for cancellation of UDR patta standing in the name of the 5 th respondent for the property morefully described in the prayer to this writ petition, within a period of two (2) weeks from the date of receipt of a copy of this order. On receipt of Page No.4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/02/2026 01:27:20 pm ) W.P.No.4382 of 2026 the said representation within the stipulated time, the newly impleaded 6 th respondent shall pass final orders, on merits and in accordance with law, after giving due consideration to the documents filed by the petitioner and after hearing the objections of the 5th respondent or any other third party, whom the newly impleaded 6th respondent deems it fit to enquire, within a period of twelve (12) weeks thereafter.
8. With the aforesaid directions, this Writ Petition is disposed of. No costs.
09.02.2026
Index : Yes / No
Speaking order / Non-speaking order
Neutral Citation Case : Yes/No
sp
To
1.The Secretary, Government of Tamilnadu,
Revenue Department, Fort St.George, Chennai – 600 009.
2.The District Collector, Office of the District Collector, Thiruvannamalai District.
3.The Revenue Divisional Officer, Thiruvannamalai, Thiruvannamalai District.
4.The Thashildar, Thiruvannamalai, Thiruvannamalai District.
5.The District Revenue Officer, Thiruvannamalai, Thiruvannamalai District.
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