Madras High Court
Balasubramaniyan vs The District Revenue Officer on 26 August, 2025
W.P.(MD) No.23244 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 26.08.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.SOUNTHAR
W.P.(MD) No.23244 of 2025
Balasubramaniyan ... Petitioner
Vs.
The District Revenue Officer,
District Collectorate,
Pudukkottai District. ... Respondents
Prayer:- Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Mandamus, directing the respondent to
consider the petitioner's representation dated 10.07.2025 to issue
computer chitta in favour of the mother of the petitioner, namely,
Parvathy based on the Assignment Order of D Namuna vide,
Ni.Mu.Ni.Aa/152/1404 dated 06.02.1994 in respect of the Survey No.
211/4 is situated at Nangupatti Revenue Village, Iluppur Taluk,
Pudukottai District within a time frame that may be fixed by this Court.
For Petitioner : Mr.M.Silambarasan
For Respondent : Mr.M.Gangatharan
Government Advocate
_________
Page 1 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/09/2025 01:39:04 pm )
W.P.(MD) No.23244 of 2025
ORDER
The writ petition is filed seeking a direction to the respondent to consider the petitioner's representation dated 10.07.2025, seeking issuance of computer chitta in favour of the petitioner's mother, Parvathy, based on the D Namuna patta issued in her name.
2.Heard the arguments of Mr.M.Silambarasan, learned counsel appearing for the petitioner and Mr.M.Gangatharan, learned Government Advocate appearing for the respondent. By consent of both sides, this Writ Petition is taken up for final disposal at the admission stage itself.
3.According to the petitioner, the property in Survey No.211/4, with an extent of 0.69.5 ares in Nangupatti Revenue Village, Iluppur Taluk, Pudukottai District, was originally assigned in favour of the petitioner's mother, Parvathy on 06.02.1994 under the D Namuna Patta. The petitioner's mother, Parvathy died on 22.08.2013, leaving behind the petitioner, petitioner's father and four other siblings. The petitioner submitted a representation on 10.07.2025, seeking the issuance of _________ Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/09/2025 01:39:04 pm ) W.P.(MD) No.23244 of 2025 computer chitta in the name of Parvathy or her legal representatives, based on the D Namuna Patta issued in her favour. The same has not been considered. Hence, the petitioner has come before this Court.
4.The learned Government Advocate appearing for the respondent would submit that the representation of the petitioner will be considered in accordance with law.
5.In view of the same, without expressing any opinion on the merits of the matter, the respondent is directed to consider the representation of the petitioner dated 10.07.2025 and pass final orders on its own merits within a period of twelve weeks from the date of receipt of a copy of this order, after affording reasonable opportunity to the petitioner and other legal heirs of deceased Parvathy. Accordingly, this Writ Petition is disposed of. No costs.
26.08.2025 NCC : Yes/No Index : Yes/No Internet : Yes/No cp _________ Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/09/2025 01:39:04 pm ) W.P.(MD) No.23244 of 2025 S.SOUNTHAR,J cp To The District Revenue Officer, District Collectorate, Pudukkottai District.
W.P.(MD)No.23244 of 2025
Dated: 26.08.2025 _________ Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/09/2025 01:39:04 pm )