Madras High Court
V.Boopalan vs The District Adi Dravidar & Tribal ... on 4 September, 2018
Bench: M.M.Sundresh, N.Sathish Kumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 04.09.2018 CORAM THE HONOURABLE MR.JUSTICE M.M.SUNDRESH AND THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR W.P.(MD)No.19117 of 2018 V.Boopalan ...
Petitioner Vs.
1. The District Adi Dravidar & Tribal Officer, Ramnad District, Ramnad.
2. The Special Tahsildar, Adi Dravidar Welfare Department, Thiruvadannai Taluk, Ramanathapuram District.
...
Respondents PRAYER: Writ Petition is filed under Article 226 of the Constitution of India to issue a Writ of Mandamus directing the first respondent to consider and pass orders on the petitioner's representation, dated 02.06.2018, submitted to conduct an enquiry in regard to the irregularities committed by the Revenue authorities in sanctioning / assigning free house site patta to scheduled caste community people by the second respondent vide his proceedings in Na.Ka.No.AA1108/2010, dated 10.01.2001 and thereby direct the respondents to restore free house site from the non-entitled beneficiaries and provide the same to the poor and entitled beneficiaries of Anjukottai Village Panchayat of Ramanathapuram District within the time limit that may be stipulated by this Court.
!For Petitioner : Mr.G.Thalaimutharasu ^For Respondents : Mr.N.Shanmuga Selvam Additional Government Pleader :Order [Order of the Court was made by M.M.SUNDRESH,J.] Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
2. By consent of both parties, the writ petition itself is taken up for final disposal.
3. The petitioner has made a representation to the first respondent on 02.06.2018, stating that Pattas have been granted by suppression of facts and contrary to law. Seeking consideration of the aforesaid representation dated 02.06.2018, the present writ petition has been filed.
4. In view of the limited prayer sought for in this writ petition, without going into the merits of the matter, we direct the first respondent to consider the representation of the petitioner, dated 02.06.2018 and pass appropriate orders on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. The petitioner is also directed to furnish another copy of the representation dated 02.06.2018, to the first respondent within a period of two weeks from the date of receipt of a copy of this order.
5. With the above direction, the writ petition stands disposed of. No costs. Consequently, the connected Miscellaneous Petition is closed.
To
1. The District Adi Dravidar & Tribal Officer, Ramnad District, Ramnad.
2. The Special Tahsildar, Adi Dravidar Welfare Department, Thiruvadannai Taluk, Ramanathapuram District.
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