Madras High Court
Janakiraman vs The District Collector on 29 October, 2020
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
W.P. No.14702 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.10.2020
CORAM
THE HONOURABLE Mrs. JUSTICE PUSHPA SATHYANARAYANA
W.P. No.14702 of 2020
Janakiraman .. Petitioner
Vs.
1. The District Collector,
Thiruvannamalai District,
Thiruvannamalai.
2. The Tahsildar,
Thiruvannamalai Taluk,
Thiruvannamalai.
3. The Tahsildar,
Kilpennathur Taluk,
Kilpennathur,
Thiruvannamalai (District) .. Respondents
PRAYER : Writ Petition filed Under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus directing the third respondent to
issue computer patta to the lands with an extent of 0.29.5 ares comprised in
S.No.368/10 and to make mutation entries in the chitta and Adangal of the
village accounts of Vedanthavadi Village of Kilpennathur Taluk,
Thiruvannamalai District, on the basis of the petitioner's representation
made to the respondents on 10.02.2020.
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W.P. No.14702 of 2020
For Petitioner : Mr.K.Semmalai
For Respondents : Mr.V.Shanmugasundar
Special Government Pleader
ORDER
The prayer sought for in this Writ Petition is for the issuance of a Writ of Mandamus to direct the third respondent to issue computer patta to the land measuring an extent of 0.29.5 ares comprised in S.No.368/10 and to make mutation entries in the chitta and Adangal of the village accounts of Vedanthavadi Village of Kilpennathur Taluk, Thiruvannamalai District, on the basis of the petitioner's representation made to the respondents on 10.02.2020.
2. According to the learned counsel for the petitioner, the petitioner has submitted a representation dated 10.02.2020 seeking mutation of revenue records in respect of his property to an extent of 0.29.5 ares comprised in S.No.368/10 situated in Vedanthavadi Village of Kilpennathur Taluk, Thiruvannamalai District, but the same is yet to be disposed of by the respondents. Hence, the petitioner is before this Court. 2/5 http://www.judis.nic.in W.P. No.14702 of 2020
3. Heard the learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents and perused the materials available on record.
4. Considering the facts and circumstances of the case and the submissions made on either side, this Court, without expressing any opinion on the merits of the case, directs the third respondent to consider the representation of the petitioner dated 10.02.2020, enquire into the same and pass appropriate orders, on merits and in accordance with law, after issuing notice to the petitioner and the persons interested in this regard and by affording them an opportunity of personal hearing or virtual hearing and after verifying the relevant documents, within a period of six weeks from the date of receipt of a copy of this order.
5. With the above directions, the Writ Petition is disposed of. No costs.
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1. The District Collector, Thiruvannamalai District, Thiruvannamalai.
2. The Tahsildar, Thiruvannamalai Taluk, Thiruvannamalai.
3. The Tahsildar, Kilpennathur Taluk, Kilpennathur, Thiruvannamalai (District) 4/5 http://www.judis.nic.in W.P. No.14702 of 2020 PUSHPA SATHYANARAYANA, J.
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