Madras High Court
M.Ramalingam vs The District Revenue Officer on 30 July, 2024
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
WP.No.20923 of 2024
IN THE HIG H COURT OF JUDICATURE AT MADRAS
DATED : 30.07.2024
CORAM
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
W.P.No.20923 of 2024
M.Ramalingam .. Petitioner
Versus
1. The District Revenue Officer,
Tiruvarur Collector Office, Tiruvarur District.
2. The Revenue Divisional Officer,
Revenue Divisional Office, Tiruvarur District.
3. The Tahsildar,
Tahsildar Office, Tiruvarur District.
4. A.Sarvanakumar .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India praying
to issue a Writ of Mandamus directing the second and third respondents to
implement the order of the first respondent in Tho.mu.NO.33/2020 dated
24.1.2020 in which the patta transfer to the fourth respondent was cancelled and
to consider the petitioner representation dated 29.1.2024.
For Petitioner : Mr.S.R.Karthikeyan
For Respondents : Mr.A.Selvendran – R1 to R3
Special Government Pleader
https://www.mhc.tn.gov.in/judis
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WP.No.20923 of 2024
ORDER
Since no adverse Order has been passed against the fourth respondent, notice to him is dispensed with. With the consent of both sides, this Writ Petition is taken up for final disposal at the admission stage itself.
2. This Writ Petition is filed to direct the second and third respondents to implement the order of the first respondent in Tho.mu.No.33/2020 dated 24.1.2020 in which the patta transfer to the fourth respondent was cancelled and to consider the representation of the petitioner dated 29.1.2024.
3. Heard learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents 1 to 3 and perused the materials available on record.
4. The case of the petitioner is that the subject property has been inherited property of her father and after the death of her parents, herself and her sisters and brothers are the legal heirs of the said property. While so, one of her brother Ramaraj, fraudulently executed a sale deed on 12.05.2000 in favour of the fourth respondent without the consent of the other legal heirs. Subsequently, the first respondent has cancelled the patta issued to the fourth respondent. In https://www.mhc.tn.gov.in/judis 2/4 WP.No.20923 of 2024 this regard though the petitioner has sent several representations to the second and third respondents to implement the Order of the first respondent, the same has not been done till dated. Hence, the present Writ Petition.
5. Considering the limited relief sought for in this writ petition, the second and third respondents are directed to consider the representation of the petitioner dated 29.01.2024 and pass appropriate orders on the same on merits and in accordance with law, within a period of two months from the date of receipt of a copy of this order.
6. With the above direction, this writ petition is disposed of. No costs.
30.07.2024 vrc Index :Yes/No Internet :Yes/No Neutral Citation : Yes/No To,
1. The District Revenue Officer, Tiruvarur Collector Office, Tiruvarur District.
2. The Revenue Divisional Officer, Revenue Divisional Office, Tiruvarur District.
3. The Tahsildar, Tahsildar Office, Tiruvarur District.
https://www.mhc.tn.gov.in/judis 3/4 WP.No.20923 of 2024 N. SATHISH KUMAR, J.
vrc W.P.No.20923 of 2024 30.07.2024 https://www.mhc.tn.gov.in/judis 4/4