Anthony Arockiasamy vs The Tahsildar on 30 August, 2017

[Cites 1, Cited by 0]

Madras High Court

Anthony Arockiasamy vs The Tahsildar on 30 August, 2017

Bench: K.Kalyanasundaram

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 30.08.2017  

CORAM   

THE HON'BLE MR.JUSTICE K.KALYANASUNDARAM             

W.P(MD) No.7172 of 2017  

Anthony Arockiasamy                                     : Petitioner

-vs-

The Tahsildar,
Dindigul East Taluk,
Dindigul District.                                       : Respondent

Prayer: Writ Petition is filed under Article 226 of the Constitution of India
for the issuance of a Writ of Mandamus, direct the respondent to transfer the
patta in the name of the petitioner in respect f the propert in Old Survey
No.34/8, New Survey No.37/3A1A to an extent Acre 1 Cents 52 situated at 
A.Vellodu Village, Nagalnayakkanpatti, Dindigul Sub-Registrar Office Limit,
Dindigul District by considering the petitioner's application for subdivision
of patta transfer submitted with the respondent dated 01.03.2017 within the
period stipulated by this Court.

!For Petitioner                 : Mr.N.S.Sathish Babu

For Respondent          : Mr.G.Muthukannan          
                                                  Government Advocate 

                        
:ORDER

The prayer in the writ petition is for issuance of writ of Mandamus, directing the respondent to transfer patta in the name of the petitioner, based on his application dated 01.03.2017 and representation, dated 10.03.2017.

2.Heard Mr.N.Sathish Babu, learned Counsel appearing for the petitioner and Mr.G.Muthukannan, learned Government Advocate appearing for the respondent.

3.The learned counsel for the petitioner would submit that it would suffice, if a direction is issued to the respondent to consider the application of the petitioner dated 01.03.2017 and the representation of the petitioner dated 10.03.2017.

4.In the light of the submission made by the learned counsel for the petitioner, this Court without going into the merits of the matter, directs the respondent to consider the application of the petitioner dated 01.03.2017 and the representation dated 10.03.2017 and take appropriate action on merits and in accordance with law, after providing necessary opportunities, to all the parties within a period of twelve weeks from the date of receipt of a copy of this order

5.This Writ Petition is disposed of with the above direction. No costs.

To The Tahsildar, Dindigul East Taluk, Dindigul District.

Unlock Advanced Research with PRISMAI

Madras High Court