Madras High Court
E.Hemanth Raj vs The District Collector on 11 June, 2024
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
WP.No.14974 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.06.2024
CORAM
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
W.P.No.14974 of 2024 & WMP.No.16259 of 2024
1. E.Hemanth Raj
2. H.Vijayalakshmi .. Petitioners
Versus
1. The District Collector, O/o.The District Collector,
GST Road, Chengalpet – 603 001.
2. The Revenue District Officer,
Tambaram Taluk, Tambaram, Chennai – 600 045.
3. The Tahsildar,
Pallavaram Taluk Office, Kanni Koil Street,
Aishwarya Nagar Phase 2, Kurinji Nagar,
Chrompet, Chennai – 600 044. .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus to direct the third respondent to consider
the petitioners representation dated 12.04.2024 to issue notice in respect of any
application by a third party relating to change in the Town Survey Land
Register of the petitioners lands in respect of T.S.No.44/2 44/3 and 43/4 in
Block No.20, Ward C, Zamin Pallavaram Village, Pallavaram Town and Taluk
Chengalpattu District and to delete the names of the petitioners if found in the
revenue records of the third respondent in respect of any other land in Zamin
Pallavaram Village.
https://www.mhc.tn.gov.in/judis
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WP.No.14974 of 2024
For Petitioners : Mr.Duraikkan S. Philip
For Respondents : Mr.G.Ameedius
Government Advocate
ORDER
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 third respondent to consider the petitioners representation dated 12.04.2024 to issue notice in respect of any application by a third party relating to change in the Town Survey Land Register of the petitioners lands in respect of T.S.No.44/2 44/3 and 43/4 in Block No.20, Ward C, Zamin Pallavaram Village, Pallavaram Town and Taluk Chengalpattu District and to delete the names of the petitioners if found in the revenue records of the third respondent in respect of any other land in Zamin Pallavaram Village.
3. Heard learned counsel for the petitioners and the learned Government Advocate appearing for the respondents and perused the materials available on record.
https://www.mhc.tn.gov.in/judis 2/5 WP.No.14974 of 2024
4. The case of the petitioners is that subject properties have been purchased by the petitioners and they are in possession and enjoyment of the said properties. While so, during April 2024, the petitioners came to know that some third parties are attempting to include their name in the patta issued in favour of the petitioner. In this regard, the petitioners have given a representation to the third respondent. However, no action has been taken by the third respondent. Hence, the present Writ Petition.
5. The learned Government Advocate appearing for the respondents submitted that they will conduct enquiry after giving notice to all the parties concerned and pass Orders on merits.
6. Considering the submissions of the learned Additional Government Pleader, the second respondent is directed to conduct enquiry on the representation of the petitioners dated 12.04.2024, after giving opportunity to all the parties concerned and pass Orders on merits, within a period of two months from the date of receipt of a copy of this order. https://www.mhc.tn.gov.in/judis 3/5 WP.No.14974 of 2024
7. With the above direction, this writ petition is disposed of. No costs. Consequently, connected miscellaneous petition is closed.
11.06.2024
vrc
Index :Yes/No
Internet :Yes/No
Neutral Citation : Yes/No
To,
1. The District Collector, O/o.The District Collector, GST Road, Chengalpet – 603 001.
2. The Revenue District Officer, Tambaram Taluk, Tambaram, Chennai – 600 045.
3. The Tahsildar, Pallavaram Taluk Office, Kanni Koil Street, Aishwarya Nagar Phase 2, Kurinji Nagar, Chrompet, Chennai – 600 044.
https://www.mhc.tn.gov.in/judis 4/5 WP.No.14974 of 2024 N. SATHISH KUMAR, J.
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