Madras High Court
T.Vennila vs The District Revenue Officer on 8 August, 2024
Author: P.T.Asha
Bench: P.T.Asha
W.P.(MD) No.18813 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.08.2024
CORAM:
THE HONOURABLE MS.JUSTICE P.T.ASHA
W.P.(MD).No.18813 of 2024
T.Vennila .. Petitioner
Vs.
1.The District Revenue Officer,
District Revenue Office,
Pudukkottai District.
2.The Tahsildar,
Alangudi Taluk,
Pudukkottai District.
3.Muthukumar .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Certiorarified Mandamus, to call for
records pertaining to the order of the 1st respondent by his proceedings in
Ne.Mu.D.3/982605/2023, dated 04.04.2024 and quash the same and
consequently direct the 1st respondent to sub-divide the SF.No.146/7A2
with an extent of 0.19 ½ Ares instead of 0.18 ½ Ares of Alangudi Village,
Pudukkottai District.
_________
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https://www.mhc.tn.gov.in/judis
W.P.(MD) No.18813 of 2024
For Petitioner : Mr.R.Paranjothi
for M/s.KBS Law Associates
For R1 & R2 : Mr.B.Saravanan
Additional Government Pleader
ORDER
The present writ petition has been filed to quash the order passed by the 1st respondent, dated 04.04.2024 and to direct the 1st respondent to sub-divide the SF.No.146/7A2 with an extent of 0.19 ½ Ares instead of 0.18 ½ Ares of Alangudi Village, Pudukkottai District.
2. When the matter is taken up for hearing today, the learned Additional Government Pleader appearing for the official respondents has produced the following communication addressed by the Tahsildar, Alangudi to the Revenue Divisional Officer, Pudukkottai, wherein it has been stated as folows:
Myq;Fb jhYfh Myq;Fb fpuhkk; Gy vz; 146/7A2 ,y; gug;G 0.18.5 n`f;Nlu; rk;ge;jkhf kDjhuuhy;> vjpu;kDjhuUf;F Mtz vz; 153/2021,d; gb fpiuak; nfhLj;j gug;G cl;gpupT nra;ag;gl;lNghJ rpl;lhtpy; 0.18.5 n`f;Nlu; vdTk;> _________ Page 2 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.18813 of 2024 Gyg;glj;jpy; 0.19.0 n`f;Nlu; vdTk; cs;sJ rk;ge;jkhf rk;ge;jg;gl;l cl;gpupTg; Gy vz;fs; gug;G kw;Wk; 146/2A2A (gug;G 0.17.14) kw;Wk; 146/7A2B (gug;G 0.01.36) Mfpatw;wpy; fz;l gug;Gfis xd;wpizj;J gioa Gy vz; 146/7A2 gug;G 0.18.5 n`f;Nlu vdg;gjpT nra;aTk;> Nkw;gb fpiua Mtz vz; 153/2021- ,d;gb Gjpa cl;gpupT Mtzk; jahu; nra;J gl;lh khWjy; nra;a cj;jutplg;gLfpwJ.
Nkw;fz;lthW khw;wk; nra;tJ njhlu;ghf fzpdpapy; fPo;f;fz;lthW gjpNtw;wk; nra;ag;gl;Ls;sJ vd;Wk;> Nkw;gb cj;juTg;gb “m” gjpNtl;by; jpUj;jk; kw;Wk; ePf;fk; nra;ayhk; vd gupe;Jiu nra;fpNwd; vd;gijg; gzpTld; njuptpj;Jf; nfhs;fpNwd;.
Gy vz; gug;G ID vz; Fwpg;G
146/7A2 0.18.50 2024/0109/22/008652 “m”gjpNtL
jpUj;jk;
146/7A2B 0.01.36 2024/0112/22/000245 “m”gjpNtL
ePf;fk;
3. The learned counsel for the petitioner would submit that, in the _________ Page 3 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.18813 of 2024 light of the above, no further orders are required in this writ petition.
4. Recording the same, this Writ Petition stands disposed of. No costs.
08.08.2024 NCC : Yes/No Index : Yes/No Internet : Yes gbg To
1.The District Revenue Officer, District Revenue Office, Pudukkottai District.
2.The Tahsildar, Alangudi Taluk, Pudukkottai District.
_________ Page 4 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.18813 of 2024 P.T.ASHA, J.
gbg W.P.(MD) No.18813 of 2024 _________ Page 5 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.18813 of 2024 08.08.2024 _________ Page 6 of 6 https://www.mhc.tn.gov.in/judis