Madras High Court
S. Sankar vs Thaildar on 25 August, 2015
Author: V.M. Velumani
Bench: V.M. Velumani
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.08.2015
CORAM
THE HONOURABLE MS.JUSTICE V.M. VELUMANI
W.P.(MD) No.18127 of 2013
S. Sankar : Petitioner
Vs.
Thaildar,
Kodikanal,
Dindigul District : Respondent
Prayer: This Writ Petition is filed under Article 226 of the Constitution of
India to issue a Writ of Mandamus directing the respondent to issue pata in
favour of the petitioner in respect of property comprised in R.S.No.661/1,
662/3 Vilpatti Village, Kodaikanal, Dindigul District based on DKT No.441 of
1992 and DKT No.443/92.
!For petitioner : Mr.M Maria Vinola
For respondent : Mr.S. Chandarsekar
Government Advocate
:O R D E R
The Writ Petition is filed to direct the respondent to issue patta in favour of the petitioner in respect of property comprised in R.S.No.661/1, 662/3 , Vilpatti Village, Kodaikanal Taluk, Dindigul District, by considering the representation dated, 18.03.2013.
2. The petitioner is an agriculturist and he was issued Darkhast Patta, for his agricultural land by the Special Tahsildar (Assignment), Kodaikanal, based on the proceedings of the Sub Collector, Periyakulam in respect of R.S.No.669/8, 9, 15, Vilpatti Village, Kodaikanal Taluk, Dindigul District, under DKT No.441/92 and DKT No.443/92 respectively dated 31.05.1984. The petitioner has paid a sum of Rs.30/- towards the tree value. From that date onwards, he is in possession and enjoyment of property. Village Adangal and Chitta also in the name of the petitioner. The petitioner's name is entered in DKT No.441/92 and DKT No.443/92 respectively, dated 31.05.1984. The revenue records are computerised. While implementing the computerised patta, the petitioner's name was not included in the revenue records. The petitioner sent representation to the respondent on 18.03.2013. The respondent did not pass any orders on the representation. Hence, the petitioner has filed the present Writ Petition.
3. Heard the learned counsel for the petitioner as well as the learned Special Government Pleader appearing for the respondent.
4. In view of the fact that the petitioner has given representation, dated 18.03.2013 and no order has been passed, the respondent is directed to consider the representation of the petitioner dated 18.03.2013 and pass orders, within a period of twelve weeks from the date of receipt of a copy of this order on merits and in accordance with law. No costs.
To
Thasildar,
Kodaikanal,
Dindigul District .