Magendran vs The District Collector on 14 October, 2025

[Cites 1, Cited by 0]

Madras High Court

Magendran vs The District Collector on 14 October, 2025

Bench: G.K.Ilanthiraiyan

                                                                                                       WP.No.33826 of 2025
                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 14.10.2025

                                                               CORAM

                                  THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                                     WP.No.33826 of 2025

                     Magendran                                                 ....       Petitioner

                                                                   Vs

                     1.THE DISTRICT COLLECTOR ,
                     TIRUVANNAMALAI DISTRICT

                     2.THE REVENUE DIVISIONAL OFFICER,
                     CHEYYARU TALUK, TIRUVANNAMALAI DISTRICT

                     3.THE TAHSILDAR,
                     OFFICE OF TAHSILDAR, CHEYYARU TALUK,
                     TIRUVANNAMALAI DISTRICT

                     4.C.N. SUDARSANAN
                     5.M. DHANASEKARAN                                                          ....      Respondents

                     Prayer :         Writ Petition is filed under Article 226 of the Constitution of
                     India praying to issue a Writ of Mandamus directing the 2nd Respondent to
                     consider the representation of the Petitioner dated 28.12.2024 and
                     consequentially direct the 2nd Respondent to re-issue the Cowle Patta in
                     respect of Survey No.45/1, 46/2, 49/1, 49/2C, 49/3, and 50 in favour of the
                     petitioner and cancel the patta in respect of 4th and 5th Respondents within a
                     limited time frame as fixed by this Court.

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https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 02/01/2026 05:45:30 pm )
                                                                                                      WP.No.33826 of 2025
                                  For Petitioner       : Mr.D.Hariharasudhan


                                  For Respondents
                                        For R1 to 3 : Mr.D.Ravichander,
                                                      Special Government Pleader

                                         For R5            : Mr.K.G.Senthil Kumar


                                                              ORDER

This writ petition has been filed for direction to the second respondent to consider the representation submitted by the petitioner dated 28/12/2024 requesting to issue cowle Patta in respect of the property comprised in Survey No.45/1, 46/2, 49/1, 49/2C, 49/3, and 50 situated at Mahajanampakkam Village, Cheyyaru Taluk, Tiruvannamalai District.

2. The case of the petitioner is that his ancestor was issued cowle Patta in respect of the subject property on 27.07.1876. While being so, some of the villagers obtained DKT patta in respect of very same property.

Therefore, the petitioner’s father approached the civil court in OS.No.273 of 2009 for declaration and it was decreed by the judgment dated 29.04.2010.

On the strength of the decree, the petitioner submitted representation before the revenue authorities seeking re-issuance of cowle Patta for the subject property.

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3. The learned counsel for the fifth respondent submitted that the petitioner’s father filed suit in OS No.273 of 2009 for declaration declaring that the DKT pata No.36/401 dated 11.03.1992 as null as void. He obtained ex parte decree. However, the fifth respondent or his vendor was not a party to the suit filed by him. That apart, DKT number also differed from the subject property. DKT Patta No.35/1401 was granted in favour of one Sampangi who is the vendor of ‘A’ schedule property. DKT patta No.59/1407 was granted in favour of one, Selvam who is the vendor of ‘B’ schedule property. The fifth respondent purchased ‘A’ and ‘B’ schedule property from Sampangi and Selvam. Thereafter, the fifth respondent filed suit in OS No.112 of 2016 on the file of Sub Court, Cheyyur for declaration declaring that the judgment and degree obtained by the petitioner’s father in OS No.273 of 2009 as null and void. The said suit has now been decreed by the judgment and degree dated 10.10.2025 in favour of the fifth respondent.

That apart, the petitioner requested re-issuance of patta in respect of a huge extent of property comprised in Survey No.45/1, 46/2, 49/1, 49/2C, 49/3, and 50 situated at Mahajanampakkam Village, Cheyyaru Taluk, Tiruvannamalai District. Therefore, the relief as prayed in this writ petition 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/01/2026 05:45:30 pm ) WP.No.33826 of 2025 cannot be considered. As such, this writ petition itself is devoid of merits and the same liable to be dismissed.

4. Accordingly, this writ petition is dismissed. There shall be no order as to costs.

14.10.2025 Neutral citation :Yes/No Index:Yes/No Speaking/Non speaking lok 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/01/2026 05:45:30 pm ) WP.No.33826 of 2025 To

1.THE DISTRICT COLLECTOR , TIRUVANNAMALAI DISTRICT

2.THE REVENUE DIVISIONAL OFFICER, CHEYYARU TALUK, TIRUVANNAMALAI DISTRICT

3.THE TAHSILDAR, OFFICE OF TAHSILDAR, CHEYYARU TALUK, TIRUVANNAMALAI DISTRICT 5/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/01/2026 05:45:30 pm ) WP.No.33826 of 2025 G.K.ILANTHIRAIYAN, J.

lok WP.No.33826 of 2025 14.10.2025 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/01/2026 05:45:30 pm )

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