Madras High Court
P. Vyjayanthi vs The Collector on 2 November, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.25653 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.11.2022
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.25653 of 2022
P. Vyjayanthi ...Petitioner
Vs.
1.The Collector, Tiruvallur,
Master Plan Complex NH 205.
Tiruvallur 602 001.
2. The District Revenue Officer,
Tiruvallur, Master Plan Complex NH 205,
Tiruvallur – 602 001.
3. Revenue Divisional Officer,
Tiruvallur, S.P.Nagar,
Tiruvallur.
4. Tahsildar – Poonamallee,
Poonamallee Taluk Officer,
Poonamallee, Chennai.
5. The commissioner,
Land reforms and Land,
Urban Land Tax, Ezhilagam,
Chennai.
6. The Assistant Commissioner,
Land Reforms and Land,
Urban Land Tax, Ezhilagam, Chennai ...Respondents
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https://www.mhc.tn.gov.in/judis
W.P.No.25653 of 2022
Prayer: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus directing the respondents to consider the
representation dated 11.08.2022 and issue patta for an extent of 44.25 cents
in Survey No.82/2, Noombal Village, Poonamallee Taluk.
For Petitioner : Mr.Govind Chandrasekhar
For Respondents : Mr.U. Baranadhiram
Special Government Pleader
ORDER
The petitioner has filed this writ petition seeking issuance of Writ of Mandamus directing the respondents to consider the representation dated 11.08.2022 and issue patta for an extent of 44.25 cents in Survey No.82/2, Noombal Village, Poonamallee Taluk.
2. The learned Additional Government Pleader takes notice for the official respondents. In view of the consent expressed by the learned counsel appearing for either side, this petition is taken up for final disposal.
3. The issue arises in the writ petition is already been settled by this Court in W.P.No.9575 of 2004 by an order dated 07.06.2011. Thereafter the 6th respondent herein preferred an appeal before this Court and the Division Bench of this Court also dismissed the same vide order dated 05.11.2019. 2/4 https://www.mhc.tn.gov.in/judis W.P.No.25653 of 2022 Hence, the petitioner made a representation to the respondents 1 to 4 on 11.08.2022 for grant of patta to the subject land. However the same was not considered. Hence this writ petition is filed with the aforesaid prayer.
4. The learned counsel for the petitioner submitted that it would suffice, if this Court issues direction to the respondents 1 to 4 to consider the petitioner's representation dated 11.08.2022 within a time frame fixed by this Court.
5. Considering the limited request made by the petitioner, this court is inclined to direct the respondents 1 to 4 to consider the petitioner's representation dated 11.08.2022 within a period of four weeks from the date of receipt of a copy of this order, if there is no legal impediment.
6. Accordingly, this writ petition is disposed of. No costs.
02.11.2022
Speaking Order : Yes/ No
Index : Yes/ No
smn
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https://www.mhc.tn.gov.in/judis W.P.No.25653 of 2022 M.DHANDAPANI,J.
smn To
1.The Collector, Tiruvallur, Master Plan Complex NH 205.
Tiruvallur 602 001.
2. The District Revenue Officer, Tiruvallur, Master Plan Complex NH 205, Tiruvallur – 602 001.
3. Revenue Divisional Officer, Tiruvallur, S.P.Nagar, Tiruvallur.
4. Tahsildar – Poonamallee, Poonamallee Taluk Officer, Poonamallee, Chennai.
5. The commissioner, Land reforms and Land, Urban Land Tax, Ezhilagam, Chennai.
6. The Assistant Commissioner, Land Reforms and Land, Urban Land Tax, Ezhilagam, Chennai W.P.No.25653 of 2022 02.11.2022 4/4 https://www.mhc.tn.gov.in/judis