Madras High Court
Mrs.Govindammal vs The District Collector on 4 November, 2019
Author: T.Raja
Bench: T.Raja
W.P.No.27232 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.11.2019
CORAM:
THE HON'BLE MR. JUSTICE T.RAJA
W.P.No.27232 of 2013
Mrs.Govindammal .. Petitioner
Vs
1.The District Collector,
Villupuram.
2.The Sub-Collector,
Tindivanam,
Villupuram district.
3.The Tahsildar,
Gingee Taluk,
Gingee, Villupuram District.
4.K.Bhoobalan .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India seeking a
writ of mandamus to direct the respondents 1 to 3 to issue a prior notice to the
petitioner before changing any patta in favour of the fourth respondent for the
property bearing Survey No.17/6B/3B, to an extent of 0.88.0 ares, i.e. 2.17 cents as
requested in the petitioner's representation dated 11.04.2013 and subsequent
legal notice dated 02.09.2013.
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W.P.No.27232 of 2013
For petitioner : No Appearance
For R1 to R3 : Mr.E.Balamurugan, Spl.GP
For R4 : Mr.P.Srinivas
ORDER
The petitioner has filed this writ petition seeking for issuance of a writ of mandamus to direct the respondents 1 to 3 to issue a prior notice to her before changing any patta in favour of the fourth respondent in respect of the property bearing Survey No.17/6B/3B having an extent of acres 2.17 cents.
2. When the matter is taken up, learned Special Government Pleader appearing for the respondents 1 to 3 submitted that the petitioner has wrongly filed this writ petition seeking not to issue patta in favour fourth respondent as though the official respondents are taking steps to change the patta. Even now, the patta stands in the name of the petitioner and therefore, if any such decision is taken, then definitely the petitioner would be put on notice and only thereafter, final decision would be taken for change of name in the patta. He has also produced a copy of Patta No.522, whereby it is seen that even now the patta stands in the name of the petitioner in respect of the property in question. The said submission is recorded.
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3. In view of the aforesaid submission, nothing survives in the writ petition and accordingly, it is dismissed. No Costs. Consequently, connected miscellaneous petitions are closed.
04.11.2019 rkm To
1.The District Collector, Villupuram.
2.The Sub-Collector, Tindivanam, Villupuram district.
3.The Tahsildar, Gingee Taluk, Gingee, Villupuram District.
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