Madras High Court
S.Selvakumar vs The District Collector on 13 October, 2023
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.(MD)No.4989 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.10.2023
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.(MD)No.4989 of 2021
S.Selvakumar ... Petitioner
vs.
1.The District Collector,
Trichirappalli District, Trichirappalli -1.
2.The Revenue Divisional Officer,
Trichirappalli Division,
Trichirappalli -1, Trichirappalli District.
3.The Tahsildar,
Thiruverumbur-Taluk Office, Thiruerumbur,
Thiruverumbur Post,
Trichirappalli District, Trichirappalli -13. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India for issuance of Writ of Mandamus, directing the 3rd respondent to
dispose of the petitioner’s representations dated 10.06.2018 and
04.01.2021 to issue patta in his name under Survey No.266 with extent of
05.00 acres of Punja land at Periyasooriyur- Village, Thiruverumbur
Taluk, Trichirappalli District within the time stipulated by this Court.
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https://www.mhc.tn.gov.in/judis
W.P.(MD)No.4989 of 2021
For Petitioner :Mr.V.M.Selvaraj
For Respondents :Ms.S.Jayapriya
Government Advocate
*****
ORDER
This Writ Petition has been filed seeking for issuance of a Writ of Mandamus directing the third respondent to dispose of the representation made by the petitioner, wherein, the petitioner is seeking for issuance of patta in his name with respect to the subject property.
2.When the matter was taken up for hearing, the learned Government Advocate appearing on behalf of the respondents circulated the written instructions received from the Tahsildar, Thiruverumbur. For proper appreciation, the report received from the Tahsildar, is extracted hereunder:
“jpUr;rpuhg;gs;sp khtl;lk;> jpUntWk;G+h; tl;lk;> R+hpA+h; fpuhk ‘m’ gjpNtl;by; Gy vz; 266/1 gug;gsT n`f;.10.54.5 Vh;]; epyk; muR GQ;ir jhpR vd gjpthfpAs;sJ. mlq;fy; kw;Wk; fzpzp rpl;lhtpYk; mt;thNw gjpthfpAs;sJ.
jpUr;rpuhg;gs;sp khtl;l Ml;rpj;jiyth; mth;fspd; nray;Kiwfs; e.f.xa;-1173-2002 ehs;: 10.11.2003 ,d; gb jkpo;ehL fhfpj Miy epWtdj;jpw;F R+ghGy;> rTf;F kuq;fs; tsh;f;f 30 Mz;Lfs; Fwfpa fhy Fj;jiff;F toq;fpl cj;jutplg;gl;Ls;sJ. Nkw;fz;l 2/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.4989 of 2021 nray;Kiw Mizfspd; gb R+hpA+h; fpuhk Gy vz;fs; 470/1> 376/1> 266/1> 433> 53 ,y; fl;Lg;gl;l epyq;fis Fj;jiff;F mspg;gJ njhlh;ghf jkpo;ehL fhfpj Miy epWtdj;jpw;Fk; jpUr;rpuhg;gs;sp khtl;l Ml;rpj;jiyth; mth;fSf;Fk; Ghpe;Jzh;T Mtzk; gjpT nra;ag;gl;Ls;sJ.
Nkw;fz;l Mtzq;fspd; mbg;gilapy; R+hpA+h; fpuhk Gy vz;fs; 266/1 kw;Wk; fl;Lg;gl;l epyq;fspy; TNPL epWtdk; rTf;F kuq;fs; kw;Wk; R+gh Gy; tsh;j;J gad;gLj;jp tUfpwJ.
,e;epiyapy; Nkw;fz;l Gy vz; 266/1-f;F gl;lh toq;f jpUr;rpuhg;gs;sp khtl;l chpikapy; ePjpkd;wj;jpy; jpU.ma;ahrhkp-1> rq;fpypKj;J-2> nghd;Drhkp-3 MfpNahh; mry; tof;F vz; O.S.No. 692/2015 ,d; gb tof;F njhlh;e;Js;sdh;. Nkw;fz;l tof;F tprhuizapy; ,Ue;J tUfpwJ. khz;GkpF jpUr;rpuhg;gs;sp khtl;l Kjd;ik Kd;rPg; ePjpkd;wj;jpypUe;J tug;ngw;w miog;;ghizapd; gb fle;j 09.10.2023 md;W eilngw;w tprhuizapy; jpUntWk;G+h; tl;lhl;rpauhy; Nkw;gb epWtdj;jpw;F Fj;jif toq;fg;;gl;lJ njhlh;ghd Nfhg;GfSld; rhl;rpak; mspf;fg;gl;lJ.
jpUntWk;G+h; tl;lk;> R+hpA+h; fpuhk Gy vz; 266/1 UDR “m” gjpNtl;by; muR jPh;it Vw;gl;l GQ;ir jupR tifg;ghl;by; gjpthfpAs;sJ vd;gijAk;> Nkw;fz;l Gyj;jpy; jdp egh; vtUf;Fk; gl;lh toq;fg;gltpy;iy vdTk; Nkw;fz;l epykhdJ TNPL epWtd gad;ghl;by; ,Ue;J tUfpwJ vd;gijAk; gzpTld; njhptpj;Jf;nfhs;fpNwd;.”
3.It is clear from the above that the subject property has been categorised in the 'A' register as 'Tharisu' and the relevant document was also placed before this Court to substantiate the same. That apart, the property is under the possession and enjoyment of the Tamil Nadu Paper 3/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.4989 of 2021 Limited (TNPL) and they are utilising the trees that are grown in the property for the manufacturing purposes. That apart, patta has not been issued to anyone with respect to the subject property in S.No.266/1.
4.In view of the above observations, the relief sought for by the petitioner cannot be granted by this Courts. The Writ Petition is dismissed accordingly. No costs.
Index :Yes / No 13.10.2023
Internet :Yes
NCC : Yes/No
cmr
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https://www.mhc.tn.gov.in/judis W.P.(MD)No.4989 of 2021 To
1.The District Collector, Trichirappalli District, Trichirappalli -1.
2.The Revenue Divisional Officer, Trichirappalli Division, Trichirappalli -1, Trichirappalli District.
3.The Tahsildar, Thiruverumbur-Taluk Office, Thiruerumbur, Thiruverumbur Post, Trichirappalli District, Trichirappalli -13.
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