Madras High Court
The Annai Memorial Medical Trust vs The District Collector on 23 January, 2026
W.P.(MD) No.1762 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.01.2026
CORAM
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD) No.1762 of 2026
The Annai Memorial Medical Trust
Rep. by its Chairman, Mrs.J.Latha,
W/o.C.John Stephen,
49-3B, Ayyanar Koil Street,
Nilayur, Thiruparakundram,
Madurai District. ... Petitioner
Vs.
1.The District Collector,
Collectorate,
Madurai District.
2.The District Revenue Officer,
Madurai, Madurai District.
3.The Tashildar,
Madurai South Taluk,
Madurai District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
for issuance of a Writ of Mandamus directing the respondents to grant
conditional patta or lease to the petitioner Annai Memorial Medical Trust
functioning at Survey No.49/3B to an extent of 20 cents situated at No.
49-3B Ayyanar Kovil Street, Nilayur Thirupparankundram, Madurai
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W.P.(MD) No.1762 of 2026
South Taluk, Madurai District in light of the Decree and Judgment made
in A.S.No.59 of 2019 on the file of the learned Subordinate Court,
Thirumangalam dated 16.08.2019 by considering the petitioner’s
representation dated 29.12.2025.
For Petitioner : Mr.B.Aboorvan
For Respondents : Mr.B.Ramanathan
Additional Government Pleader
ORDER
This Writ Petition has been filed seeking issuance of a Writ of Mandamus directing the respondents to consider the petitioner’s representation dated 29.12.2025 and grant conditional patta or lease in favour of the petitioner, Annai Memorial Medical Trust, functioning in Survey No.49/3B to an extent of 20 cents, situated at No.49-3B, Ayyanar Kovil Street, Nilayur, Thirupparankundram, Madurai South Taluk, Madurai District, in the light of the Decree and Judgment made in A.S.No. 59 of 2019 on the file of the learned Subordinate Court, Thirumangalam, dated 16.08.2019.
2. With the consent of the parties, this Writ Petition is taken up for final disposal at the admission stage itself. _____________ Page No. 2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/01/2026 05:19:07 pm ) W.P.(MD) No.1762 of 2026
3. The grievance of the petitioner is that the petitioner-Trust has been functioning since the year 2003 for the purpose of helping, maintaining and sheltering deserted old-aged persons and for the rehabilitation of roadside destitutes suffering from illness, mental illness and physically challenged persons. From the year 2009, the petitioner- Trust has been functioning in the subject land, which is classified as ‘Natham Poramboke’ land. The petitioner submitted representations dated 05.06.2009 and 22.07.2013 to the second respondent seeking issuance of patta, which are still pending.
4. Meanwhile, due to disturbance caused by third parties, the petitioner filed a suit in O.S. No.274 of 2013 on the file of the District Munsif Court, Thirumangalam, seeking permanent injunction, which was decreed in favour of the petitioner. Against the said decree, no appeal has been filed by the third parties. Thereafter, as the respondents attempted to evict the petitioner, the petitioner filed a suit in O.S. No.670 of 2013 before the District Munsif Court, Thirumangalam, seeking permanent injunction against the respondents, which came to be dismissed. Aggrieved by the same, the petitioner preferred an appeal in A.S. No.59 of 2019 before the Subordinate Court, Thirumangalam, which was allowed _____________ Page No. 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/01/2026 05:19:07 pm ) W.P.(MD) No.1762 of 2026 in favour of the petitioner. Against the said judgment, no appeal has been filed by the respondents.
5. Thereafter, the petitioner submitted a representation dated 29.12.2025 before the respondents seeking grant of conditional patta or lease in favour of the petitioner. Since no action has been taken on the said representation, the petitioner has been constrained to file the present Writ Petition.
6. The learned Additional Government Pleader appearing for the respondents, on instructions, would submit that the petitioner's representation dated 29.12.2025 would be considered and appropriate orders would be passed by the third respondent within a period of twelve weeks.
7. Recording the above submissions and without expressing any opinion on the merits of the matter, this Writ Petition is disposed of with a direction to the third respondent to consider the petitioner’s representation dated 29.12.2025 and pass appropriate orders, taking into consideration the civil dispute which has been decreed by the appellate court in A.S.No. _____________ Page No. 4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/01/2026 05:19:07 pm ) W.P.(MD) No.1762 of 2026 59 of 2019 dated 16.08.2019, on its own merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. The said representation shall be disposed of after conducting an enquiry. The third respondent is also directed to afford a reasonable opportunity of hearing to the petitioner and any other interested parties who may be affected by such decision, before passing any order. There shall be no order as to costs.
[K.SURENDER, J.] 23.01.2026 JEN Index : Yes / No Neutral Citation : Yes / No To
1.The District Collector, Collectorate, Madurai District.
2.The District Revenue Officer, Madurai, Madurai District.
3.The Tashildar, Madurai South Taluk, Madurai District.
_____________ Page No. 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/01/2026 05:19:07 pm ) W.P.(MD) No.1762 of 2026 K.SURENDER, J.
JEN W.P.(MD) No.1762 of 2026 23.01.2026 _____________ Page No. 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/01/2026 05:19:07 pm )