Madras High Court
B.Ramamoorthi vs The District Collector on 22 March, 2018
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 22.03.2018 CORAM THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU Writ Petition No.6666 of 2018 B.Ramamoorthi S/o.Late Balakrishnan .. Petitioner Vs. 1. The District Collector Tiruvallur Tiruvallur District. 2. The Revenue Divisional officer Tiruvallur Tiruvallur District. 3. The Tahsildar Poonamalli Taluk Tiruvallur District. .. Respondents Writ petition filed under Article 226 of the Constitution of India praying for issuance of Writ of Mandamus, directing the respondents to survey the land comprised in S.No.416/1A2 and locate the petitioner's land to an extent of 44 cent situated at Bharathiar Street, Govarthanagiri, Paruthipattu, Kamaraj Nagar, Tiruvallur District, Chennai-600 071, by considering the representation dated 02.06.2017 made by the petitioner, within a period to be stipulated by this Hon'ble Court. For Petitioner : Mr.R.Chandrasekaran For Respondents : Mr.S.Soundararajan Government Advocate O R D E R
Mr.S.Soundararajan, learned Government Advocate takes notice for the respondents. By consent of the parties, the main writ petition is taken up for final disposal at the admission stage itself.
2. The petitioner seeks for a mandamus directing the respondents to consider his representation dated 02.06.2017, wherein and whereby, he sought for survey of the land comprised in S.No.416/1A2 measuring to an extent of 44 cent situated at Bharathiar Street, Govarthanagiri, Paruthipattu, Kamaraj Nagar, Tiruvallur District, Chennai-600 071.
3. Heard both sides.
4. The grievance of the petitioner before this Court is that the said request has not been considered by the respondents so far. This Court, at this stage, is not expressing any view on the merits of the claim made by the petitioner, as it is for the third respondent to consider and decide the same. Thus, this writ petition is disposed of, only with a direction to the third respondent to consider the representation of the petitioner dated 02.06.2017 and pass orders on the same, on merits and in accordance with law, after hearing the petitioner as well as the rival claimants and other interested parties, if any. Such exercise shall be done by the third respondent within a period of twelve weeks from the date of receipt of a copy of this order. No costs.
22.03.2018 Speaking/Non Speaking Index : Yes/No Internet : Yes / No mk To
1. The District Collector Tiruvallur Tiruvallur District.
2. The Revenue Divisional officer Tiruvallur Tiruvallur District.
3. The Tahsildar Poonamalli Taluk Tiruvallur District.
K.RAVICHANDRABAABU,J.
mk W.P.No.6666 of 2018 22.03.2018