Madras High Court
R.Raghavan vs The District Collector on 7 January, 2021
Author: N.Seshasayee
Bench: N.Seshasayee
W.P.No.125 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.01.2021
CORAM : JUSTICE N.SESHASAYEE
W.P.No.125 of 2021
R.Raghavan ... Petitioner
Vs.
1.The District Collector
Ranipet District
Collectorate
Kellys Road
Navalpur
Ranipet – 632 401.
2.The Sub Collector
Ranipet Revenue Division
Krishnagiri Trunk Road
Near Head Post Office
Ranipet – 632 401.
3.The Tahsildar
Sholinghur Taluk
Post Office Street
Sholinghur
Ranipettai District – 631 102. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus to direct rhe respondents to consider the
petitioner's representation dated 25.10.2020 within a stipulated time fixed by
this Court, and consequently to direct the third respondent to measure and
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W.P.No.125 of 2021
survey the petitioner property and to issue separate patta in the name of the
petitionr after effected sub division in Joint Patta No.743 in S.No.5/3D
measuring about to an extent of 33 cents situtated at Chengalnatham Madura
Ramapuram Village, Sholinghur Taluk, Ranipettai District and grant such
other further relief.
For Petitioner : Mr.R.Anandha Babu
For Respondents : Mrs.R.Janaki
Additional Government Pleader
ORDER
The petitioner seeks a relief of sub division of his property vide his representation / application dated 25.10.2018 addressed to the respondents herein.
2. Mrs.R.Janaki, learned Additional Government Pleader takes notice for the respondents and made a statement on instructions that the third respondent has fixed the enquiry on the petitioner's representation at 11.00 a.m. on 27.01.2021. The said statement is recorded.
3. Inasmuch as the date for enquiry is fixed by the third respondent, no direction is required to be given except that the third respondent/ Tahsildar is 2/4 https://www.mhc.tn.gov.in/judis/ W.P.No.125 of 2021 directed to hold an enquiry after issuing notice to all the parties who are likely to be affected by his decision, and after providing the parties a fair and effective hearing and to dispose of the representation of the petitioner dated 25.10.2020, through a speaking order within a period of eight(8) weeks from the date of service of order copy. The petitioner is now required to appear before the concerned authority on the date fixed for the enquiry.
4. The writ petition is disposed of accordingly. No costs.
5. Post the matter for reporting compliance on 12.03.2021.
07.01.2021 ds Index : Yes/No Internet:Yes/No Speaking Order / Non-speaking Order 3/4 https://www.mhc.tn.gov.in/judis/ W.P.No.125 of 2021 N.SESHASAYEE, J.
ds
1.The District Collector Ranipet District Collectorate Kellys Road Navalpur Ranipet – 632 401.
2.The Sub Collector Ranipet Revenue Division Krishnagiri Trunk Road Near Head Post Office Ranipet – 632 401.
3.The Tahsildar Sholinghur Taluk Post Office Street Sholinghur Ranipettai District – 631 102.
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