Madras High Court
Magudapathy vs The District Collector on 28 May, 2025
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
WP No. 19350 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28-05-2025
CORAM
THE HONOURABLE MRS JUSTICE T.V.THAMILSELVI
WP No. 19350 of 2025
Magudapathy
Petitioner
Vs
1. The District Collector
Office Of The District Collector,
Tiruchengode Road, Namakkal
District
2.The District Revenue Officer
Namakkal District,
Namakkal District Collectorate,
Thiruchengode Taluk, Namakkal
3.The Revenue Divisional Officer
Tiruchendgode Taluk,
Paramathi Velur Road,
Tiruchengode Namakkal District
4.The Tahsildar
Paramathi Velur Taluk,
Namakkal District,
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WP No. 19350 of 2025
5.The Revenue Inspector
Jedarpalayam,
Paramathi Velur Tlauk, Namakkal
District
Respondents
PRAYER:- Writ Petition filed under Art. 226 of Constitution of India seeking
to issue a Writ of Mandamus directing the respondent authorities to grant Patta
to the petitioner in furtherance of the proceedings of the 4 th respondent in
Na Ka no. 3131/2017/A4 dated 18.10.2019 and the proceedings of the 3rd
respondent in Na Ka no. 5291/2017A dated 16.02.2019 and 05.11.2019 by
collecting the sale consideration for the 16 cents of land under enjoyment
of the petitioner situate in S no. 211 of Kothamangalam Village
Rasipuram Taluk Namakkal District and as an alternative to accept the
proposal given by the Petitioner for exchange of his lands by considering
the petitioners representation dated 10.02.2025 and 11.04.2025 in light of
G. O. (MS) no. 201 dated 10.05.2022 issued by the revenue and Disaster
Management Department Land disposing Wing LD3 (1) section and other
application laws and rules.
For Petitioner: Mr. S.Senthil
For Respondents: Mr.M.Naveenkumar,
Govt. Advocate for R1 to R5
ORDER
This Writ Petition has been filed seeking a direction directing the respondent authorities to grant patta to the petitioner in furtherance of the proceedings of 4th respondent by collecting sale consideration for 16 cents and 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/06/2025 04:27:03 pm ) WP No. 19350 of 2025 as an alternative, to accept the proposal given by the petitioner for exchange of his land by considering his representation dated 10.02.2025 and 11.04.2025 in the light of G.O.(Ms) No. 201, dated 10.05.2022 issued by Revenue and Disaster Management Department, Land Disposing Wing LD 3(1) Section and other applicable laws and rules.
2. The grievance of the petitioner is that he was a owner of residential land comprised in S.No.211/6, which is a part of vast land in S.No.211 of Gramanatham of Kothamangalam Village. In consideration of long term enjoyment of the said land, the Government classified the said land as grama natham in favour of his wife and other landowners. Thereafter, he approached the 1st and 4th respondents requesting a proposal for exchange of land by offering his son's land measuring about 10 cents situated in S.No.282/1A2 of Thirumalaigiri Village, Sendamangalam Taluk, Namakkal District, which hold significant value both in monetary terms and public utility. In pursuant to his representation, the 1st respondent directed the 3rd respondent to conduct enquiry and send proposal by considering his eligibility in accordance with G.O.Ms. No.201, dated 10.05.2022. According to the petitioner, if the authorities accept the petitioner's proposal, the parallel proceedings for removal of encroachment will become infructuous and he would became owner of the land under enjoyment. But so far his proposal was not considered. Hence, the petitioner has filed the present Writ Petition seeking a direction to the respondents.
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3. I have considered the submissions of learned counsel for petitioner and also perused the records carefully.
4. Considering the limited prayer sought in the Writ Petition, without going into the merits of the case, the respondent authorities are directed to consider his representations dated 10.02.2025 and 11.04.2025 proposing for exchange of his land by considering in light of G.O. (Ms.)No. 201, dated 10.05.2022 and dispose of the case on merit within a period of eight weeks from the date of receipt of copy of this order. Accordingly, this Writ Petition is disposed of. No costs.
28-05-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No rpp/mjs To
1.The District Collector Office Of The District Collector, Tiruchengode Road, Namakkal District 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/06/2025 04:27:03 pm ) WP No. 19350 of 2025
2.The District Revenue Officer Namakkal Distirct, Namakkal District Collectorate, Thiruchengode Taluk, Namakkal
3.The Revenue Divisional Officer Tiruchendgode Taluk, Paramathi Velur Road, Tiruchengode Namakkal District
4.The Tahsildar Paramathi Velur Taluk, Namakkal District
5.The Revenue Inspector Jedarpalayam, Paramthi Velur Tlauk, Namakkal District
6. The Public Prosecutor, High Court, Madras.
5/6https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/06/2025 04:27:03 pm ) WP No. 19350 of 2025 T.V.THAMILSELVI J.
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