Madras High Court
T.V.Vasudevan vs State Of Tamil Nadu on 3 March, 2021
Author: N.Seshasayee
Bench: N.Seshasayee
W.P.No.4744 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.03.2021
CORAM: JUSTICE N.SESHASAYEE
WP.No.4744 of 2021
&WMP.No.5352 of 2021
T.V.Vasudevan ...Petitioner
-Vs-
1.State of Tamil Nadu,
Rep by Secretary to Government,
Revenue Depart. Fort.St.George,
Chennai - 600 009.
2.The District Revenue Officer,
Chengleput.
3.The Revenue Divisional Officer,
Chengleput.
4.The Tahsildar,
Chengleput, Chengleput District.
5.Mrs.Indrakumari
6.T.Natarajan
7.Mrs.Punniayavadhi
8.Mrs.Thulasi ...Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, directing the 2nd Respondent to give
the petitioner adequate opportunity and enquire into the review petition
1/4
https://www.mhc.tn.gov.in/judis/
W.P.No.4744 of 2021
dated 17.03.2020 and pass suitable orders for change of patta in the name
of Vasudevan in respect of Survey No.96/2 of an extent of 26 Cents
situate at Ninnakarai Village, Chengleput Taluk and in the name of
petitioner's sons V.Ramesh and V.Ravikumar in respect of survey
No.97/8B of an extent of 38 Cents without imposing a condition to pay
the value of grama natham land.
For Petitioner : Mr.J.R.K.Bhavanantham
For R1 to R4 : Mr.S.N.Parthasarathi
Government Pleader
ORDER
This Writ Petition is filed for a writ of Mandamus, directing the 2nd Respondent to give the petitioner adequate opportunity and enquire into the review petition dated 17.03.2020 and pass suitable orders for change of patta in the name of Vasudevan in respect of Survey No.96/2 of an extent of 26 Cents situate at Ninnakarai Village, Chengleput Taluk and in the name of petitioner's sons V.Ramesh and V.Ravikumar in respect of survey No.97/8B of an extent of 38 Cents without imposing a condition to pay the value of grama natham land. 2/4 https://www.mhc.tn.gov.in/judis/ W.P.No.4744 of 2021
2.Mr.S.N.Parthasarathi, learned Government Advocate entered appearance for the respondents 1 to 4 and submitted that an enquiry is scheduled to take place on 12.05.2021 at 11.00 a.m at the office of the fourth respondent.
3.The said statement of the learned Government Advocate is recorded.
4.In view of the above, no further direction is required to be given except that the fourth respondent is directed to issue notice to all the parties who are likely to be affected by his decision, provide them a fair and effective hearing and to dispose of the matter through a speaking order within a period of twelve (12) weeks (after the conclusion of the General Elections to the Legislative Assembly – 2021) from 12.05.2021.
5.The Writ Petition is disposed of accordingly. No costs. consequently, the connected miscellaneous petition is closed.
03.03.2021 Index : Yes/No Internet : Yes/No Tsg 3/4 https://www.mhc.tn.gov.in/judis/ W.P.No.4744 of 2021 N.SESHASAYEE, J., Tsg To
1.State of Tamil Nadu, Rep by Secretary to Government, Revenue Depart. Fort.St.George, Chennai - 600 009.
2.The District Revenue Officer, Chengleput.
3.The Revenue Divisional Officer, Chengleput.
4.The Tahsildar, Chengleput, Chengleput District.
Order made in W.P.No.4744 of 2021 03.03.2021 4/4 https://www.mhc.tn.gov.in/judis/