Madras High Court
A.Samikannu vs The District Revenue Officer on 24 February, 2026
W.P.(MD) No.4923 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.02.2026
CORAM
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD) No.4923 of 2026
A.Samikannu ... Petitioner
Vs.
1.The District Revenue Officer,
O/o The District Revenue Officer,
Trichy District.
2.The Revenue Divisional Officer,
O/o. The Revenue Divisional Officer,
Srirangam, Trichy District.
3.The Tahsildar,
O/o. The Tahsildar,
Muruganpuri Taluk,
Trichy District.
4.Ganesan ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
for issuance of a Writ of Mandamus directing the first respondent to
dispose of the petitioner’s Appeal dated 10.01.2026 and cancel the order
passed by the second respondent dated 23.12.2025 in
P.M.No.A2/6467/2025 and consequently direct the third respondent to
rectify the wrong extent in respect of lands in the Patta Nos.231 (Natham
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W.P.(MD) No.4923 of 2026
Survey No. 63/19), 232 (Natham Survey No.63/20) and 233 (Natham
Survey No. 63/21) respectively, which were already issued by the third
respondent in Natham Survey No. 63/4 (9.30 cents) situated in Minikiyoor
village, Prampatti North, Marungapuri Taluk, Trichy District and to grant
patta with the correct area of 3 cents each within the time stipulated by
this Court.
For Petitioner : Mr.T.Thirumurugan
For R1 to R3 : Mr.N.Ramesh Arumugam
Government Advocate
ORDER
This Writ Petition has been filed seeking issuance of a Writ of Mandamus directing the first respondent to dispose of the petitioner’s appeal dated 10.01.2026 and set aside the order passed by the second respondent dated 23.12.2025 in P.M.No.A2/6467/2025 and consequently direct the third respondent to rectify the extent in Patta Nos.231 (Natham Survey No.63/19), 232 (Natham Survey No.63/20) and 233 (Natham Survey No.63/21), issued in respect of property comprised in Natham Survey No.63/4 measuring 9.30 cents, situated at Minikiyoor Village, Prampatti North, Marungapuri Taluk, Tiruchirappalli District and issue pattas showing the correct extent of 3 cents each, within a time frame to be stipulated by this Court.
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2. With the consent of the parties, this Writ Petition is taken up for final disposal at the admission stage itself.
3. The grievance of the petitioner is that, on 06.05.2025, the third respondent subdivided the land in Survey No.63/4 into Survey Nos. 63/19, 63/20 and 63/21 and issued pattas bearing Patta Nos. 231 (Natham Survey No. 63/19), 232 (Natham Survey No. 63/20) and 233 (Natham Survey No. 63/21) in favour of the petitioner, his son and his daughter respectively. However, instead of showing an extent of 3 cents in each patta, the extent of the properties was wrongly mentioned, thereby reducing the extent in the pattas standing in the name of the petitioner and his daughter.
4. Therefore, the petitioner submitted a petition dated 14.10.2025 to the second respondent seeking rectification of the wrong extent and issuance of pattas showing the correct extent of 3 cents each. Further, the petitioner’s name was not reflected in the revenue records and was shown as “Kaali Natham”. Hence, the petitioner submitted a representation dated 17.06.2025 seeking correction of the revenue records and transfer of patta in his name.
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5. In the meanwhile, the fourth respondent, who has no connection with the property, submitted a false petition seeking cancellation of the pattas issued in favour of the petitioner and his family members. Based on the same, the second respondent, by order dated 23.12.2025, cancelled the pattas. Aggrieved by the said order, the petitioner preferred an appeal dated 10.01.2026 before the first respondent. However, the same has not been disposed of till date. Hence, the petitioner has been constrained to file the present Writ Petition.
6. The learned Government Advocate appearing for the respondents, on instructions, would submit that the petitioner's appeal dated 10.01.2026 would be disposed of by the first respondent within a period of sixteen weeks.
7. Recording the above submission and without expressing any opinion on the merits of the matter, this Writ Petition is disposed of with a direction to the first respondent to dispose of the petitioner's appeal dated 10.01.2026, after conducting enquiry, on its merits and in accordance with law within a period of sixteen (16) weeks from the date of receipt of a _____________ Page No. 4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 03:29:14 pm ) W.P.(MD) No.4923 of 2026 copy of this order. The first respondent is also directed to provide 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.] 24.02.2026 JEN Index : Yes / No Neutral Citation : Yes / No To
1.The District Revenue Officer, O/o The District Revenue Officer, Trichy District.
2.The Revenue Divisional Officer, O/o. The Revenue Divisional Officer, Srirangam, Trichy District.
3.The Tahsildar, O/o. The Tahsildar, Muruganpuri Taluk, Trichy District.
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JEN W.P.(MD) No.4923 of 2026 24.02.2026 _____________ Page No. 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 03:29:14 pm )