Madras High Court
L.Gomathi vs The District Collector on 13 November, 2025
Author: N.Anand Venkatesh
Bench: N. Anand Venkatesh
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13-11-2025
CORAM
THE HONOURABLE MR JUSTICE N. ANAND VENKATESH
WP Nos. 42280, 42338, 42432, 42436, 42470, 42511, 42591, 42653, 42668,
42731, 42766, 42768, 42785, 42876, 42881, 42980, 42985, 42982, 42984,
43046, 43128, 43143, 43146, 43155, 43167, 43180, 43438, 43494, 43559,
43563 and 43875 of 2025
WP No. 42280 of 2025
L.Gomathi
Petitioner(s)
Vs
1. The District Collector
Office Of The District Collector,
Thiruvallur.
2.The Revenue Divisional Officer
Office Of The Revenue Divisional Officer,
Thiruvallur, Thiruvallur District.
3.The Tahsildar
Office Of The Tahsildar, Avadi,
Thiruvallur District.
4.The Special Tahsildar
Office Of The Special Tahsildar (Land Reforms),
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Avadi, Thiruvallur District.
5.SATHISKUMAR
6.H.Nandhini
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the respondents 1 to 4 to consider
and disposed of by considering the petitioners representations dated
06.11.2024, 20.11.2024, 09.01.2025, 28.01.2025 and 08.10.2025 in respect of
patta No.10 in respect of the property on the file of the 4th respondent and
directing the 1 to 4 respondents to issue patta to petitioner in respect of the
propriety No.10 in respect of the propriety bearing Survey No.681 part town
survey No.1 Block No.11, Ward C, to an extent of 1453 sq.ft at Kovilpathagai
village, Avadi Taluk, Thiruvallur district, situated at Door No.15,
Pallikondaman Kovil Street, Kovilpathagai, Avadi Taluk, Chennai- 62.
For Petitioner(s): Mr.X.Selvam Sounder
For Respondent(s): Mr.P.Ganesan
Government Advocate
for R1 to R4
WP No. 42338 of 2025
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R.Manivannakannan
Petitioner(s)
Vs
1. The District Collector
Cuddalore District.
2.The Revenue Divisional Officer
Chidambaram Taluk,
Cuddalore District.
3.The Tahsildar
Buvanagiri Taluk, Manjakollai,
Cuddalore District.
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 3rd respondent to transfer patta
in the name of petitioner as per proceedings in Na.Ka.A4/910/2022 dated
07.09.2022 for the property comprised in Survey Number 190/2A2B in
Manjakollai village, Buvanagiri taluk, Cuddalore district within a time to be
stipulated by this Court.
For Petitioner(s): Mr.R. Rajaramani
For Respondent(s): Mr.N.Naveen Kumar
Government Advocate
for R1 to R3
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WP No. 42432 of 2025
R.Balamani
Petitioner(s)
Vs
1. The Collector Of Villupuram District,
Collectorate Villupuram
2.The Sub Collector Of Villupuram District,
Collectorate, Jakkampettai,
Tindivanam, Tindivanam Taluk
Villupuram District
3.The Revenue Divisional Officer
Tindivanam Villupuram District
4.The Tahsildar
Tindivanam Taluk, Tindivanam ,
Tindivanam Taluk, Villupuram District.
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 4th respondent herein to transfer
patta from the existing Joint Patta No. 785 to the petitioner's name for her lands
measuring 25 cents, comprised in Survey no.118/1 situated in Ongur Village,
Tindivanam Taluk, Villupuram district as per the Deed of Gift Settlement dated
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10.03.2006, registered as Document no. 236 of 2006 by the petitioner's husband
Thiru T.Ramachandran by considering Petitioner's Application No.10 dated
25.08.2025 submitted to the 2nd respondent.
For Petitioner(s): Mr.T.Dhanasekaran
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R4
WP No. 42436 of 2025
R.Bhuvaneswari
Petitioner(s)
Vs
1. The Collector Of Villupuram District,
Collectorate Villupuram
2.The Sub Collector Of Villupuram District,
Collectorate, Jakkampettai,
Tindivanam, Tindivanam Taluk
Villupuram District
3.The Revenue Divisional Officer
Tindivanam Villupuram District
4.The Tahsildar
Tindivanam Taluk, Tindivanam ,
Tindivanam Taluk, Villupuram District.
Respondent(s)
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PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 4th respondent herein to transfer
patta from the existing Joint Patta No. 833 to petitioner's name and issue
separate patta for the petitioner's lands measuring 34 cents, comprised in Survey
No. 227/2B, situated in Ongur village, Tindivanam Taluk, villupuram district as
per the Deed of Gift Settlement dated 23.07.2025, registered as Document
no.1899 of 2025 by petitioner's mother Tmt.R.Balamani by considering
Petitioner's Application No.11 dated 1.09.2025 submitted to the 2nd respondent.
For Petitioner(s): Mr.T.Dhanasekaran
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R4
WP No. 42470 of 2025
1. C.Mani
S/o Chinnapillai, Nakkalpatti Village,
Pulikarai Post, Palacode Taluk,
Dhamrapuri District
Petitioner(s)
Vs
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1. The Revenue Divisional Officer
Dharmaprui, Dharmapuri District
2.The Tahsildar
Palacode Taluk, Dharmapuri District
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the respondents to issue separate
patta in favour of the petitioner in Survey No.821/1, measuring an extent of 0.79
cents, situated at Pulikkarai Village, Palacode Taluk, Dharmapuri District,
within the time frame fixed by this Court.
For Petitioner(s): Mr.J. Pradeep
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R2
WP No. 42511 of 2025
R.Selvi
Petitioner(s)
Vs
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1. The District Collector
Tiruvannamalai District,
Tiruvannamalai 606 604
2.The District Revenue Officer
Tiruvannamalai District,
Tiruvannamalai 606 604
3.The Revenue Divisional Officer
Tiruvannamalai,
Tiruvannamalai District 606 601
4.The Tahsildar
Thandarampattu Taluk,
Tiruvannamalai District 606 707
5.The Village Administrative Officer
Kottaiyur Village,
Thandarampattu Taluk,
Tiruvannamalai District 606 753
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the respondents to issue patta in the
petitioner name for the Grama Natham land measuring 2451 sq.ft comprised in
S.No.63/1, Vazhavachanur Village, Thandarampattu Taluk, Tiruvannamalai
District by considering the petitioner's representation dated 15.07.2025 within a
period that may be stipulated by this Court.
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For Petitioner(s): Mr.R.Jayaprakash
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R5
WP No. 42591 of 2025
A.Thangaraj
Petitioner(s)
Vs
1. The District Collector
Chengalput District, Chengalput.
2.The Revenue Divisional Officer
Chengalput District.
3.The Tahsildar
Office Of The Tahsildar ,
Thirukazhukundram
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 2nd and 3rd respondents to
consider the petitioner's representation dated 22.01.2025 for issuance of
separate patta in the petitioner's name for the properties comprised in Survey
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Nos.424/1F, 423/2A7, 423/2A8 and 423/2A9 situated in Kuzhipanthandalam
Village, Thirukazhukundram Taluk, Chengalpattu district within the time limit
that may be stipulated by this Court.
For Petitioner(s): Mr.S.Karin
For Respondent(s): Mr.S.Arumugam
Government Advocate
for R1 to R3
WP No. 42653 of 2025
C.Subramani
Petitioner(s)
Vs
1. The District Collector
Office Of The District Collector,
Salem District
2.The Revenue Divisional Officer
Office Of The Revenue Divisional Officer,
Mettur Dam Salem District
3.The Tahsildar
Kadaiyampatti, Kadaiyampatti Taluk
Salem District
4.Kumar @ Ramkumar
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5.BADUSHA
6.IMRAN
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the respondents 1 to 3 to add the
petitioner's name in the patta by considering the representation of the petitioner
dated 20.05.2025.
For Petitioner(s): Ms.Radhika Boopathi
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R3
WP No. 42668 of 2025
MAHESHWARI
Petitioner(s)
Vs
1. The District Collector
Office Of The District Collectorate,
Thirupathur District.
2.The Tahsildar,
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Office Of The Tahsildar,
Ambur Taluk, Thirupathur District.
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 2nd respondent to issue patta in
respect of the Natham land situated at Door No.33A, First Street,
Thirumalaikuppam, Paalur Village and post, Ambur Taluk,Thirupathur District
635804 by the consideration of the petitioner's application dated 08/10/2025
within period that may be stipulated by this Court.
For Petitioner(s): Mr.S.Arivazhagan
For Respondent(s): Mr.N.Naveen Kumar
Government Advocate
WP No. 42731 of 2025
P.Sundarraj
Petitioner(s)
Vs
1. The District Collector
Tiruppur District, Tiruppur 641604
2.The Revenue Divisional Officer
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Tiruppur 641 604
3.The Tahsildar
Palladam Taluk,
Tiruppur District 641 664
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 3rd respondent herein to consider
the petitioner's representation dated 09.07.2025 sent for issuing patta in the
name of the petitioner and his siblings and mother, pertaining to the plot
measuring 1530 square feet situate in SF No. 475/8 Ichipatti Village, Palladam
Taluk, Tiruppur within a stipulated period.
For Petitioner(s): Mr.K. Govi Ganesan
For Respondent(s): Mr.C.Jayaprakash
Government Advocate
WP No. 42766 of 2025
R.Jagathri
Petitioner(s)
Vs
1. The District Collector
Thiruvallur Distrct, Thriuvallur 601203
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2.The Revenue Divisional Officer
Office Of The Revenue Divisional Office
Ponneri, Thiruvallur 601 204
3.The Tahsildar
Ponneri Taluk Office, Ponneri,
Thiruvallur District
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 3rd respondent to issue Joint
patta in favour of petitioner and her mother-in-law S.Vasantha W/o Late
Sundrarama Reddy, as per the online patta transfer application dated 03.09.2025
having ref. No.2025/0105/01/700103 and by considering the representation
dated 15.09.2025 given by the petitioner.
For Petitioner(s): Mr.S.Elumalai
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R3
WP No. 42768 of 2025
Mr.Sasi
Petitioner(s)
Vs
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1. The Revenue Divisional Officer (RDO)
Tirupattur Revenue Division,
Tirupattur District 635601
2.The Tahsildar
Office of the Tahsildar,
Natrampalli Taluk,
Tirupattur District 635852
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the first respondent Tahsildar,
Natrampalli Taluk, to consider and dispose of the petitioner's representation
dated 17.09.2025 and transfer the patta in respect of the lands situated in
Candrapuram Village, Natrampalli Taluk, in Survey Nos.526/2A, 526/2C,
531/1D1 and 531/1D3 from the name of Late Tmt.Annamalai to the joint names
of the legal heris of Late.Mr.Veerasamy, within a time frame to be fixed by this
Court and pass
For Petitioner(s): Mr.K.Shahul Hameed
For Respondent(s): Mr.S.Rajesh
Government Advocate
for R1 to R3
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WP No. 42785 of 2025
Kamaraj
Petitioner(s)
Vs
1. The District Collector
Salem District, Salem 636 001
2.The Tahsildar
Taluk Offie, Omalur Tlauk,
Salem District.
3.The Zonal Deputy Tahsildar
Omalur Tlauk, Taluk Office,
Salem District.
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing respondents 2 and 3 herein to
consider and dispose of petitioner application No.133081032711870 and
application No.2025/Ni/03/08/004604 dated 07.08.2025, regarding issue patta
in name of the petitioner with a limited time frame.
For Petitioner(s): Mr.G.Punniakoti
For Respondent(s): Ms.S.Inthu Bala
Additional Government Pleader
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WP No. 42876 of 2025
BALAKRISHANAN
Petitioner(s)
Vs
The Tahsildar
Gingee Taluk,
Villupuram District
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the respondent to consider
petitioner's representation dated 22.09.2025 and issue separate patta for 33 cents
out of 2.75 Acres in Survey No 80/7 situated in Agalur Village, Gingee Taluk,
Villupuram District on the basis of the sale deed dated 26.06.1970 registered as
Doc No.936/1970, SRO, Vallam, within a time frame to be fixed by this Court
and for such other relief or order as this Court.
For Petitioner(s): Mr.R.Sunilkumar
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
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WP No. 42881 of 2025
K.Rameshkumar
Petitioner(s)
Vs
1. G.Manoharan
Kaverirajapuram
Thiruttani
Tamil Nadu 631 209
2.The District Collector
Chinna Ekkadu, Jaya Nagar,
Thiruvallur District
Tamil Nadu 602 001
3.The Revenue Divisional Officer
Thiruttani Bypass Road,
Thiruttani, Thiruvllur District,
Tamilnadu 631 209
4.Zonal Deputy Thasildar
Pattabiramapuram Lake,
Erular Colony,
Thiruttani Tamil Nadu 631 209
5.Sub Registrars Office
Kalaingar Nagar,
Thiruttani
Tamil Nadu 631 209
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Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, direction in the form of writ by directing the
official respondents to issue patta for the subject matter property Survey No.
197/4A, 197/4B, 197/4C, 1974D, 197/4E, 197/F, 197/2, 197/3, 197/5A and
197/5B of the petitioner of which he is legally entitled to by virtue of the court's
direction and sale deed executed in his favour by the Principal District Court
Thiruvallur apart from delivery of the property to the possession of petitioner
who is enjoying the same peacefully without any interruption by any one at any
point of time.
For Petitioner(s): Dr.K.Arul
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R4
Mr.M.S.Arasakumar
Government Advocate for R5
WP No. 42980 of 2025
P.Venkatesan
Petitioner(s)
Vs
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1. The District Collector
Cuddalore District
2.The Revenue Divisional Officer
Revenue Divisional Office,
Virudhachalam, Cuddalore District
3.The Thasildar
Virudhachalam Taluk Office,
Virudhachalam, Cuddalore District
4.The Village Administrative Officer
Village Administrative Office,
Virudhachalam, Cuddalore District
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 1st to 4th respondents to consider
the petitioner representations dated 21.08.2025 and 17.10.2025 and issue patta
in Survey No.103 and pass appropriate order in the petitioner representation
within the time frame manner fixed by this Court.
For Petitioner(s): Mr.N.Premalatha
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R4
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WP No. 42985 of 2025
R.Senthilkumar
Petitioner(s)
Vs
1. The District Collector
Cuddalore District
2.The Revenue Divisional Officer
Revenue Divisional Office,
Virudhachalam, Cuddalore District
3.The Thasildar
Virudhachalam Taluk Office,
Virudhachalam, Cuddalore District
4.The Village Administrative Officer
Village Administrative Office,
Virudhachalam, Cuddalore District
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 1st to 4th respondents to consider
the petitioner representations dated 21.08.2025 and 17.10.2025 and issue patta
in Survey No.103 and pass appropriate order in the petitioner representation
within the time frame manner fixed by this Court.
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For Petitioner(s): Mr.N.Premalatha
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R4
WP No. 42982 of 2025
G.Vijayalakshmi
Petitioner(s)
Vs
1. The District Collector
Cuddalore District
2.The Revenue Divisional Officer
Revenue Divisional Office,
Virudhachalam Cuddalore District
3.The Thasildar
Virudhachalam Taluk Office,
Virudhachalam Cuddalore District
4.The Village Administrative Officer
Village Administrative Office,
Virudhachalam Cuddalore District
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 1st to 4th respondents to consider
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the petitioner representations dated 21.08.2025 and 17.10.2025 and issue patta
in Survey No.103 and pass appropriate order in the petitioner representation
within the time frame manner fixed by this Court.
For Petitioner(s): Mr.N.Premalatha
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R4
WP No. 42984 of 2025
P.Indirani
Petitioner(s)
Vs
1. The District Collector
Cuddalore District
2.The Revenue Divisional Officer
Revenue Divisional Office,
Virudhachalam
Cuddalore District
3.The Thasildar
Virudhachalam Taluk Office,
Virudhachalam Cuddalore District
4.The Village Administrative Officer
Village Administrative Office,
Virudhachalam Cuddalore District
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Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 1st to 4th respondents to consider
the petitioner representations dated 21.08.2025 and issue patta in Survey
No.103 and pass appropriate order in the petitioner representation within the
time frame manner fixed by this Court.
For Petitioner(s): Mr.N.Premalatha
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R4
WP No. 43046 of 2025
Mr.Ramalingam
Petitioner(s)
Vs
1. The District Collector
The District Collectorate Office,
Erode District.
2.The District Revenue Officer
The District Collectorate Office,
Erode District.
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3.RDO
The District Collector Office,
Sathyamangalam Taluk, Erode District.
4.The Tahsildar
The Tahsildar Office,
Sathyamangalam Taluk, Erode District.
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the respondents herein to take
necessary action on the representation dated 23.09.2025 and to issue of patta for
the said the land in Survey No.363/1 at Kurumpalayam Village, Anna Nagar
area within the limits of the Vinnapalli Panchayat.
For Petitioner(s): Mr.K.Gangadaran
For Respondent(s): Mr.P.Ganesan
Government Advocate
for R1 to R4
WP No. 43128 of 2025
G.Manogaran
Petitioner(s)
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Vs
1. The Tahsidlar
Anaikattu Village, Anaikattur Taluk
Vellore 632 101
2.The Village Administrative Officer
64 Anaikattu, Anaikattur Taluk,
Vellore 632 101
3.The Revenue Inspector
Anaikattu Inner Ring,
Anaikattu Vellore 632101
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 1st respondent to consider the
representation dated 30.09.2025 made by the petitioner to issue patta for the
extent measuring 5.6 meters East-West and 1.8 meters North-South situated at
survey No.j292/1 Gandhi Road, Anaikattu Taluk, Vellore 632 101.
For Petitioner(s): Ms.Srimathi V.
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R3
WP No. 43143 of 2025
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T.Natarajan
Petitioner(s)
Vs
1. The District Collector
Puducherry,
Office Of The District Collector,
Puducherry-605 009.
2.The Director Of Survey And Land Records
Government Of Puducherry, Saram,
Puducherry-605 013.
3.The Tahsildar
Oulgarat Taluk, Puducherry.
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 2nd and 3rd respondents to issue
patta in the name of the petitioner in respect of lands to a extent of 0.19.00
Ares comprised Cadastar No.516, 517, R.S. No.144/5, bearing Patta No.522,
land to an extent of 0.19.00 Ares comprised Cadastrar No.516, 517,
R.S.No.144/5, bearing Patta No.522, land to a extent of 0.19.00 Ares
Comprised Cadastar No.516,517, R.S. No.144/52, bearing patta No.522,
situated at Karuvadikuppam village, Oulgrate Taluk, Puducherry by
considering the petitioner's representations dated 22.5.2023 and 08.08.2025..
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For Petitioner(s): Ms.G.Amala
For Respondent(s): Mr.Vasantha Kumar
Additional Government Pleader
for R1 to R3
WP No. 43146 of 2025
T.Ramanikanth
Petitioner(s)
Vs
1. The District Collector
Puducherry,
Office Of The District Collector,
Puducherry-605 009.
2.The Director Of Survey And Land Records
Government Of Puducherry, Saram,
Puducherry-605 013.
3.The Tahsildar
Oulgarat Taluk, Puducherry.
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 2nd and 3rd respondents to issue
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patta in the name of the petitioner in respect of land to a extent of 0.19.50 Ares
Comprised Cadastar No.516, R.S.No.144/5, bearing Patta No.522, land to an
extent of to a extent of 0.19.50 Ares comprised cadaster No.516, R.S.
No.144/5, bearing Patta No.522, and land to an extent of 0.19.50 Ares
comprised cadastar No.516, R.S.No.144/5, bearing Patta No.522 situated at
Karuvadikuppam village, Oulgrate Taluk, Puducherry situated at
Karuvadikuppam village, Oulgrate Taluk Puducherry by considering the
petitioners representations dated 22.05.2023 and 08.08.2025.
For Petitioner(s): Ms.G.Amala
For Respondent(s): Mr.Vasantha Kumar
Additional Government Pleader
for R1 to R3
WP No. 43155 of 2025
SUBRAMANI
Petitioner(s)
Vs
1. The Revenue Divisional Officer
Tiruchengode Taluk, Namakkal District
2.The Tashildar
Paramathi Velur Taluk,
Namakkal District
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Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, to direct the second respondent to consider the
representation dated 20.5.2025,5.8.2025 thereby grant Natham patta in the name
of the petitioner land in Natham old survey No.486, in Survey No.940/I(Part) an
extent of 10 cents is situated at V.Pudhupalayam, Vadagarai Attur Melmugam
village, Paramathi velur Taluk, Namakkal District within the period.
For Petitioner(s): Mr.S.Varnesh
For Respondent(s): Mr.C.Jayaprakash
Government Advocate
for R1 & R2
WP No. 43167 of 2025
Sekar
Petitioner(s)
Vs
1. The District Collector
Dharmapuri District.
2.The District Revenue Officer
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Dharmapuri District.
3.The Revenue Divisional Officer
Nallampalli Taluk,
Dharmapuri District.
4.The Tahsildar
Nallampalli Taluk,
Dharmapuri District.
5.The Village Administrative Officer
Dokkubothanahalli Village,
Dharmapuri District.
6.SIVAGAMI
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 4th respondent to carry out the
sub division and patta name transfer as per the proceedings of the 3rd
respondent in Na.Ka.719/2025/A3 dated 26.02.2025 for the lands in survey no.
161/3 of a extent of 3.91 Acres situated at Dokkubothanahalli Village,
Nallampalli Taluk, Dharmapuri District.
For Petitioner(s): Mr.Krishnasamy Chinnasamy
For Respondent(s): Mr.S.Arumugam
Government Advocate
for R1 to R5
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WP No. 43180 of 2025
MADHANMOHAN
Petitioner(s)
Vs
1. The District Collector
Collectorate Buildings, Tirupathur District.
2.The District Revenue Officer
Collectorate Buildings,
Tirupathur District.
3.The Revenue Divisional Officer
Rdo Office, Vaniyambadi,
Tirupathur District.
4.The Thasildar
Taluk Office, Ambur Taluk,
Tirupathur District.
5.The Village Administrative Officer
Kuttakandoor Village, Mittalam Post,
Ambur Taluk, Tirupathur District.
6.M. Santhosh
7.R. Babu
8.B. Hariharan
Respondent(s)
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PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 3rd and 4th respondents to cancel
the Joint Patta No.247 and to issue separate patta in name of Petitioner's mother,
brother (Sathinammal and Napolean) and the Petitioner by deleting the names of
6th and 8th Respondents for the subject property comprised in Survey
No.156/1A situate at Mittalam Revenue Village, Ambur Taluk, Tirupathur
District, admeasuring a total extent of 81 cents (72 cents + 9 cents), based on
petitioner's representation dated 05.08.2025 within the time frame to be fixed by
this Court.
For Petitioner(s): Mr.D.Thirumoorthy
For Respondent(s): Mr.D.Ravichander
Special Government Pleader
for R1 to R5
WP No. 43438 of 2025
M.Muniraj
Petitioner(s)
Vs
1. The District Collector
Office Of Collectorate,
Dharmapuri District.
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2.The Revenue Divisional Officer
Office of the RDO,
Dharmapuri Taluk,
Dharmapuri District.
3.The Tahsildar
Office Of Tahsildar, Dharmapuri Taluk,
Dharmapuri District.
4.MATHAIYAN
5.ARUMUGAM
6.MATHAMMAL
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 2nd and 3rd respondent authority
to issue patta in favour of the petitioner to the properties in S.No.54 to an extent
of about 99 cents and S.No.55/1 to an extent of about 0.57 3/4 cents in
K.Naduhalli, Savulupatti Village, Dharmapuri Taluk and District, by disposing
of petitioner's father's representation dated 30.10.2023 and 30.10.2024
respectively by conducting property enquiry within such time as may be
stipulated by this Court.
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For Petitioner(s): Mr.A.Sakthivel
For Respondent(s): Mr.T.M.Rangarajan
Government Advocate
for R1 to R3
WP No. 43494 of 2025
PRABU
Petitioner(s)
Vs
1. The District Collector,
Krishnagiri District, Krishnagiri.
2.The Thasildar,
Krishnagiri Taluk, Krishnagiri
3.The Taluk Surveyor,
Krishnagiri Taluk, Krishnagiri
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 2nd respondent to sub-divide the
S.No.44/1A, to an extent of 0.34.33 Acres and S.No.61, to an extent of 0.29
Acres and S.No.62 to an extent of 0.9.5 Acres in Thatarahalli, village,
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Krishnagiri Taluk, Krishnagiri District to issue a separate Patta in the name of
the Petitioner's based on the petitioner Application dated 13.09.2025.
For Petitioner(s): Mr.M.Selvam
For Respondent(s): Mr.C.Jayaprakash
Government Advocate
for R1 to R3
WP No. 43559 of 2025
GOPINATH
Petitioner(s)
Vs
1. The District Collector,
Chengalpattu District, Chengalpattu
2.The Revenue Divisional Officer
Pallavaram Taluk,
Chengalpattu District
3.The Tahsildar
Pallavaram Taluk,
Office Of the Tahsildar,
Pallavaram 600 043,
Chengalpattu District
Respondent(s)
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PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the respondents to consider the
petitioner's application dated 01.12.2023 and issue computerised patta to the
petitioner in Natham land situated at T.S.No.22, Block-19, Ward-B ,
Old.S.No.341/53, Jamin Pallavaram, Pallavaram Taluk, Chengalpatu District to
the extent of 71 Sq.Mt (768 Sq.Ft) based on the recommendation made by the
3rd respondent in Na.Ka.No.5273/2023/A1 dated 05.08.2024.
For Petitioner(s): Mr.V.Elangovan
For Respondent(s): Mr.S.Arumugam
Government Advocate
for R1 to R3
WP No. 43563 of 2025
VELUSAMY
Petitioner(s)
Vs
1. The District Collector
Coimbatore, Coimbatore District.
2.The District Revenue Officer
Coimbatore District.
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3.The Revenue Divisional Officer(South)
Coimbatore, Coimbatore District.
4.The Thasildar
Sulur Taluk Office, Sulur Taluk,
Coimbatore District.
Respondent(s)
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the 4 respondent to issue a patta in
my land situated in old survey No.253, New Survey No.430/6 at
Kaduvettipalayam Village Panchayat, Molakalipalayam Village, Sulur Taluk,
Coimbatore District to the extent of 10 cents by considering the petitioner's
representation dated 21/06/2005, 04/07/2005, 09/01/2008 and 25/06/2025, in
petitioner name or petitioner's sons Shanmugasundaram, Sakthivel names
within specific period of time fixed by the court.
For Petitioner(s): Mr.D.Magesh
For Respondent(s): Mr.C.Jayaprakash
Government Advocate
for R1 to R4
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WP No. 43875 of 2025
1. Kadappa Nawab Hulul Maqbara Wakf
Rep. By Muthavalli, S. Syed Basha,
S/o. Syed Khadher, Bramadesam,
Vallapuram, Veppanthattai Taluk,
Perambalur District.
Petitioner(s)
vs.
1. The District Collector,
Perambalur District, Perambalur.
2.The District Revenue Officer
Perambalur District, Perambalur.
3.The Revenue Divisional Officer
Perambalur District, Perambalur.
4.The Joint Director
District Survey Office, Perambalur District, Perambalur.
5.The Tahsildar
Veppanthattai Taluk, Perambalur District
6.The Chairman, Tamil Nadu Wakf Board,
No.1, Jafar Syrang Street,
Vallal Seethakathi Nagar,
Chennai-600 001
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7.The Chief Executive Officer,
Tamilnadu Wakf Board,
No.1, Jafar Syrang Street,
Vallal Seethakathi Nagar,
Chennai-600 001
8.The Superintendent Of Wakf
Tamil Nadu Wakf Board,
Tiruchirapalli Region,
Tiruchirapalli.
9.The Inspector Of Wakf
Tiruchirapalli District,
Tiruchirapalli.
10.The Inspector Of Police
Mangalamedu Police Station,
Veppanthattai Taluk,
Perambalur District.
Respondents
PRAYER Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the Respondents 1 to 3 and 5
consider the recommendation/letter dated 04.11.2025 of the 8th Respondent and
to issue patta in favour of the Kadappa Nawab Hulul Maqbara Wakf in respect
of land measuring 6 Acres 27 Cents in F.S. No.266/1 (266/1, 266/3, and 266/4)
of Bramadesam, Vallapuram, Veppanthattai Taluk, Perambalur District within
stipulated time fixed by this court.
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For Petitioner(s): Mr.A.Ilayaperumal
For Respondent(s): Mr.S.Rajesh
Government Advocate for R1 to R5
Mr.M.Fakkir Mohideen
Standing Counsel for R6 to R9
Mr.L.Baskaran
Government Advocate for R10
ORDER
All these writ petitions have been filed for a direction to the Tahsildar to deal with the online applications submitted by the petitioners, wherein, the petitioners are seeking for issuance of pattas/sub division pattas/transfer of pattas after conducting survey.
2.Heard the learned counsel appearing on either side.
3.In all these cases, the petitioners are relying upon certain title documents and also the earlier patta that was issued in the name of the predecessor in title or in the name of their family members. In some of the https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 01:29:11 pm ) 42/55 cases, except for the title documents, no patta is available. Under such circumstances, online applications has been submitted by the respective petitioners seeking for issuance of pattas/sub division pattas/transfer of pattas.
4.Taking into consideration the facts and circumstances of the case and without going into the merits of this case, there shall be a direction to the concerned Tahsildar to deal with the online applications on its own merits and in accordance with law after affording an opportunity to all interested parties and pass final orders, within a period of eight weeks from the date of receipt of copy of this order.
5.This order will apply only to those cases where online applications has been made seeking for issuance of patta/sub division of patta/transfer of patta.
Even representation can be considered wherever such direction has been issued by the Collector to the Tahsildar when such applications have been submitted to the concerned District Collector during the Public Grievance Day.
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6.The above order will not apply in cases where Civil Suits are pending between the parties and in such cases, it is left open to the Tahsildar to intimate the parties to workout their remedy before the Civil Court and depending upon the result of the case, to approach the Revenue Department seeking for issuance of pattas/sub division pattas/transfer of pattas.
7.All these writ petitions are disposed of in the above terms. No Costs.
13-11-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No ssr https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 01:29:11 pm ) 44/55 To
1.The District Collector Office Of The District Collector, Thiruvallur.
2.The Revenue Divisional Officer Office Of The Revenue Divisional Officer, Thiruvallur, Thiruvallur District.
3.The Tahsildar Office Of The Tahsildar, Avadi, Thiruvallur District.
4.The Special Tahsildar Office Of The Special Tahsildar (Land Reforms), Avadi, Thiruvallur District.
5. The District Collector Cuddalore District.
6.The Revenue Divisional Officer Chidambaram Taluk, Cuddalore District.
7.The Tahsildar Buvanagiri Taluk, Manjakollai, Cuddalore District.
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8. The Collector Of Villupuram District, Collectorate Villupuram
9.The Sub Collector Of Villupuram District, Collectorate, Jakkampettai, Tindivanam, Tindivanam Taluk Villupuram District
10.The Revenue Divisional Officer Tindivanam Villupuram District
11.The Tahsildar Tindivanam Taluk, Tindivanam , Tindivanam Taluk, Villupuram District.
12. The Revenue Divisional Officer Dharmaprui, Dharmapuri District
13.The Tahsildar Palacode Taluk, Dharmapuri District
14. The District Collector Tiruvannamalai District, Tiruvannamalai 606 604
15.The District Revenue Officer Tiruvannamalai District, Tiruvannamalai 606 604
16.The Revenue Divisional Officer Tiruvannamalai, https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 01:29:11 pm ) 46/55 Tiruvannamalai District 606 601
17.The Tahsildar Thandarampattu Taluk, Tiruvannamalai District 606 707
18.The Village Administrative Officer Kottaiyur Village, Thandarampattu Taluk, Tiruvannamalai District 606 753
19. The District Collector Chengalput District, Chengalput.
20.The Revenue Divisional Officer Chengalput District.
21.The Tahsildar Office Of The Tahsildar , Thirukazhukundram
22. The District Collector Office Of The District Collector, Salem District
23.The Revenue Divisional Officer Office Of The Revenue Divisional Officer, Mettur Dam Salem District
24.The Tahsildar https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 01:29:11 pm ) 47/55 Kadaiyampatti, Kadaiyampatti Taluk Salem District
25. The District Collector Office Of The District Collectorate, Thirupathur District.
26.The Tahsildar, Office Of The Tahsildar, Ambur Taluk, Thirupathur District.
27. The District Collector Tiruppur District, Tiruppur 641604
28.The Revenue Divisional Officer Tiruppur 641 604
29.The Tahsildar Palladam Taluk, Tiruppur District 641 664
30. The District Collector Thiruvallur Distrct, Thriuvallur 601203
31.The Revenue Divisional Officer Office Of The Revenue Divisional Office Ponneri, Thiruvallur 601 204
32.The Tahsildar Ponneri Taluk Office, Ponneri, Thiruvallur District.
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33.The Revenue Divisional Officer (RDO) Tirupattur Revenue Division, Tirupattur District 635601
34.The Tahsildar Office of the Tahsildar, Natrampalli Taluk, Tirupattur District 635852
35. The District Collector Salem District, Salem 636 001
36.The Tahsildar Taluk Offie, Omalur Tlauk, Salem District.
37.The Zonal Deputy Tahsildar Omalur Tlauk, Taluk Office, Salem District.
38.The Tahsildar Gingee Taluk, Villupuram District
39. G.Manoharan Kaverirajapuram Thiruttani Tamil Nadu 631 209
40.The District Collector Chinna Ekkadu, Jaya Nagar, https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 01:29:11 pm ) 49/55 Thiruvallur District Tamil Nadu 602 001
41.The Revenue Divisional Officer Thiruttani Bypass Road, Thiruttani, Thiruvllur District, Tamilnadu 631 209
42.Zonal Deputy Thasildar Pattabiramapuram Lake, Erular Colony, Thiruttani Tamil Nadu 631 209
43.Sub Registrars Office Kalaingar Nagar, Thiruttani Tamil Nadu 631 209
44. The District Collector Cuddalore District
45.The Revenue Divisional Officer Revenue Divisional Office, Virudhachalam, Cuddalore District
46.The Thasildar Virudhachalam Taluk Office, Virudhachalam, Cuddalore District
47.The Village Administrative Officer Village Administrative Office, Virudhachalam, Cuddalore District
48. The District Collector The District Collectorate Office, Erode District.
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49.The District Revenue Officer The District Collectorate Office, Erode District.
50.RDO The District Collector Office, Sathyamangalam Taluk, Erode District.
51.The Tahsildar The Tahsildar Office, Sathyamangalam Taluk, Erode District.
52. The Tahsidlar Anaikattu Village, Anaikattur Taluk Vellore 632 101
53.The Village Administrative Officer 64 Anaikattu, Anaikattur Taluk, Vellore 632 101
54.The Revenue Inspector Anaikattu Inner Ring, Anaikattu Vellore 632101
56. The District Collector Puducherry, Office Of The District Collector, Puducherry-605 009.
57.The Director Of Survey And Land Records Government Of Puducherry, Saram, Puducherry-605 013.
58.The Tahsildar Oulgarat Taluk, Puducherry.
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59.The Revenue Divisional Officer Tiruchengode Taluk, Namakkal District
60.The Tashildar Paramathi Velur Taluk, Namakkal District
61. The District Collector Dharmapuri District.
62.The District Revenue Officer Dharmapuri District.
63.The Revenue Divisional Officer Nallampalli Taluk, Dharmapuri District.
64.The Tahsildar Nallampalli Taluk, Dharmapuri District.
65.The Village Administrative Officer Dokkubothanahalli Village, Dharmapuri District.
65. The District Collector Collectorate Buildings, Tirupathur District.
66.The District Revenue Officer Collectorate Buildings, Tirupathur District.
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67.The Revenue Divisional Officer Rdo Office, Vaniyambadi, Tirupathur District.
68.The Thasildar Taluk Office, Ambur Taluk, Tirupathur District.
69.The Village Administrative Officer Kuttakandoor Village, Mittalam Post, Ambur Taluk, Tirupathur District.
70. The District Collector Office Of Collectorate, Dharmapuri District.
71.The Revenue Divisional Officer Office of the RDO, Dharmapuri Taluk, Dharmapuri District.
72.The Tahsildar Office Of Tahsildar, Dharmapuri Taluk, Dharmapuri District.
73. The District Collector, Krishnagiri District, Krishnagiri.
74.The Thasildar, Krishnagiri Taluk, Krishnagiri
75.The Taluk Surveyor, Krishnagiri Taluk, Krishnagiri.
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76. The District Collector, Chengalpattu District, Chengalpattu
77.The Revenue Divisional Officer Pallavaram Taluk, Chengalpattu District
78.The Tahsildar Pallavaram Taluk, Office Of the Tahsildar, Pallavaram 600 043, Chengalpattu District
79. The District Collector Coimbatore, Coimbatore District.
80.The District Revenue Officer Coimbatore District.
81.The Revenue Divisional Officer(South) Coimbatore, Coimbatore District.
82.The Thasildar Sulur Taluk Office, Sulur Taluk, Coimbatore District.
83. The District Collector, Perambalur District, Perambalur.
84.The District Revenue Officer Perambalur District, Perambalur.
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85.The Revenue Divisional Officer Perambalur District, Perambalur.
86.The Joint Director District Survey Office, Perambalur District, Perambalur.
87.The Tahsildar Veppanthattai Taluk, Perambalur District
88.The Chairman, Tamil Nadu Wakf Board, No.1, Jafar Syrang Street, Vallal Seethakathi Nagar, Chennai-600 001
89.The Chief Executive Officer, Tamilnadu Wakf Board, No.1, Jafar Syrang Street, Vallal Seethakathi Nagar, Chennai-600 001
90.The Superintendent Of Wakf Tamil Nadu Wakf Board, Tiruchirapalli Region, Tiruchirapalli.
91.The Inspector Of Wakf Tiruchirapalli District, Tiruchirapalli.
92.The Inspector Of Police Mangalamedu Police Station, Veppanthattai Taluk, Perambalur District.
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ssr WP Nos. 42280, 42338, 42432, 42436, 42470, 42511, 42591, 42653, 42668, 42731, 42766, 42768, 42785, 42876, 42881, 42980, 42985, 42982, 42984, 43046, 43128, 43143, 43146, 43155, 43167, 43180, 43438, 43494, 43559, 43563 and 43875 of 2025 13-11-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 01:29:11 pm )