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Judgment
8 paragraphs · 337 wordsK.Surender, J
This Writ Petition has been filed seeking issuance of a Writ of Mandamus, directing the second respondent to dispose of the petitioner's representation dated 24.10.2025, which pertains to cancellation of Patta No.885 in Survey No.1235/2E and Patta No.7649 in Survey No.1235/2E2, situated at Thulianoor Village, Thirumayam Taluk, Pudukkottai District.
By consent, the Writ Petition is taken up for final disposal at the admission stage itself.
Since no adverse orders are going to be passed against the fourth respondent, notice to the fourth respondent is hereby dispensed with.
The learned counsel for the petitioner would submit that the subject property is ancestral in nature and that the petitioner, after the demise of her husband, inherited the same and continues to be in possession and enjoyment thereof. However, upon digitization of the revenue records of Thulayanur Village, the property was erroneously entered in the name of Palaniappan, S/o.Velu.
Though the petitioner submitted a representation to the second respondent seeking cancellation of the erroneous pattas, no action has been taken till date, compelling the petitioner to file the present Writ Petition.
The learned Additional Government Pleader appearing for the respondents 1 to 3 would submit that the petitioner's representation will be considered and appropriate orders will be passed on merits and in accordance with law within a time frame to be fixed by this Court.
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 second respondent to consider the petitioner's representation dated 24.10.2025, and pass appropriate orders on merits and in accordance with law, after affording an opportunity of hearing to all the necessary parties, within a period of sixteen weeks from the date of receipt of a copy of this order. Needless to state that in the event of any rival claims, the parties are at liberty to work out their remedies before the Civil Court. There shall be no order as to costs.