RATHINACHALAM Vs. DISTRICT COLLECTOR,COLLECTOR OFFICE,TRICHY

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition to issue a Writ of Mandamus, to direct the second respondent to pass orders on the basis of the recommendations forwarded by the third respondent in Na.Ka.A3/3084/2013 dated 27.06.2014 on merits by changing patta in the petitioner's name in Natham Survey No.676/7 in Kannanur Village, Thuraiyur Circle, Trichy District by deleting the name of one K.Nallannampillai whose name was mistakenly entered during UDR survey.

(2.) According to the petitioner, he is the absolute owner of the land comprised in Natham Survey No.676/7 in Kannanoor Village, Thuraiyur Taluk. While so, the name of one K.Nallannampillai was carried out in the revenue records, instead of his name, during the UDR survey measurement and the petitioner sent a representation to the respondents in the year 2009 to change the patta in his name. In the year 2013, the third respondent through his letter addressed to the first respondent stated that the mistakes were committed in the UDR survey upto 0.35 cents and the same would be rectified by the second respondent and the file pertaining to Na.Ka.A3/3084/2013 dated 27.06.2014 was recommended and forwarded to the second respondent. Subsequently. the fourth respondent through his letter dated 21.04.2018 stated that the claim of the petitioner is perfectly correct and the file was also sent to the second respondent in that regard. Since no action has been taken by the second respondent, the petitioner has filed the present Writ Petition.

(3.) The learned Additional Government Pleader appearing for the respondents submitted that any alteration in the change of name or deleting the name, the District Revenue Officer is the competent authority to entertain the application, but, the petitioner has not made any application before the second respondent. However, he relied upon the recommendation made by the third and fourth respondents. Therefore, the Writ Petition is not maintainable, since the petitioner has not made any application before the District Revenue Officer or the petitioner has to approach the civil Court to seek his remedy.