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Article 226 in The Constitution Of India 1949
Citedby 5 docs
The State Of Madras, Represented ... vs T.M. Oosman Haji And Co., Timber ... on 6 January, 1969
State Of Madras Represented By The ... vs T.M. Oosman Haji And Co., Madras ... on 6 January, 1969
O. Radhakrishnan And Anr. And S. ... vs Manickam And Ors. on 30 July, 1973
V.R. Ramakrishnan, Sri ... vs The State Of Tamil Nadu, ... on 10 December, 1974
Raja D.V. Appa Rao Bahadur And Ors. vs The Government Of Tamil Nadu By ... on 5 February, 1993

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Madras High Court
Murugesan vs The District Collector on 16 September, 2010

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATED: 16/09/2010

CORAM

THE HON'BLE MR.JUSTICE M.JAICHANDREN

Writ Petition(MD)No.11871 of 2010

Murugesan .. Petitioner

Versus

1.The District Collector,

Trichirapalli.

2.The Revenue Divisional Officer, Lalgudi.

3.The Tahsildar,

Mannachanallur. .. Respondents

Prayer

Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus, directing the respondents to consider the petition submitted by the petitioner and other people of Periyakurukkai Village, on 26.07.2010 to assign Acre 90.40 cents of land situated in Sanamangalam Village S.F.Nos.495, 496, 497/1, 497/3, 498, 520, 527, 528, 608, 609, 611 and 612.

!For petitioner ... M/s.S.Muthukrishnan ^For respondents... Mr.R.Manoharan Government Advocate

:ORDER

This writ petition has been filed praying for a writ of mandamus to direct the respondents to consider the petition submitted by the petitioner and other people of Periyakurukkai Village, on 26.07.2010, to assign Acre 90.40 cents of land situated in Sanamangalam Village S.F.Nos.495, 496, 497/1, 497/3, 498, 520, 527, 528, 608, 609, 611 and 612.

2. Mr.R.Manoharan, the learned Government Advocate takes notice on behalf of the respondents.

3. In view of the averments made in the affidavit filed in support of this petition and in view of the submissions made by the learned counsel appearing on behalf of the petitioner, the first respondent is directed to consider and dispose of the petitioner's representation, dated 26.07.2010, within a period of twelve weeks from the date of receipt of a copy of this order. The petitioner is directed to submit a copy of the representation, dated 26.07.2010, along with a copy of this order, to the first respondent. However, it is made clear, that this Court, by this order, has not expressed any opinion on the merits of the matter.

4. The writ petition stands disposed of with the above directions. No costs.

srm

To

1.The District Collector,

Trichirapalli.

2.The Revenue Divisional Officer, Lalgudi.

3.The Tahsildar,