Gnanambal vs The District Collector,
- Court
- Madras High Court
WP(MD) Nos. 31148 to 31157 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03-11-2026
CORAM
THE HON'BLE MR. JUSTICE K.KUMARESH BABU
W.P.(MD)Nos.31148 to 31157 of 2026
CNR:{HCMD011544982026}
W.P.(MD)No.31148 of 2026:-
Gnanambal
..Petitioner(s)
Vs
1. The District Collector,
Pudukottai District,
Pudukkottai.
2. The Revenue Divisional Officer,
Aranthangi Division,
Pudukkottai District.
3. The Tahsildar,
Avudaiyarkovil Taluk,
Pudukkottai District.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents to carry out the House Site Assignment Patta issued by the
rd
3 respondent/Tahsildar, Avudaiyarkovil in his A3/Na.Ka.5168/07 dated
25.06.2007 for an extent of 0.01.0 (2½ Cents) in Survey No.36/9 of
Vellalavayal Village, Avudaiyarkovil Taluk, Pudukkottai District in the
Village Revenue Accounts of Vellalavayal Village, Avudaiyarkovil
Taluk, Pudukkottai District by considering the petitioner’s representation
dated 24.08.2026, within the time stipulated by this Court.
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W.P.(MD)No. 31149 of 2026:-
Boopathi
..Petitioner(s)
Vs
1. The District Collector,
Pudukottai District,
Pudukkottai.
2. The Revenue Divisional Officer,
Aranthangi Division,
Pudukkottai District.
3. The Tahsildar,
Avudaiyarkovil Taluk,
Pudukkottai District.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents to carryout the House Site Assignment Patta issued by the
3rd respondent/Tahsildar, Avudaiyarkovil in his A3/Na.Ka.5168/07 dated
25.06.2007 for an extent of 0.01.0 (2½ Cents) in Survey No.36/8 of
Vellalavayal Village, Avudaiyarkovil Taluk, Pudukkottai District in the
Village Revenue Accounts of Vellalavayal Village, Avudaiyarkovil
Taluk, Pudukkottai District by considering the petitioners representation
dated 24.08.2026, within the time stipulated by this Court.
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WP(MD) Nos. 31148 to 31157 of 2026
W.P.(MD)No.31150 of 2026:-
Veerammal
..Petitioner(s)
Vs
1. The District Collector,
Pudukottai District,
Pudukkottai.
2. The Revenue Divisional Officer,
Aranthangi Division,
Pudukkottai District.
3. The Tahsildar,
Avudaiyarkovil Taluk,
Pudukkottai District.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents to carryout the House Site Assignment Patta issued by the
3rd respondent/Tahsildar, Avudaiyarkovil in his A3/Na.Ka.5168/07 dated
03.06.2007 for an extent of 0.01.0 (2½ Cents) in Survey No.36/15 of
Vellalavayal Village, Avudaiyarkovil Taluk, Pudukkottai District in the
Village Revenue Accounts of Vellalavayal Village, Avudaiyarkovil
Taluk, Pudukkottai District by considering the petitioner’s representation
dated 24.08.2026, within the time stipulated by this Court.
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WP(MD) Nos. 31148 to 31157 of 2026
W.P.(MD)No. 31151 of 2026:-
Kaliammal
..Petitioner(s)
Vs
1. The District Collector,
Pudukottai District,
Pudukkottai.
2. The Revenue Divisional Officer,
Aranthangi Division,
Pudukkottai District.
3. The Tahsildar,
Avudaiyarkovil Taluk,
Pudukkottai District.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
rd
respondents to carryout the House Site Assignment Patta issued by the 3
respondent/Tahsildar, Avudaiyarkovil in his A3/Na.Ka.5168/07 dated
25.06.2007 for an extent of 0.01.0 (2½ Cents) in Survey No.36/5 of
Vellalavayal Village, Avudaiyarkovil Taluk, Pudukkottai District in the
Village Revenue Accounts of Vellalavayal Village, Avudaiyarkovil
Taluk, Pudukkottai District by considering the petitioner’s representation
dated 24.08.2026, within the time stipulated by this Court.
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W.P.(MD)No.31152 of 2026:-
Santhi
..Petitioner(s)
Vs
1. The District Collector,
Pudukottai District,
Pudukkottai.
2. The Revenue Divisional Officer,
Aranthangi Division,
Pudukkottai District.
3. The Tahsildar,
Avudaiyarkovil Taluk,
Pudukkottai District.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents to carry out the House Site Assignment Patta issued by the
rd
3 respondent/Tahsildar, Avudaiyarkovil in his A3/Na.Ka.5168/07 dated
25.06.2007 for an extent of 0.01.0 (2½ Cents) in Survey No.36/16 of
Vellalavayal Village, Avudaiyarkovil Taluk, Pudukkottai District in the
Village Revenue Accounts of Vellalavayal Village, Avudaiyarkovil
Taluk, Pudukkottai District by considering the petitioner’s representation
dated 24.08.2026, within the time stipulated by this Court.
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W.P.(MD)No. 31153 of 2026:-
Mariammal
..Petitioner(s)
Vs
1. The District Collector,
Pudukottai District,
Pudukkottai.
2. The Revenue Divisional Officer,
Aranthangi Division,
Pudukkottai District.
3. The Tahsildar,
Avudaiyarkovil Taluk,
Pudukkottai District.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents to carryout the House Site Assignment Patta issued by the
3rd respondent/Tahsildar, Avudaiyarkovil in his A3/Na.Ka.5168/07 dated
25.06.2007 for an extent of 0.01.0 (2 ½ cents) in Survey No.36/14 of
Vellalavayal Village, Avudaiyarkovil Taluk, Pudukkottai District in the
Village Revenue Accounts of Vellalavayal Village, Avudaiyarkovil
Taluk, Pudukkottai District by considering the petitioner’s representation
dated 24.08.2026, within the time stipulated by this Court.
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W.P.(MD)No.31154 of 2026:-
Rethinam
..Petitioner(s)
Vs
1. The District Collector,
Pudukottai District,
Pudukkottai.
2. The Revenue Divisional Officer,
Aranthangi Division,
Pudukkottai District.
3. The Tahsildar,
Avudaiyarkovil Taluk,
Pudukkottai District.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents to carryout the House Site Assignment Patta issued by the
3rd respondent/Tahsildar, Avudaiyarkovil in his A3/Na.Ka.5168/07 dated
25.06.2007 for an extent of 0.01.0 (2½ Cents) in Survey No.36/12 of
Vellalavayal Village, Avudaiyarkovil Taluk, Pudukkottai District in the
Village Revenue Accounts of Vellalavayal Village, Avudaiyarkovil
Taluk, Pudukkottai District by considering the petitioner’s representation
dated 24.08.2026, within the time stipulated by this Court.
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W.P.(MD)No. 31155 of 2026:-
Pitchaimuthu
..Petitioner(s)
Vs
1. The District Collector,
Pudukottai District,
Pudukkottai.
2. The Revenue Divisional Officer,
Aranthangi Division, Pudukkottai District.
3. The Tahsildar,
Avudaiyarkovil Taluk,
Pudukkottai District.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
rd
respondents to carryout the House Site Assignment Patta issued by the 3
respondent/Tahsildar, Avudaiyarkovil in his A3/Na.Ka.5168/07 dated
25.06.2007 for an extent of 0.01.0 (2½ cents) in Survey No.36/18 of
Vellalavayal Village, Avudaiyarkovil Taluk, Pudukkottai District in the
Village Revenue Accounts of Vellalavayal Village, Avudaiyarkovil
Taluk, Pudukkottai District by considering the petitioner’s representation
dated 24.08.2026, within the time stipulated by this Court.
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W.P.(MD)No. 31156 of 2026:-
Murugan
..Petitioner(s)
Vs
1. The District Collector,
Pudukottai District,
Pudukkottai.
2. The Revenue Divisional Officer,
Aranthangi Division,
Pudukkottai District.
3. The Tahsildar,
Avudaiyarkovil Taluk,
Pudukkottai District.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
rd
respondents to carryout the House Site Assignment Patta issued by the 3
respondent/Tahsildar, Avudaiyarkovil in his A3/Na.Ka.5168/07 dated
25.06.2007 for an extent of 0.01.0 (2½ cents) in Survey No.36/10 of
Vellalavayal Village, Avudaiyarkovil Taluk, Pudukkottai District in the
Village Revenue Accounts of Vellalavayal Village, Avudaiyarkovil
Taluk, Pudukkottai District by considering the petitioner’s representation
dated 24.08.2026, within the time stipulated by this Court.
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W.P.(MD)No. 31157 of 2026:-
Munusamy
..Petitioner(s)
Vs
1. The District Collector,
Pudukottai District,
Pudukkottai.
2. The Revenue Divisional Officer,
Aranthangi Division,
Pudukkottai District.
3. The Tahsildar,
Avudaiyarkovil Taluk,
Pudukkottai District.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents to carry out the House Site Assignment Patta issued by the
rd
3 respondent/Tahsildar, Avudaiyarkovil in his A3/Na.Ka.5168/07 dated
25.06.2007 for an extent of 0.01.0 (2½ cents) in Survey No.36/17 of
Vellalavayal Village, Avudaiyarkovil Taluk, Pudukkottai District in the
Village Revenue Accounts of Vellalavayal Village, Avudaiyarkovil
Taluk, Pudukkottai District by considering the petitioner’s representation
dated 24.08.2026, within the time stipulated by this Court.
For Petitioner :Mr.Rms. Sethuraman
for M/s.KBS Law Office
For Respondents :Ms.M.R.Priyanka Jothi
Government Advocate
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WP(MD) Nos. 31148 to 31157 of 2026
COMMON ORDER
The petitioners, on the strength of an assignment, that is benefited
in their favour. have approached this Court for carrying out necessary
corrections in the village records in relation to the subject properties.
2. Heard the learned Counsel on either side. By consent of both
parties, the Writ Petition is taken up for final disposal at the admission
stage.
3. The learned Government Advocate appearing for the
respondents relying upon a judgment of a Hon’ble Division Bench of this
Court made in W.P.(MD)No.23748 of 2026, dated 20.08.2026
(R.Pakkiyaraj -vs.-0 The District Collector, Pudukottai and others) and
submitted that in compliance with the directions issued, encroachment
notices have been issued. Hence, they approached this Court with the
aforesaid relief.
4. However, from the perusal of the records, it is to be noted that
even though a positive direction had been issued by the Hon’ble Division
Bench of this Court to remove the encroachment, an assignee of the land
through a valid assignment which as of this date stands intact, cannot be
termed to be an encroacher and in that regard, this Court finds no
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impediment in directing the respondents to consider the representations of
the petitioners, all dated 24.08.2026 in carrying out necessary corrections
in the revenue records.
5. In fine, the Writ Petitions stand disposed of with a direction to
the third respondent to consider the representations of the petitioners, all
dated 24.08.2026 and if they have a valid assignment deeds, necessary
corrections, as sought for by them, can also be carried out in the revenue
records. There shall be no order as to costs.
03-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
cmr
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To
1. The District Collector,
Pudukottai District,
Pudukkottai.
2. The Revenue Divisional Officer,
Aranthangi Division,
Pudukkottai District.
3. The Tahsildar,
Avudaiyarkovil Taluk,
Pudukkottai District.
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WP(MD) Nos. 31148 to 31157 of 2026
K.KUMARESH BABU, J.
cmr
WP(MD) Nos. 31148 to 31157 of 2026
03-11-2026
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