A.Padma vs The Tahsildar

Citation : 2022 Latest Caselaw 15073 Mad
Judgement Date : 8 September, 2022

Madras High Court
A.Padma vs The Tahsildar on 8 September, 2022
                                                                                         W.P.No.24148 of 2022

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 08.09.2022

                                                              CORAM

                                     THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                                      W.P.No.24148 of 2022
                                                   and W.M.P.No23118 of 2022

                     A.Padma                                                              ...Petitioner
                                                                Vs.

                     1.The Tahsildar,
                       Salem West,
                       Salem City,
                       Salem.

                     2.The Town Sub Inspector of Survey,
                       Sooramangalam, Zonal Corporation Office,
                       Old Sooramangalam, Suramangalam Post,
                       Salem-636005.                                                  ...Respondents
                                  Petition filed under Article 226 of the Constitution of India to issue a
                     Writ of Certiorarified Mandamus to call for the records with respect of the
                     impugned proceedings of the 1st respondent in na.Ka. 1129 / 2022 / G dated
                     29.07.2022 and quash the same consequently directing the respondents herein
                     to survey the property comprised in TS. No. 3/3 3/8 3/9 3/10 and 3/11 of
                     Narasothipatti Village Salem West Taluk Salem District in the light of the
                     Judgment of this Honble Court made in the order dated 05.10.2020 in WP
                     (MD) No. 13465 of 2020 and fix boundary stones within a reasonable time as
                     fixed by this Honble Court or pass.

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https://www.mhc.tn.gov.in/judis
                                                                                        W.P.No.24148 of 2022




                                        For Petitioner     : Mr.R.Nalliappan
                                        For Respondents : Mr.R.P.Murugan Raja
                                                          Government Advocate


                                                            ORDER

Today, when the matter is taken up for hearing, the learned counsel for the petitioner seeks indulgence of this Court to withdraw this petition. He has also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. No costs. However, liberty is granted to the petitioner to file appropriate Interlocutory Application before the Civil Court in O.S.No.584 of 2021. Consequently, connected miscellaneous petition is closed.



                                                                                              08.09.2022

                     Speaking Order           : Yes/ No
                     Index                    : Yes/ No

                     psa




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https://www.mhc.tn.gov.in/judis W.P.No.24148 of 2022 To

1.The Tahsildar, Salem West, Salem City, Salem.

2.The Town Sub Inspector of Survey, Sooramangalam, Zonal Corporation Office, Old Sooramangalam, Suramangalam Post, Salem-636005.

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https://www.mhc.tn.gov.in/judis W.P.No.24148 of 2022 M.DHANDAPANI,J.

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