M.Vaithiyanathan vs The District Revenue Officer
2021 Latest Caselaw 10664 Mad

                                                                              W.P.(MD)No.8553 of 2021
                                                         M.Vaithiyanathan v. The District Revenue Officer

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH Court
                                                    DATED: 26.04.2021
                                                        CORAM:
                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                               W.P.(MD)No.8553 of 2021
                                             (Through Video Conferencing)

                     M.Vaithiyanathan                                             ... Petitioner

                                                           Vs.

                     The District Revenue Officer,
                     O/o District Revenue Officer,
                     Madurai District                                             ... Respondent


                     PRAYER : Writ Petition is filed under Article 226 of the Constitution of
                     India for issuance of a Writ of Mandamus to direct the respondent to deliver
                     the judgment pending before the respondent through his proceedings in
                     Rev.Pet.No.61790/2013 taking into file on 13.11.2013 within a stipulated
                     period fixed by this Court.


                                   For Petitioner     :Ms.A.Rajini
                                   For Respondent :Mr.K.P.Narayanakumar
                                                   Special Government Pleader




                     1/5



https://www.mhc.tn.gov.in/judis/
                                                                                W.P.(MD)No.8553 of 2021
                                                           M.Vaithiyanathan v. The District Revenue Officer


                                                           ORDER

This writ petition has been filed for the issue of a writ of mandamus

directing the respondent to pass orders on the revision petition filed by the

petitioner on 13.11.2013 within the time limit fixed by this Court.

2. The case of the petitioner is that the patta stood in the name of the

father of the petitioner with respect to the subject property. Thereafter a sub

division was made and the patta was issued in the name of Chokkalingam

and others. The petitioner, aggrieved by the same, filed an appeal before the

Revenue Divisional Officer and the Revenue Divisional Officer by

proceedings dated 18.09.2013 dismissed the appeal. Aggrieved by the same,

a revision petition was filed before the respondents on 13.11.2013.

3. It is stated that the respondent had issued notice to all the parties

concerned and had conducted an enquiry and according to the petitioner, the

enquiry was completed in the year 2017 itself. The grievance of the

https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.8553 of 2021 M.Vaithiyanathan v. The District Revenue Officer

petitioner is that the respondents have not passed any orders till date and

therefore, left with no other option, the present writ petition has been filed

before this Court seeking for appropriate direction.

4. Heard the learned counsel for the petitioner and the learned Special

Government Pleader appearing for the respondents.

5. Taking into consideration the facts and circumstances of the case

and the limited relief sought for in this writ petition, there shall be a

direction to the respondents to pass orders in the revision petition filed by

the petitioner on 13.11.2013, after affording an opportunity to all the parties

within eight weeks from the date of receipt of a copy of this order.

6. The petitioner is directed to make a fresh representation to the first

respondent along with all the relevant documents and also a copy of this

order.

https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.8553 of 2021 M.Vaithiyanathan v. The District Revenue Officer

7. This writ petition is disposed of with the above direction. No costs.

                                                                                              26.04.2021
                     Internet        : Yes

                     RR

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. To The District Revenue Officer, O/o District Revenue Officer, Madurai District

https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.8553 of 2021 M.Vaithiyanathan v. The District Revenue Officer

N.ANAND VENKATESH, J.

RR

W.P.(MD)No.8553 of 2021

26.04.2021

https://www.mhc.tn.gov.in/judis/