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Parimaladevi vs Krishneveni
2021 Latest Caselaw 11274 Mad

Citation : 2021 Latest Caselaw 11274 Mad
Judgement Date : 30 April, 2021

Madras High Court
Parimaladevi vs Krishneveni on 30 April, 2021
                                                                          C.R.P.(PD).No.2279 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 30.04.2021

                                                       CORAM:

                               THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                             C.R.P.(PD).No.2279 of 2018
                                             and C.M.P.No.14241 of 2018


                     1.Parimaladevi
                     2.Santhi
                     3.Mallika                                                    ... Petitioners
                                                           Vs

                     1.Krishneveni
                     2.The State of Tamil Nadu
                       Rep by its District Collector,
                       District Collector, Collector Office,
                       Erode District, Erode.

                     3.The Revenue Tashildar,
                       Taluk Office,
                       Erode Taluk,
                       Erode District, Erode.

                     4.Kamalaveni
                     5.Usharani @ Selvi
                     6.Papitha
                     7.Manar Mannan
                     8.Angammal @ Anuraghavi                                    ... Respondents



                     Prayer: Civil Revision Petition filed under Article 227 of Constitution of

                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                    C.R.P.(PD).No.2279 of 2018

                     India, against the Fair and Final Order dated 02.07.2018 passed in

                     I.A.No.229 of 2018 in O.S.No.254 of 2013 on the file of the 1st Additional

                     District Munsif Court, Erode.



                                         For Petitioners    : Mr.A.Sundaravadhanan

                                         For Respondents : Mr.V.G.Suresh Kumar for R1
                                                           Mr.B.Sundara Pandian for R6 and F7
                                                           Mr.S.Jaganathan GA(CS) for R2 and R3
                                                           R4 and R5 No Appearance

                                                            **********

                                                             ORDER

This Civil Revision Petition is filed against the Fair and Final Order

dated 02.07.2018 passed in I.A.No.229 of 2018 in O.S.No.254 of 2013 on

the file of the 1st Additional District Munsif Court, Erode.

2. The learned counsel for the petitioner would submit that the main

suit itself was disposed by the Judgment and Decree dated 08.12.2020.

3. Therefore, nothing survives in this Civil Revision Petition for

https://www.mhc.tn.gov.in/judis/ C.R.P.(PD).No.2279 of 2018

further adjudication. Accordingly, this Civil Revision Petition is dismissed

as infructuous. Consequently, connected miscellaneous petition is closed.

No order as to costs.

30.04.2021 Internet:Yes Index:Yes/No Speaking/Non speaking order rna

To

1.The 1st Additional District Munsif Court, Erode.

2.The District Collector, Collector Office, Erode District, Erode.

3.The Revenue Tashildar, Taluk Office, Erode Taluk, Erode District, Erode.

https://www.mhc.tn.gov.in/judis/ C.R.P.(PD).No.2279 of 2018

G.K.ILANTHIRAIYAN. J,

rna

C.R.P.(PD).No.2279 of 2018 and C.M.P.No.14241 of 2018

30.04.2021

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

 
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