Madras High Court
R.Venkateswaran vs The Director on 16 April, 2021
W.P.(MD).No.15239 of 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 16.04.2021
CORAM :
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.(MD).No.15239 of 2014
R.Venkateswaran ...Petitioner
Vs.
1. The Director,
Directorate of Tonw Panchayat,
Cheupak, Chennai.
2. The District Collector,
Dindigul District.
3. The Assistant Director,
Office of Assistant Director (Regional Town Panchayats),
Velunachiar Valagam, Dindigul.
4. The Executive Officer,
Natham Town Panchayat, Natham,
Dindigul District.
5. Renganathan
6. Seetharamachandran ... Respondents
(Respondent Nos.5 and 6 are impleaded by this Court vide order dated
16.04.2021 made in M.P.(MD).No.1 of 2014)
1/5
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W.P.(MD).No.15239 of 2014
Prayer: This Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the fourth respondent herein to conduct
enquiry and to take appropriate action as per the representation given by the
petitioner dated 28.07.2014 and take necessary action within the time
stipulated by this Court.
For Petitioner : Mr.B.Jameel Arasu
For R-1 to R-4 : Mr.M.Rajarajan
Additional Government Pleader
ORDER
This Writ Petition has been filed for the issue of a Writ of
Mandamus directing the fourth respondent to take action on the
representation made by the petitioner on 28.07.2014, wherein, the petitioner
is seeking for removal of the names of the impleaded fifth and sixth
respondents from the tax records and to incorporate the name of the
petitioner.
2. When the matter came up for admission on 15.09.2014, the
petitioner was directed to file an appropriate petition to implead the necessary
parties. Accordingly, the impleading petition was filed and the same was
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W.P.(MD).No.15239 of 2014
ordered by this Court and the necessary parties were added as fifth and sixth
respondents in this Writ Petition.
3. Heard Mr.B.Jameel Arasu, learned counsel appearing on
behalf of the petitioner and Mr.M.Rajarajan, learned Additional Government
Pleader appearing on behalf of the respondents 1 to 4.
4. The fourth respondent has filed a counter affidavit and has
taken a stand that the petitioner has already field a suit in O.S.No.10 of 2015,
against the impleaded fifth and sixth respondents, claiming for his right in the
property and the same is pending. Therefore, the fourth respondent has to
await for the final judgment in the suit before taking any decision on the
representation made by the petitioner.
5. Taking into consideration the facts and circumstances of the
case and the specific stand taken by the fourth respondent, liberty is granted
to the petitioner to work out his remedy in the pending suit in O.S.No.10 of
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W.P.(MD).No.15239 of 2014
2015. Depending upon the result in the suit, the petitioner can thereafter
work out his remedy before the official respondents.
6. The Writ Petition stands disposed of accordingly. No costs.
16.04.2021
Internet : Yes/No
Index : Yes/No
tsg
To
1. The Director,
Directorate of Tonw Panchayat,
Cheupak, Chennai.
2. The District Collector,
Dindigul District.
3. The Assistant Director,
Office of Assistant Director (Regional Town Panchayats),
Velunachiar Valagam, Dindigul.
4. The Executive Officer,
Natham Town Panchayat, Natham,
Dindigul District.
https://www.mhc.tn.gov.in/judis/
W.P.(MD).No.15239 of 2014
N.ANAND VENKATESH, J.
tsg
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.
Order made in
W.P.(MD).No.15239 of 2014
Dated:
16.04.2021
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