R.Thiruvenkadam vs M.Karthiga
2021 Latest Caselaw 24290 Mad

                                                                                   CRP (PD) No. 2777 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 09.12.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                CRP (PD) No.2777 of 2021
                                                          and
                                                 CMP No.20187 of 2021

                     R.Thiruvenkadam                              ... Petitioner/Respondent

                                                             Vs

                     M.Karthiga                                   ... Respondent/Petitioner
                     PRAYER: Civil Revision Petition filed under Article 227 of the Constitution
                     of India to reject the petition by strike out pleadings in petition filed along
                     within G.W.O.P.No. 134 of 2020 on the file of the Hon'ble Principal District
                     Court, Vellore, as the petition is devoid of merits and a frivolous fictitious
                     one on the file of the Hon'ble Principal District Court, Vellore.
                                                                  ***

                                            For Petitioner        : Mr. M.Velmurugan




                                                       ORDER

The respondent in G.W.O.P.No. 134 of 2020 on the file of the

https://www.mhc.tn.gov.in/judis CRP (PD) No. 2777 of 2021

Principal District Court, Vellore, has come up with this Revision invoking

the supervisory jurisdiction under Article 227 of the Constitution of India

seeking to reject the petition in the said GWOP.

2. Though several grounds have been urged, I do not entertain

this Revision in view of the Judgment of the Hon'ble Supreme Court in 2019

9 SCC 538 ( Virudhunagar Hindu Nadargal Dharma Paribalana Sabai &

Ors. Vs. Tuticorin Educational Society & Ors), wherein the Hon'ble

Supreme Court has pointed out that exercise of power under Article 226 of

the Constitution of India should be avoided as a matter of discipline and

prudence when a remedy under the Civil Procedure is available.

3. In view of the same, this Civil Revision Petition is dismissed

with liberty to the petitioner to move the District Court seeking rejection. No

costs. Consequently, connected Miscellaneous Petition is closed.

                     Vsg                                                           09.12.2021

                     Index: Yes/No

Speaking order / Non speaking order

To:

https://www.mhc.tn.gov.in/judis CRP (PD) No. 2777 of 2021

1. District Court, Vellore.

2.The Section Officer, VR Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis CRP (PD) No. 2777 of 2021

R.SUBRAMANIAN, J.

Vsg

CRP (PD) No.2777 of 2021 and CMP No.20187 of 2021

09.12.2021

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