G.Ilango vs The District Collector
2021 Latest Caselaw 25180 Mad

                                                                                  W.P(MD)No.19665 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED :21.12.2021

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN

                                               W.P(MD).No. 19665 of 2021

                G.Ilango                                            ... Petitioner

                                                           Vs.

                1.The District Collector,
                  Theni District,
                  Theni.

                2.The Tahsildar,
                  Aundipatti Taluk,
                  Theni District.                                   ...Respondents

                Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                praying this Court to issue a Writ of Mandamus, directing the first respondent
                to consider the representation, dated 29.09.2021.

                                   For Petitioner         : Mr.M.Rahuman Khan
                                                            For Mr.S.Madhavan

                                   For Respondents        : Mr.J.John Rajadurai
                                                            Government Advocate




                1/4
https://www.mhc.tn.gov.in/judis
                                                                                 W.P(MD)No.19665 of 2021


                                                      ORDER

The Writ Petition is not maintainable. Seeking the very same relief,

W.P(MD)No.17139 of 2013, had been earlier filed by the petitioner, G.Ilango

against the very same respondent, the District Collector, Theni District, Theni.

The only difference is that the aforementioned W.P(MD)No.17139 of 2013 was

a Mandamus, seeking examination of representation, dated 27.12.2010.

2.In the earlier Writ Petition, a request was placed on the respondent to

consider the same in the light of the judgment and decree passed in A.S.No.82

of 2008 and proceedings of the Forest Settlement Officer, Usilampatti, dated

11.02.1985. A direction was given by a learned Single Judge of this Court on

25.08.2015, that the enquiry should be conducted and the representation should

be examined within a period of three months from the date of receipt of a copy

of that particular order. A second Writ Petition on the same relief once again

giving a representation on 29.09.2021, would not give rise to a cause for the

petitioner to file a further Writ Petition.

3.The petitioner should work out his remedies around the first Writ

Petition, which had already been filed and an order had been passed. Giving

https://www.mhc.tn.gov.in/judis W.P(MD)No.19665 of 2021

that liberty to the petitioner herein, the present Writ Petition stands dismissed.

No costs.

                                                                                  21.12.2021

                Index             : Yes / No
                Internet          : Yes/ No
                lr

                To
                1.The District Collector,
                  Theni District,
                  Theni.

                2.The Tahsildar,
                  Aundipatti Taluk,
                  Theni District.

https://www.mhc.tn.gov.in/judis W.P(MD)No.19665 of 2021

C.V.KARTHIKEYAN, J.

lr

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.

W.P(MD).No.19665 of 2021

21.12.2021

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