Citation : 2021 Latest Caselaw 4764 Mad
Judgement Date : 23 February, 2021
W.P(MD)No.697 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.02.2021
CORAM
THE HONOURABLE MR.JUSTICE V.PARTHIBAN
W.P(MD)No.697 of 2021
and
W.M.P(MD)No.583 of 2021
Rahman Beevi,
represented by her power agent,
M.K.Alam Khan .. Petitioner
Vs
1.The Special Commissioner &
Commissioner of Land Administration and Land Reforms,
Chepauk, Chennai – 5.
2.The Director,
Office of the Director of Land Settlement and Land Reforms,
Ezhilagam, Chepauk,
Chennai -5.
3.The District Collector,
Pudukkottai District,
Pudukkottai.
4.The District Revenue Officer,
Office of the District Revenue Officer,
Pudukkottai District,
Pudukkottai.
1/5
http://www.judis.nic.in
W.P(MD)No.697 of 2021
5.The Revenue Divisional Officer,
Office of the Revenue Divisional Office,
Pudukkottai District,
Pudukkottai.
6.The Tahsildar,
Office of the Tahsildar,
Thirumayam Taluk,
Pudukkottai District. .. Respondents
PRAYER:Writ Petition filed under Article 226 of the Constitution of
India, for issuance of a writ of mandamus, directing the respondent to
mutate the patta the name of the petitioner's Principal in respect of the
property situated in Survey No.28/2 to an extent of 3.52.5 Hectare,
Vengalore Village and 80/3 an extent of 0.99.5 Ars Meiyapuram Village,
Thirumayam Taluk, Pudukkottai District in conformity with the judgment
and decree dated 15.06.2020 made in O.S.No.52 of 2009, on the file of
the District Munsif cum Judicial Magistrate Court, Thirumayam within
the period that may be stipulated by this Court.
For Petitioner : Mr.C.Venkatesh Kumar,
for M/s.Ajmal Associates
For Respondents : Mr.M.Jeyakumar,
Additional Government Pleader
2/5
http://www.judis.nic.in
W.P(MD)No.697 of 2021
ORDER
When the matter is taken up for hearing today, the learned
counsel appearing for the petitioner seeks permission of this Court to
withdraw this Writ Petition.
2.Permission is granted. The Writ Petition is dismissed as
withdrawn, accordingly. No costs. Consequently, connected
miscellaneous petition is also dismissed.
Index : Yes/No 23.02.2021 Internet : Yes/No dsk
To
1.The Special Commissioner & Commissioner of Land Administration and Land Reforms, Chepauk, Chennai – 5.
2.The Director, Office of the Director of Land Settlement and Land Reforms, Ezhilagam, Chepauk, Chennai -5.
http://www.judis.nic.in W.P(MD)No.697 of 2021
3.The District Collector, Pudukkottai District, Pudukkottai.
4.The District Revenue Officer, Office of the District Revenue Officer, Pudukkottai District, Pudukkottai.
5.The Revenue Divisional Officer, Office of the Revenue Divisional Office, Pudukkottai District, Pudukkottai.
6.The Tahsildar, Office of the Tahsildar, Thirumayam Taluk, Pudukkottai District.
http://www.judis.nic.in W.P(MD)No.697 of 2021
V.PARTHIBAN, J.
dsk
W.P(MD)No.697 of 2021
23.02.2021
http://www.judis.nic.in
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