G.Meera Rani vs The District Collector
2021 Latest Caselaw 442 Mad

                                                                        W.A.No.1076 of 2020



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:      06.01.2021

                                                     CORAM :

                                   THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                          AND
                             THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                                W.A.No.1076 of 2020

                     G.Meera Rani                                        ...    Appellant

                                                    Vs.

                     1.The District Collector
                       Collectorate Office
                       Nagapattinam and District.

                     2.The Tahsildar
                       Seerkazhi Taluk Office
                       Nagapattinam District.

                     3.The Inspector of Police
                       Thiruvenkadu Police Station
                       Nagapattinam District.

                     4.T.Rajendran                                      ...    Respondents


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against
                     the order dated 5.3.2020 made in W.P.No.4750 of 2020.




                     __________
                     Page 1 of 5


https://www.mhc.tn.gov.in/judis/
                                                                          W.A.No.1076 of 2020



                                   For Appellant           : Mr.P.Vijendran

                                   For Respondents         : Mr.K.S.Suresh
                                   1 to 3                    Government Advocate


                                                     JUDGMENT

(Delivered by SENTHILKUMAR RAMAMOORTHY,J.)

We heard Mr.P.Vijendran, learned counsel for the appellant.

Mr.K.S.Suresh, learned Government Advocate, takes notice on

behalf of the official respondents.

2. The appellant challenges an order dated 5.3.2020, whereby

the writ petition filed by the appellant was disposed of on the

ground that there is a dispute between private parties over title to

particular lands and in respect of the crops grown and harvested on

such lands. On that basis, the learned Single Judge directed the

parties to work out the remedies before the appropriate Civil Court.

3. Learned counsel for the appellant contends that the writ

Court passed an interim order with regard to the crops that were

harvested by specifying that the amounts received should be

__________

https://www.mhc.tn.gov.in/judis/ W.A.No.1076 of 2020

informed to the District Court, Nagapattinam. Therefore, he

submits that the writ petition should not have been disposed of in

the manner stated supra.

4. Upon perusal of the impugned order of the writ Court, we

see no reason to interfere, inasmuch as the undisputed position is

that there is a title dispute as between the appellant and the fourth

respondent, including in respect of the crops grown on the disputed

lands. Accordingly, the appropriate forum for resolving this dispute

would be the competent Civil Court.

In the result, W.A.No.1076 of 2020 stands dismissed. No

costs. Consequently, C.M.P.No.13167 of 2020 is closed.

                                                              (S.B., CJ.)       (S.K.R., J.)
                                                                         06.01.2021

                     Index : No
                     sasi




                     __________

https://www.mhc.tn.gov.in/judis/ W.A.No.1076 of 2020

To

1.The District Collector Collectorate Office Nagapattinam and District.

2.The Tahsildar Seerkazhi Taluk Office Nagapattinam District.

3.The Inspector of Police Thiruvenkadu Police Station Nagapattinam District.

__________

https://www.mhc.tn.gov.in/judis/ W.A.No.1076 of 2020

THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.

(sasi)

W.A.No.1076 of 2020

06.01.2021

__________

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