Thilagaraj vs The Revenue Divisional Officer
2021 Latest Caselaw 736 Mad

                                                          1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 08.01.2021


                                                     CORAM:
                      THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                             AND
                           THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                             W.A(MD)No.98 of 2017
                                                     and
                                            C.M.P(MD)No.955 of 2017

                   Thilagaraj                             ... Appellant/Petitioner

                                                    Vs.

                   1.The Revenue Divisional Officer,
                     Revenue Divisional Office,
                     Aruppukottai,
                     Virudhunagar District.

                   2.Jeya                                 ... Respondents/Respondents


                   Prayer: Writ Appeal filed under Clause 15 of the Letters Patent against
                   the order, dated 09.12.2016 made in W.P(MD)No.23848 of 2016 on the
                   file of this Court.



                                For Appellant      : Mr.G.Mariappan

                                For R – 1          : Mr.P.Mahendran,
                                                      Additional Government Pleader.

                                For R – 2          : No appearance




http://www.judis.nic.in
                                                         2



                                                      JUDGMENT

(Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.)

This Writ Appeal is directed as against the order, dated

09.12.2016 passed in W.P(MD)No.23848 of 2016.

2.Originally, the said Writ Petition was filed against the notice

issued to the appellant / writ petitioner to appear for an enquiry in

respect of patta proceedings before the first respondent. The enquiry

was scheduled on 24.11.2016.

3.The learned Single Judge, by order dated 09.12.2016,

dismissed the Writ Petition as not maintainable as against the issuance

of notice and also considering the fact that the appellant / writ

petitioner himself had participated in the enquiry and given his

objections. Aggrieved by the abovesaid order, the appellant / writ

petitioner has preferred the present Writ Appeal.

4.When the matter is taken up for hearing, Mr.P.Mahendran,

learned Additional Government Pleader appearing for the first

respondent submitted that the first respondent / Revenue Divisional

Officer http://www.judis.nic.in had passed an order, after enquiry, on 18.10.2019 and

therefore, nothing survives for adjudication in the present Writ Appeal

and the same has become infructuous.

5.Recording the statement made by the learned Additional

Government Pleader, the Writ Appeal is dismissed as infructuous. No

costs. Consequently, connected Miscellaneous Petition is closed.

[P.S.N.,J] [S.K.,J.] 08.01.2021 Index :Yes/No Internet :Yes/No ps

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.

To

The Revenue Divisional Officer, Revenue Divisional Office, Aruppukottai, Virudhunagar District.

http://www.judis.nic.in

PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

W.A(MD)No.98 of 2017

08.01.2021

http://www.judis.nic.in