P. Rajesh vs The District Collector
2021 Latest Caselaw 13370 Mad

                                                                              W.A.No.1314 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 06.07.2021

                                                           CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and
                                       THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                  W.A.No.1314 of 2019

                     P. Rajesh                                                        .. Appellant

                                                            Vs

                     1.The District Collector,
                       Villupuram District,
                       Collectorate, Villupuram.

                     2.The Revenue Divisional Officer,
                       R.D.O. Office, Villupuram.

                     3.The Deputy Director,
                       Geology & Mining, Villupuram.                             .. Respondents

                          Appeal filed under Clause 15 of Letters Patent against the order
                     dated 21.01.2019 made in W.P.No.1289 of 2019.

                               For Appellant           :     Mr.K.Raja
                                                             for Mr.M.Kaviveerappan

                               For Respondents         :     Mr.D.Ravichander,
                                                             Government Counsel

                                                      JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This appeal has been filed against the order of the learned single

Judge, who dismissed the writ petition, inter alia holding that the

https://www.mhc.tn.gov.in/judis/ W.A.No.1314 of 2019

impugned order passed against the appellant's father and the appellate

authority's order were not challenged and it is too late in a day for the

appellant to do so even by way of abundant caution.

2.Though the learned counsel appearing for the appellant made

submissions on merit, we do not find any reason to interfere with the

order of the learned single Judge. The father of the appellant died in

the year 2018. The order of the appellate authority was passed in the

year 2016. The original authority passed an order in the year 2014.

3.In such view of the matter, we do not find any reason to

interfere with the order passed by the learned single Judge. However,

if the recovery proceeding is initiated, the appellant can challenge it in

the manner known to law. Accordingly, the writ appeal stands

dismissed. No costs.

                                                               (M.M.S., J.)    (R.N.M., J.)
                                                                       06.07.2021
                     Index:Yes/No
                     mmi/ssm

https://www.mhc.tn.gov.in/judis/ W.A.No.1314 of 2019

To

1.The District Collector, Villupuram District, Collectorate, Villupuram.

2.The Revenue Divisional Officer, R.D.O. Office, Villupuram.

3.The Deputy Director, Geology & Mining, Villupuram.

https://www.mhc.tn.gov.in/judis/ W.A.No.1314 of 2019

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

W.A.No.1314 of 2019

06.07.2021

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