A.Jeyapaul vs R.Rajaselvaraj
2021 Latest Caselaw 11513 Mad

                                                                           W.A.(MD)No.1127 of 2021


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 09.06.2021

                                                    CORAM:

                               THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                     AND
                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI


                                            W.A.(MD)No.1127 of 2021
                                         and C.M.P.(MD).No.4932 of 2021


                A.Jeyapaul                                    ... Appellant /Respondent No.4

                                                      Vs.

                1.R.Rajaselvaraj                       .. Respondent No.1/Writ petitioner

                2.The District Revenue Officer,
                  O/o. District Collector Campus,
                  Madurai District, Madurai.

                3.The Tahsildar,
                  Madurai North Taluk,
                  Madurai District, Madurai.

                4.Kothai @ Jayammal

                5.A.S.Karmegam                                  .. Respondent Nos. 2 to 5 /
                                                                Respondent Nos.1 to 4 & 5

                PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent, praying to

                set aside the order dated 26.04.2018 made in W.P.(MD)No.9616 of 2018.


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                                                                                       W.A.(MD)No.1127 of 2021


                                   For Appellant        : Mr.T.Lajapathi Roy
                                   For Respondents      : Mr.S.Sankar for R1
                                                          Mr.R.Baskaran for R2 & R3
                                                        Government Counsel
                                                          Mr.J.Lawrance for R5
                                                          No Appearance for R4
                                                          JUDGMENT

*************** [Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]

We have heard Mr.T.Lajapathi Roy, learned counsel appearing for the

appellant, Mr.S.Sankar, learned counsel appearing for the 1st respondent,

Mr.R.Baskaran, learned Government Counsel appearing for the respondents 2 &

3 and Mr.J.Lawrance, learned counsel appearing for the 5th respondent.

2.This appeal is directed against the order and direction issued in W.P.

(MD).No.9878 of 2016, dated 30.09.2016.

3.The said writ petition was disposed of by remanding the matter to

the District Revenue Officer for fresh consideration. We are informed by the

learned counsel for the appellant that the District Revenue Officer, on remand,

has passed orders in favour of the appellant and the revenue records have been

mutated. So far as the first respondent is concerned, there is no information as

to whether he has challenged the said order passed in favour of the appellant. In https://www.mhc.tn.gov.in/judis/

W.A.(MD)No.1127 of 2021

any event, since the order and direction issued in the writ petition have been

implemented, the same need not be interfered with.

4.Accordingly, this writ appeal stands disposed of, leaving it open to

the first respondent to work out his remedies in the manner known to law, if he

is advised so and if there is a need to do so as on date.

                                                                    [T.S.S., J.]   &    [S.A.I., J.]
                                                                            09.06.2021
                Index      : Yes / No
                Internet : Yes / No

                TM/PKN

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

1.The District Revenue Officer, O/o. District Collector Campus, Madurai District, Madurai.

2.The Tahsildar, Madurai North Taluk, Madurai District, Madurai.

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

W.A.(MD)No.1127 of 2021

T.S.SIVAGNANAM, J.

AND S.ANANTHI, J.

TM/PKN

JUDGMENT MADE IN W.A.(MD)No.1127 of 2021

09.06.2021

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