Madras High Court
Riswana Parveen Begum vs The District Collector on 25 June, 2021
W.A.(MD)No.1222 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.06.2021
CORAM :
THE HON'BLE MR.SANJIB BANERJEE, THE CHIEF JUSTICE
AND
The HON'BLE MR.JUSTICE T.S.SIVAGNANAM
W.A.(MD) No.1222 of 2021
Riswana Parveen Begum .. Appellant/Writ Petitioner
Vs
1.The District Collector,
Ramanathapuram District,
Ramanathapuram.
2.The Tahsildar,
Ramanathapuram Taluk,
Ramanathapuram District.
3.The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram. ... Respondents/Respondents
PRAYER: Appeal under Clause 15 of the Letters Patent, against the order
dated 19.04.2021, passed in W.P.(MD) No.8091 of 2021.
For Appellant : Mr.R.Gowrishankar
For Respondents : Mr.A.K.Manickam,
Standing Counsel.
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Page 1 of 4
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1222 of 2021
JUDGMENT
[Judgment of the Court was delivered by
The Hon'ble Chief Justice]
The appeal arises out of an order dated April 19, 2021 by which the
appellant's writ petition filed for an inquiry to be conducted against
perceived erring officials at some taluk office has been dismissed. The
appellant complained of erroneous legal heir certificates being issued by the
concerned officials in the year 2010 and various false certificates issued in
the year 2012. The appellant contends that based on such false documents,
further documents were executed in the year 2012.
2. The writ petition was dismissed since the matters complained of
pertained to the years 2010 and 2012 and the petition had been carried in the
year 2021. It is also evident that there are disputes between persons seeking
to claim benefits under the perceived false documents and the appellant.
Ordinarily, in such an event, it is the suit court which has to be approached
for an appropriate declaration and cancellation with consequential reliefs.
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https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1222 of 2021
3. There does not appear to be any flaw in the reasons furnished by
the Single Bench in support of the order of dismissal.
4. The order impugned dated April 19, 2021 does not call for any
interference. At any rate, such order has left it open to the appellant to work
out her remedies before the appropriate civil court.
5. W.A.(MD)No.1222 of 2021 is dismissed. There will no order as to
costs.
(S.B., CJ.) (T.S.S., J.)
25.06.2021
Index : Yes/No
Internet : Yes/No
rm/ogy
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.
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https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1222 of 2021
THE HON'BLE CHIEF JUSTICE
and
T.S.SIVAGNANAM, J.
rm/ogy
To
1.The District Collector,
Ramanathapuram District,
Ramanathapuram.
2.The Tahsildar,
Ramanathapuram Taluk,
Ramanathapuram District.
3.The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram.
W.A.(MD) No.1222 of 2021
25.06.2021
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https://www.mhc.tn.gov.in/judis/
