Madras High Court
C.Shanmugam vs The Secretary on 1 October, 2021
WP.No.22439 of 2013 and
MP.No.1 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.10.2021
CORAM
THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN
WP.No.22439 of 2013 and
MP.No.1 of 2013
C.Shanmugam ... Petitioner
Vs
1.The Secretary,
Revenue Department,
Fort St.George,
Chennai 600 009
2.The Special Commissioner
& Commissioner for Land Administration,
Chepauk, Chennai-5
3.The Collector,
Vellore District
4.The Superintendent of Police,
Vellore District
5.The District Revenue Officer,
Vellore
6.The Revenue Divisional Officer,
Vellore
7.The Tasildar,
Katpadi, Vellore
8.The Village Administrative Officer,
2, Ammanakuppam Village,
Katpadi Taluk
9.C.Babu ... Respondents
1/4
https://www.mhc.tn.gov.in/judis/
WP.No.22439 of 2013 and
MP.No.1 of 2013
Prayer :- Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a writ of certiorarified mandamus calling for the records
relating to the fifth respondent herein viz., the District Revenue Officer,
Vellore in NA.KA.P4.VA.PA.No.24/92 dated 18.02.2009 and quash the
same, in view of the Supreme Court Judgment in AIR 1985 SC P 389, 1995
(6) SCC P 309 & 1996 (10) SCC P 533 that the depressed class (SC/ST)
Land cannot be reclassified and such transaction shall be void, further to
direct the Collector, Vellore District viz., the third respondent herein to
assign the DC land situated at survey no.207 Ammamakuppam Village,
Katpadi District, Vellore to the petitioner herein.
For Petitioner : No appearance
For Respondents
For R1 to 8: Mr.M.R.Gokul Krishnan,
Government Advocate
For R9 : Mr.P.Mani
ORDER
This Writ Petition is filed to issue a writ of certiorarified
mandamus calling for the records relating to the fifth respondent herein viz.,
the District Revenue Officer, Vellore in NA.KA.P4.VA.PA.No.24/92 dated
18.02.2009 and quash the same, in view of the Supreme Court Judgment in
AIR 1985 SC P 389, 1995 (6) SCC P 309 & 1996 (10) SCC P 533 that the
depressed class (SC/ST) Land cannot be reclassified and such transaction
https://www.mhc.tn.gov.in/judis/
WP.No.22439 of 2013 and
MP.No.1 of 2013
shall be void, further to direct the Collector, Vellore District viz., the third
respondent herein to assign the DC land situated at survey no.207
Ammamakuppam Village, Katpadi District, Vellore to the petitioner herein.
2. When the matter was listed on 24.09.2021, there was no
representation on behalf of the petitioner. Therefore, the matter was ordered
to be listed on 01.10.2021 under the caption “for dismissal”. Even today i.e.
01.10.2021, no one appeared on behalf of the petitioner.
3. Therefore, the writ petition is dismissed for non prosecution.
Consequently, connected miscellaneous petition is closed. No order as to
costs.
01.10.2021
lok
Index:Yes/No
Internet:Yes/No
Speaking/Non speaking
https://www.mhc.tn.gov.in/judis/
WP.No.22439 of 2013 and
MP.No.1 of 2013
G.K.ILANTHIRAIYAN,J.
lok
To
1.The Secretary,
Revenue Department,
Fort St.George,
Chennai 600 009
2.The Special Commissioner
& Commissioner for Land Administration,
Chepauk, Chennai-5
3.The Collector,
Vellore District
4.The Superintendent of Police,
Vellore District
5.The District Revenue Officer,
Vellore
6.The Revenue Divisional Officer,
Vellore
7.The Tasildar,
Katpadi, Vellore
8.The Village Administrative Officer,
2, Ammanakuppam Village,
Katpadi Taluk
WP.No.22439 of 2013
01.10.2021
https://www.mhc.tn.gov.in/judis/
