Madras High Court
R.Vaithiyanathan vs The District Collector on 25 October, 2021
W.P.No.29950 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 25.10.2021
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.No.29950 of 2013
and M.P.No.1 of 2013
R.Vaithiyanathan ... Petitioner
Vs
1.The District Collector,
Villupuram Taluk & District.
2.The Thasildhar,
Tirukoilur Taluk,
Villupuram District.
3.The Revenue Divisional Officer,
Tirukoilur Taluk,
Villupuram District.
4.The Revenue Inspector,
Mugaiyur Village,
Tirukoilur Taluk,
Villupuram District.
5.The Village Administrative Officer,
Alambadi Village,
Tirukoilur Taluk.
1/8
https://www.mhc.tn.gov.in/judis/
W.P.No.29950 of 2013
6.V.Srinivasan ... Respondents
Prayer : Writ Petition has been filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus to call for the records of the
second respondent in respect of his order passed in N.a.Aa3/9979/2011 dated
01.10.2013 and quash the same as illegal and thereby directing the second
respondent to pass fresh appropriate orders after hearing the petitioner as well
as the fifth respondent.
For Petitioner : Mr.S.Srinath
For Respondents : Mr.M.R.Gokul Krishnan,
1 to 5 Government Advocate
For Respondent 6 : Mr.N.Suresh
**********
ORDER
This writ petition has been filed to issue a Writ of Certiorarified
Mandamus to call for the records of the second respondent in respect of his
order passed in N.a.Aa3/9979/2011 dated 01.10.2013 and quash the same as
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W.P.No.29950 of 2013
illegal and thereby directing the second respondent to pass fresh appropriate
orders after hearing the petitioner as well as the fifth respondent.
2. The case of the petitioner is that the property comprised in
R.S.No.190/16 (old Natham S.No.57/15 part) admeasuring 178 sq.mts.
originally belonged to Ramasamy Iyer who is none other than the grandfather
of the petitioner. By the Will dated 27.09.1967, the petitioner's grandfather
bequeathed the said property in favour of the sixth respondent herein and
created life interest in favour of the petitioner's family.
3. By virtue of continuous and absolute possession and enjoyment
of the said property, the petitioner was granted patta No.521 in the year 1997.
Since the sixth respondent interfered with the possession and enjoyment of
the said property, the petitioner filed a suit for declaration of title and
permanent injunction in O.S.No.147 of 2001, which was dismissed by the
Judgment and Decree dated 14.08.2003 on the file of the Additional District
Munsif, Tirukoilur. Aggrieved by the same, the petitioner also preferred
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W.P.No.29950 of 2013
appeal suit in A.S.No.250 of 2003 and the same was also dismissed on
25.07.2005 on the file of II Additional Sub Court, Villupuram.
4. However, the petitioner did not prefer any second appeal before
this Court, though it is stated that the petitioner filed second appeal in
S.A.SR.No.42775 of 2006 dated 27.04.2006. In the meanwhile, the sixth
respondent filed writ petition for issuance of patta in W.P.No.18222 of 2011
before this Court and this Court by an order dated 20.10.2011 directed the
second respondent to pass appropriate orders within three months.
Accordingly, the second respondent conducted enquiry after issuing notice to
the parties concerned and pass the order impugned in this writ petition. A
perusal of the order impugned in this writ petition revealed that the petitioner
was duly issued with notice and the said notice was refused to be received by
the petitioner on 21.09.2013.
5. However, the learned counsel for the petitioner would submit
that without serving any notice as directed by this Court, the second
respondent conducted enquiry and passed the impugned order. In fact, the
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W.P.No.29950 of 2013
petitioner caused legal notice on 26.09.2013 to the second respondent, calling
upon not to pass any order without hearing him.
6. Whereas the learned counsel for the sixth respondent filed
counter and submitted that the second respondent duly conducted enquiry
after serving notice to the petitioner as well as the sixth respondent. In fact,
the petitioner refused to receive the notice. That apart, the petitioner filed a
suit for declaration and injunction in the very same property and he failed
before the Court below and did not prefer any second appeal, aggrieved by
the Judgment and Decree passed in the suit as well as the appeal suit.
7. That apart, the sixth respondent lodged complaint as against the
petitioner for his interference over the suit property by cutting the tree.
However, the SF 10 register shows that the sixth respondent is in possession
and enjoyment of the subject property. Therefore, this Court finds no
infirmity or illegality in the order passed by the second respondent and the
writ petition is devoid of merits and liable to be dismissed.
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W.P.No.29950 of 2013
8. However, if the petitioner succeeded in the second appeal as
against the Judgment and Decree passed in A.S.No.250 of 2003, the
petitioner is at liberty to approach the second respondent for issuance of patta
in the manner known to law.
9. Accordingly, this writ petition is dismissed. No order as to costs.
Consequently, the connected M.P.No.1 of 2013 is dismissed.
25.10.2021
Index:Yes/No
Speaking Order: Yes/No
rna
To
1.The District Collector,
Villupuram Taluk & District.
2.The Thasildhar,
Tirukoilur Taluk,
Villupuram District.
3.The Revenue Divisional Officer,
Tirukoilur Taluk,
Villupuram District.
https://www.mhc.tn.gov.in/judis/
W.P.No.29950 of 2013
4.The Revenue Inspector,
Mugaiyur Village,
Tirukoilur Taluk,
Villupuram District.
5.The Village Administrative Officer,
Alambadi Village,
Tirukoilur Taluk.
https://www.mhc.tn.gov.in/judis/
W.P.No.29950 of 2013
G.K.ILANTHIRAIYAN,J.
rna
W.P.No.29950 of 2013
and M.P.No.1 of 2013
25.10.2021
https://www.mhc.tn.gov.in/judis/
