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Chithradevi vs The District Revenue Officer
2022 Latest Caselaw 18201 Mad

Citation : 2022 Latest Caselaw 18201 Mad
Judgement Date : 15 December, 2022

Madras High Court
Chithradevi vs The District Revenue Officer on 15 December, 2022
                                                                                    W.A(MD)No.1487 of 2022


                                   BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 15.12.2022

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE D. KRISHNAKUMAR
                                                     and
                                   THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                  W.A(MD)No.1487 of 2022

                 Chithradevi                                      ... Appellant/Petitioner

                                                            vs.

                 1.The District Revenue Officer,
                   Pudukkottai District,
                   Pudukkottai.

                 2.The Assistant Commissioner,
                   HR & CE Department,
                   Pudukkottai District.

                 3.The Tahsildar,
                   Kandarvakottai Taluk,
                   Pudukkottai District.                          ... Respondents/Respondents


                 PRAYER : Writ Appeal filed under Clause 15 of Letters Patent to set aside
                 the order, dated 16.11.2022 passed in W.P(MD)No.18310 of 2022, on the
                 file of this Court.


                                  For Appellant            : Mr.K.Baalasundharam

                                  For Respondents          : Mr.M.Sarangan
                                                                 Additional Government Pleader



                 1/5

https://www.mhc.tn.gov.in/judis
                                                                                        W.A(MD)No.1487 of 2022



                                                            JUDGMENT

[Judgment of the Court was made by D. KRISHNAKUMAR, J.)

The appellant has filed the present Writ Appeal challenging the

order, dated 18.11.2022 passed by the learned Single Judge in

W.P(MD)No.18310 of 2022, wherein, the learned Single Judge directed the

first respondent to consider the representation/appeal of the appellant,

dated 05.10.2020, conduct enquiry based on the enquiry notice, dated

22.06.2022, conclude the same and pass appropriate orders on merits and

in accordance with law.

2.Assailing the said order, the appellant has preferred the present

Writ Appeal on the ground that though the appellant has preferred an

appeal before the first respondent to rectify the error in UDR Patta No.907,

pertaining to S.F.No.120 of Kovilore Village, Kandarvakkottai Taluk,

Pudukkottai District and to issue patta to the appellant based on the

registered sale deed, dated 10.12.2004, the Writ Court cannot pass an

order to conduct enquiry, based on the enquiry notice, dated 22.06.2022

and to pass appropriate orders.

https://www.mhc.tn.gov.in/judis W.A(MD)No.1487 of 2022

3.Heard the learned counsel appearing for the appellant and the

learned Additional Government Pleader appearing for the respondents.

4.On a perusal of the order passed by the Writ Court, it is seen

that the property in question was classified as “Tharisu” in SLR and the

same was registered in the name of Trustees of Arimlam Vairavan Chettiyar

Annathana Chathiram. Therefore, we do not find any error or irregularity in

the order passed by the learned Single Judge. Accordingly, the Writ Appeal

is devoid of merits and the same is dismissed. No costs.




                                                           [D.K.K.,J.] & [R.V.,J.]
                                                                   15.12.2022

                 Index    : Yes / No
                 Internet : Yes
                 ps






https://www.mhc.tn.gov.in/judis W.A(MD)No.1487 of 2022

To

1.The District Revenue Officer, Pudukkottai District, Pudukkottai.

2.The Assistant Commissioner, HR & CE Department, Pudukkottai District.

3.The Tahsildar, Kandarvakottai Taluk, Pudukkottai District.

https://www.mhc.tn.gov.in/judis W.A(MD)No.1487 of 2022

D. KRISHNAKUMAR,J.

and

R.VIJAYAKUMAR,J.

ps

ORDER MADE IN W.A(MD)No.1487 of 2022

15.12.2022

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

 
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