Madras High Court
K.V.Selvarajan vs The Registrar General on 22 February, 2022
W.P.No.23240 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.2.2022
CORAM :
THE HON'BLE MR.MUNISHWAR NATH BHANDARI,
CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No.23240 of 2021
& WMP.No.24536 of 2021
1.K.V.Selvarajan
2.K.V.Panneer Selvam
3.K.V.Krishnamoorthy .. Petitioners
vs
1.The Registrar General, High
Court, Madras, High Court
Building, Chennai-104.
2.The District Munsif Court,
Sholingur, Vellore District.
3.The Revenue Divisional Officer,
Vellore, Vellore District.
4.The Tahsildar, Sathuvachary,
Vellore, Vellore District.
5.The Tahsildar, Arni,
Vellore District.
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W.P.No.23240 of 2021
6.Narasimma Naicker .. Respondents
Prayer: Petition filed under Article 226 of The Constitution of India
praying for the issuance of a Writ of Mandamus directing the
respondents to consider the representation dated 17.7.2021 and pass
orders within a time frame to be stipulated by this Court.
For Petitioners : Ms.G.Sumithra
For Respondents : Mr.M.Santhanaraman
for R1 & R2
Mrs.R.Anitha
Special Government Pleader
for R3 to R5
ORDER
(Order of the Court was made by
the Hon'ble Chief Justice)
We have heard the learned counsel appearing for the
respective parties.
2. The writ petition is basically to seek compliance of the
judgment of this Court and a prayer is made to consider the
representation of the petitioners dated 17.7.2021.
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https://www.mhc.tn.gov.in/judis
W.P.No.23240 of 2021
3. It is a case where the District Munsif Court, Sholingur
passed a decree in O.S.No.360 of 195 dated 22.9.2003. But,
subsequently, in S.A.No.1419 of 2004, by judgment dated
03.7.2013, a direction was given by this Court to the Tahsildar
concerned to take up the matter either by resorting to the petition
sent by the sixth respondent herein on 18.7.1989 for registering the
name as cultivating tenant or by treating his written statement filed
in the said suit as an application, proceed and dispose of the matter
within six months therefrom.
4. On the allegation that the compliance of the above
judgment of this Court in the said second appeal has not been
made, a representation was sent, which led to the filing of this writ
petition.
5. The learned Special Government Pleader has produced the
original records to show that the Tahsildar concerned took up the
matter and decided the same on 31.7.2017 in the presence of the
petitioners.
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W.P.No.23240 of 2021
6. In view of the above, we do not find any reason to issue a
direction of the nature prayed for.
7. Accordingly, the writ petition is ordered to be closed.
Consequently, the connected WMP is also closed. There will be no
order as to costs.
(M.N.B., CJ.) (D.B.C.J.)
22.2.2022
Index : Yes/No
To:
1.The Registrar General, High
Court, Madras, High Court
Building, Chennai-104.
2.The District Munsif Court,
Sholingur, Vellore District.
3.The Revenue Divisional Officer,
Vellore, Vellore District.
4.The Tahsildar, Sathuvachary,
Vellore, Vellore District.
5.The Tahsildar, Arni,
Vellore District.
RS
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https://www.mhc.tn.gov.in/judis
W.P.No.23240 of 2021
M.N.BHANDARI, CJ
AND
D.BHARATHA CHAKRAVARTHY,J
RS
W.P.No.23240 of 2021&
WMP.No.24536 of 2021
22.2.2022
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https://www.mhc.tn.gov.in/judis
