B.Tarrmalingam vs The Revenue Divisional Officer
2022 Latest Caselaw 10825 Mad

                                                                               W.P(MD)No.12763 of 2022


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 22.06.2022

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              W.P(MD)No.12763 of 2022


                B.Tarrmalingam                                             ... Petitioner

                                                           Vs.

                1.The Revenue Divisional Officer,
                  Melur Taluk, Madurai.

                2.The Tahsildar,
                  Melur Taluk,
                  Madurai.                                                 ... Respondents


                Prayer : Writ Petition filed under Article 226 of the Constitution of India,

                praying this Court to issue a Writ of Mandamus, to direct the 1st respondent

                herein to dispose of the appeal filed by the petitioner dated 06.08.2020 within a

                reasonable time as may be fixed by this Court taking into consideration the

                judgment and decree dated 06.02.2019 in O.S.No.356/2012 on the file of

                District Munsif Court, Melur.


                                  For Petitioner     : Mr.V.Janakiramulu

                                  For Respondents : Mr.K.Balasubramani,
                                                       Spl. Government Pleader.
https://www.mhc.tn.gov.in/judis
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                                                                                W.P(MD)No.12763 of 2022


                                                        ORDER

Heard the learned counsel on either side.

2.The learned Special Government Pleader for the respondents states that

the petition mentioned appeal will be disposed of on merits and in accordance

with law within a period of three months.

3.Recording the said submission, the first respondent is directed to

dispose of the petition mentioned appeal on merits and in accordance with law

within a period of three months from the date of receipt of a copy of this order.

I make it clear that I have not gone into the merits of the matter. It is open to

the first respondent to pass order one way or the other. All the contentions of

the respective parties are left open.

4.The writ petition is disposed of accordingly. No costs.

                                                                        22.06.2022

                Index             : Yes / No
                Internet          : Yes/ No
                ias

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

W.P(MD)No.12763 of 2022

To:-

1.The Revenue Divisional Officer, Melur Taluk, Madurai.

2.The Tahsildar, Melur Taluk, Madurai.

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

W.P(MD)No.12763 of 2022

G.R.SWAMINATHAN, J.

ias

W.P(MD)No.12763 of 2022

22.06.2022

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