Madras High Court
M.Kannan vs The Registrar (Law) on 27 June, 2022
W.P(MD)No.21220 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.06.2022
CORAM:
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
AND
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P(MD)No.21220 of 2021
M.Kannan ...Petitioner
-Vs-
1.The Registrar (Law),
O/o. Tamil Nadu State Human Rights Commission,
No.143, P.S.Kumarasamy Raja Salai,
Greenways Road, Raja Annamalai Puram,
Chennai – 600 028.
2.The District Collector,
Sivagangai District,
Sivagangai.
3.The District Revenue Officer,
Sivagangai District,
Sivagangai. ...Respondents
1/6
https://www.mhc.tn.gov.in/judis
W.P(MD)No.21220 of 2021
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
second respondent to submit a report before the first respondent pursuant
to the reminder issued by the first respondent in SHRC Case No.
3215/2020/HACP dated 21.12.2020 and consequently directing the first
respondent to dispose of the petition in SHRC 3215/2020 dated
20.04.2020 made by the petitioner U/s.17 of the Protection of Human
Rights Act, 1993 relating to denial of his property rights in the light of
the order passed by this Court in W.P.(MD)No.13461 of 2020 dated
16.04.2021.
For Petitioner : Mr.S.Mohamd Kadhar
For Respondents : Mr.J.Ashok
Additional Government Pleader
ORDER
(Order of the Court was made by S.S.SUNDAR, J.)
This Writ Petition is filed for issuance of a Writ of Mandamus,
directing the second respondent to submit a report before the first
respondent pursuant to the reminder issued by the first respondent in
SHRC Case No.3215/2020/HACP dated 21.12.2020 and consequently
directing the first respondent to dispose of the petition in SHRC
3215/2020 dated 20.04.2020 made by the petitioner U/s.17 of the
https://www.mhc.tn.gov.in/judis
W.P(MD)No.21220 of 2021
Protection of Human Rights Act, 1993 relating to denial of his property
rights in the light of the order passed by this Court in W.P.(MD)No.13461
of 2020 dated 16.04.2021. In the petition before Commission, the
petitioner has admitted that civil suit filed by him is dismissed. He has
not produced the Civil Court's judgment. It is not known how a
complaint is maintainable when the petitioner's title is not established
before Civil Court.
2.This Court is unable to find any merit in this writ petition and
the writ petition is not maintainable. This Court cannot act as an agent of
the Tamil Nadu State Human Rights Commission. It is the case of the
writ petitioner that he has filed a petition before the first respondent
under Section 17 of the Protection of Human Rights Act, 1993, relating
to denial of his property rights on 20.04.2020. It is the further case of the
petitioner that no enquiry is conducted by the first respondent and the
first respondent is waiting for the report from the second respondent.
Since, the second respondent is delaying to file the report to the first
respondent, the petitioner has approached this Court by filing this writ
petition on the basis of a reminder letter dated 21.12.2020 issued by the
first respondent.
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W.P(MD)No.21220 of 2021
3.It is the case of the petitioner that his petition is pending
before the Tamil Nadu State Human Rights Commission, which is an
independent forum bestowed with independent powers. This Court
cannot direct the District Collector to file a report which is required by
the first respondent to consider the petitioner's application pending
before the Tamil Nadu State Human Rights Commission. The petitioner
appears to have filed the complaint ignoring the legal consequences of
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948
[Act 26 of 1948]. No revenue document is produced to prove title or
enjoyment. For want of documents this Court is not inclined to go
further. However, the prayer in the writ petition cannot be conceded.
4.Accordingly, this Writ Petition stands dismissed. There shall
be no order as to costs.
(S.S.S.R., J.) & (S.S.Y., J.)
27.06.2022
Index : Yes / No
Internet : Yes / No
MR
https://www.mhc.tn.gov.in/judis
W.P(MD)No.21220 of 2021
To
1.The Registrar (Law),
O/o. Tamil Nadu State Human Rights Commission,
No.143, P.S.Kumarasamy Raja Salai,
Greenways Road, Raja Annamalai Puram,
Chennai – 600 028.
2.The District Collector,
Sivagangai District,
Sivagangai.
3.The District Revenue Officer,
Sivagangai District,
Sivagangai.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.21220 of 2021
S.S.SUNDAR, J.
AND
S.SRIMATHY, J.
MR
ORDER MADE IN
W.P(MD)No.21220 of 2021
27.06.2022
https://www.mhc.tn.gov.in/judis
