I.Perumalsamy vs The District Collector
2022 Latest Caselaw 5961 Mad

                                                                              W.A(MD)No.826 of 2011


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 23.03.2022

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                     and
                                  THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                              W.A(MD)No.826 of 2011

                    I.Perumalsamy                                            ... Appellant

                                                           vs.

                    1.The District Collector,
                      Theni District,
                      Theni.

                    2.The Assistant Commissioner,
                      Land Reforms,
                      Madurai.

                    3.The Special Revenue Inspector,
                      Land Reforms,
                      Theni.

                    4.The Sub-Inspector of Police,
                      Kadamalaikundu Police Station,
                      Kadamalaikundu,
                      Theni District.

                    5.N.Adhimoolam                                           ... Respondents


                              Appeal filed under Clause 15 of Letters Patent, against the order
                    dated 01.04.2011 in W.P(MD)No.13367 of 2009.


                              For Appellant     : Mr.T.Lajapathi Roy
                              For R1 to R4      : Mr.J.K.Jeyaseelan, Government Advocate
                              For R5            : Mr.Karthick Raja for M/s.Ajmal Associates

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                                                                               W.A(MD)No.826 of 2011


                                                       JUDGMENT

R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR, J.

The learned counsel for the appellant would submit that the

writ appeal itself has become infructuous, since the appellant has

already launched the civil proceedings.

2. Hence, the Writ Appeal is dismissed as having become

infructuous, without prejudice to the contentions of the appellant before

the Civil Court. The findings recorded by the Writ Court will not stand in

the way of the Civil Court deciding the civil litigation on its own merits.

No costs.

(R.S.M., J.) (N.S.K., J.) 23.03.2022 Index : Yes / No bala

To

1.The District Collector, Theni District, Theni.

2.The Assistant Commissioner, Land Reforms, Madurai.

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3.The Special Revenue Inspector, Land Reforms, Theni.

4.The Sub-Inspector of Police, Kadamalaikundu Police Station, Kadamalaikundu, Theni District.

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https://www.mhc.tn.gov.in/judis W.A(MD)No.826 of 2011

R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR, J.

bala

JUDGMENT MADE IN W.A(MD)No.826 of 2011 DATED : 23.03.2022

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