Madras High Court
S.Balasaraswathi vs The Revenue Divisional Officer on 6 September, 2022
W.P.No.23398 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.09.2022
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.No.23398 of 2016
S.Balasaraswathi ... Petitioner
Vs
1.The Revenue Divisional Officer,
Office of the Revenue Divisional Officer,
Udumalpet.
2.The Tahsildar,
Tahsildar Office, Udumalpet.
3.The Revenue Inspector,
Kurichikottai Post,
Udumalpet Taluk.
4.The Village Administrative Officer,
Chinnakumarapalayam Village,
Kurichikottai Post, Udumalpet Taluk.
5.The Block Development Officer,
Village Panchayats,
Office of the Block Development Officer,
Udumalpet.
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W.P.No.23398 of 2016
6.The Panchayat Secretary,
Chinnakumarapalayam Panchayat,
Chinnakumarapalayam Village,
Kurichikottai Post, Udumalpet Taluk.
7.The President,
Chinnakumarapalayam Panchayat,
Chinnakumarapalayam Village,
Kurichikottai Post,
Udumalpet Taluk. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying for issuance of a Writ of Mandamus, to forbear the respondents from
disturbing the peaceful possession of the petitioner's land in S.F.No.208/24
which has been affirmed by the learned District Munsif Court, Udumalpet in
O.S.No.112 of 2003 dated 29.01.2004.
For Petitioner : No appearance
For Respondents :
For R1 to R3 : Mrs.V.Yamuna Devi
Special Government Pleader
ORDER
There is no representation on behalf of the petitioner.
2. The petitioner has filed this Writ Petition for a Mandamus, to forbear
the respondents from disturbing the peaceful possession over the petitioner's
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W.P.No.23398 of 2016
property in S.F.No.208/24, in the light of the rights recognized by the Trial
Court in O.S.No.112 of 2003, dated 29.01.2004, on the file of the District
Munsif Court, Udumalpet.
3. It is noticed that earlier this case was taken up for hearing on the
previous occasion on 13.07.2016 and thereafter it is listed for the first time
today.
4. Considering the fact that the petitioner has a prima facie case on
merits as the petitioner appears to have right over the property in terms of the
Judgment and Decree passed by the District Munsif Court, Udumalpet on
29.01.2004 in O.S.No.112 of 2003, I direct the respondents to maintain the
status quo as on date and pass appropriate orders on the petitioner's
representation dated 27.06.2016, within a period of six weeks from the date of
receipt of a copy of this order.
5. Needless to state, the petitioner shall be called for a hearing and
appropriate orders shall be passed.
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W.P.No.23398 of 2016
6. This Writ Petition stands disposed of with the above observations. No
costs.
06.09.2022
Index: Yes/No
Speaking/Non-Speaking Order
arb
To
1.The Revenue Divisional Officer,
Office of the Revenue Divisional Officer,
Udumalpet.
2.The Tahsildar,
Tahsildar Office, Udumalpet.
3.The Revenue Inspector,
Kurichikottai Post,
Udumalpet Taluk.
4.The Village Administrative Officer,
Chinnakumarapalayam Village,
Kurichikottai Post, Udumalpet Taluk.
5.The Block Development Officer,
Village Panchayats,
Office of the Block Development Officer,
Udumalpet.
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W.P.No.23398 of 2016
6.The Panchayat Secretary,
Chinnakumarapalayam Panchayat,
Chinnakumarapalayam Village,
Kurichikottai Post, Udumalpet Taluk.
7.The President,
Chinnakumarapalayam Panchayat,
Chinnakumarapalayam Village,
Kurichikottai Post,
Udumalpet Taluk.
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W.P.No.23398 of 2016
C.SARAVANAN, J.
arb
W.P.No.23398 of 2016
06.09.2022
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