Angammal vs The State Of Tamil Nadu
2022 Latest Caselaw 15453 Mad

                                                                                W.A. No. 2446 of 2018

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 16.09.2022

                                                     CORAM

                                       THE HON'BLE MR. JUSTICE T. RAJA
                                                     AND
                                  THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU

                                              W.A. No. 2446 of 2018
                                                       and
                                             C.M.P. No. 19736 of 2018
                1. Angammal

                2. A.T.Nawinshankar

                3. T.Elangovan

                4. Malathi                                              … Petitioners/Appellants

                                                       -vs-

                1. The State of Tamil Nadu,
                   Represented by its Secretary,
                   Revenue Department,
                   Secretariat,
                   Chennai – 600 009.

                2. The District Collector,
                   Collectorate,
                   Salem District.

                3. The Revenue Divisional Officer,
                   Sankari,
                   Salem District.

                4. The Tahsildar,
                   Taluk Office,
                   Sankari,
                   Salem District.                                ... Respondents/Respondents

https://www.mhc.tn.gov.in/judis
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                                                                                 W.A. No. 2446 of 2018



                          Writ Appeal filed under Clause 15 of Letter Patent, praying to set aside

                the order passed in W.P. No. 19521 of 2015 dated 18.06.2018.


                                   For Appellants   :     Mr. P.Valliappan

                                   For Respondents :      Mr. K.Karthik Jaganathan


                                                    JUDGMENT

(Judgment of the Court was made by T.RAJA, J.)

This writ appeal has been directed against the impugned order dated

18.06.2018 passed in W.P. No. 19521 of 2015 in which the learned Single

Judge has come to the conclusion that the land covered in Survey No. 202/2 is a

non-assignable land as it is a waterbody (Kuttai).

2. Heard Mr. P.Valliappan, learned counsel for the appellants and

Mr. K.Karthik Jaganathan, learned counsel for the respondents.

3. We do not find any merits in the Writ Petition to interfere with the

impugned order passed by the learned Single Judge that the land in question

being waterbody cannot be assigned.

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

W.A. No. 2446 of 2018

4. Therefore, the writ appeal fails and the same is dismissed.

Consequently, the connected miscellaneous petition is closed. No costs.

                                                              (T.R., J.)        (P.D.A., J.)
                                                                      16.09.2022
                vjt

                Index: Yes/No

                To

1. The Secretary to Government of Tamil Nadu, Revenue Department, Secretariat, Chennai – 600 009.

2. The District Collector, Collectorate, Salem District.

3. The Revenue Divisional Officer, Sankari, Salem District.

4. The Tahsildar, Taluk Office, Sankari, Salem District.

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

W.A. No. 2446 of 2018

T.RAJA, J.

AND P.D. AUDIKESAVALU, J.

vjt

W.A. No. 2446 of 2018

16.09.2022

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