P.H.Bakrudeen Muthukani vs The State Represented By
2023 Latest Caselaw 4054 Mad

                                                                            C.R.P(MD)No.972 of 2023

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 11.04.2023

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE C.SARAVANAN

                                            C.R.P(MD)No.972 of 2023

                     P.H.Bakrudeen Muthukani
                     Through his Power Agent,
                     Saleekha Begum                                   ... Petitioner/Plaintiff

                                                         Vs.

                     The State represented by
                     The District Collector,
                     Nagercoil,
                     Nagercoil Post,
                     Kanyakumari District.                            ...Respondent/Defendant

                     PRAYER: Civil Revision Petition is filed under Article 227 of the
                     Constitution of India, to direct the learned Principal Sub ordinate Court,
                     Nagercoil to number the Execution Petition vide File No.EP 910 of 2022
                     (CNR No.TNKK030016172022) (Rcc No.10244/22-23) in O.S.No.16 of
                     2021 on the file of the Principal Subordinate Court, Nagercoil and to take
                     the case on file and dispose of the case on according to the merits.

                                    For Petitioner     : Mr.D.Saravanan

                                    For Respondent     : Mr.G.Siva Raja
                                                         Government Advocate




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                                                                                  C.R.P(MD)No.972 of 2023



                                                            ORDER

Heard the learned counsel for the petitioner and the learned

Government Advocate for the respondent.

2. The petitioner filed E.P. before the Principal Subordinate Court,

Nagercoil pursuant to the judgment and decree, dated 25.07.2022 in

O.S.No.16 of 2022. The E.P. filed by the petitioner has been rejected

vide impugned rejection memo. It reads as under:

"Heard. Records and the citations perused. In the citation, CDJ 1999 MHC 586, the E.P. is for removal of obstruction. No prayer for recovery of possession. Hence, the citation is not applicable to the present case. The case in citation 2022 (1) MWN Civil 589, the suit was filed for prayed to hand over vacant possession. Herein no such prayer is made. Hence, this citation is also not applicable E.P. is returned."

3. Relevant portion of the judgment and decree dated 25.07.2022

passed by the Principal Subordinate Court, Nagercoil in O.S.No.16 of

2022, reads as under:

"16.Kbthf> thjpapd; tof;F nryTj; njhifAld;

mDkjpf;fg;gLfpwJ. jhth nrhj;ij mq;fPfhpf;fg;gl;l tiugl vz;.617/1990d;gb mse;J jplg;gLj;jp vy;iyfis tiuaiw nra;a Ntz;Lnkd vy;if tiuaiw jPh;g;ghiz gpwg;gpf;fg;gLfpwJ. tof;F gl;bif nrhj;jpy; gpujpthjp jug;G mDkjpapd;wp fl;bAs;s fl;Lkhdj;ij jPh;g;ghiz NjjpapypUe;J 2 khj fhyj;jpw;Fs; ,bj;J mg;Gwg;gLj;j https://www.mhc.tn.gov.in/judis

C.R.P(MD)No.972 of 2023

Ntz;Lnkd nraYWj;Jf;fl;lis gpwg;gpf;fg;gLfpwJ. tof;F gl;bif nrhj;jpy; gpujpthjpNah mtuJ tifahl;fNsh Nkw;nfhz;L vt;tpj fl;LkhdKk; nra;af; $lhJ vd epue;ju cWj;Jf;fl;lis gpwg;gpf;fg;gLfpwJ."

4. Thus, the Court has directed removal of the construction within

a period of 2 months. The Court has further restrained the defendant/any

of his tenants from putting up any construction.

5. The decree passed by the Court reads as under:

1.thjpapd; tof;F nryTj; njhifAld;

mDkjpf;fg;gLfpwJ.

2.jhth nrhj;ij mq;fPfhpf;fg;gl;l tiugl vz;. 617/1990d;gb mse;J jplg;gLj;jp vy;iyfis tiuaiw nra;a Ntz;Lnkd vy;if tiuaiw jPhg ; ;ghiz gpwg;gpf;fg;gLfpwJ.

3.tof;F gl;bif nrhj;jpy; gpujpthjp jug;G mDkjpapd;wp fl;bAs;s fl;Lkhdj;ij jPh;g;ghiz NjjpapypUe;J 2 khj fhyj;jpw;Fs; ,bj;J mg;Gwg;gLj;j Ntz;Lnkd nraYWj;Jf;fl;lis gpwg;gpf;fg;gLfpwJ.

4.tof;F gl;bif nrhj;jpy; gpujpthjpNah mtuJ tifahl;fNsh Nkw;nfhz;L vt;tpj fl;LkhdKk; nra;af;$lhJ vd epue;ju cWj;Jf;fl;lis gpwg;gpf;fg;gLfpwJ.

5.thjpf;F gpujpthjp nryTj;njhifahf &.30970/- nfhLf;f Ntz;Lnkd cj;jutplg;gLfpwJ."

6. I have perused the impugned docket order returning the

execution petition filed by the petitioner pursuant to the judgment and

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C.R.P(MD)No.972 of 2023

decree, dated 25.07.2022 passed by the Principal Subordinate Court,

Nagercoil in O.S.No.16 of 2022. The petitioner has also obtained a

decree.

7. In my view, the E.P. filed by the petitioner cannot be rejected

straight away.

8. In view of the above, the present Civil Revision Petition stands

disposed of. The Principal Subordinate Court, Nagercoil is directed to

number the E.P. and dispose of the same on merits and in accordance

with law. No costs.

                                                                                      11.04.2023
                     NCC              :   Yes / No
                     Index            :   Yes / No
                     Internet         :   Yes / No
                     sn

                     To

1.The Principal Subordinate Court, Nagercoil

2.The Section Officer Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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C.R.P(MD)No.972 of 2023

C.SARAVANAN,J.

SN

C.R.P(MD)No.972 of 2023

11.04.2023

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