D.Harikrishnan vs The Government Of Tamilnadu
2023 Latest Caselaw 5004 Mad

                                                                        W.A(MD)No.604 of 2023


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 28.04.2023

                                                  CORAM:

                           THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                             and
                          THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                        W.A(MD)No.604 of 2023
                                                 and
                                       C.M.P(MD)No.5629 of 2023

              D.Harikrishnan                                                  ...
              Appellant/Petitioner

                                                    -vs-

              1.The Government of Tamilnadu,
                Rep. by its Secretary,
                Revenue Department,
                Secretariat, Chennai – 600 009.

              2.The District Collector,
                Tiruchirappalli District.

              3.The Tahsildar,
                Tiruchirappalli West,
                Tiruchirappalli District.                  ... Respondents/Respondents


              PRAYER: Appeal filed under Clause 15 of Letters Patent, against the order

              dated 13.04.2023 passed in W.P(MD)No.8453 of 2023.

                           For Appellant      : Mr.N.Balakrishnan

                           For Respondents        : Mr.P.T.Thiraviam,
                                                Government Advocate




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                                                                           W.A(MD)No.604 of 2023




                                                 JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

Being aggrieved by the order of the Writ Court, dated 13.04.2022

made in W.P(MD)No.8453 of 2023, the appellant/writ petitioner has filed

this writ appeal.

2. Though the appellant espouses several grievances against the

order impugned in this writ appeal, we do not think that we could interfere

with the conclusions of the Writ Court that the writ petitioner is not

entitled to any further assignment of the land. We, however, find that the

imposition of Costs of Rs.1,00,000/- may serve severe hardship.

3. Considering the financial status of the appellant and the plea of

the learned counsel for the appellant, we only set aside the direction to pay

Costs of Rs.1,00,000/-. In other aspects, the order of the Writ Court

stands confirmed. The writ appeal is allowed to the extent indicated above.

No Costs. Consequently connected miscellaneous petition is closed.

                                                            [R.S.M., J.]           [L.V.G., J.]
                                                                               28.04.2023
              NCC         :Yes/No
              Index      :Yes/No

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

W.A(MD)No.604 of 2023

PM

To:

1.The Secretary, Government of Tamilnadu, Revenue Department, Secretariat, Chennai – 600 009.

2.The District Collector, Tiruchirappalli District.

3.The Tahsildar, Tiruchirappalli West, Tiruchirappalli District.

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

W.A(MD)No.604 of 2023

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

pm

W.A(MD)No.604 of 2023

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

W.A(MD)No.604 of 2023

28.04.2023

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