Madras High Court
The Principal Secretary & vs Rajalakshmi on 21 August, 2023
W.A. No.916 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated 21.08.2023
CORAM:
THE HONOURABLE MR. JUSTICE D.KRISHNAKUMAR
and
THE HONOURABLE MR. JUSTICE P.B.BALAJI
W.A. No.916 of 2020
and CMP.No.11301 of 2019
1. The Principal Secretary &
Commissioner of Land Administration,
Chepauk, Chennai 600 005.
2. The Settlement Officer,
Office of the Settlement Officer,
Chepauk, Chennai 600 005.
3. Assistant Settlement Officer - South,
Office of the Settlement Officer,
Chepauk, Chennai 600 005.
4. The Collector,
Madurai District, Madurai.
5. The District Revenue Officer,
Madurai District, Madurai. .. Appellant
Vs.
Tmt.Ammaniammal (deceased)
1. Rajalakshmi
2. Ramachandran
[petitioners 2 & 3-substituted as legal heirs
in the place of deceased petitioner as per order
dated 10.01.2012 in MP.No.1 of 2012
in WP.No.27887 of 2010] .. Respondents
Page No.1 / 5
https://www.mhc.tn.gov.in/judis
W.A. No.916 of 2020
Writ Appeal filed under Clause 15 of the Letters Patent against the
order dated 26.07.2019 made in WP.No.27887 of 2010 passed by the
learned Single Judge of this Court.
For appellants : Mr.U.M.Ravichandran, Spl.G.P.
For respondents
for R1 : No Appearance
for R2 : died
JUDGMENT
(The Judgment of the Court was delivered by D.KRISHNAKUMAR, J)
This Writ Appeal has been filed by the Department challenging the
direction issued by the Writ Court in WP.No.27887 of 2010 dated
26.07.2019.
2. According to the appellants, the respondents herein filed Writ
Petition before this Court in WP.No.27887 of 2010, challenging the
proceedings of the Principal Secretary and Commissioner of Land
Administration, Chepauk Chennai, dated 01.10.2020 and cause correction
https://www.mhc.tn.gov.in/judis
W.A. No.916 of 2020
insofar as survey No.31/2 at Ulaganeri Village, North Taluk, Madurai
District and issue patta in favour of the petitioner in respect of the above
property.
3. The above Writ Petition was disposed of with a direction to
challenge the proceedings issued by the Assistant Settlement Officer dated
13.12.1955. Subsequently, the respondents 1 and 2 herein filed another Writ
Petition in WP.No.18896 of 2013 challenging the order passed by the
Assistant Settlement Officer dated 13.12.1955 before this Court. Upon
hearing the parties concerned, a detailed order has been passed dismissing
the Writ Petition. According to the learned Special Government Pleader
appearing for the appellants, as no appeal has been preferred, the said order
has become final.
4. Heard both sides and perused the materials available on record.
5. It is to be seen that as per the direction issued in the impugned
order, the respondents herein already filed Writ Petition WP.No.18592 of
https://www.mhc.tn.gov.in/judis
W.A. No.916 of 2020
2013, which came to be dismissed. Hence, nothing survives for adjudication
in this appeal. Therefore, the Writ Appeal is dismissed. No costs.
Consequently, connected miscellaneous petition is closed.
[D.K.K., J] [P.B.B., J.]
21.08.2023
Speaking order: Yes/No
Index : Yes/No
pvs
https://www.mhc.tn.gov.in/judis
W.A. No.916 of 2020
D.KRISHNAKUMAR, J.
and
P.B.BALAJI, J.
pvs
W.A. No.916 of 2020
21.08.2023
https://www.mhc.tn.gov.in/judis
