Madras High Court
C.Balvanthraj vs P.Kalaiarasan on 22 August, 2023
W.A.No.1571 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.08.2023
CORAM
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
W.A.No.1571 of 2021
C.Balvanthraj .. Appellant
Vs.
1. P.Kalaiarasan
2. The District Collector
Thiruvallur District.
3. The District Revenue Officer
Thiruvallur, Thiruvallur District.
4. The Revenue Divisional Officer
Ponneri
Thiruvallur District.
5. The Tahsildar
Ponneri Taluk
Ponneri, Thiruvallur District.
6. The Commissioner
Minjur Panchayat Union
Ponneri Taluk
Thiruvallur District.
Page 1 of 5
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W.A.No.1571 of 2021
7. The President
Nalur Village Panchayat
Kesavapuram, Nalur
Minjur Union, Ponneri Taluk
Thiruvallur District.
8. C.N.Vijayakumar
9. Sri Devi .. Respondents
Prayer: Appeal filed under Clause 15 of the Letters Patent against the
order 17.02.2021 made in W.P.No.3228 of 2021.
For the Appellant : Mr.K.Sannjayan
For Ms.G.Uma Maheswari
For the Respondents : Mr.K.Raja
for Respondent-1
Mr.K.M.D.Muhilan
Additional Government Pleader
for Respondents 2 to 5
No appearance -
for Respondents 6 to 9
JUDGMENT
(Delivered by the Hon'ble Chief Justice)
Heard Mr.K.Sannjayan, learned counsel for Ms.G.Uma
Maheswari, learned counsel for the petitioner, Mr.K.Raja, learned
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W.A.No.1571 of 2021
counsel for the first respondent and Mr.K.M.D.Muhilan, learned
Additional Government Pleader for the respondents 2 to 5.
2. The present first respondent had filed a writ petition before
the learned Single Judge thereby seeking directions to restore patta
in favour of the Commissioner, Minjur Panchayat Union. The
learned Single Judge disposed of the writ petition recording the
statement of learned Special Government Pleader that the enquiry
is already fixed at 3 p.m. on 03.03.2021.
3. The original seventh respondent in the writ petition has
filed the present appeal.
4. Now, learned counsel for the appellant submits that the
appellant has no objection if the enquiry is continued and concluded
expeditiously. Learned counsel, on instructions, submits that the
enquiry is already concluded and the respondent authorities may be
directed to pass further orders in that enquiry.
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W.A.No.1571 of 2021
5. In the light of that, nothing remains to be adjudicated in
the present appeal. The respondent authorities shall pass orders in
the enquiry.
6. The writ appeal is disposed of. There will be no order as to
costs. Consequently, C.M.P.No.9917 of 2021 is closed.
(S.V.G., CJ.) (P.D.A., J.)
22.08.2023
Index : Yes/No
Neutral Citation : Yes/No
kpl
To
1. The District Collector, Thiruvallur District.
2. The District Revenue Officer, Thiruvallur, Thiruvallur District.
3. The Revenue Divisional Officer, Ponneri, Thiruvallur District.
4. The Tahsildar, Ponneri Taluk, Ponneri, Thiruvallur District.
5. The Commissioner, Minjur Panchayat Union, Ponneri Taluk
Thiruvallur District.
6. The President, Nalur Village Panchayat, Kesavapuram, Nalur
Minjur Union, Ponneri Taluk, Thiruvallur District.
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W.A.No.1571 of 2021
THE HON'BLE CHIEF JUSTICE
AND
P.D.AUDIKESAVALU, J.
(kpl)
W.A.No.1571 of 2021
22.08.2023
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