Madras High Court
The Tahsildar vs S.Govindarajan on 1 August, 2023
W.A.No.1815 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.08.2023
CORAM :
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
W.A.No.1815 of 2023
The Tahsildar
Attur Taluk
Attur – 636 102
Salem District. .. Appellant
Vs
S.Govindarajan .. Respondent
Prayer: Appeal under Clause 15 of the Letters Patent against the
order dated 28.7.2021 passed by the learned Single Judge in
W.P.No.30399 of 2015.
For the Appellant : Mr.P.Muthukumar
State Government Pleader
For the Respondent : Mr.C.V.Vijayakumar
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W.A.No.1815 of 2023
JUDGMENT
(Delivered by the Hon'ble Chief Justice)
We have heard Mr.P.Muthukumar, learned State Government
Pleader for the appellant and Mr.C.V.Vijayakumar, learned counsel
for the respondent.
2. The appellant assails the order passed by the learned Single
Judge dated 28.7.2021 in W.P.No.30399 of 2015.
3. The present respondent had filed the writ petition
challenging the order dated 28.7.2014 and sought directions to
make entry in the revenue register in respect of the land belonging
to the original writ petitioner to an extent of 6.03 Acres in Survey
No.67, Thulukanur Village, Attur Taluk, Salem District, as patta
land.
4. The learned Single Judge disposed of the writ petition by
passing the following order:
“22. In the result, the following orders are passed in
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W.A.No.1815 of 2023
this writ petition.
That the impugned order dated 28.07.2014
passed by the respondent is hereby quashed and
the matter is remitted back to the respondent for
reconsideration. While reconsidering the same,
the respondent shall borne in mind the decree of
the trial Court as referred to above as well as the
judgment and decree passed by this Court in
S.A.No.724 of 1989 dated 04.01.2001 and
accordingly take the needful action to issue patta
in respect of the land in question to and in
favour of the petitioner. In this regard, if there is
no other rival claim is made, there can be no
further impediment for the respondent to accept
the plea of the petitioner and to do the needful.
The needful as indicated above shall be
undertaken by the respondent within a period of
six weeks from the date of receipt of a copy of
this order.”
5. According to learned State Government Pleader for the
appellant, the said land in Survey No.67 is a pond. Patta cannot be
issued in respect of the pond. The said aspect has not been
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W.A.No.1815 of 2023
considered by the learned Single Judge.
6. Learned counsel for the respondent relies upon the
judgment and decree of the Civil Court.
7. It appears that the present respondent had filed a civil suit
for declaration and permanent injunction in respect of the land in
Survey No.67 to the extent of 5 Acres and 3 Cents. It was
contended that there is a pond in it. The Trial Court decreed the
suit. The State filed an appeal. The First Appellate Court reversed
the decree of the Trial Court. The plaintiff filed a second appeal,
bearing S.A.No.724 of 1989, before this court. This court allowed
the second appeal by setting aside the judgment of the first
Appellate Court and confirming the judgment and decree passed by
the Trial Court. The Trial Court had concluded that the suit property
is the personal property of the plaintiff. The same has been
continuously enjoyed by the plaintiff. The government's right, title
and interest in the suit property does not subsist.
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W.A.No.1815 of 2023
8. In view of the judgment of the civil court, no error has been
committed by the learned Single Judge while passing the impugned
order.
The writ appeal, as such, is dismissed. There will be no order
as to costs. Consequently, C.M.P.No.15997 of 2023 is closed.
(S.V.G., CJ.) (P.D.A., J.)
01.08.2023
Index : Yes/No
Neutral Citation : Yes/No
sasi
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W.A.No.1815 of 2023
THE HON'BLE CHIEF JUSTICE
AND
P.D.AUDIKESAVALU,J.
(sasi)
W.A.No.1815 of 2023
01.08.2023
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