John Wesley vs The District Revenue Officer
2023 Latest Caselaw 15585 Mad

Madras High Court

John Wesley vs The District Revenue Officer on 1 December, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                               W.A.(MD)No.2033 of 2023


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 01.12.2023

                                                   CORAM:

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                     AND
                          THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                           W.A.(MD)No.2033 of 2023
                                                     and
                                          C.M.P.(MD)No.16203 of 2023

                John Wesley                                                         ...Appellant

                                                      Vs.

                1.The District Revenue Officer
                       Cum Additional District Magistrate,
                  Tirunelveli,
                  Tirunelveli District.

                2.The Tahsildar,
                  Valliyoor Taluk,
                  Tirunelveli District.

                3.Thirukurungudi Sri Jeer Mutt,
                  Rep.By its Power Agent,
                  Thirukurungudi,
                  Nanguneri Taluk,
                  Tirunelveli District.

                4.P.Ammatchi                                           ...Respondents




                1/4

https://www.mhc.tn.gov.in/judis
                                                                                       W.A.(MD)No.2033 of 2023


                PRAYER: Appeal filed under Clause 15 of Letters patent, to set aside the order
                made in W.P.(MD)No.19876 of 2020 dated 03.08.2023.


                                          For Appellant     : Mr.S.R.Anbarasu
                                          For R1 & R2       : Mr.S.Kameswaran
                                                              Government Advocate


                                                          JUDGMENT

(Judgment of the Court was made by S.M.SUBRAMANIAM, J.)

This appeal has been instituted against the order dated 03.08.2023

passed in W.P.(MD)No.19876 of 2020.

2.The order impugned in this writ appeal reveals that a direction was

issued to the official respondents to consider the claim of the writ petitioner on

merits and uninfluenced by the earlier orders and six weeks time limit was granted

for the disposal of the representation. Thus the order impugned in this writ appeal

would not cause any prejudice to the appellant/third respondent in the writ

proceedings. The grounds raised on merits in the appeal may be raised before the

competent authority while considering the representation submitted by the writ

petitioner.

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

3.With the above observation, this writ appeals stands dismissed. No

costs. Consequently, connected miscellaneous petition is closed.

                                                                  (S.M.S., J.) & (V.L.N., J.)
                                                                           01.12.2023
                NCC      : Yes / No
                Index : Yes / No
                Internet : Yes / No
                ta

1.The District Revenue Officer Cum Additional District Magistrate, Tirunelveli, Tirunelveli District.

2.The Tahsildar, Valliyoor Taluk, Tirunelveli District.

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

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

ta

01.12.2023

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