G.C. Sivaraj vs District Revenue Officer
2023 Latest Caselaw 17581 Mad

Madras High Court

G.C. Sivaraj vs District Revenue Officer on 22 December, 2023

Author: S. Vaidyanathan

Bench: S. Vaidyanathan

                                                                                 W.A. No. 2816 of 2023

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 22.12.2023

                                                            CORAM

                                     THE HON’BLE MR. JUSTICE S. VAIDYANATHAN

                                                              AND

                                       THE HON’BLE MR. JUSTICE K. RAJASEKAR

                                                     W.A. No. 2816 of 2023

                                                               &

                                              C.M.P. Nos. 23493 & 23496 of 2023

                     G.C. Sivaraj                                  ..Appellant

                                                               Vs.

                     1.           District Revenue Officer,
                                  Collectorate,
                                  Coimbatore District – 641 018.

                     2.           Revenue Divisional Officer,
                                  Collectorate,
                                  Coimbatore District – 641 018.

                     3.           Thasildar,
                                  Coimbatore North Taluk,
                                  Coimbatore District – 641 018.

                     4.           G.R. Karthikeyan
                     5.           Mrs. Prema Govindasamy

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                                                                                    W.A. No. 2816 of 2023

                     6.           Mr.U. Balaji
                     7.           Mr.K.R. Jayaram

                     8.           Green Valley Shelters Pvt. Ltd.,
                                  Joint Venture Partner,
                                  Rep. by its Managing Director,
                                  Mr.Tirumuruhan K.R.,
                                  No.21, Bawa Road,
                                  Alwarpet, Chennai – 600 018.              ..Respondents

                     Prayer:            Writ Appeal as against the order dated 07.09.2023 passed in

                     W.P. No. 29221 of 2023.

                                        For Appellant      ::    Mr.G. Gokul

                                        For Respondents ::     Mr.Ramanlal,
                                                        Addl. Advocate General
                                                        assisted by
                                                        Mr.A. Selvendran,
                                                        Special Govt. Pleader for
                                                        R1 to R3

                                                         JUDGMENT

(Delivered by S. Vaidyanathan,J.)

When the matter is taken up for hearing, Mr.G.C.

Sivaraj, the appellant herein, appeared in person and submitted that his

signature was forged and he had not instructed anyone to file an appeal.

2. Learned counsel for the appellant would submit that the

affidavit was prepared and the signature was obtained at Coimbatore and

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based on the instructions from the counsel at Coimbatore, the present appeal

was filed. He would further submit that he is not aware of the allegations

made by the party in person, who is present before this Court and that he is

withdrawing the vakalath.

3. The appellant has made an endorsement in the bundle to the

effect that the signature found in the vakalath and affidavit does not belong

to him. The learned counsel for the appellant has also made an endorsement

in the bundle that he is withdrawing his vakalath.

4. Taking note of the aforesaid submissions, the writ appeal stands

dismissed giving liberty to the appellant, who is present before this Court to

proceed in accordance with law as to whether there is any forgery of his

signature and any person is involved. If any such complaint is made, the

appropriate authorities and the Police will have to bring the issue to its

logical conclusion. No costs. Connected C.M.Ps. are closed.

                                                                                (S.V.N.J)     (K.R.S.J.)
                     nv                                          22.12.2023


                     To
                     1.           District Revenue Officer,
                                  Collectorate,

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Coimbatore District – 641 018.

2. Revenue Divisional Officer, Collectorate, Coimbatore District – 641 018.

3. Thasildar, Coimbatore North Taluk, Coimbatore District – 641 018.

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S. VAIDYANATHAN,J.

AND

K. RAJASEKAR,J.

nv

22.12.2023

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