The Executive Officer vs G.N.Pandian
2023 Latest Caselaw 7964 Mad

                                                                                W.A.No.370 of 2017



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 10.07.2023

                                                     CORAM

                                  HONOURABLE MR JUSTICE D. KRISHNAKUMAR

                                                       AND

                                     HONOURABLE MR JUSTICE P.B. BALAJI

                                              WA. 370 of 2017 and

                                              CMP No.5683 of 2017


                     The Executive Officer, Arulmigu Thiruvaleeswarar Thirukoil,
                     Padi, Chennai 600 050.                                      ... Appellant
                                                       Vs

                     1.G.N.Pandian,
                       T-63, Anna Nagar, Chennai 600 040.

                     2. The Commissioner, H.R & C.E.,
                        Nungambakkam, Chennai 600 034.

                     3. The Joint Commissioner, H.R & C.E.,
                        Nungambakkam, Chennai 600 034.

                     4. The Assistant Commissioner, H.R & C.E.,
                        Nungambakkam, Chennai 600 034.                         ... Respondents




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                       W.A.No.370 of 2017



                     Prayer: Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                     order passed by this Court in W.P.No.2005/2017 dated 28.02.2017.

                                  For Appellant     : Mr.P.Wilson

                                                     for M/s A.S.Kailasam and Associates

                                  For respondents   : Mr.S.Thankasivam for R1

                                                     Mr.K.Karthikeyan, Govt.Advocate

                                                     for R2 to R4.

                                                        JUDGEMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.)

When the matter was listed for hearing, the learned counsel for the

appellant submitted that possession of the Kalyanamandabam has been

taken in the year 2017 itself and hence, nothing survives for further

adjudication in the writ appeal, however, the first respondent has not paid

30% of the revenue, as directed by this Court.

2. The statement made by the learned counsel for the appellant has

not been controverted by the learned counsel for the first respondent.

https://www.mhc.tn.gov.in/judis W.A.No.370 of 2017

3. Recording the submission made by the leared counsel appearing

on either side, this writ appeal is dismissed as infructous. Consequently,

connected miscellaneous petition is closed. It is open to the appellant to

recover the amount due from the first respondent, in the manner known to

law.

                                                                         (D.K.K. J)        (P.B.B. J)

                                                                                   10.07.2023
                     Index: Yes/No
                     Internet: Yes
                     mst

                     To

1. The Commissioner, H.R & C.E., Nungambakkam, Chennai 600 034.

2. The Joint Commissioner, H.R & C.E., Nungambakkam, Chennai 600 034.

3. The Assistant Commissioner, H.R & C.E., Nungambakkam, Chennai 600 034.

https://www.mhc.tn.gov.in/judis W.A.No.370 of 2017

D.KRISHNAKUMAR, J.

and P. B.BALAJI, J.

mst

W.A.No.370 of 2017

10.07.2023

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