M.Madesh vs The Revenue Divisional Officer
2023 Latest Caselaw 6098 Mad

                                                                 W.P.No.4383, 4386, 4387 and 4389 of 2020

                                        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 13.6.2023

                                                                 CORAM

                                      THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                        AND
                                        THE HONOURABLE MR.JUSTICE P.DHANABAL

                                        W.P..No.4383, 4386, 4387 and 4389 of 2020


                     M.Madesh                              ...       Petitioner in W.P.No.4383 of 2020
                     M.Murugesan                           ...       Petitioner in W.P.No.4386 of 2020
                     P.Ambiga                              ...       Petitioner in W.P.No.4387 of 2020
                     M.Emji                                ...       Petitioner in W.P.No.4389 of 2020


                                                    Vs.

                     The Revenue Divisional Officer,
                     Dharmapuri, Dharmapuri District....             Respondent in all W.Ps.


                              All the writ petitions are filed under Article 226 of the Constitution of
                     India, praying for the issuance of a Writ of Mandamus, directing the respondent
                     to issue Community Certificate to the petitioners that they belong to Kurumans
                     (ST) Community Certificate based upon the Community Certificate already
                     issued to their family members.

                                      For Petitioners in all W.Ps.    : Mr. J.Muthukumaran
                                      For Respondent in all W.Ps.     : Mr. A.Selvendran, Spl.G.P.

                                                            *****
                                                           ORDER

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

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

W.P.No.4383, 4386, 4387 and 4389 of 2020

According to the learned counsel appearing for the petitioners,

pending writ petitions, the respondent passed the rejection order and

therefore, nothing survives for adjudication in the writ petitions.

2. Recording the said submission, all the writ petitions stand

dismissed as infructuous. No costs.

                                                                        (D.K.K.J. )    (P.D.B.J.)
                                                                                13.6.2023

                     Speaking/Non Speaking order
                     Index: Yes
                     vaan
                     To

The Revenue Divisional Officer, Dharmapuri, Dharmapuri District.

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

W.P.No.4383, 4386, 4387 and 4389 of 2020

D.KRISHNAKUMAR, J AND P.DHANABAL, J.

vaan

W.P.No.4383, 4386, 4387 and 4389 of 2020

Dated: 13.6.2023

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

W.P.No.4383, 4386, 4387 and 4389 of 2020

In the light of judgment cited supra, while considering the bonafide of the

petitioner in not disclosing the correct facts before this Court and without

obtaining planning permission from the authorities, unauthorisedly put up

construction in the said property in question, we are consciously come to the

conclusion that the petitioner is not entitled to the relief as prayed for and

accordingly, writ petition deserves to be dismissed.

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