G.Parimala vs 2 The Revenue Divisional Officer
2023 Latest Caselaw 6100 Mad

                                                                                   W.P.No.4287 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.4287 of 2020
                                                  and W.M.P.No.5076 of 2020


                           G.Parimala                                  ...          Petitioner


                                                         Vs.

                     1     The District Collector
                           Tiruvannamalai District, Tiruvannamalai.

                     2     The Revenue Divisional Officer,
                           Tiruvannamalai, Tiruvannamalai District. ...             Respondents


                              Writ petition filed under Article 226 of the Constitution of India,
                     praying for the issuance of a Writ of Certiorari, calling for the records relating
                     to the notice in Na.Ka.No.PaMe/A1/30/2020 dated 11.02.2020 on the file of
                     the 1st respondent quash the same.

                                      For Petitioner           : Mr.V.Elangovan
                                      For Respondents 1&2      : 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.4287 of 2020

According to the learned counsel appearing for the petitioner,

the prayer as sought for in the writ petition has become infructuous.

2. Recording the said submission, the writ petition stands

dismissed as infructuous. No costs. Connected miscellaneous petition is closed.

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

                     Speaking/Non Speaking order
                     Index: Yes
                     vaan
                     To

1 The District Collector, Tiruvannamalai District, Tiruvannamalai. 2 The Revenue Divisional Officer, Tiruvannamalai, Tiruvannamalai District.

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

W.P.No.4287 of 2020

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

vaan

W.P.No.4287 of 2020 and W.M.P.No.5076 of 2020

Dated: 13.6.2023

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

W.P.No.4287 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