Vaiyanan vs Rajalakshmi
2023 Latest Caselaw 6221 Mad

                                                                  W.A.(MD) No.817 of 2023


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 14.06.2023

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                      and
                                   THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                              W.A.(MD) No.817 of 2023
                                                        and
                                             C.M.P.(MD) No.6676 of 2023


                 Vaiyanan                                                       ... Appellant

                                                        -vs-


                 1.Rajalakshmi

                 2.The Tahsildar
                   Vilathikulam Taluk Office
                   Thoothukudi District

                 3.The Head Surveyor
                   Vilathikulam Taluk Office
                   Thoothukudi District                                         ... Respondents


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

                 order, dated 27.03.2023, passed in W.P.(MD) No.5491 of 2023, on the file of

                 this Court.




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                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                        W.A.(MD) No.817 of 2023


                                  For Appellant     : Mr.K.Kumaravel

                                  For Respondents   : Mr.S.P.Maharajan
                                                      Special Government Pleader for R2 & R3



                                                      JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

We do not see any grievance that accrues to the appellant by the

order of the Writ Court. The Writ Court, after all, had permitted survey of the

land after issuing notice to the appellant. Mere survey of the land is not going

to affect the rights of the appellant in the pending civil litigation. Hence, we do

not see any reason to entertain this writ appeal and it is accordingly

dismissed. It is, however, made clear that the fact that the survey happens

pending civil litigation will not affect the rights of the appellant in the civil

suits that are pending. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                 [R.S.M., J.]          [L.V.G., J.]
                                                                          14.06.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 ____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.817 of 2023

To:

1.The Tahsildar, Vilathikulam Taluk Office, Thoothukudi District.

2.The Head Surveyor, Vilathikulam Taluk Office, Thoothukudi District.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.817 of 2023

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

krk

W.A.(MD) No.817 of 2023 and C.M.P.(MD) No.6676 of 2023

14.06.2023

____________

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