N.Tajudeen vs The Revenue Divisional Officer
2023 Latest Caselaw 6752 Mad

                                                                               W.P(MD)No.14671 of 2023


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 21.06.2023

                                                        CORAM

                             THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN

                                              W.P(MD)No.14671 of 2023


                N.Tajudeen                                                       ... Petitioner

                                                           Vs.

                1.The Revenue Divisional Officer,
                  Illupur,
                  Pudukottai District.

                2.The Thasildhar,
                  Illupur Taluk,
                  Pudukottai District.                                       ... Respondents


                PRAYER :-

                       Writ Petition filed under Article 226 of the Constitution of India, praying
                this Court to issue Writ of Mandamus, directing the 1st respondent to dispose of
                the petitioners appeal in Na.Ka.No.A3/4717/2020 (30.09.2020) pending on the
                file of the 1st respondent based on the petitioners representation dated
                11.05.2023 within a time frame as fixed by this Court.

                                  For Petitioner     : M/s.S.Alagusundar
                                                       Advocate.

                                  For R1 and R2     : Mr.D.S.Nedunchezhian
                                                      Government Advocate
                                                         ORDER

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

W.P(MD)No.14671 of 2023

The Writ Petition has been filed in the nature of mandamus seeking a

direction to the first respondent, Revenue Divisional Officer, Iluppur at

Pudukkottai District, to dispose of an appeal filed by the petitioner in

Na.Ka.No.A3/4717/2022 on 30.09.2020. The petitioner had given a

representation on 11.05.2023.

2. Since the enquiry is now pending before the first respondent, it may

not be appropriate on the part of this Court, to go into the merits of the case.

But it is seen that the petitioner and his other co-owners had filed O.S.No.16 of

2012 before the Sub Court at Pudukkottai and a declaration had been issued by

the said Court, relating to title by judgment dated 03.04.2023. The first

respondent may take into consideration all these facts and endeavour to dispose

of the appeal on or before 31.10.2023.

3. This Writ Petition is dismissed. No costs. Consequently, connected

miscellaneous petition stands closed.

21.06.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No pnn

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

W.P(MD)No.14671 of 2023

To

1.The Revenue Divisional Officer, Illupur, Pudukottai District.

2.The Thasildhar, Illupur Taluk, Pudukottai District.

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

W.P(MD)No.14671 of 2023

C.V.KARTHIKEYAN, J.

pnn

ORDER IN W.P(MD)No.14671 of 2023

21.06.2023

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