Madras High Court
T.M.Mohammed Meeran vs The State Of Tamil Nadu on 31 October, 2023
C.R.P(MD)No.940 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 31.10.2023
CORAM:
THE HONOURABLE MR.JUSTICE BATTU DEVANAND
C.R.P(MD) No.940 of 2019
and
C.M.P(MD) No.5382 of 2019
T.M.Mohammed Meeran ...Petitioner
Vs.
1.The State of Tamil Nadu,
Rep. by the District Collector,
Karur.
2.The Executive Officer,
Pallapatti Town Panchayat,
Aravakurichi Taluk,
Karur District.
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https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.940 of 2019
3.The AE/Junior Engineer,(O&M)
Tamil Nadu Generation and Distribution
Corporation Ltd. (TANGEDCO), Urban,
Pallapatti - 639 207.
4.The Tahsildar,
Aravakurichi Taluk,
Karur District.
5.The Sub Registrar,
Sub Register Office Street,
Aravakurichi – 639 201.
(R1 to R5 were set ex-parte vide Court order, dated
22.06.2017. Hence Notice to R1 to R5 are not necessary)
6.P.Nagamuthu
7.Sahul Hameed
8.Nisar Ali
9.Mohammed Faruk
10.Sheik Dawood
11.Pavidha Begum
12.Baridha Begum
13.Mohammed Ali
14.Saburamal
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C.R.P(MD)No.940 of 2019
15.Harun
16.Mumtaaz Begum
17.Mohammed Sarfudeen
18.Nizaar Ali
19.Kamaludeed
20.Jafar Ali
21.Surfuneesa
22.Fathima Jinnah
23.K.Y.Ismail
24.S.S.A.Anwar Ali
25.Noorjahan
26.E.S.Ansar Ali
27.Mohammed Surfudeen
28.Mohammed Haneefa
29.Mohammed Ali
30.Mohammed Sarfudeen
31.Sidek Ali
32.Mumtaz Begum
33.Satya Murthy
34.T.M.Hameedha
35.Liaquath Ali
36.Sahul Hameed
37.Zubaidha Barzana
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C.R.P(MD)No.940 of 2019
38.Basheera Kani Beevi
39.Habeeb Rahman
40.Azeez Rahman
41.Ubaidhu Rahman
42.Raheema Thai
43.Maryam Thai
44.Mumtaz Begum
45.Rabya Begum
46.Kalilul Rahman
47.Mohammed Ali ...Respondents
(R7 to 47 are exonerated by petitioner counsel.
Endorsement made by the petitioner's counsel dated
10.07.2017, so further notice to R7 to R47 are not
necessary.)
PRAYER: Civil Revision Petition is filed under Article 227 of the
Constitution of India, to set aside the order dated 25.01.2019 passed
in I.A.No.679 of 2018 in O.S.No.06 of 2017 on the file of the
Principal District Judge, Karur, and allow this Civil Revision
Petition.
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C.R.P(MD)No.940 of 2019
For Petitioner : Mr.T.Sakthi Kumaran
for Mr.T.M.Mohammed Hisham Arafat
For Respondents : Mr.K.Hariharan – for R6
Exparte – for R1 to R5
ORDER
This Civil Revision Petition is filed against the order
dated 25.01.2019 passed in I.A.No.679 of 2018 in O.S.No.06 of
2017 on the file of the Principal District Judge, Principal District
Court, Karur.
2. This Court called for the report from the concerned
Principal District Judge, by order, dated 19.10.2023 with regard to
the status of the suit in the trial Court. Accordingly, the Principal
District Judge, Karur, has sent a report wherein, it is stated that the
suit in O.S.No.06 of 2017 on the file of the Principal District Judge,
Principal District Court, Karur, is dismissed by its decree and
judgment, dated 25.02.2022.
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.940 of 2019
3. In view of the above, as already the suit itself is
dismissed, in the considered opinion of this Court nothing survives
for further adjudication in this Civil Revision Petition.
4. Accordingly, this Civil Revision Petition is dismissed
as infructuous.
5. No costs.
6. Consequently, connected Civil Miscellaneous Petition
is closed.
31.10.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
RM
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.940 of 2019
To
1.The Principal District Judge,
Principal District Court,
Karur.
2.The State of Tamil Nadu,
Rep. by the District Collector,
Karur.
3.The Executive Officer,
Pallapatti Town Panchayat,
Aravakurichi Taluk,
Karur District.
4.The AE/Junior Engineer,(O&M)
Tamil Nadu Generation and Distribution
Corporation Ltd. (TANGEDCO), Urban,
Pallapatti - 639 207.
5.The Tahsildar,
Aravakurichi Taluk,
Karur District.
6.The Sub Registrar,
Sub Register Office Street,
Aravakurichi – 639 201.
https://www.mhc.tn.gov.in/judis
C.R.P(MD)No.940 of 2019
BATTU DEVANAND, J.
RM
C.R.P(MD) No.940 of 2019
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31.10.2023
https://www.mhc.tn.gov.in/judis
