Madras High Court
2 Alarmelvalli vs (Cause Title Accepted Vide Court ... on 21 September, 2023
S.T.A. No.1 of 2006 and W.P. No.9367 of 2009
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.09.2023
CORAM:
THE HONOURABLE MR. JUSTICE S. VAIDYANATHAN
and
THE HONOURABLE MR. JUSTICE K.RAJASEKAR
S.T.A. No.1 of 2006 & S.T.P. No.2 of 2006
W.P. No.9367 of 2009 & M.P. No.1 of 2009
S.T.A. No.1 of 2006:
1 Uma Muthukumaraswamy (deceased)
2 Alarmelvalli Appellants
(Cause Title accepted vide Court order
dated 13.03.2006 made in S.T.P. No.1 of
2006)
(2nd appellant accepted as LR of deceased 1st
appellant as per Memo dated 16.04.2019,
ordered by Court on 22.07.2019)
v
1 The Deputy Salt Commissioner
Government of India
No.26, Haddows Road
Shastri Bhavan
Madras – 6
2 The Tahsildar
Cheyyur Taluk
Chengalput
M.G.R. District
3 The District Collector
Chengalpet
M.G.R. District
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S.T.A. No.1 of 2006 and W.P. No.9367 of 2009
4 The State of Tamil Nadu
represented by the Secretary
Revenue Department
Fort St. George, Madras 600 006 Respondents
W.P. No.9367 of 2009:
Sakukthala Vedachalam Petitioner
v
1 The Deputy Salt Commissioner
Government of India
26, Haddows Road
Shastri Bhavan, Chennai 600 006
2 Alarmel Valli Respondents
(R2 impleaded as per Court order dated
04.02.2020 made in W.M.P. No.30355
of 2019 in W.P. No.9367 of 2009)
Special Tribunal Appeal filed under Section 30(2) of the Tamil Nadu
Act 30 of 1963 challenging the order dated 22.06.2005 passed by the Minor
Inams Tribunal (Principal Sub Court), Chengalpattu, in C.M.A. No.42 of 2003.
Writ Petition filed under Article 226 of the Constitution of India seeking
a writ of certiorarified mandamus seeking to quash the letter dated 08.05.2009
and remand the dispute raised by the Salt Department in
C.No.12029(5)P3/92/Vol.II/5396/99 dated 23.04.2009 to the Settlement
Officer for fresh consideration and disposal.
For petitioner and R2 Mr. S.L. Sudarsanam
in W.P.No.9367 of 2009
For R1 in Mr. A. Murugan
W.P. No.9367 of 2009 Central Government Standing Counsel
For appellants in
S.T.A. No.1 of 2006 Mr. S.L. Sudarsanam
For R1 in
S.T.A. No.1 of 2006 Mr. A. Murugan
For RR 2 to 4 in Mr. M.R. Gokul Krishnan
https://www.mhc.tn.gov.in/judis S.T.A. No.1 of 2006 Additional Government Pleader
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S.T.A. No.1 of 2006 and W.P. No.9367 of 2009
COMMON JUDGMENT
(delivered by S. VAIDYANATHAN, J.)
Today, when these matters were taken up for hearing,
Mr.S.L.Sudarsanam, learned counsel for the writ petitioner as well the
appellants in the special tribunal appeal, sought permission of this Court to
withdraw the writ petition as well the special tribunal appeal, with liberty to
approach the Civil Court seeking suitable relief of declaration, in view of the
affidavits filed by the writ petitioner and the second appellant. The said
affidavits are scanned and re-produced below for ready reference.
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S.T.A. No.1 of 2006 and W.P. No.9367 of 2009
2 In view of the above submission made by the learned counsel for
the writ petitioner and the appellants, the writ petition and the special tribunal
appeal are dismissed as withdrawn with liberty as prayed for. No costs.
Connected M.P. and S.T.P. stand closed.
(S.V.N., J.) (K.R.S., J.)
21.09.2023
cad
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S.T.A. No.1 of 2006 and W.P. No.9367 of 2009
S. VAIDYANATHAN, J.
and
K. RAJASEKAR., J.
cad
To
1 The Deputy Salt Commissioner
Government of India
No.26, Haddows Road
Shastri Bhavan
Madras – 6
2 The Tahsildar
Cheyyur Taluk
Chengalput
M.G.R. District
3 The District Collector
Chengalpet
M.G.R. District
4 The Secretary
Revenue Department
Government of Tamil Nadu
Fort St. George
Madras 600 006
S.T.A. No.1 of 2006
&
W.P. No.9367 of 2009
21.09.2023
https://www.mhc.tn.gov.in/judis
