Paul Jeyakumar vs The District Revenue Officer
2024 Latest Caselaw 15436 Mad

Madras High Court

Paul Jeyakumar vs The District Revenue Officer on 8 August, 2024

Author: P.T.Asha

Bench: P.T.Asha

                                                                             W.P.(MD) No.21369 of 2016



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 08.08.2024

                                                       CORAM:

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                           W.P.(MD) No.21369 of 2016
                                                      and
                                     W.M.P.(MD) Nos.15285 and 17507 of 2016

                     Paul Jeyakumar                                            .. Petitioner

                                                         Vs.

                     1.The District Revenue Officer,
                       Tirunelveli District,
                       Tirunelveli.

                     2.The Revenue Divisional Officer,
                       Tenkasi, Tirunelveli District.

                     3.V.Pandiarajan                                           .. Respondents


                     Prayer: Petition filed under Article 226 of the Constitution of India,

                     praying for issuance of Writ of Certiorari to call for the records pursuant

                     to the order passed by the 1st respondent in Revision Petition No.

                     2.23/2015 dated 15.09.2016 and quash the same as illegal.


                                   For Petitioner    :     Mr.E.V.N.Siva

                     _________
                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                   W.P.(MD) No.21369 of 2016




                                        For R1 & R2        :      Mr.P.T.Thambidurai
                                                                  Government Advocate


                                                               ORDER

The above writ petition has been filed questioning the order passed

by the first respondent in Revision Petition No.2.23/2015, dated

15.09.2016.

2. The entire proceedings relates to the issue of patta given to the

third respondent. A suit in O.S.No.72 of 2008 had been filed by the

petitioner before the Court of the District Munsif and Judicial Magistrate,

Shencottah for declaration and injunction. The suit has been dismissed

by judgment and decree dated 24.04.2017 as against which the petitioner

has preferred A.S.No.67 of 2017 on the file of the Sub Court, Tenkasi,

which appeal has also been dismissed by judgment and decree dated

16.12.2020.

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

3. Considering the fact that the petitioner's request for declaration

of title has been negated, nothing survives for consideration in the

present writ petition and the writ petition is dismissed as infructuous. No

costs. Consequently, connected miscellaneous petitions are closed.

08.08.2024 NCC : Yes/No Index : Yes/No Internet : Yes

abr

To

1.The District Revenue Officer, Tirunelveli District, Tirunelveli.

2.The Revenue Divisional Officer, Tenkasi, Tirunelveli District.

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

P.T.ASHA, J.

abr

Dated: 08.08.2024

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