S.Peer Hasan vs Kasali Maraikkayar
2024 Latest Caselaw 2127 Mad

Madras High Court

S.Peer Hasan vs Kasali Maraikkayar on 1 February, 2024

Author: D.Krishnakumar

Bench: D.Krishnakumar, R.Vijayakumar

                                                                            W.A.(MD) No.93 of 2024



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 01.02.2024

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                     and
                                   THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR


                                              W.A.(MD) No.93 of 2024
                                           and C.M.P.(MD) No.892 of 2024


                 S.Peer Hasan                                          ... Appellant
                                                         -vs-

                 1.Kasali Maraikkayar

                 2.The Tahsildar,
                   Office of the Tahsildar,
                   Manur Taluk, Tirunelveli District.

                 3.The Taluk Surveyor,
                   Office of the District Surveyor,
                   Manur Taluk, Tirunelveli District.                  ... Respondents


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

                 order dated 31.01.2023 made in W.P(MD).No.1769 of 2023.



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                                                                                       W.A.(MD) No.93 of 2024



                                   For Appellant         :     Mr.C.Venkatesh Kumar,
                                                               for M/s.Ajmal Associates

                                   For Respondents       :     Mr.N.Satheesh Kumar,
                                                               Addl. Government Pleader for 2 and 3


                                                        JUDGMENT

[Judgment of the Court was delivered by D.KRISHNAKUMAR, J.]

When the matter came up for admission, the learned counsel appearing

for the appellant fairly submitted that the civil suit filed by the appellant has been

decreed in O.S.No.434 of 2022, on the file of Additional District Judge-III,

Tirunelveli and therefore, he seeks for dismissal of the Writ Appeal.

2. In view of the above, nothing survives for further adjudication in this

Writ Appeal. Accordingly, this Writ Appeal is dismissed. There shall be no order

as to costs. Consequently, connected miscellaneous petition is closed.

                                                                      [D.K.K., J.]    [R.V., J.]
                 vsm                                                        01.02.2024
                 NCC              : Yes / No
                 Index            : Yes / No

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

To

1.The Tahsildar, Office of the Tahsildar, Manur Taluk, Tirunelveli District.

2.The Taluk Surveyor, Office of the District Surveyor, Manur Taluk, Tirunelveli District.

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

D.KRISHNAKUMAR, J.

and R.VIJAYAKUMAR, J.

vsm

and

01.02.2024

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