27 R.Malliga vs The District Collector
2024 Latest Caselaw 93 Mad

Citation : 2024 Latest Caselaw 93 Mad
Judgement Date : 3 January, 2024

Madras High Court

27 R.Malliga vs The District Collector on 3 January, 2024

Author: D.Bharatha Chakravarthy

Bench: Sanjay V.Gangapurwala, D.Bharatha Chakravarthy

                                                                      W.P.No.35750 of 2023



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:   03.01.2024

                                                     CORAM :

                           THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                         AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                               W.P.No.35750 of 2023

                     1 P.K.RAVI
                     2 A.VENDA
                     3 M.CHITRA
                     4 K.RAGU
                     5 K.BABU
                     6 B.NARASIMMAN
                     7 N.PICHAIMUTHU
                     8 N.KUMAR
                     9 S.KASINATHAN
                     10 M.DHANAPAL
                     11 K.ARIVAZHAGAN
                     12 A.HARIDASS
                     13 M.SEKAR
                     14 A.SUMITHRA
                     15 P.LATHA
                     16 M.MALARVENI
                     17 B.SRIKALA
                     18 J.VALLIYAMMAL
                     19 K.MANIKUMAR
                     20 A.MANJULA
                     21 B.DURGA DEVI
                     22 S.VENDA
                     23 R.MALARKODI
                     24 S.SHOBA
                     25 S.POORNIMA
                     26 SELVI VINCET


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                                                                       W.P.No.35750 of 2023


                     27    R.MALLIGA
                     28    M.KUPPAMMAL
                     29    S.SARITHA
                     30    D.PRABAKARAN
                     31    A.MENAKA
                     32    S.SELVI
                     33    V.RAMESH
                     34    SANTHI NARASEN
                     35    R.JAYANTHI
                     36    B.RADHA
                     37    S.KAVITHA
                     38    MURUGAMMAL RAVI
                     39    K.RAJESH KUMAR
                     40    S.NARMADHA                                   .. Petitioners

                                                       Vs

                     1    THE DISTRICT COLLECTOR
                          OFFICE OF THE COLLECTORATE
                          SATHUVACHARI VELLORE
                          VELLORE DISTRICT.

                     2    THE REVENUE DIVISIONAL OFFICER
                          OFFICE OF REVENUE DIVISIONAL OFFICER
                          VELLORE, VELLORE DISTRICT.

                     3    THE THASILDAR
                          OFFICE OF THE THASILDAR
                          ANAIKATTU, ANAIKATTU TALUK
                          VELLORE DISTRICT.                             .. Respondents

                     Prayer: Petition filed under Article 226 of the Constitution of India
                     seeking issuance of a writ of mandamus directing the 3rd Respondent
                     to pass order on the petitioners' representation dated 22.05.2018
                     based on the judgment in Civil Appeal Nos.6741 and 6742 of 2012
                     delivered on 20.09.2012 by Honble Supreme Court of India and also
                     based on the order of the 2nd Respondent vide his Letter O.Mu.No.
                     A2/1860/2023, dated 06.06.2023 to the 3rd Respondent within a
                     stipulated time.



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                                                                                  W.P.No.35750 of 2023




                                      For the Petitioners      : Mr.S.Arokia Mani Raj

                                      For the Respondents      : Mr.P.Muthukumar
                                                                 State Government Pleader


                                                       ORDER

(Order of the court was made by the Hon'ble Chief Justice)

Heard Mr.S.Arokia Mani Raj, learned counsel for the

petitioners; and Mr.P.Muthukumar, learned State Government

Pleader for the respondents.

2. The petition is as vague as it could be. The petitioners

contend that encroachers are on the subject property. The persons

who are allegedly occupying the subject property are not parties to

the petition.

3. According to learned State Government Pleader, the subject

land has been assigned to 14 persons from the year 1978 to 1987.

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4. Changing the course of argument, learned counsel for the

petitioners submits that those persons have violated the terms of

assignment. As to what terms of the assignment are violated is also

not placed on record. The persons who allegedly violated the terms

are not parties to the petition. Such a petition cannot be

entertained.

5. It is for the petitioners to come out with authentic

documents and pleadings, if they want to seek any relief.

6. The writ petition is disposed of accordingly. If the

petitioners come out with specific pleadings and with all the

necessary parties, then they may file a fresh petition. There shall be

no order as to costs. Consequently, W.M.P.No.35727 of 2023 is

closed.

                                                        (S.V.G., CJ.)                (D.B.C., J.)
                                                                        03.01.2024
                     Index            :           Yes/No
                     Neutral Citation :           Yes/No
                     sasi

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