A.Rajasekar vs N.Kothai
2024 Latest Caselaw 21058 Mad

Madras High Court

A.Rajasekar vs N.Kothai on 5 November, 2024

Author: S.S.Sundar

Bench: S.S.Sundar

                                                                                  W.A.No.3128 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 05.11.2024

                                                      CORAM

                                       THE HON'BLE Mr. JUSTICE S.S.SUNDAR
                                                      AND
                                      THE HON'BLE Mr. JUSTICE P.DHANABAL


                                               W.A.No.3128 of 2024
                                                      AND
                                              C.M.P.No.24009 of 2024

                1.A.Rajasekar
                2.P.Kesavan
                3.K.Narend
                4.K.Ganesh                                                          .. Appellants

                                                          Vs
                1.N.Kothai

                2.The District Revenue Officer
                Kancheepuram
                Kancheepuram District

                3.The Revenue Divisional Officer
                Kancheepuram
                Kancheepuram District

                4.The Tahsildar
                Kancheepuram
                Kancheepuram District                                               .. Respondents

                          Writ Appeal filed under Clause 15 of the Letters Patent, against the order
                dated 29.07.2024 passed by the learned Single Judge in W.P.No.4338 of 2022.

https://www.mhc.tn.gov.in/judis
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                                                                                  W.A.No.3128 of 2024

                                  For Appellants     : Mr.R.Singaravelan
                                                       Senior Counsel
                                                       for Ms.R.Suchitra
                                  For R1             : Mr.C.K.Chandrasekar
                                                       for Mr.V.Janarthanan
                                  For RR2 to 4       : Mr.P.Sathish
                                                       Additional Government Pleader


                                                   JUDGMENT

(Delivered by S.S.SUNDAR, J.)

This appeal is directed against the order of the learned Single Judge

dated 29.07.2024 in W.P.No.4338 of 2022.

2. Even though it is admitted that the parties have no grievance about the

directions, the learned Senior Counsel appearing for the appellants submitted

that the order impugned in the writ petition is an order refusing to cancel patta

and that the learned Single Judge has set aside the order. Therefore, his

grievance is that status quo has been disturbed by the order impugned, even

though a direction is given to the civil Court to dispose of the suits which are

pending between the parties.

3. In view of the fact that the learned counsel appearing for the private

respondent has no serious objection for a direction to the civil Court to dispose https://www.mhc.tn.gov.in/judis

of the suits uninfluenced by any of the observations or findings of the revenue

officials in the order which is impugned in the writ petition, this Court confirms

the order of the learned Single Judge and the civil Court is directed to dispose

of the suits purely on merits, uninfluenced by any of the observations or

findings of the revenue officials in the order impugned in the writ petition .

With the above direction, this writ appeal is disposed of. No costs.

Connected C.M.P. is closed.

                                                                 [S.S.S.R.,J.]      [P.D.B., J.]
                                                                           05.11.2024
                Internet : Yes
                Neutral Citation : Yes/No
                gya

                To

                1.The District Revenue Officer
                Kancheepuram
                Kancheepuram District

2.The Revenue Divisional Officer Kancheepuram Kancheepuram District

3.The Tahsildar Kancheepuram Kancheepuram District

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

S.S.SUNDAR, J.

AND P.DHANABAL, J.

gya

05.11.2024

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