M.Ravikumar vs S.Ravichandran
2024 Latest Caselaw 19890 Mad

Madras High Court

M.Ravikumar vs S.Ravichandran on 22 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                              Rev.Aplc(MD)No.132 of 2024


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 22.10.2024

                                                         CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                    REVIEW APPLICATION(MD)No.132 of 2024
                                          in W.P(MD)No.23304 of 2023
                                    and W.M.P(MD)Nos.13063 & 13064 of 2024

                M.Ravikumar                                   ... Petitioner/Review Petitioner

                                                           Vs.

                1.S.Ravichandran

                2.The Commissioner,
                  Aruppukkottai Municipality,
                  Aruppukkottai, Virudhunagar District.

                3.The Tahsildar,
                  Aruppukkottai Taluk, Virudhunagar District.

                4.The Surveyor,
                  Aruppukkottai Taluk,
                  Virudhunagar District.                      ... Respondents/Respondents


                Prayer:- Review Application filed under Order XLVII, Rules 1 & 2 of the
                Code of Civil Procedure, 1908 read with Section 114 of the Code of Civil
                Procedure, 1908 to review the order, dated 08.02.2024 made in
                W.P(MD)No.23304 of 2023 on the file of this Court.
                                  For Petitioner     : Mr.K.Gokul

                                  For R – 1          : Mr.S.Parthasarathy

                                  For R – 2          : Mr.N.Dilip Kumar

                                  For RR 3 & 4       : Mr.R.Ragavendran
                                                       Government Advocate

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                1/5
                                                                               Rev.Aplc(MD)No.132 of 2024


                                                         ORDER

The review application has been filed by the third party to

review the order, dated 08.02.2024 passed by this Court in

W.P(MD)No.23304 of 2023.

2.When the matter is taken up for hearing today, the learned

Government Advocate appearing for the respondents 3 & 4 has

produced the proceedings of the third respondent, dated 12.09.2024,

wherein it is stated as follows:

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3.According to the learned Government Advocate appearing for

the respondents 3 and 4, 20 cents of land which falls in Survey No.7/2

has not been mentioned in the sale deed, dated 23.03.2022 executed

by the parties, namely Divya, Suryapandian and Shanthi, who are the

sisters and brother of the review petitioner.

4.Heard the learned counsel appearing on either side.

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5.The buyer beware concept to be taken into account and if at

all the original writ petitioner/first respondent is aggrieved, he has to

approach the parties, who are the vendors to rectify the said sale deed

by including 20 cents in Survey No.7/2. Since Survey No.7/2 is missing,

it has to be rectified. On receiving the rectification deed, the authorities

will include the said Aruppukkottai Kaikani Motha Viyabarigal Sangam's

name in the said patta.

6.In view of the above, the Review Application is closed. It is

left open to the writ petitioner/first respondent to approach the vendors

and proceed further in the manner known to law. No costs.

Consequently, connected Miscellaneous Petitions are closed.

                                                                                   22.10.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps




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                                               V.BHAVANI SUBBAROYAN, J.

                                                                                ps




                                                         Judgment made in

REVIEW APPLICATION(MD)No.132 of 2024

and W.M.P(MD)Nos.13063 & 13064 of 2024

22.10.2024

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