Noorjahan vs The Secretary To Government
2024 Latest Caselaw 19004 Mad

Madras High Court

Noorjahan vs The Secretary To Government on 26 September, 2024

Author: D.Krishnakumar

Bench: D.Krishnakumar

                                                                      Rev.Aplw.No.8 of 2024



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 26.09.2024

                                                    CORAM :

                           THE HON'BLE MR.D.KRISHNAKUMAR, ACTING CHIEF JUSTICE
                                                       AND
                                        THE HON'BLE MR.JUSTICE P.B.BALAJI


                                              Rev.Aplw.No.8 of 2024
                                             in W.A.No.1122 of 2009


                     1.Noorjahan
                     2.S.M.Nayeemunisa
                     3.S.M.Zubaidunisa
                     4.Amthul Thawab
                     5.S.M.Asgari
                     6.M.Syed Moinuddin
                     7.M.Syed Jalaluddin
                     8.Shabir Hussain                                   .. Petitioners

                                                       Vs

                     1.The Secretary to Government,
                       Revenue Department,
                       Secretariat, Chennai-600 009.

                     2.The Special Commissioner and Commissioner
                           of Land Administration,
                       Chepauk, Chennai-600 005.

                     3.The Special Commissioner and
                           Director of Survey and Settlement,
                       Chepauk, Chennai-600 005.



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                                                                              Rev.Aplw.No.8 of 2024



                     4.The Settlement Officer,
                       Chepauk, Chennai-600 005.

                     5.The Chief Engineer,
                       Highways Department,
                       Chepauk, Chennai-600 005.

                     6.Manali R.Srinivasan                                     .. Respondents


                     Prayer : Review Application filed under Order 47, Rule 1 read with
                     Section 114 of CPC against the judgment dated 9.8.2023 passed in
                     W.A.No.1122 of 2009.


                                      For the Petitioners     : Mr.V.Raghavachari
                                                                Senior Counsel
                                                                for Mr.P.Chandrasekar

                                      For the Respondents     : Mr.R.Ramanlaal
                                                                Addl. Advocate General
                                                                assisted by
                                                                Mr.T.Arunkumar
                                                                Addl. Government Pleader
                                                                for respondents 1 to 5


                                                          ORDER

(Delivered by the Hon'ble Acting Chief Justice)

This review application is filed against the common judgment

dated 9.8.2023 passed in W.A.No.1122 of 2009.

2. It appears that W.A.No.1122 of 2009 was heard along with

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W.A.No.2041 of 2010 and W.P.No.715 of 2010. By the common

judgment dated 9.8.2023, this Court dismissed W.A.No.1122 of

2009 and W.P.No.715 of 2010 and allowed W.A.No.2041 of 2010.

W.A.No.1122 of 2009 and W.A.No.2041 of 2010 stemmed up from

the same order passed in W.P.No.12425 of 2008 dated 29.4.2009.

3. Assailing the judgment passed in W.A.No.2041 of 2010,

Manali R.Srinivasan, the sixth respondent herein (Respondent in

W.A.No.2041 of 2010), preferred a Special Leave Petition, being

Special Leave Petition (Civil) Diary No (s).47177 of 2023, before the

Apex Court with delay condonation application. The Apex Court, by

the order dated 15.3.2024, while condoning the delay, dismissed

the Special Leave Petition.

4. In view of the dismissal of the Special Leave Petition which

was filed against the common judgment, the present review

application cannot be entertained. On merits, there is no error or

illegality apparent on the face of record.

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5. The review application is dismissed. There shall be no

order as to costs.

                                                                (D.K.K., ACJ.)      (P.B.B, J.)
                                                                           26.09.2024
                     Index             :    Yes/No
                     NC                :    Yes/No
                     bbr


                     To

1.The Secretary to Government, Revenue Department, Secretariat, Chennai-600 009.

2.The Special Commissioner and Commissioner of Land Administration, Chepauk, Chennai-600 005.

3.The Special Commissioner and Director of Survey and Settlement, Chepauk, Chennai-600 005.

4.The Settlement Officer, Chepauk, Chennai-600 005.

5.The Chief Engineer, Highways Department, Chepauk, Chennai-600 005.

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THE HON'BLE ACTING CHIEF JUSTICE AND P.B.BALAJI, J.

bbr

26.09.2024

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