Madras High Court
The District Collector vs The Officer'S Club on 7 April, 2025
Bench: J. Nisha Banu, S.Srimathy
W.A.(MD)Nos.2587 and 2378 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.04.2025
CORAM:
THE HON'BLE MRS JUSTICE J. NISHA BANU
AND
THE HON'BLE MRS JUSTICE S.SRIMATHY
W.A.(MD)Nos.2587 and 2378 of 2024
and
C.M.P.(MD)Nos.18165, 18166, 16476 and 16477 of 2024
1.The District Collector,
Karur, Karur District.
2.The District Revenue Officer,
Karur District, Karur.
3.The Revenue Divisional Officer,
Karur District, Karur. ...Appellants 1 to 3 in both appeals
4.The Tahsildar,
Taluk Office,
Karur, Karur District. ...4th Appellant in W.A.(MD)No.
2587/2024
4.The District Sports and Youth Welfare Officer,
O/o.the District Sports and Youth Welfare,
Karur District, Karur.
...4th appellant in W.A.(MD)No.
2378/2024
-Vs-
The Officer's Club,
Rep.by its Secretary,
1/5
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W.A.(MD)Nos.2587 and 2378 of 2024
P.M.Ramasamy,
S/o.Muthusamy,
Collector Office Compound,
Karur, Karur District. ...Respondent in W.A.(MD)No.2587/2024
The Officer's Club,
Represented by its Secretary,
P.M.Ramasamy (75/2023),
S/o.Muthusamy,
Having its registered office at
Revenue Divisional Office Compound,
Karur, Karur District. ...Respondent in W.A.(MD)No.2378/2024
COMMON PRAYER: Writ Appeals are filed under Clause 15 of the Letters
Patent Act, to set aside the order of this Court made in W.P.(MD)Nos.2280 and
27899 of 2023 dated 06.08.2024.
In both appeals:
For Appellants : Mr.Veera Kathiravan
Additional Advocate General
represented by its Mrs.D.Farjana Ghoushia
Special Government Pleader
For Respondent : Mr.A.Srinivasan
COMMON JUDGMENT
(Judgment of the Court was made by S.SRIMATHY, J.)
These intra-Court Appeals are filed against the orders of this Court in
W.P.(MD)Nos.2280 and 27899 of 2023 dated 06.08.2024.
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W.A.(MD)Nos.2587 and 2378 of 2024
2.The writ petitioner is running a club in the subject property.
However, the writ petitioner has not paid the lease amount. Hence, the club was
locked and sealed. The writ petition challenging the lock and seal was allowed
by the learned Single Judge. The other writ petition challenging the interim
measure to run an indoor stadium in the subject premises was also allowed.
Challenging the said orders, the Department has filed these appeals.
3.The main contention of the appellants is that there are huge arrears of
lease to the tune of around Rs.20 lakhs.
4.Whereas, the learned counsel for the writ petitioner submits that only
a sum of Rs.18 lakhs alone has to be paid towards arrears of lease.
5.Considering the above said submission, we direct the writ
petitioner/respondent to pay the admitted arrears of Rs.18 lakhs in two
instalments. The first instalment of Rs.10,00,000/- (Rupees Ten Lakhs only)
shall be paid within a period of one week from the date of receipt of a copy of
this order. The second instalment of Rs.8,00,000/- (Rupees Eight Lakhs only)
shall be paid within a period of one month thereafter. On payment of first
instalment within the time prescribed by this Court, the appellants are directed to
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W.A.(MD)Nos.2587 and 2378 of 2024
consider the representation of the petitioner for opening the club in the subject
premises in accordance with law within period of twelve weeks therefrom.
6.With the above direction, these writ appeals are disposed of. No
costs. Consequently, connected miscellaneous petitions are closed.
(J.N.B.,J.) (S.S.Y.,J.)
07.04.2025
Index : Yes/No
Internet : Yes/No
ta
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W.A.(MD)Nos.2587 and 2378 of 2024
J. NISHA BANU,J.
and
S.SRIMATHY.J
ta
W.A.(MD)Nos.2587 and 2378 of 2025
07.04.2025
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