Madras High Court
(A1 And A2 Substituted In Place Of ... vs The Principal Secretary & Commissioner ... on 26 August, 2025
Author: Anita Sumanth
Bench: Anita Sumanth
W.A.No.2702, 2705 & 2706 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.08.2025
CORAM :
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
and
THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR
W.A.Nos. 2702, 2705 & 2706 of 2022
and
C.M.P.Nos. 21965, 21968, 21983, 21985 & 21992 of 2022
W.A.No. 2702 of 2022
V.Kamalakannan (Died)
A1 Mrs.M.K.Rajalakshmi
A2 Mr.M.K.Santhana Krishnan
(A1 and A2 substituted in place of deceased
sole appellant vide order dated 30.03.2023
made in CMP Nos. 6491, 6495 & 6501/23
in WA Nos. 2702, 2705 & 2706 / 2022)
Recognized the General power of attorney deed
dated 10.01.2023 Doc.No.6/2023 at SRO Tambaram,
executed by M.K.Rajalakshmi & M.K.Santhana Krishnan
in favour of the Power agent V.Devarajan,
vide order of court dated 30.03.2023
made in CMP Nos. 5266, 5272 & 5261/2023
in W.A.Nos. 2702, 2705 & 2706/2022) .. Appellants
vs
1.The Principal Secretary & Commissioner of Land
Administration, Ezhilagam,
Chepauk, Chennai – 600 005.
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W.A.No.2702, 2705 & 2706 of 2022
2.The Commissioner of Survey & Settlement,
Survey House, Chepauk,
Chennai – 600 005.
3.The Government of Tamil Nadu,
by its Secretary – Revenue Department,
Fort St.George, Chennai – 600 009. ..
Respondents
W.A.No. 2705 of 2022
V.Kamalakannan (Died)
A1 Mrs.M.K.Rajalakshmi
A2 Mr.M.K.Santhana Krishnan
(A1 and A2 substituted in place of deceased
sole appellant vide order dated 30.03.2023
made in CMP Nos. 6491, 6495 & 6501/23
in WA Nos. 2702, 2705 & 2706 / 2022)
Recognized the General power of attorney deed
dated 10.01.2023 Doc.No.6/2023 at SRO Tambaram,
executed by M.K.Rajalakshmi & M.K.Santhana Krishnan
in favour of the Power agent V.Devarajan,
vide order of court dated 30.03.2023
made in CMP Nos. 5266, 5272 & 5261/2023
in W.A.Nos. 2702, 2705 & 2706/2022) .. Appellants
vs
1.The Additional Chief Secretary / Commissioner,
Commissioner of Land Administration,
Chepauk, Chennai – 600 005.
2.The Director of Survey & Settlement,
Ezhilagam, Chepauk,
Chennai – 600 005.
3.The District Collector of Kancheepuram,
Kancheepuram (Post) and District.
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W.A.No.2702, 2705 & 2706 of 2022
4.The Assistant Settlement Officer (North),
Chennai – 600 003.
5.The Tahsildar,
Thirukazhukundram, Taluk and Post,
Kancheepuram District. .. Respondents
W.A.No. 2706 of 2022
V.Kamalakannan (Died)
A1 Mrs.M.K.Rajalakshmi
A2 Mr.M.K.Santhana Krishnan
(A1 and A2 substituted in place of deceased
sole appellant vide order dated 30.03.2023
made in CMP Nos. 6491, 6495 & 6501/23
in WA Nos. 2702, 2705 & 2706 / 2022)
Recognized the General power of attorney deed
dated 10.01.2023 Doc.No.6/2023 at SRO Tambaram,
executed by M.K.Rajalakshmi & M.K.Santhana Krishnan
in favour of the Power agent V.Devarajan,
vide order of court dated 30.03.2023
made in CMP Nos. 5266, 5272 & 5261/2023
in W.A.Nos. 2702, 2705 & 2706/2022) .. Appellants
vs
1.The Tahsildhar,
Thirukazhukundram,
Kancheepuram District.
2.The Asst. Settlement Officer (North),
Office of the Principal Secretary and Commissioner
of Land Survey and Settlement,
Chepauk, Chennai – 600 005. .. Respondents
Prayer in W.A.No. 2702 of 2022: Appeal filed under Clause 15 of Letters
Patent against order dated 21.09.2022 made in W.P.No. 29241 of 2014.
Prayer in W.A.No. 2705 of 2022: Appeal filed under Clause 15 of Letters
Patent against order dated 21.09.2022 made in W.P.No. 2765 of 2014.
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W.A.No.2702, 2705 & 2706 of 2022
Prayer in W.A.No. 2706 of 2022: Appeal filed under Clause 15 of Letters
Patent against order dated 21.09.2022 made in W.P.No. 20949 of 2014.
For Appellant : Mr.J.Pavithra
(in all appeals)
For Respondents : Mr.A.Selvendran
Special Government Pleader
(in all appeals)
COMMON JUDGMENT
(Delivered by Dr. ANITA SUMANTH.,J)
Ms.J.Pavithra (vakalat filed under Sr.Nos. 30279, 30280 & 30281
of 2025) appears on behalf of the appellants and the third appellant /
M.K.Santhana Krishnan files affidavits praying for withdrawal of the
matters.
2. Incidentally, both A2/Mrs.M.K.Rajalakshmi and A3/
M.K.Santhana Krishnan are present in-person in the Court.
3. Recording the aforesaid, these writ appeals are dismissed as
withdrawn. No costs. Connected miscellaneous petitions are closed.
[A.S.M., J] [N.S., J]
26.08.2025
Index:Yes/No
Neutral Citation:Yes/No
ssm
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W.A.No.2702, 2705 & 2706 of 2022
To
1.The Principal Secretary & Commissioner of Land
Administration, Ezhilagam,
Chepauk, Chennai – 600 005.
2.The Commissioner of Survey & Settlement,
Survey House, Chepauk,
Chennai – 600 005.
3.The Government of Tamil Nadu,
by its Secretary – Revenue Department,
Fort St.George, Chennai – 600 009.
4.The Additional Chief Secretary / Commissioner,
Commissioner of Land Administration,
Chepauk, Chennai – 600 005.
5.The Director of Survey & Settlement,
Ezhilagam, Chepauk,
Chennai – 600 005.
6.The District Collector of Kancheepuram,
Kancheepuram (Post) and District.
7.The Assistant Settlement Officer (North),
Chennai – 600 003.
8.The Tahsildar,
Thirukazhukundram, Taluk and Post,
Kancheepuram District.
9.The Asst. Settlement Officer (North),
Office of the Principal Secretary and Commissioner
of Land Survey and Settlement,
Chepauk, Chennai – 600 005.
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W.A.No.2702, 2705 & 2706 of 2022
DR. ANITA SUMANTH, J.
and
N.SENTHILKUMAR, J.
ssm
W.A.Nos. 2702, 2705 & 2706 of 2022
26.08.2025
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