The District Collector vs T.Udayappan
2025 Latest Caselaw 1311 Mad

Madras High Court

The District Collector vs T.Udayappan on 22 July, 2025

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                          1              W.A.(MD)NO.632 OF 2024

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                   DATED : 22.07.2025
                                                                CORAM
                                  THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                                                  AND
                                         THE HON'BLE MR.JUSTICE K.RAJASEKAR
                                         W.A.(MD)No.632 of 2024 AND
                                          C.M.P.(MD)No.4439 of 2024
                     1. The District Collector,
                        Sivagangai District,
                        Sivagangai.

                     2. The District Revenue Officer,
                        Sivagangai District,
                        Sivagangai.

                     3. The Revenue Divisional Officer,
                        Sivagangai,
                        Sivagangai District.

                     4. The Tahsildar,
                        Sivagangai (Now at Kalayarkoil),
                        Sivagangai District.              ... Appellants/Respondents
                                                      Vs.
                     T.Udayappan                          ... Respondent / Writ petitioner

                                  Prayer: Writ Appeal filed under Clause 15 of Letters Patent, to
                     set aside the judgment dated 08.03.2023 in W.P.(MD)No.493 of 2022
                     on the file of this Court.
                                  For Appellants     : Mr.Veera Kathiravan,
                                                       Additional Advocate General,
                                                        assisted by,
                                                       Mr.N.Ramesh Arumugam,
                                                       Government Advocate.

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                                                                         2              W.A.(MD)NO.632 OF 2024

                                  For Respondent : Mr.G.Sailendra Babu
                                                          ***
                                                         JUDGMENT

(Order of the Court was delivered by G.R.SWAMINATHAN, J.)

Heard both sides.

2. The learned single Judge had granted relief to the writ

petitioner on the strength of the civil Court's decree dated

20.01.1995 made in O.S.No.526 of 1988 on the file of the District

Munsif Court, Sivagangai. It is also admitted that the first appeal was

filed by the State after a lapse of several years and the first appeal

was also dismissed. All these facts have been captured in the order of

the learned single Judge. The learned single Judge has only directed

the authorities to act in consonance with the civil Court's decree.

3. No exception can be taken to the said approach. This writ

appeal stands dismissed. No costs. Consequently, connected

miscellaneous petition is closed.

(G.R.SWAMINATHAN, J.) & (K.RAJASEKAR, J.) 22th July 2025 NCC : Yes / No Index : Yes / No Internet : Yes/ No PMU

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G.R.SWAMINATHAN,J.

AND K.RAJASEKAR, J.

PMU

22.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/07/2025 02:57:27 pm )