Madras High Court
S.Subramanian vs The District Collector on 6 March, 2025
Author: S. M. Subramaniam
Bench: S. M. Subramaniam
2025:MHC:788
W.A.No.195 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.03.2025
CORAM
THE HON'BLE MR. JUSTICE S. M. SUBRAMANIAM
AND
THE HON'BLE MR. JUSTICE K. RAJASEKAR
Writ Appeal No.195 of 2025
and
Civil Miscellaneous Petition Nos.1327, 1328 & 1330 of 2025
S.Subramanian ... Appellant
Vs.
1. The District Collector,
Collectorate Building,
Coimbatore – 641 018.
2. The Revenue Divisional Officer,
Coimbatore North,
Koundampalayam, Coimbatore.
3. Mrs.S.Angathal ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent Act,
against the order dated 09.09.2024 in W.P.No.32738 of 2022.
For Appellant : Mr.C.R.Prasanan
For R1 & R2 : Mr.E.Veda Bagath Singh
Special Government Pleader (HR & CE)
For R3 : Mr.N.Manokaran
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1/23
W.A.No.195 of 2025
JUDGMENT
(Judgment of the Court was made by S.M.SUBRAMANIAM, J.)
Under assail is the order dated 09.09.2024 in W.P.No.32738 of 2022.
2. The matter arises under the Maintenance and Welfare of Parents
and Senior Citizens Act, 2007 (herein after referred as Senior Citizens Act).
3. The writ petitioner is the appellant before this Court. The appellant
is the son of the third respondent. The third respondent / Senior Citizen
instituted a complaint before the competent authority under the Senior
Citizens Act seeking cancellation of the Settlement deed executed by her, in
favour of her son/appellant on the ground that she was neglected by her son,
after getting the Settlement deed executed by force and coercion.
4. The competent authority/Revenue Divisional Officer on receipt of
complaint from the third respondent/senior citizen issued notice to the
appellant and conducted an enquiry as contemplated under the Act.
5. The written statement of the senior citizen and the appellant/son
were recorded by the Revenue Divisional Officer. The third respondent
raised serious allegations against the appellant/son that she was subjected to
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harassment both mentally and physically. The physical harassment caused
to the senior citizen are narrated in her complaint which all are recorded by
the Revenue Divisional Officer in the final order dated 25.05.2022.
Opportunity was given to the parties. Considering the statement of the
senior citizen and the appellant and by conducting an enquiry, the
competent authority formed a final opinion that the senior citizen was
neglected by her own son and Settlement deed was executed by coercion
and fraud. Thus, the Settlement deed was cancelled by the competent
authority. The District Collector confirmed the order. An appeal was filed
by the appellant. Though the appeal filed by the son or daughter of the
senior citizen is not maintainable under the Act, the District Collector has
gone in to the merits and made findings that the facts and circumstances
recorded by the Revenue Divisional Officer has been established. The
findings of the District Collector also in conformity with the order passed by
the Revenue Divisional Officer. Thus, the appellant preferred writ petition.
6. The writ Court independently considered the merits elaborately
with reference to the allegations raised between the parties. The writ Court
tested the validity of the order passed by the Revenue Divisional Officer in
the context of Section 23 of the Senior Citizens Act. It is found that the
settlement deed executed( Uploaded
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am ) Sub Section (1) to
Section 23 and by adopting a holistic approach the writ Court held that the
settlement deed was deemed to have been made by fraud or coercion or
undue influence, which is the implied condition contemplated under Section
23 (1) of the Senior Citizen Act.
7. The learned counsel for the appellant would mainly contend that
the facts or otherwise and the allegations of harassment both physically and
mentally had not been established before the competent authority. The
allegations raised by the senior citizen before the authority occurred prior to
execution of settlement deed and the same cannot be relied upon. The
appellant always expressed his willingness to maintain the third respondent
mother and it is, she, who accompanied her brother and in order to cancel
the settlement deed such complaint has been filed based on wrong facts. The
brother of the senior citizen is the brain behind this complaint and therefore
the present writ appeal is to be considered. It is contended that there is no
specific finding with reference to such nature of allegations of cruelty
against the appellant in the order impugned passed by the Revenue
Divisional Officer. Thus, the present appeal is to be considered.
8. The learned counsel for the appellant relied on the Judgement in
the case of Sudesh Chikara vs. Ramti Devi and Another reported in (2022)
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SCC Online SC 1684. In paragraph No.14 of the said Judgment as follows:
“14. When a senior citizen parts with his or her
property by executing a gift or a release or otherwise in
favour of his or her near and dear ones, a condition of
looking after the senior citizen is not necessarily attached to
it. On the contrary, very often, such transfers are made out
of love and affection without any expectation in return.
Therefore, when it is alleged that the conditions mentioned
in sub-section (1) of Section 23 are attached to a transfer,
existence of such conditions must be established before the
Tribunal.”
9. Mr.N.Manokaran, learned counsel appearing on behalf of the third
respondent would oppose by stating that the legal principles are considered
by the Courts elaborately in number of Judgments. Even in the case of
Sudesh Chikara relied on by the appellant in paragraph No.13, the Hon'ble
Supreme Court observed that “condition of looking after the senior
citizen is not necessarily attached to the gift or settlement. On the
contrary, very often, such transfers are made out of love and affection
without any expectation in return”. Therefore, paragraph No.14 is to be
read along with paragraph No.13, which would clarify that the condition
under Section 23(1) may either be expressed or implied. However,
establishing the requirement as contemplated for forming an opinion to
cancel the document under Section 23(1) is to be taken into account.
10. Mr.N.Manokaran, learned counsel would further contend that in
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the present case, the third respondent mother was subjected to harassment
both mentally and physically. Twice, the senior citizen made an attempt to
commit suicide. She was admitted in hospital. Her brother has taken care of
her and the complaint itself reveals that the circumstances let to filing of the
complaint under the Senior Citizen Act. Twice, the appellant forced the
third respondent to execute Will and finally, under force, the settlement
deed was executed. The entire facts are narrated in the complaint given by
the third respondent under the Senior Citizen Act.
11. Perusal of the complaint reveals about the nature of harassment
and mental agony caused to the senior citizen. The RDO considered the
statement given by the senior citizen and the explanations furnished by the
appellant. No doubt, there is no categorical finding about the allegations
raised and the explanations submitted. However, the averments in the
complaint and the explanations given by the appellant are considered by the
RDO and a final opinion was formed. The nature of proceedings being
summary in nature merely the ground raised by the appellant is
unacceptable. The harassment stated by the Senior Citizen is not unreliable.
12. The learned Single Judge in the writ order impugned elaborately
considered the scope of the provisions of the Senior Citizen Act and further
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held that the conditions under Section 23 (1) can be either express or
implied. If there is no express recital in the deed, it has to look around
circumstances to find out whether conduct otherwise dispel the intention of
donor to revoke. The consideration for executing a gift deed or settlement
deed is based on human conduct, caring and conscientious. Therefore
transfer is out of love and affection. This exactly is the principles
elaborately considered in several judgments.
13. LEGAL POSITION:
The Maintenance and Welfare of Parents and Senior Citizens
Act, 2007 (MWPSC Act, 2007) plays a crucial role in promoting the well-
being and dignity of senior citizens in India. It provides a legal framework
for ensuring financial security, health care access, and property protection
for the elderly. By holding children and relatives accountable for the
maintenance of their elderly family members, the act discourages neglect,
abandonment, and abuse of senior citizens.
2. The Constitution of India also recognizes the need for State
intervention in taking measures to create suitable framework for the
protection of elderly persons. As per the Article 41 under Directive
Principles of State Policy: “the State shall, within the limits of its
economic capacity and development, make effective provision for securing
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right to work, to education and to public assistance in case of
unemployment, old age, sickness and disablement, and in other cases of
undeserved want.”
3. The MWPSC Act, 2007 is based on the vision of Article 41
of the Constitution. It was enacted by the Parliament to protect the rights
and interests of senior citizens and enable them to lead a life with dignity
and respect. It further aims to provide a comprehensive framework for
ensuring the well-being of senior citizens in India.
LEGISLATIVE INTENT OF THE ACT:
4. The parliament enacted the Senior Citizens Act to uphold the
dignity and respect of a senior citizen at the time of old age. State had
serious concern about the challenge faced by the people in their old age.
Apart from physical vulnerabilities, they face emotional and psychological
challenges. On account of these frailties, they are totally dependent. The
moral laws formulated through the legislation is necessary to rationalise the
well being of all in the society. The moral values that prevailed in the
society in the past have been accepted as universal values. The State in its
wisdom, considering the acceptance of these values, seeks to promote the
common good through the Senior Citizens Act. These values carried duties
and obligations.
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5. Section 23 of the Senior Citizens Act, 2007 gives right to senior
citizens to approach the Tribunal to declare any transfer of property, by way
of gift or otherwise, after the commencement of the above Act, as void, in
certain circumstances.
6. It stipulates that such transfer must be with the condition that
(a) transferee shall provide the basic amenities and basic
physical needs to the transferor and;
(b) such transferee refuses or fails to provide such amenities
and physical needs.
7. Therefore, a deed can be declared as void on fulfilling the two
conditions enumerated as above, declaring transfer as a fraud or coercion or
under undue influence, as the case may be at the option of the transferor.
BENEFICIAL CONSTRUCTION AND THE PROTECTION OF
SENIOR CITIZENS ACT, 2007:
8. Justice Krishna Iyer, advised: “Recall the face of the poorest and
the weakest man whom you may have seen, and ask yourself, if the step you
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contemplate is going to be of any use to him”.
9. The preamble of the Maintenance and Welfare of Parents and
Senior Citizens Act, 2007 underscores the need for effective provisions to
secure the maintenance and welfare of parents and senior citizens, as
guaranteed under the Constitution. Being a beneficial piece of legislation,
it is necessary to interpret it liberally to ensure that the intent of the
legislation is fulfilled and the rights and dignity of senior citizens are
effectively protected.
10. Section 23 is ordained to protect senior citizens and ensure their
welfare, and must receive a liberal and beneficial reading. When two or
more views are possible, then it is duty of the Court to interpret a provision,
especially a beneficial legislation, liberally so as to give it wide meaning
rather than a restrictive meaning.
11. The duty of the judge is to interpret a statute in a way that
suppresses the mischief it seeks to prevent and promote the intended
remedy. If the usual meaning of the language does not fully capture the
legislature's objective, a broader interpretation may be applied, provided the
words can reasonably support such a meaning.
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12. The Delhi High Court in Prafulla Samantra vs. Ministry of
Environment & Forests1 held that ‘A well-established rule of
interpretation is that a beneficial statute be given a purposive construction,
to further legislative intention, if literal interpretation thwarts’.
13. In the case of Hindustan Level Ltd vs. Ashok Vishnu Kate2, the
court held that during interpreting social welfare legislation, a construction
should be placed on the relevant provisions which furthers the purpose for
which such legislation was enacted.
14. In Urmila Dixit vs. Sunil Sharan Dixit and Others3, the Supreme
Court clarified that Section 23 of Senior Citizens is not a standalone
provision, as Section 23 cannot be read in isolation as it directly reflects the
statutory purpose of safeguarding senior citizens, thus demanding a
purposive approach. The Court held, if a gift deed does not explicitly
mention maintenance, it should be interpreted pragmatically to prevent
neglect of the elderly.
15. As the remedial nature of legislation expands, the importance of
1 159 (2009) DLT 604
2 (1995) SCC 1385
3 2025 SCC Online SC 2
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beneficial construction continues to grow. However, the primary duty of the
Court is to safeguard the legislative intent while ensuring that the law serves
its intended purpose. While liberal interpretation is essential to uphold the
protective framework of welfare statutes, the Court must also maintain the
separation of powers and refrain from rewriting or legislating the law
beyond what the legislature intended. A balanced approach must be adopted
that advances the remedy without distorting the statutory framework,
ensuring that senior citizens receive the protection and dignity that the law
envisions for them.
SECTION 23(1) OF THE SENIOR CITIZENS ACT, 2007:
16. Section 23(1) of the Maintenance and Welfare of Parents and
Senior Citizens Act, 2007 is designed to protect senior citizens in situations
where they transfer their property, either through a gift or settlement, with
the expectation that the transferee will provide for their basic amenities and
physical needs. If the transferee fails to meet these obligations, the senior
citizen has the option to seek a declaration from the Tribunal to void the
transfer.
17. The phrase “subject to the condition that the transferee shall
provide the basic amenities” in the statute is not meant to imply that
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such a condition must be explicitly stated in the Gift or Settlement
Deed. The interpretation of this provision is broader. It should be
understood in the context of the second part of the provision, which states
that the transfer may be deemed to have been made under fraud, coercion, or
undue influence, if the transferee fails to provide the agreed-upon care.
The condition to provide for the senior citizen’s maintenance is implied,
based on the relationship between the senior citizen and the transferee,
typically one of familial love and affection.
18. In other words, the Act acknowledges that property transfers from
senior citizens, especially to children or close relatives, are often motivated
by love and affection. The senior citizen's decision to transfer property is
not merely a legal act but one made with the hope of being cared for in their
old age. This love and affection become an implied condition in the
transaction, even if the transfer document itself does not explicitly state it. If
the transferee does not provide the promised care, the senior citizen can
invoke Section 23(1) to have the transfer annulled.
19. The law does not require an express condition in the document
for maintenance. Instead, it recognizes that love and affection serve as the
consideration for the transfer and that this implicit condition is enough
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to invoke the provision in case of neglect. The Tribunal, in such instances,
is empowered to declare the deed null and void, based on the violation of
this implied condition.
20. The Act's overarching goal is to safeguard the security and
dignity of senior citizens. In cases where familial conduct fails to live up to
expectations, and the senior citizen’s welfare is not protected, Section 23(1)
ensures that the senior citizen can seek legal relief.
21. Thus, Section 23(1) emphasizes the protection of senior citizens
from exploitation or neglect after they have transferred property in
trust, often based on love and affection. The law provides an important
safeguard, recognizing that these transfers are typically made with an
implicit understanding that the senior citizen will be cared for in their old
age. If the transferee fails in this duty, the transfer can be annulled, ensuring
that the senior citizen's dignity and security are upheld.
CASE LAWS ON SENIOR CITIZENS ACT:
22. The Three Judges Bench of the Hon'ble Supreme Court of India in
the case of S.Vanitha vs. Deputy Commissioner, Bengaluru Urban District
and Others4, elaborately considered the legislative scheme, rights of
4 2021 15 SCC 730
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residence, safeguarding against domestic violence etc. In Paragraph No.24
of the judgment, the Apex Court considered the distinction between sub-
sections (1) and (2) of Section 23. The conditions stipulated expressly have
been considered by the Court, but the scope of interpretation, the beneficial
construction and the need for the protection needs to be extended impliedly
under the Senior Citizens Act, have not been examined into by the Apex
Court in S.Vanitha's case cited supra. Therefore, the expressed provision
made under Section 23(1) of the Act is one aspect of the matter and the
scope of certain implied benefits conferred under Section 23 to the Senior
Citizens is another aspect of the matter, which is to be considered by this
Court in the context of the facts of each case.
23. In the case of Sudesh Chhikara vs. Ramti Devi and Others5 in
paragraph No.13, the Hon'ble Supreme Court made an observation as under,
“........
13. When a senior citizen parts with his or her property
by executing a gift or a release or otherwise in favour of
his or her near and dear ones, a condition of looking
after the senior citizen is not necessarily attached to it.
On the contrary, very often, such transfers are made out
of love and affection without any expectation in return.
Therefore, when it is alleged that the conditions
mentioned in sub-section (1) of Section 23 are attached to
a transfer, existence of such conditions must be
established before the Tribunal.”
24. The Hon'ble Supreme Court in the above case regarding the scope
5 MANU/SC/1581/2022
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of Section 23(1) of the Act, made an observation that “On the contrary,
very often, such transfers are made out of love and affection without any
expectation in return”. It would be sufficient to form an opinion that the
Apex Court considered the implied conditions in the said case. However, the
Apex Court further observed by stating that, if it is alleged that the
conditions mentioned in sub-section (1) of Section 23 are attached to a
transfer, the existence of such conditions must be established. Therefore, the
Apex Court considered that, very often transfers are made out of love and
affection, and in the event of any conditions expressly made in the
document, it must be established.
25. Importantly, in Urmila Dixit's case cited supra, the Hon'ble
Supreme Court further clarified the scope of Senior Citizens Act in
Paragraph Nos.23, 24 and 25, which reads as under,
“......
23. The Appellant has submitted before us that such
an undertaking stands grossly unfulfilled, and in her
petition under Section 23, it has been averred that there is
a breakdown of peaceful relations inter se the parties. In
such a situation, the two conditions mentioned in Sudesh
(supra) must be appropriately interpreted to further the
beneficial nature of the legislation and not strictly which
would render otiose the intent of the legislature.
Therefore, the Single Judge of the High Court and the
tribunals below had rightly held the Gift Deed to be
cancelled since the conditions for the well-being of the
senior citizens were not complied with. We are unable to
agree with the view taken by the Division Bench, because
it takes a strict view of a beneficial legislation.
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24. Before parting with the case at hand, we must
clarify the observations made vide the impugned order
qua the competency of the Tribunal to hand over
possession of the property. In S. Vanitha (supra), this
Court observed that Tribunals under the Act may order
eviction if it is necessary and expedient to ensure the
protection of the senior citizen. Therefore, it cannot be
said that the Tribunals constituted under the Act, while
exercising jurisdiction under Section 23, cannot order
possession to be transferred. This would defeat the
purpose and object of the Act, which is to provide speedy,
simple and inexpensive remedies for the elderly.
25. Another observation of the High Court that
must be clarified, is Section 23 being a standalone
provision of the Act. In our considered view, the relief
available to senior citizens under Section 23 is
intrinsically linked with the statement of objects and
reasons of the Act, that elderly citizens of our country, in
some cases, are not being looked after. It is directly in
furtherance of the objectives of the Act and empowers
senior citizens to secure their rights promptly when they
transfer a property subject to the condition of being
maintained by the transferee.”
26. The Apex Court in the above judgment has considered the case
of S.Vanitha cited supra. The Hon'ble Supreme Court in the case of Urmila
Dixit cited supra culled out the legal proposition that, even an implied
condition i.e., love and affection for execution of gift or settlement deed
would be sufficient enough for nullifying the documents. The intent of the
legislature has been considered by the Apex Court.
27. In the case of Mohamed Dayan vs. The District Collector,
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Tiruppur District and Others6, the Single Judge of this Court (SMSJ)
considered the scope of the Senior Citizens Act and the judgment of the
Kerala High Court was also taken into consideration. The relevant
paragraphs are extracted herein under,
“.......
34. In the context of the adoption of the phrase
“lead a normal life” Rule 20(2)(i) of the Maintenance of
Senior Citizen Rules, enumerates that “it shall be the duty
of the District Collector to ensure that life and property of
senior citizens of the District are protected and they are
able to live with security and dignity”. Therefore, normal
life includes security and dignity. Thus the normal life as
indicated under Section 4(2) of the Act, is not mere life,
but a life with security and dignity. In the context of
Article 21 of the Constitution of India, life includes decent
medical facility, food, shelter with dignity and security.
All such combined necessities of human life is falling
under the term “Normal Life” emboldened under Section
4(2) of the Senior Citizen Act. Therefore, simply providing
food and shelter would be insufficient. But life includes
providing of decent medical facilities, food, shelter and
other requirements with dignity in commensuration with
the status of the family and taking into consideration of
the living style of the senior citizen throughout.
..................
..................
38. The Kerala High Court observed in the case of
Radhamani and Others (cited supra), Section 23(1) of the
Senior Citizen Act, cannot be interpreted to the
disadvantage of the senior citizen. Section 23(1) of the Act
contemplates that “Where any senior citizen who, after
the commencement of this Act, has by way of gift or
otherwise, his property, subject to the condition that the
transferee shall provide the basic amenities and basic
physical needs to the transferor and such transferee
refuses or fails to provide such amenities and physical
needs, the said transfer of property shall be deemed to
6 MANU/TN/5114/2023
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have been made by fraud or coercion or under undue
influence and shall at the option of the transferor be
declared void by the Tribunal”. The phrase “ subject to
the condition that the transferee shall provide the basic
amenities” does not mean that the Gift or Settlement
Deed should contain any such condition expressly.
“Subject to the condition” as employed in Section 23(1),
is to be holistically understood with reference to the
subsequent phrase i.e., “deemed to have been made by
fraud or coercion or undue influence”.Both the phrases
would amplify that the deeming clause should be
considered so as to form an opinion that the phrase
“subject to condition” amounts to an implied condition to
maintain the senior citizen and any violation would be
sufficient for the purpose of invoking Section 23(1) of the
Act, to cancel the Gift or Settlement Deed executed by the
senior citizen.
.....................
....................
41. The entire purpose and object of the Senior
Citizens Act, is to consider the human conduct towards
them. When the human conduct is indifferent towards
senior citizen and their security and dignity are not
protected, then the provisions of the Act, is to be pressed
into service to safeguard the security and dignity of senior
citizen. Therefore, the purposive interpretation of the
provisions are of paramount importance and Section 23
of the Act, cannot be mis-utilised for the purpose of
rejecting the complaint filed by the senior citizen on the
ground that there is no express condition for maintaining
the senior citizen. Even in the absence of any express
condition in the document, “Love and Affection” being
the consideration for execution of Gift or Settlement
Deed, such love and affection becomes a deeming
consideration and any violation is a ground to invoke
Section 23(1) of the Act. Thus there is no infirmity in
respect of the order passed by the second respondent in
the present case.”
28. In the case of Radhamani and Others vs. State of Kerala7, the
7 2015 SCC OnLine Ker 33530
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learned Single Judge of the Kerala High Court considered Section 122 of
Transfer of Property Act, 1882. In paragraph No.11 of the judgment, it is
observed that, “Section 23 of the Senior Citizens Act, 2007 does not
contemplate that the condition should form part as recital in the deed of
transfer. It only refers that there should be a condition for such transfer.
This condition can be either express or implied. If there is no express
recital in the deed, the Tribunal has to look around circumstances to find
out whether conduct otherwise dispel the intention of donor to revoke. The
consideration for executing a gift deed or settlement deed is based on
human conduct, caring and conscientious. Transfer admittedly is out of love
and affection. Any donor in a gift deed would expect in a natural course of
human conduct that donee continues to behave in same manner as behaved
before execution of the deed. The love and affection influenced for
execution of the deed certainly must be enduring and without any barrier.”
It is further stated that,
“..........
11. It is to be noted that the special scheme in
terms of Senior Citizens Act, 2007 could declare certain
transfer as void, taking note of the fact that by taking
advantage of the emotionally dependent senior citizens,
relatives grab the property on the pretext of providing
emotional support. Therefore, legislature thought such
transaction could be declared as void as the conduct
leading to transaction was based on malice or fraud.
Therefore, condition referred in Section 23 has to be
understood based on the conduct of the transferee and not
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the specific stipulation
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transfer. Thus, this Court is of the view that it is not
necessary that there should be a specific recital or
stipulation as a condition in the transfer of deed itself.
This condition mentioned in Section 23 is only referable
as a conduct of the transferee, prior to and after
execution of the deed of transfer. Thus, challenge based
on the ground that there is no reference in the recital of
deed that transferee will provide basic amenities and
physical needs to the transferor is of no consequence.”
29. In the case of Subhashini vs. District Collector and Others8,
the legal proposition laid down by the learned Single Judge in the
Radhamni's case cited supra has been approved by the Division Bench of
the Kerala High Court.
30. In the case of Palanimuthu vs. The Principal Officer,
Maintenance Tribunal/Revenue Divisional Officer, Namakkal and
Others9, the learned Single Judge of this Court (SMSJ), considered the very
same issues.
31. The Hon'ble Supreme Court of India in the recent case of
Urmila Dixit cited supra interpreted Section 23(1) of the Act to hold that
express condition in the deed may not be required and non-maintenance of a
senior citizen per se would result in invoking the implied condition for
which such gift or settlement deed has been executed by the senior citizen
out of love and affection, which is relatable to human conduct. Thus, all
8 2020 SCC Online Ker 4080
9 MANU/TN/2011/2024
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other judgments of the High Courts running counter to the principles laid
down by the Hon'ble Supreme Court in Urmila Dixit's case denuded to lose
its status as precedent.
14. With reference to the legal principles considered in the
aforementioned paragraphs in the present case, the serious allegations of
physical and mental harassment caused to the senior citizen were
established before the competent authority. The District Collector also
confirmed the findings, though an appeal filed by the appellant is not
entertainable under the Act. The writ Court has elaborately considered the
facts as well as the legal position, which is inconsonance with the judicial
precedents and the scope of the provisions under the Senior Citizen Act.
15. Thus, this Court do not find any reason to interfere with the writ
order impugned. Consequently, the writ appeal stands dismissed. There
shall be no order as to costs. Consequently, the connected miscellaneous
petitions are also stands dismissed.
(S.M.S., J.) (K.R.S., J.)
06.03.2025
ssi
Index: Yes/No
Speaking Order: Yes/No
Neutral Citation Case : Yes/No
https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2025 11:01:07 am )
To:
1. The District Collector, Collectorate Building,
Coimbatore – 641 018.
2. The Revenue Divisional Officer, Coimbatore North,
Koundampalayam, Coimbatore.
S. M. SUBRAMANIAM., J.
AND
K. RAJASEKAR., J.
ssi
W.A.No.195 of 2025 and
W.M.P.Nos.1327, 1328 & 1330 of 2025
06.03.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2025 11:01:07 am )
