S.A.Selvakumar vs District Collector
2025 Latest Caselaw 8963 Mad

Madras High Court

S.A.Selvakumar vs District Collector on 26 November, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                          W.A.No.294 of 2009
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated: 26.11.2025

                                                        CORAM:

                                  THE HON'BLE MR. JUSTICE S.M.SUBRAMANIAM

                                                           AND

                                  THE HON'BLE MR.JUSTICE MOHAMMED SHAFFIQ

                                               W.A.No.294 of 2009



                  1.S.A.Selvakumar

                  2. Mallika

                  3. Rukmani

                  4. A.Venkatesan

                  5. V.Meenakshi

                  6. A.Suguneswari



                  All at No.9/51, Square Market,
                  Mettur Dam – 636 401,Salem District.                                ... Appellants

                                                             Vs.
                  1. District Collector,
                     Salem.

                  2. Revenue Divisional Officer,
                     Mettur Dam – 636 401,
                  Page 1 of 6




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                                                                                         W.A.No.294 of 2009
                      Salem District.

                  3. Tahsildar,
                     Mettur Dam – 636 401
                     Salem District.                                                  ..Respondents




                  PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, 1865 to

                  set aside the Order passed in W.P.No.25851 of 2006 dated 07.01.2009 and

                  direct the respondents to restore back the land situate at T.S.No.4/2, New

                  Block No.9 (old No.39) 4 – Roads, Mettur Town measuring an extent of 4.84

                  acres prior to the forcible eviction on 18.08.2006 to the appellants.



                                    For Appellants       : No appearance

                                    For Respondents : Mr.D.Ravichander,
                                                      Spl.Govt.Pleader
                                                      for R1 to R3
                                                      Mr.P.Godson Swaminathan
                                                      for R4




                                                 JUDGMENT

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S.M.SUBRAMANIAM,J.

When the matter was listed for hearing on 25.11.2025, none

appeared on behalf of the appellants. Thus, this Court passed an order,

directing the Registry to list the matter on 26.11.2025 under the caption “For

Dismissal”.

2. Even today i.e., on 26.11.2025, when the matter is taken up for

hearing, none appeared for the appellants. Thus, it is evident that the

appellants are not interested in pursuing the matter. Accordingly, the Writ

Appeal in W.A.No.293 of 2009 stands dismissed for non-prosecution. No

costs.

                                                                (S.M.S.,J.)            (M.S.Q.,J.)

                                                                         26-11-2025
                  vsi







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                  To

                  1. District Collector,
                     Salem.

2. Revenue Divisional Officer, Mettur Dam – 636 401, Salem District.

3. Tahsildar, Mettur Dam – 636 401 Salem District.

S.M.SUBRAMANIAM,J.

AND MOHAMMED SHAFFIQ,J.

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vsi

26-11-2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/12/2025 04:00:31 pm )

https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/12/2025 04:00:31 pm )