Pasumai Sevai Sangham vs Dhanraj Jain
2025 Latest Caselaw 7871 Mad

Madras High Court

Pasumai Sevai Sangham vs Dhanraj Jain on 15 October, 2025

Author: S.M.Subramaniam

Bench: S. M. Subramaniam, Mohammed Shaffiq

    2025:MHC:2411
                                                                                      WA No. 3117 of 2025




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 15-10-2025

                                                         CORAM

                              THE HONOURABLE MR JUSTICE S. M. SUBRAMANIAM
                                                 AND
                              THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                             WA No. 3117 of 2025
                                                    and
                                             CMP No.25366of 2025

                Pasumai Sevai Sangham, Seerkazhi
                Rep. by its President P.Subramanian,
                Registered Office at,
                No.23, Main Road, Thenpadhi,
                Seerkazhi-609111.

                                                                                      Appellant(s)

                                                             Vs

                1.Dhanraj Jain
                2.Ichraj Jain
                3.Ariant Jain
                4.Sweety Jain

                5.The District Collector
                District Collectorate, Mayiladuthurai
                District-609001.

                6.The Revenue Divisional Officer

                Page No.1 of 4



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                                                                                          WA No. 3117 of 2025


                Mayiladuthurai District.

                7.The Tahsildar
                Sirkazhi Taluk.

                                                                                          Respondent(s)



                PRAYER
                Writ Appeal filed under Clause 15 of Letters Patent, to set aside the order

                dated 13.11.2024 in WP No.23909 of 2024 by the High Court of Madras,


                                  For Appellant(s):       Mrs.S.Sharada Vivek

                                  For Respondent(s): Mr.R.Ramanlaal, AAG
                                                     Assisted by
                                                     Mr.T.ARun Kumar, AGP
                                                     For R5 to R7



                                                      JUDGMENT

(Judgment was delivered by S.M.Subramaniam J.)

In light of the order passed in Writ Appeal No.2874 of 2025, which set

aside the writ order dated 13.11.2024 in W.P.No.23909 of 2024, no further

adjudication is required in this case, as the grounds raised are similar.

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2. Accordingly, the Writ Appeal stands closed. Consequently, the

connected Miscellaneous Petition is also closed. No costs.

(S.M.SUBRAMANIAM J.)(MOHAMMED SHAFFIQ J.) 15-10-2025 (2/2) Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No

Jeni

To

1.The District Collector District Collectorate, Mayiladuthurai District-91.

2.The Revenue Divisional Officer Mayiladuthurai District.

3.The Tahsildar Sirkali Taluk.

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S.M.SUBRAMANIAM J.

AND MOHAMMED SHAFFIQ J.

Jeni

15-10-2025 (2/2)

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/10/2025 07:18:57 pm )