Madras High Court
C.Saravanan vs Indirani ... 1St on 15 September, 2025
Author: Anita Sumanth
Bench: Anita Sumanth
W.A(MD)No.2645 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15.09.2025
CORAM:
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
AND
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
W.A(MD)No.2645 of 2025
and
C.M.P(MD)Nos.15026 & 15027 of 2025
C.Saravanan ...Appellant/3rd Party
Vs.
1.Indirani ... 1st Respondent/Writ Petitioner
2.The District Revenue Officer,
Dindigul, Dindigul District.
3.The Revenue Divisional Officer,
Dindigul District.
4.The Tahsildar,
Aathur Taluk,
Dindigul District. ... Respondents 2 to 4/
Respondents 1 to 3
PRAYER:- Writ Appeal filed under Clause 15 of Letters Patent, to set
aside the order made in W.P.(MD)No.7084 of 2025 dated 17.03.2025 on
the file of this Court.
1/6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 11:59:34 am )
W.A(MD)No.2645 of 2025
For Appellant : Mr.R.R.Kannan
For R – 1 : Mr.D.Saravanan
For RR 2 to 4 : Mr.M.Sarangan
Additional Government Pleader
JUDGMENT
(Judgment of the Court was made by DR.ANITA SUMANTH, J.)
W.P(MD)No.7084 of 2025 had been filed by Indirani seeking a
Mandamus directing the Tahsildar, Aathur Taluk, Dindigul District, to
carry out corrections in the revenue records pertaining to the land in
Survey No.55/1A1A, admeasuring 20 cents situated at Keezhkottai
Village, Aathur Taluk, Dindigul District (property/property in question).
2.After hearing the writ petitioner and official respondents, the
Writ Petition came to be disposed on 17.03.2025, with a direction to the
authorities to pass final orders on the writ petitioner's application dated
16.10.2024 taking into account the order passed by the Revenue
Divisional Officer, Dindigul District. The Court stated that the exercise
shall be completed within four weeks.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 11:59:34 am )
3.In the meantime, one C.Saravanan, who was also aggrieved
by order dated 21.06.2024, had filed an appeal before the District
Revenue Officer, Dindigul District, on 18.07.2024, challenging the very
same order where Indrani had been arrayed as a party. Since C.Saravanan
was not a party in W.P(MD)No.7084 of 2025, the impugned order came
to be passed on 17.03.2025 without reference to the pending appeal.
Consequently, leave was sought by C.Saravanan and hence the present
Writ Appeal is coming up before us.
4.Mr.D.Saravanan, learned counsel appearing for the first
respondent/writ petitioner would submit that pending the present
proceedings, summons were issued to the first respondent by the District
Revenue Officer on 18.08.2025. He further submitted that in light of the
pending appeal, the directions set out in order dated 17.03.2025 are not
feasible of compliance and in fact, it would not be appropriate to do so.
This is recorded.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 11:59:34 am )
5.Since notice has now been issued to all the parties by the
District Revenue Officer, let the appeal filed by the appellant on
18.07.2024, be disposed of within a period of twelve (12) weeks from
today, after hearing all the parties and in accordance with law.
6.This Writ Appeal is disposed of in the above terms. No costs.
Consequently, connected Miscellaneous Petitions are closed.
[A.S.M.J.,] & [C.K.J.,]
15.09.2025
NCC :Yes/No
Index :Yes/No
Internet :Yes
ps
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 11:59:34 am )
To
1.The District Revenue Officer,
Dindigul,
Dindigul District.
2.The Revenue Divisional Officer,
Dindigul District.
3.The Tahsildar,
Aathur Taluk,
Dindigul District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 11:59:34 am )
DR.ANITA SUMANTH, J.
AND
C.KUMARAPPAN, J.
ps
15.09.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 11:59:34 am )
