P.Karuppiah vs The District Collector
2025 Latest Caselaw 7180 Mad

Madras High Court

P.Karuppiah vs The District Collector on 17 September, 2025

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 17.09.2025

                                                        CORAM

                       THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY

                                           W.P.(MD)No.21222 of 2025


                P.Karuppiah                                          ...Petitioner

                                                       Vs

                1. The District Collector,
                Sivagangai District, Sivagangai.
                2. The Revenue Divisional Officer,
                Sivagangai, Sivagangai District.
                3. The Tahsildar,
                Ilayankudi Taluk Office,
                Sivagangai District.
                4. Parvathi
                5. Chandru
                6. Chellachamy                                       ...Respondents


                PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
                to issue a Writ of Mandamus, to directing 2nd respondent to conduct the
                enquiry in Na.Ka. (A3)/6875/2022 dated 04.08.2022 along with another appeal
                filed by the petitioner dated 14.07.2025 within a time limit stimulated by this
                Court.




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https://www.mhc.tn.gov.in/judis             ( Uploaded on: 18/09/2025 07:20:39 pm )
                                      For Petitioner                   : Mr.P.Muthusamy
                                      For Respondents                  : Mr.B.Saravanan
                                                                         Additional Government Pleader
                                                                             for R1 to R3
                                                                        Mr.D.Senthil
                                                                             for R4 & R5
                                                                       Mr.S.Srinivasaraghavan for R6

                                                            ORDER

After filing an appeal before the jurisdictional Revenue Divisional

Officer, the petitioner seeks the expeditious disposal of such appeal.

2.The Petitioner's request is opposed both by the 4th and the

6th respondents. The 4th respondent relies upon civil court judgment and decree

to assert that his title in respect to 58 cents was upheld. Learned counsel for the

6th respondent also asserts a rival claim on the basis of a Will.

3.Given the limited nature of relief claimed, without expressing any

opinion on the merits, this writ petition is disposed of by directing the second

respondent to consider and dispose of the petitioner's appeal on merits within 12

weeks from the date of receipt of a copy of this order after taking into

consideration all material documents, including judgment and decree of the civil

courts. No costs.

17.09.2025

NCC : Yes/No Index : Yes/No Internet: Yes/No RJR

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/09/2025 07:20:39 pm ) SENTHILKUMAR RAMAMOORTHY, J.

RJR

To

1. The District Collector, Sivagangai District, Sivagangai.

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

3. The Tahsildar, Ilayankudi Taluk Office, Sivagangai District.

17.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/09/2025 07:20:39 pm )