Murugan vs S.Lakshmi
2026 Latest Caselaw 1779 Mad

Madras High Court

Murugan vs S.Lakshmi on 10 April, 2026

                                                                     CRP No. 2035 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                              DATED: 10-04-2026
                                                    CORAM
                                      THE HON'BLE MRS.JUSTICE N. MALA
                                              CRP No. 2035 of 2026
                Murugan
                S/o.Marimuthu,
                Oonampathai Kadu,
                Chinnasalem North Town and Tk.,
                Kallakurichi Dist.
                                                                        ..Petitioner(s)
                                                      Vs
                1. S.Lakshmi
                   W/o.Sengamalai,
                   Thiru.Vi.Ka.Nagar,
                   Chinnasalem North Town and Tk.,
                   Kallakurichi Dist.
                2. S.Elaiyaperumal
                   S/o.Sengamalai, Vanakottai,
                   Chinnasalem (North) and Tk.,
                   Kallakurichi Dist.

                3. Veerasamy
                   S/o.Govindasamy,
                   Ottraivadai Street,
                   Chinnasalem Town and Tk.,
                   Kallakurichi Dist.

                4. Dhanam
                   W/o.chinnasamy,
                   Ottraivadai Street,
                   Chinnasalem Town and Tk.,
                   Kallakurichi Dist.

                5. Ramanujam Ammal
                   W/o.Late Periyasamy,
                   Ottraivadai Street,
                   Chinnasalem Town and Tk.,
                   Kallakurichi Dist.


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                                                                                   CRP No. 2035 of 2026


                6. Palanivel
                   S/o.Sengoda Gounder,
                   Vanakkottai,
                   Marriamman Koil Kadu,
                   Chinnasalem North Town and Tk.,
                   Kallakurichi Dist.

                7. K.P.Senthil
                   s/o.Shanmugam.
                   No.406 Eduthuvainatham Village,
                   Chinnasalem Tk.,
                   Kallakurichi Dist.

                8. The State Tamil Nadu
                   Rep. by the Dist.Collector, Kallakurichi,
                   Collector Office,
                   Kallakurichi Dist.

                9. The Sub Registrar
                   Chinnasalem,
                   Sub Registrar Office,
                   Kuspa Chinnasalem and tk.,
                   Kallakurichi Dist.

                10.The Revenue Tahsildar
                   Chinnasalem, Taluk Office,
                   chinnasalem,
                   Kallakurichi Dist 606 201.

                11.The Village Administrative Officer
                   Chinnasalem (North),
                   Chinasalem (North) Town and Taluk,
                   Kallakurichi District 606 201.

                                                                                   ..Respondent(s)

                                  Civil Revision Petition filed under Article 227 of the Constitution
                of India for issuance of direction to Principal District and Sessions Judge, at
                Kallakurichi to dispose the appeal in A.S.No.35 of 2025 within time frame fixed
                by this Court.


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                                                                                CRP No. 2035 of 2026


                              For Petitioner(s):      S.Ramajayam
                                                      G.satish
                                                      K.amsalekha
                                                      S.k.ranjith Rithen

                              For Respondent(s):      Mr.M.Murali, GA for RR 8 to 11


                                                      ORDER

The learned counsel for the petitioner seeks permission of this Court to

withdraw the Civil Revision Petition and he has also made an endorsement in

the petition to that effect.

2.Recording the submission and the endorsement made by the learned

counsel for the petitioner, this Civil Revision Petition is dismissed as

withdrawn. No costs.

10-04-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No Internet: Yes

AP

To

1.S.Lakshmi W/o.Sengamalai, Thiru.Vi.Ka.Nagar, Chinnasalem North Town and Tk., Kallakurichi Dist.

2.S.Elaiyaperumal S/o.Sengamalai, Vanakottai, Chinnasalem (North) and Tk., Kallakurichi Dist.

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3.Veerasamy S/o.Govindasamy, Ottraivadai Street, Chinnasalem Town and Tk., Kallakurichi Dist.

4.Dhanam W/o.chinnasamy, Ottraivadai Street, Chinnasalem Town and Tk., Kallakurichi Dist.

5.Ramanujam Ammal W/o.Late Periyasamy, Ottraivadai Street, Chinnasalem Town and Tk., Kallakurichi Dist.

6.Palanivel S/o.Sengoda Gounder, Vanakkottai, Marriamman Koil Kadu, Chinnasalem North Town and Tk., Kallakurichi Dist.

7.K.P.Senthil s/o.Shanmugam.

No.406 Eduthuvainatham Village, Chinnasalem Tk., Kallakurichi Dist.

8.TheDist.Collector, State Tamil Nadu Kallakurichi, Collector Office, Kallakurichi Dist.

9.The Sub Registrar Chinnasalem, Sub Registrar Office, Kuspa Chinnasalem and tk., Kallakurichi Dist.

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10.The Revenue Tahsildar Chinnasalem, Taluk Office, chinnasalem, Kallakurichi Dist 606 201.

11.The Village Administrative Officer Chinnasalem (North), Chinasalem (North) Town and Taluk, Kallakurichi District 606 201.

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N.MALA, J.

AP

10-04-2026

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