Rajeshwari vs The Revenue Divisional Officer
2026 Latest Caselaw 977 Mad

Madras High Court

Rajeshwari vs The Revenue Divisional Officer on 6 March, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                             WP No. 8792 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED: 06-03-2026
                                                               CORAM
                                  THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
                                                      WP No. 8792 of 2026
                Rajeshwari
                                                                                              ..Petitioner(s)
                                                                    Vs
                1. The Revenue Divisional Officer
                   Central Chennai Division,
                   Ambattur Estate Road,
                   Annanagar West Extension,
                   Chennai- 600 101.

                2. The Sub- Registrar
                   Virugambakkam,
                   Chennai-092.

                3. The District collector
                   Chennai District,
                   Chennai- 600 101.

                4. Meena
                                                                                             ..Respondent(s)

                          Writ petition is filed under Article 226 of the Constitution of India
                seeking for issuance of a writ of certiorari to call for the records relating to the
                impugned order passed by the first respondent in Na. Ka.No. 6553/ 2025/ A4
                dated 24.10.2025 and quash the same.


                              For Petitioner(s):               Mr.A.Rajapandian

                              For Respondent(s):               Mr.K.Surendran, AGP
                                                               for R1 to R3




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                                                                                            WP No. 8792 of 2026


                                                           ORDER

This writ petition has been filed challenging the impugned order dated

24.10.2025 passed by the first respondent cancelling the settlement deed

executed by the fourth respondent in favour of the petitioner under the

Maintenance and Welfare of Parents and Senior Citizens Act, 2007, (in short

“Senior Citizens Act”).

2. The petitioner is the daughter of the fourth respondent. Based on a

complaint lodged by the fourth respondent against the petitioner under the

provisions of the Senior Citizens Act, the settlement deed executed by the

fourth respondent in favour of the petitioner has been ordered to be cancelled by

the first respondent under the impugned order dated 24.10.2025. Aggrieved by

the same, a statutory appellate remedy is available to the petitioner as per the

provisions of the Senior Citizens Act.

3. In fact, the petitioner had already filed the said statutory appeal before

the third respondent, which is still pending. Pending the said appeal, the

petitioner has filed this writ petition challenging the very same order dated

24.10.2025 passed by the first respondent, which is also the subject matter of

the appeal filed by the petitioner before the third respondent. Therefore, this

writ petition cannot be entertained, since it is not maintainable in view of the

fact that the petitioner has already preferred a statutory appeal as against the

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very same impugned order dated 24.10.2025 before the third respondent. The

only relief that can be granted to the petitioner in this writ petition is to direct

the third respondent to dispose of the petitioner’s appeal, within a time frame to

be fixed by this Court. If such a direction is issued, it will also not prejudice the

rights of the fourth respondent.

4. Accordingly, this writ petition is disposed of by directing the third

respondent to dispose of the appeal dated 26.11.2025 filed by the petitioner

against the impugned order dated 24.10.2025 passed by the first respondent, on

merits and in accordance with law, after hearing the objections of the fourth

respondent, and by adhering to the principles of natural justice, within a period

of eight weeks from the date of receipt of a copy of this order. Since no adverse

orders are passed against the fourth respondent in this writ petition, notice to the

fourth respondent in this writ petition is dispensed with. No Costs.

Consequently, connected writ miscellaneous petitions are closed.

06-03-2026 Neutral Citation: Yes/No RKM

To

1. The Revenue Divisional Officer Cenral Chennai Division, Ambattur Estate Road, Chennai- 600 101.

2. The Sub- Registrar, Virugambakkam, Chennai-092.

3. The District collector Chennai District.

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ABDUL QUDDHOSE, J.

RKM

06-03-2026

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