Madras High Court
Malaikozhunthu vs The District Collector on 10 January, 2024
Author: D.Krishnakumar
Bench: D.Krishnakumar, R.Vijayakumar
W.P.(MD) Nos.10084 of 2012 and 11817 &
11818 of 2013
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 10.01.2024
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
and
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P.(MD)Nos.10084 of 2012 and 11817 & 11818 of 2013
and M.P.(MD)Nos.1, 2 of 2012 1, 2, 1 & 2 of 2013
W.P.(MD)No.10084 of 2012
Malaikozhunthu ... Petitioner
Vs.
1.The District Collector,
Sivagangai District,
Sivagangai.
2.The Superintendent of Police,
Sivagangai District,
Sivagangai.
3.The Tahsildar,
Thirupathur Taluk,
____________
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W.P.(MD) Nos.10084 of 2012 and 11817 &
11818 of 2013
Thirupathur.
4.The Commissioner,
Singampuneri Panchayat Union,
Singampuneri, Thirupathur Taluk,
Sivagangai District.
5.The President,
Village Panchayat,
Vadavanpatty, Mallakottai Post,
Thirupathur Taluk, Sivagangai District.
6.The Sub Inspector of Police,
S.S. Kottai Police Station,
S.S.Kottai, Sivagangai District.
7.The Village Administrative Officer,
Vadavanpatty Village,
Mallakottai Post, Thirupathur Taluk,
Sivagangai District. ... Respondents
PRAYER : Petition filed under Article 226 of the Constitution of India, to issue a
Writ of Certiorari, to call for the records of the impugned notice dated
16-06-2012 and subsequent impugned notice No.II dated 27-06-2012 issued by
the 5th Respondent and to quash the same as illegal.
For Petitioner : Mr.M.Sathiamoorthy
For Respondent : Mr.S.P.Maharajan,
Spl. Govt. Pleader for R1 to R3
R4 & R5-No Appearance
Mr.R.Meenakshi Sundaram,
____________
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W.P.(MD) Nos.10084 of 2012 and 11817 &
11818 of 2013
Addl. Public Prosecutor for R6
W.P.(MD)Nos.11817 & 11818 of 2013
Sethupathy ... Petitioner in
W.P.(MD)No.11817/2013
Selvi A Malaikozhunthu ... Petitioner in
W.P.(MD)No.11818/2013
Vs.
1.The Revenue Divisional Officer,
Devakottai, Sivagangai District.
2.The Tahsildar / Executive Magistrate,
Thirupathur Taluk, Thirupathur,
Sivagnagai District.
3.The Block Development Officer,
Panchayat Union Office,
Singampuneri, Sivagangai District.
4.The Inspector of Police,
S.S.Kottai Police Station,
Sivangangai District. ... Respondents
COMMON PRAYER : Petitions filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorari, to call for both records of the impugned
____________
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W.P.(MD) Nos.10084 of 2012 and 11817 &
11818 of 2013
notice B1-MC-8/2012 dated 10.06.2013 passed by the 1st respondent on the basis
of impugned final report No. 17/2012 dated 25.02.2012 by the 4th respondent in
so far as it relates to the petitioner's rank A12 'B' party and 'A11 'B' party and
quash the same as illegal, arbitrary and against the provisions of Section 107 of
Criminal Procedure Code.
For Petitioner : Mr.M.Sathiamoorthy
For Respondent : Mr.S.P.Maharajan,
Spl. Govt. Pleader for R1 to R3
Mr.R.Meenakshi Sundaram,
Addl. Public Prosecutor for R4
COMMON ORDER
[Order of the Court was made by D.KRISHNAKUMAR, J.] W.P.(MD)No.10084 of 2012 has been filed for issuance of a Writ of Certiorari, to call for the records of the impugned notice dated 16-06-2012 and subsequent impugned notice No.II dated 27-06-2012 issued by the 5th Respondent and to quash the same as illegal.
____________ Page 4 of 9 https://www.mhc.tn.gov.in/judis W.P.(MD) Nos.10084 of 2012 and 11817 & 11818 of 2013
2. W.P.(MD)Nos.11817 and 11818 of 2013 have been filed for issuance of a Writ of Certiorari, to call for both records of the impugned notice B1- MC-8/2012 dated 10.06.2013 passed by the 1st respondent on the basis of impugned final report No. 17/2012 dated 25.02.2012 by the 4th respondent in so far as it relates to the petitioners' rank A12 'B' party and 'A11 'B' party and quash the same as illegal, arbitrary and against the provisions of Section 107 of Criminal Procedure Code.
3. We have heard the learned counsel appearing for the petitioners, the learned Special Government Pleader and the learned Additional Public Prosecutor appearing for the respondents and we have also perused the materials available on record.
4. On a perusal of the impugned orders, it is seen that through the impugned orders, the petitioners were asked to appear for enquiry with regard to the issue of pathway in Oorani, situated at Vadavanpatty in S.No.87/8. We are of ____________ Page 5 of 9 https://www.mhc.tn.gov.in/judis W.P.(MD) Nos.10084 of 2012 and 11817 & 11818 of 2013 the view that when the property in question is classified as 'Kudineer Oorani', we are not inclined to interfere with the impugned orders. Therefore, these Writ Petitions are liable to be dismissed.
5. Accordingly, these Writ Petitions are dismissed. The respondents shall act in accordance with law. There shall be no order as to costs. Consequently, connected miscellaneous petitions are closed.
[D.K.K., J.] [R.V., J.]
10.01.2024
Neutral Citation: Yes / No
Index : Yes / No
vsm
To
1.The District Collector,
Sivagangai District,
Sivagangai.
2.The Superintendent of Police, Sivagangai District, Sivagangai.
3.The Tahsildar, ____________ Page 6 of 9 https://www.mhc.tn.gov.in/judis W.P.(MD) Nos.10084 of 2012 and 11817 & 11818 of 2013 Thirupathur Taluk, Thirupathur.
4.The Commissioner, Singampuneri Panchayat Union, Singampuneri, Thirupathur Taluk, Sivagangai District.
5.The President, Village Panchayat, Vadavanpatty, Mallakottai Post, Thirupathur Taluk, Sivagangai District.
6.The Sub Inspector of Police, S.S. Kottai Police Station, S.S.Kottai, Sivagangai District.
7.The Village Administrative Officer, Vadavanpatty Village, Mallakottai Post, Thirupathur Taluk, Sivagangai District.
8.The Revenue Divisional Officer, Devakottai, Sivagangai District.
9.The Tahsildar / Executive Magistrate, Thirupathur Taluk, Thirupathur, Sivagnagai District.
10.The Block Development Officer, Panchayat Union Office, Singampuneri, Sivagangai District.
11.The Inspector of Police, S.S.Kottai Police Station, ____________ Page 7 of 9 https://www.mhc.tn.gov.in/judis W.P.(MD) Nos.10084 of 2012 and 11817 & 11818 of 2013 Sivangangai District.
D.KRISHNAKUMAR, J.
and R.VIJAYAKUMAR, J.
vsm W.P.(MD)Nos.10084 of 2012 and 11817 & 11818 of 2013 ____________ Page 8 of 9 https://www.mhc.tn.gov.in/judis W.P.(MD) Nos.10084 of 2012 and 11817 & 11818 of 2013 10.01.2024 ____________ Page 9 of 9 https://www.mhc.tn.gov.in/judis