Madras High Court
P.Ramaraj vs The State Of Tamil Nadu on 17 March, 2025
Author: J.Nisha Banu
Bench: J.Nisha Banu, S.Srimathy
W.P(MD)No.4498 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.03.2025
CORAM:
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
and
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P(MD)No.4498 of 2025
and
W.M.P(MD)Nos.3231 & 3232 of 2025
P.Ramaraj ... Petitioner
vs.
1.The State of Tamil Nadu,
Represented through its Secretary,
Department of Revenue,
St. George Fort,
Chennai.
2.The District Collector,
Collectorate,
Virudhunagar District.
3.The District Revenue Officer,
District Revenue Office,
Virudhunagar District.
4.The Tahsildar,
Rajapalayam Taluk,
Virudhunagar District. ... Respondents
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W.P(MD)No.4498 of 2025
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorari, calling for the records of the
impugned order passed by the second respondent in his proceedings in
Na.Ka.No.G2/L-81/2024 dated 21.01.2025 and quash the same.
For Petitioner : Mr.V.Meenakshi Sundaram
For Respondents : Mr.M.Sarangan
Additional Government Pleader
ORDER
(Order of the Court was made by J. NISHA BANU, J.) Challenging the impugned order passed by the second respondent dated 21.01.2025, this Writ Petition has been filed.
2.Today, when the matter is taken up for hearing, the learned Additional Government Pleader appearing for the respondents would submit that as against the impugned order passed by the second respondent, the petitioner has a remedy to file a revision before the authority concerned under Section 10-A of the Tamil Nadu Land Encroachment Act, 1905.
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3.The petitioner is at liberty to file a revision petition under Section 10(A)(1) of the Land Encroachment Act and a stay petition under Section 10(B) of the Act and it is for the Revisional Authority to consider the same and pass orders on merits.
4.With the above observations, this Writ Petition is disposed of.
There shall be no order as to costs. Consequently, connected Miscellaneous Petitions are closed.
[J.N.B.,J.] & [S.S.Y.,J.]
17.03.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes
ps
Note:- Issue Order Copy on 18.03.2025.
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1.The Secretary, Represented through the State of Tamil Nadu, Department of Revenue, St. George Fort, Chennai.
2.The District Collector, Collectorate, Virudhunagar District.
3.The District Revenue Officer, District Revenue Office, Virudhunagar District.
4.The Tahsildar, Rajapalayam Taluk, Virudhunagar District.
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and S.SRIMATHY, J.
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