M.Ramadass vs The District Collector on 21 July, 2022

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Madras High Court

M.Ramadass vs The District Collector on 21 July, 2022

Bench: G.R.Swaminathan

                                                                            W.P.(MD)No.15899 of 2022


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 21.07.2022

                                                    CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         W.P.(MD)No.15899 of 2022
                                                   and
                                  W.M.P(MD)Nos.11474, 11476 & 11481 of 2022


                M.Ramadass                                              ... Petitioner

                                                     Vs

                1.The District Collector,
                  Madurai District,
                  Madurai.

                2.The Revenue Divisional Officer,
                  Velliaraipetti,
                  Melur Taluk,
                  Madurai District.

                3.The Tahsildar,
                  Melur Taluk,
                  Madurai District.                                      ... Respondents

                Prayer: Writ Petition filed under Article 226 of the Constitution of India
                praying to issue a Writ of Certiorarified Mandamus, to call for the records from
                the third respondent relating to the impugned order in his proceeding in
                Na.Ka.No. 002/2022/A2 dated 14.07.2022 and quash the same and
                consequently, direct the respondents to provide rights of petitioner Ariyan
                Vakaiyarakkal has acquired the rights of “Sool Goat Capture”, “Sami Adu
                Vathu” and Kalanchi right.
https://www.mhc.tn.gov.in/judis
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                                                                                W.P.(MD)No.15899 of 2022


                                  For Petitioner   : Mr.K.Sathiya Singh
                                  For Respondents : Mr.M.Sarangan
                                                    Additional Government Pleader

                                                       ORDER

Heard the learned counsel on either side.

2. The petitioner questions the decision taken in the Peace Committee Meeting held on 14.07.2022. It is well settled that the decision taken in the Peace Committee Meeting, though it held under the aegis of the revenue authority, is not having any statutory value or force. No legal consequences arise therefrom. The revenue authorities also cannot enforce the same. At best, it can be taken as a sincere attempt to arrive at an understanding among the disputing or contesting parties. It has no other value beyond that.

3. With the aforesaid clarification and observation, this writ petition is disposed of. Consequently, connected miscellaneous petitions are closed. No costs.



                                                                                21.07.2022

                Index             : Yes / No
                Internet          : Yes/ No
                mga

https://www.mhc.tn.gov.in/judis 2/4 W.P.(MD)No.15899 of 2022 To

1.The District Collector, Collectorate, Theni, Theni District.

2.The Assitant Director (Panchayat), Rural Development and Panchayat Raj Department, Theni, Theni District.

3.The Block Development Officer, Andipatti Post, Andipatti taluk, Theni District.

https://www.mhc.tn.gov.in/judis 3/4 W.P.(MD)No.15899 of 2022 G.R.SWAMINATHAN, J.

mga W.P.(MD)No.15899 of 2022 21.07.2022 https://www.mhc.tn.gov.in/judis 4/4

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