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[Cites 2, Cited by 0]

Madras High Court

B.Seaker vs / on 4 September, 2025

Author: Anita Sumanth

Bench: Anita Sumanth

                                                                                              W.P.(MD)No.24174 of 2025

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 04.09.2025

                                                            CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE C.KUMARAPPAN

                                               W.P.(MD)No.24174 of 2025
                                                         and
                                         W.M.P.(MD)Nos.18977 and 18978 of 2025


                     B.Seaker                                                                        ... Petitioner

                                                                 /Vs./

                     1.The District Collector,
                       Sivagangai District.

                     2.The Revenue Divisional Officer,
                       Sivagangai District.

                     3.The Tahsildar,
                       Kalaiyarkovil Taluk,
                       Sivagangai District.                                                ... Respondents

                     PRAYER:- Writ Petition - filed under Article 226 of the Constitution of
                     India, to issue a Writ of Certiorari, to call for the records relate to the
                     impugned notice is Na.Ka.A6/646/2025 dated 18.07.2025 issued by the
                     third respondent and quash the same as it is arbitrary and illegal.

                                    For Petitioner        : Mr.R.Suriya Narayanan
                                    For R1 to R3          : Mr.S.P.Maharajan
                                                            Special Government Pleader



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                                                                                        W.P.(MD)No.24174 of 2025

                                                          ORDER

(Order of the Court was made by DR.ANITA SUMANTH, J.) Mr.R.Suriya Narayanan, learned counsel for the petitioner states that the petitioner does not wish to pursue the writ petition.

Endorsement is made to that effect.

2.Recording the above, this Writ Petition is dismissed as withdrawn. Liberty is granted to the petitioner to file a statutory appeal under Section 10 of the Tamil Nadu Land Encroachment Act, 1905. If such appeal is filed within a period of two weeks from today (ie.,04.09.2025), then the appeal shall be entertained without reference to limitation but ensuring satisfaction of all other statutory compliances and dispose in accordance with law and in line with the principles of natural justice. No costs. Consequently, connected miscellaneous petitions are closed.





                                                                      [A.S.M.J.,] & [C.K.J.,]
                                                                            04.09.2025
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes
                     ta


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                                                                                        W.P.(MD)No.24174 of 2025




                     To

                     1.The District Collector,
                       Sivagangai District.

2.The Revenue Divisional Officer, Sivagangai District.

3.The Tahsildar, Kalaiyarkovil Taluk, Sivagangai District.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/09/2025 05:48:30 pm ) W.P.(MD)No.24174 of 2025 DR.ANITA SUMANTH, J.

AND C.KUMARAPPAN, J.

ta W.P.(MD)No.24174 of 2025 04.09.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/09/2025 05:48:30 pm )