Madras High Court
Unknown vs Government Of Tamil Nadu on 6 June, 2023
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.No.34345 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.06.2023
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
W.P.No.34345 of 2014
and
M.P.No.1 of 2014
1. E.Sagadevan
2. Ammu
3. Venkatesan
4. Kathavaraya Gounder
5. Kumar
6. Malliga
7. Veerappan
8. Murugan
9. Subaramani
10. Subashini
11. Ramu
12. Govindammal
13. Kuppusamy
14. Bavunammal
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W.P.No.34345 of 2014
15. Govindan
16. Kamalakanni
17. Kasthoori
18. Manomani
19. Kasiammal
20. Pasumalai
21. Kamalakannan
22. Gopinathan
23. Veruthammal
24. Chandra
25. Munusamy
26. Arumugam
27. Durai
28. E.Rajaram
29. C.Rajendran
30. Munusamy
31. Aalmeluammal
32. Durairaj
33. Kanniappan
34. Renugambal ... Petitioners
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W.P.No.34345 of 2014
Vs.
1. Government of Tamil Nadu,
Rep. by its Principal Secretary,
Revenue Department,
Fort St.George, Chennai-9.
2. The Commissioner for Land Administration,
Govt. of Tamil Nadu,
Chepauk, Chennai-5.
3. The District Collector,
Villupuram District, Villupuram.
4. The Revenue Divisional Officer,
/ Sub Collector,
Gingee Revenue Division ,
Gingee, Villupuram District.
5. The Tahsildar,
Gingee Taluk,
Gingee, Villupuram District.
6. The Executive Officer,
Gingee Town Panchayat,
Gingee, Villupuram District.
7. The Block Development Officer
/ Commissioner,
Gingee Panchayat Union,
Gingee, Villupuram District. ...Respondents
Prayer:- Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of Certiorarified Mandamus, calling for the
records relating to the orders made in Na.Ka.No.A2/18/2014 dated
07.10.2014, 17.10.2014 and 28.10.2014 issued by the 6th respondent
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W.P.No.34345 of 2014
respectively and quash the same and consequently direct the 5th
respondent to issue Patta to the petitioners or any alternative land in terms
of various Government Order passed by the Government of Tamil Nadu.
For Petitioners : Mr.M.Ilansezhiyan
For Respondents :
(for R1 to R6) : Mr.T.Arun Kumar, AGP
(for R7) : Mr.R.RAvichandran
ORDER
The learned Senior Counsel appearing on behalf of the petitioners made a submission that the cause arose for the purpose of filing the present writ petition has become vanished. He has also made an endorsement to that effect.
2.In view of the submission and the endorsement made, the Writ Petition stands disposed of as having become infructuous. No costs.
Consequently, connected miscellaneous petition is closed.
(sha) 06.06.2023 Index : Yes Speaking Order Neutral Citation : Yes https://www.mhc.tn.gov.in/judis 4/6 W.P.No.34345 of 2014 To
1. Government of Tamil Nadu, Rep. by its Principal Secretary, Revenue Department, Fort St.George, Chennai-9.
2. The Commissioner for Land Administration, Govt. of Tamil Nadu, Chepauk, Chennai-5.
3. The District Collector, Villupuram District, Villupuram.
4. The Revenue Divisional Officer, / Sub Collector, Gingee Revenue Division , Gingee, Villupuram District.
5. The Tahsildar, Gingee Taluk, Gingee, Villupuram District.
6. The Executive Officer, Gingee Town Panchayat, Gingee, Villupuram District.
7. The Block Development Officer / Commissioner, Gingee Panchayat Union, Gingee, Villupuram District.
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