Madras High Court
P.K. Dasaprakash vs The District Collector on 21 February, 2020
Author: P.D.Audikesavalu
Bench: P.D. Audikesavalu
W.P. No. 4193 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.02.2020
CORAM
THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU
W.P. No. 4193 of 2020
P.K. Dasaprakash ... Petitioner
Vs.
1. The District Collector
Erode District
Erode.
2. The District Revenue Officer
Erode District
Erode.
3. The Revenue Divisional Officer
Gobichettipalayam
Erode District.
4. The Tahsildar
Gobi Taluk
Erode District.
5. The Assistant Director
Rural Development
In the office of the District Collector
Erode District, Erode.
6. The Executive Officer
Chinna Kodiveri Town Panchayat
Gobichettipalayam Taluk
Erode District.
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W.P. No. 4193 of 2020
7. The Taluk Surveyor
The Office of Tahsildar
Gobichettipalayam
Erode District. ... Respondents
Petition filed under Article 226 of the Constitution of India, for issue
of Writ of Mandamus, directing the Respondents herein to consider the
Petitioner's representation dated 09.12.2019 and to demarcate the property in
Survey No. 7/3, Old Survey No.116, Chinnakodiveri Village, Dasappagounden
Pudur, (Nal Road), Gobichettipalayam Taluk, Erode District and hand over
possession in Petitioner favour within time frame stipulated.
For Petitioner : Mr. S. Kaithamalai Kumaran
For Respondents : Mr. Annai Ezhil (For R1 to R5, R7)
Government Advocate
Mr. N. Inbanathan (For R6)
Additional Government Pleader
ORDER
Mr. Annai Ezhil, Learned Government Advocate takes notice for the First to Fifth and Seventh Respondents and Mr. N. Inbanathan, Learned Additional Government Pleader takes notice for the Sixth Respondent.
2. When it is pointed out that the Petitioner has not placed the necessary documents with proper details for disposal of the representation which is sought, Learned Counsel for the Petitioner seeks permission of this Court to withdraw the Writ Petition with liberty to make proper application to the concerned authority with necessary details and supporting documents and work out his rights in the manner recognized by law. He has also made an endorsement to that effect, which is recorded.
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3. Accordingly, the Writ Petition is dismissed as withdrawn granting such liberty. No costs.
21.02.2020 Internet: Yes/No Index : Yes/No maya/dm Note: Issue order copy by 28.02.2020. To
1. The District Collector Erode District Erode.
2. The District Revenue Officer Erode District Erode.
3. The Revenue Divisional Officer Gobichettipalayam Erode District.
4. The Tahsildar Gobi Taluk Erode District.
5. The Assistant Director Rural Development In the office of the District Collector Erode District, Erode.
6. The Executive Officer Chinna Kodiveri Town Panchayat Gobichettipalayam Taluk Erode District.
7. The Taluk Surveyor The Office of Tahsildar Gobichettipalayam Erode District.
http://www.judis.nic.in W.P. No. 4193 of 2020 P.D.AUDIKESAVALU, J.
maya W.P. No. 4193 of 2020 Dated : 21.02.2020 http://www.judis.nic.in