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Madras High Court

Sri Vembuli Amman Temple vs The District Collector on 28 July, 2022

Author: N. Anand Venkatesh

Bench: N. Anand Venkatesh

                                                                       W.P.No. 7401 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 28.07.2022

                                                      CORAM:

                           THE HONOURABLE Mr. JUSTICE N. ANAND VENKATESH

                                                W.P.No. 7401 of 2015

                     Sri Vembuli Amman Temple
                     Arumuga Naicker Estate Trust,
                     rep. by its Trustee E. Venugopal,
                     New No.32, Old No.47, Jambuli Street,
                     Kodungaiyur, Chennai 600 118                          ... Petitioner
                                                        vs

                     1. The District Collector
                        Rajaji Salai, Singaravela Maaligai
                        Chennai District Collector Office,
                        Chennai 600 001.

                     2. The Deputy Revenue Officer
                        Perambur Taluk Office, (near Perambur
                          Railway Station)
                        Perambur, Chennai.

                     3. The Tahsildar
                        Perambur Taluk Office, (near Perambur
                          Railway Station)
                        Perambur, Chennai.

                     4. Chennai Jambuli Gramam
                        Vembuli Amman Trust
                        Rep. by its Secretary P.Baskar
                        S/o. Pandurangan, Heema Apartments,

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                                                                                 W.P.No. 7401 of 2015

                         Arul Nagar Road, Near MRL Colony
                         Kodungaiyur, Chennai 600 118.

                     5. Chennai Jambuli Gramam
                        Vembuli Amman Trust
                        Rep. by its President K. Gopalakrishnan
                        S/o. Kannaiyanaicket, Heema Apartments,
                        Arul Nagar Road, Near MRL Colony
                        Kodungaiyur, Chennai 600 118.                               ...Respondents

                           R4 & R5 are impleaded as per order dated 27.03.2015
                           in M.P. No.1/2015 in W.P. No.7401/2015.

                     Prayer : Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Mandamus or order or direction in the nature of
                     writ directing the respondents to consider the petitioner's representation
                     dated 27.01.2015 on merits expeditiously.

                                  For Petitioner        : Mr. P. Rajkumar Pandian

                                  For R1 to R3          : Mr.U. Baranidharan
                                                          Additional Government Pleader.

                                                          ORDER

This Writ Petition was filed for the issue of Writ of Mandamus directing the respondents to dispose of the representation dated 27.01.2015 made by the petitioner Trust seeking for the cancellation of patta issued in favour of the respondents 4 and 5.

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2. Heard Mr. P. Rajkumar Pandian, learned counsel appearing on behalf of the petitioner and Mr. U. Baranidharan, learned Additional Government Pleader appearing on behalf of the respondents 1 to 3.

3. The learned Additional Government Pleader appearing on behalf of the respondents 1 to 3 produced the proceedings of the 3rd respondent dated 25.05.2015. On carefully going through the proceedings, it is seen that the representation made by the petitioner on 27.01.2015 was acted upon and an enquiry was conducted and a recommendation was made to the District Revenue Officer for cancellation and for restoration of the original entries in the revenue records with respect to the subject properties. Therefore, technically nothing survives in this Writ Petition since the representation has already been considered.

4. The learned Additional Government Pleader further submitted that when the above proceedings were issued on 25.05.2015, O.S. No.3941/2011 that was filed by the petitioner was pending before the XV Assistant City Civil Court, Chennai. This suit came to be partly decreed through a 3/6 https://www.mhc.tn.gov.in/judis W.P.No. 7401 of 2015 judgment and decree dated 05.04.2018. The said judgment was also produced before this Court.

5. In view of the above development, it will be left open to the petitioner to make a fresh representation to the concerned RDO and mark a copy to the 3rd respondent and request for passing fresh orders in the light of the judgment passed by the Civil Court in O.S. No.3941/2011.

This Writ Petition is disposed of accordingly. No costs.

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1. The District Collector Rajaji Salai, Singaravela Maaligai Chennai District Collector Office, Chennai 600 001.

2. The Deputy Revenue Officer Perambur Taluk Office, (near Perambur Railway Station) Perambur, Chennai.

3. The Tahsildar Perambur Taluk Office, (near Perambur Railway Station) Perambur, Chennai.

4. Chennai Jambuli Gramam Vembuli Amman Trust Rep. by its Secretary P.Baskar S/o. Pandurangan, Heema Apartments, Arul Nagar Road, Near MRL Colony Kodungaiyur, Chennai 600 118.

5. Chennai Jambuli Gramam Vembuli Amman Trust Rep. by its President K. Gopalakrishnan S/o. Kannaiyanaicket, Heema Apartments, Arul Nagar Road, Near MRL Colony Kodungaiyur, Chennai 600 118.

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