Madras High Court
V.Dhanasekaran vs The Secretary on 28 February, 2023
Author: D.Bharatha Chakravarthy
Bench: T.Raja, D.Bharatha Chakravarthy
W.P.No.5893 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.02.2023
CORAM :
THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No.5893 of 2023
V.Dhanasekaran .. Petitioner
Vs
1 The Secretary
Revenue Department, St. George Fort
Secretariat, Chennai – 09.
2 The District Collector
Office of the District Collectorate
Villupuram District, Villupuram.
3 The Sub Collector
Office of the Sub Collectorate
Jaggampet, Tindivanam Town and Taluk
Villupuram District.
4 The Tahsildar
Office of the Taluk Office
Gingee Taluk - 604 202
Villupuram District.
5 The Revenue Inspector
Office of the Revenue Inspector
Sathiyamangalam Village, Gingee Taluk
Villupuram District.
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W.P.No.5893 of 2023
6 The Firka Surveyor
Office of the Surveyor
Gingee Taluk Office Campus
Gingee Town - 604 202.
7 The Village Administrative Officer
Office of the VAO, Nallanpillaipetral Village
Gingee Taluk, Villupuram District.
8 Manokar
9 Senthamil Selvi
10 Jayalakshmi .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of mandamus directing the 4th respondent
to consider the petitioner's representation dated on 12.11.2022.
For the Petitioner : Mr.S.P.Thirumalai
For the Respondents : Mr.P.Muthukumar
State Government Pleader
for respondents 1 to 7
ORDER
(Order of the court was made by the Hon'ble Acting Chief Justice) V.Dhanasekaran, son of Vardhan, a resident of No.1/201, Palla Street, Nallanpillaipetral Village, Gingee Taluk, has filed this writ petition for issuance of a writ of mandamus directing the fourth __________ Page 2 of 6 https://www.mhc.tn.gov.in/judis W.P.No.5893 of 2023 respondent to consider the petitioner's representation dated 12.11.2022.
2. A perusal of the representation dated 12.11.2022 shows that the petitioner has sought for removal of encroachments made by respondents 8 to 10 in Survey No.420/6. In the said representation, the petitioner has also stated that he had filed a civil suit in O.S.No.92 of 2022 before the Additional District Munsif Court, Gingee for permanent injunction against respondents 8 to 10 restraining them from digging a pit in Survey No.420/6 (public pathway) for construction work.
3. Since the petitioner has already filed a civil suit in O.S.No.92 of 2022 before the Additional District Munsif Court, Gingee arraying respondents 8 to 10 herein as defendants 1 to 3 in respect of Survey No.420/6, the present writ petition filed by the petitioner for removal of encroachment in the same Survey No.420/6 is not maintainable.
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4. The writ petition is dismissed. However, liberty is granted to the petitioner to work his remedy in the aforesaid pending suit. There will be no order as to costs.
(T.R., ACJ.) (D.B.C., J.)
28.02.2023
Index : Yes/No
Neutral Citation : Yes/No
bbr
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1 The Secretary Revenue Department, St. George Fort Secretariat, Chennai – 09.
2 The District Collector Office of the District Collectorate Villupuram District, Villupuram.
3 The Sub Collector Office of the Sub Collectorate Jaggampet, Tindivanam Town and Taluk Villupuram District.
4 The Tahsildar Office of the Taluk Office Gingee Taluk - 604 202 Villupuram District.
5 The Revenue Inspector Office of the Revenue Inspector Sathiyamangalam Village, Gingee Taluk Villupuram District.
6 The Firka Surveyor Office of the Surveyor Gingee Taluk Office Campus Gingee Town - 604 202.
7 The Village Administrative Officer Office of the VAO, Nallanpillaipetral Village Gingee Taluk, Villupuram District.
__________ Page 5 of 6 https://www.mhc.tn.gov.in/judis W.P.No.5893 of 2023 THE HON'BLE ACTING CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.
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