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Madras High Court

Karunanithi vs A.R.Santhana Krishnan on 14 July, 2023

                                                                         C.R.P(MD)No.2585 of 2018 etc.,



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 14.07.2023

                                                        CORAM

                                    THE HON'BLE MR.JUSTICE C.KUMARAPPAN

                                  C.R.P(MD)Nos.2585, 2586, 2596, 2597 and 2598 of 2018
                                                         and
                                         C.M.P(MD)Nos.11361, 11362, 11398,
                                               11399 and 11400 of 2018

                     C.R.P(MD)No.2585 of 2018

                     Karunanithi                                   ...Petitioner/Respondent/
                                                                      Tenant

                                                          Vs.

                     A.R.Santhana Krishnan
                     Represented by his General Power of Attorney,
                     K.Perumal                                   ...Respondent/Petitioner/
                                                                    Landlord

                     PRAYER: Civil Revision Petition is filed under Section 115 of C.P.C.,
                     read with Section 6B of the Tamilnadu Cultivating Tenants Protection
                     Act, 1955, to set aside the order dated 24.08.2018 made in P.No.40 of
                     2016 on the file of the learned Special Deputy Collector cum Revenue
                     Court, Thanjavur, Thanjavur District.


                                       For Petitioner   : Mr.G.Gomathi Sankar

                                       For Respondent : Mr.B.Natarajan



https://www.mhc.tn.gov.in/judis


                     1/6
                                                                       C.R.P(MD)No.2585 of 2018 etc.,




                     C.R.P(MD)No.2586 of 2018

                     Karunanithi                                   ...Petitioner/Respondent/
                                                                      Tenant

                                                         Vs.

                     A.R.Santhana Krishnan
                     Represented by his General Power of Attorney,
                     K.Perumal                                   ...Respondent/Petitioner/
                                                                    Landlord

                     PRAYER: Civil Revision Petition is filed under Section 115 of C.P.C.,
                     read with Section 6B of the Tamilnadu Cultivating Tenants Protection
                     Act, 1955, to set aside the order dated 24.08.2018 made in P.No.48 of
                     2016 on the file of the learned Special Deputy Collector cum Revenue
                     Court, Thanjavur, Thanjavur District.


                                        For Petitioner       : Mr.G.Gomathi Sankar

                                        For Respondent       : Mr.B.Natarajan


                     C.R.P(MD)No.2596 of 2018

                     Mayavan                                       ...Petitioner/Respondent/
                                                                      Tenant

                                                         Vs.

                     A.R.Santhana Krishnan
                     Represented by his General Power of Attorney,
                     K.Perumal                                   ...Respondent/Petitioner/
                                                                    Landlord


https://www.mhc.tn.gov.in/judis


                     2/6
                                                                     C.R.P(MD)No.2585 of 2018 etc.,




                     PRAYER: Civil Revision Petition is filed under Section 115 of C.P.C.,
                     read with Section 6B of the Tamilnadu Cultivating Tenants Protection
                     Act, 1955, to set aside the order dated 24.08.2018 made in P.No.34 of
                     2016 on the file of the learned Special Deputy Collector cum Revenue
                     Court, Thanjavur, Thanjavur District.


                                   For Petitioner   : Mr.G.Gomathi Sankar

                                   For Respondent : Mr.B.Natarajan


                     C.R.P(MD)No.2597 of 2018

                     Kaliamurthy                                ...Petitioner/Respondent/
                                                                   Tenant

                                                       Vs.

                     A.R.Santhana Krishnan
                     Represented by his General Power of Attorney,
                     K.Perumal                                   ...Respondent/Petitioner/
                                                                    Landlord

                     PRAYER: Civil Revision Petition is filed under Section 115 of C.P.C.,
                     read with Section 6B of the Tamilnadu Cultivating Tenants Protection
                     Act, 1955, to set aside the order dated 24.08.2018 made in P.No.35 of
                     2016 on the file of the learned Special Deputy Collector cum Revenue
                     Court, Thanjavur, Thanjavur District.


                                   For Petitioner   : Mr.G.Gomathi Sankar

                                   For Respondent : Mr.B.Natarajan

https://www.mhc.tn.gov.in/judis


                     3/6
                                                                           C.R.P(MD)No.2585 of 2018 etc.,



                     C.R.P(MD)No.2598 of 2018

                     Venkatesan                                        ...Petitioner/Respondent/
                                                                          Tenant

                                                             Vs.

                     A.R.Santhana Krishnan
                     Represented by his General Power of Attorney,
                     K.Perumal                                   ...Respondent/Petitioner/
                                                                    Landlord

                     PRAYER: Civil Revision Petition is filed under Section 115 of C.P.C.,
                     read with Section 6B of the Tamilnadu Cultivating Tenants Protection
                     Act, 1955, to set aside the order dated 24.08.2018 made in P.No.41 of
                     2016 on the file of the learned Special Deputy Collector cum Revenue
                     Court, Thanjavur, Thanjavur District.


                                         For Petitioner   : Mr.G.Gomathi Sankar

                                         For Respondent : Mr.B.Natarajan


                                                    COMMON ORDER


The learned counsel for the petitioner submits that the matter is settled out of the Court and he seeks permission of this Court to withdraw these civil revision petitions. He has also made an endorsement to that effect.

https://www.mhc.tn.gov.in/judis 4/6 C.R.P(MD)No.2585 of 2018 etc.,

2. In the result, these Civil Revision Petitions stand dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.


                                                                                        14.07.2023
                     NCC              :   Yes / No
                     Index            :   Yes / No
                     Internet         :   Yes / No
                     sn


                     To

1.The Special Deputy Collector cum Revenue Court, Thanjavur, Thanjavur District.

2.The Section Officer Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis 5/6 C.R.P(MD)No.2585 of 2018 etc., C.KUMARAPPAN,J.

SN C.R.P(MD)Nos.2585, 2586, 2596, 2597 and 2598 of 2018 14.07.2023 https://www.mhc.tn.gov.in/judis 6/6