Madras High Court
Mrs.Thamizharasi vs The Executive Engineer on 13 July, 2021
Crl.R.C.No.61 of 2017 and W.P.No.27137 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.07.2021
CORAM:
THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
Crl.R.C.No.61 of 2017 and Crl.MP.No.652 of 2017
and
W.P.No.27137 of 2016 and W.M.P.Nos.23309 and 31378 of 2016
Mrs.Thamizharasi ... Petitioner
.. Vs ..
1. The Executive Engineer,
I & PH Division,
Public Works Department,
Karaikal.
2. The Tahsildar,
Taluk Office,
Thirunallar,
Karaikal.
3. The Assistant Director,
Survey and Land Records,
Branch Office,
Karaikal.
4. The Station House Officer,
Nedungadu Police Station,
Nedungadu,
Karaikal District.
5. P.Rajendiran
6. Anbazhagan
7. Pappathi
8. Anjugam
9. Karaikal Infrastructure Pvt.Ltd.,
Karaikal. ....Respondents
1 of 4
https://www.mhc.tn.gov.in/judis/
Crl.R.C.No.61 of 2017 and W.P.No.27137 of 2016
S.Asaithambi ...Petitioner in W.P.No.27137 of 2016
...Vs...
1. The Sub Divisional Magistrate
Cum Deputy Collector (Revenue)
Office of the Collectorate,
Karaikal.
2. The Tahsildar,
Taluk Office,
Thirunallor
3. P.Rajendran ...Respondents in W.P.No.27137 of 2016
Prayer in Crl.R.C.No.61 of 2017:- Criminal Revision filed under 397 and
401 of the Criminal Procedure Code, to call for the entire records pertaining to
the final order passed in M.C.No.268 of 2016 dated 15.12.2016 on the file of
the Sub Divisional Magistrate, Karaikal and set aside the same.
Prayer in W.P.No.27137 of 2016:- Writ Petition is filed under Article 226
of the Constitution of India praying to issue a Writ of Certiorarified Mandamus,
to forbear the respondents 1 and 2 herein from holding enquiry and
adjudication in regard to the petition dated 2.3.2016 presented by the third
respondent herein.
Crl.R.C.No.61 of 2017:-
For Petitioner : Mr.R.Natarajan
For R5 : Mr.P.Parthiban
Others : No appearance
W.P.No.27137 of 2016:-
For Petitioner : Mr.R.Natarajan
For R3 : Mr.P.Parthiban
For R1&R2 : No appearance
2 of 4
https://www.mhc.tn.gov.in/judis/
Crl.R.C.No.61 of 2017 and W.P.No.27137 of 2016
COMMON ORDER
Both the counsel representing respective parties stated that the matter has been settled out of Court and no further orders are necessary. In this view of the matter, recording the fact that the matter has been settled between the parties out of the Court, Criminal Revision and Writ Petitions are closed. Consequently, connected Crl.M.P and W.M.Ps are closed.
13.07.2021
nvi
Index : Yes / No
Internet : Yes
To
The Executive Engineer, I & PH Division, Public Works Department, Karaikal.
2. The Tahsildar, Taluk Office, Thirunallar, Karaikal.
3. The Assistant Director, Survey and Land Records, Branch Office, Karaikal.
4. The Station House Officer, Nedungadu Police Station, Nedungadu, Karaikal District.
5. The Sub Divisional Magistrate Cum Deputy Collector (Revenue) Office of the Collectorate, Karaikal.
3 of 4 https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.61 of 2017 and W.P.No.27137 of 2016 RMT.TEEKAA RAMAN,J., nvi Crl.R.C.No.61 of 2017 and Crl.MP.No.652 of 2017 and W.P.No.27137 of 2016 and W.M.P.Nos.23309 and 31378 of 2016 13.07.2021 4 of 4 https://www.mhc.tn.gov.in/judis/