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Madras High Court

S.Baskaran @ Aavin Baskaran vs The Secretary on 1 August, 2025

Author: Mohammed Shaffiq

Bench: Mohammed Shaffiq

                                                                                               W.P.No.28028 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 01.08.2025

                                                         CORAM

                           THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                               W.P.No.28028 of 2025

               S.Baskaran @ Aavin Baskaran                                                       ... Petitioner

                                                              Vs.

               1.The Secretary,
                 Revenue Department,
                 Tamilnadu Secretariat,
                 Chennai.

               2.The District Collector,
                 Collector Office Campus,
                 Sathuvachari,
                 Vellore District.

               3.The Thasildar,
                 Anaikattu Thasildar Office,
                 Anaikattu,
                 Vellore District.

               4.Rajeswari

               5.Vikram                                                           ... Respondents

               PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
               praying to issue Writ of Mandamus, directing the official respondents 2 & 3 to
               cancel the patta which was illegally obtained by Higher Community people


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https://www.mhc.tn.gov.in/judis             ( Uploaded on: 11/08/2025 07:44:13 pm )
                                                                                             W.P.No.28028 of 2025

               including 4th and 5th respondent based on the petitioner's representation on
               05.05.2025 for the land in Survey No.81(1) & (2) measuring 2.17 acres situated at
               Kuppampattu Village, Veppankuppam, Anaikattu Taluk, Vellore District.

                                  For Petitioner              : Mr.S.Sasidharan

                                  For Respondents             :
                                  For R1 to R3                : Mr.A.Selvendran
                                                                Special Government Pleader


                                                                 ORDER

Today when the matter was taken up for hearing, the learned counsel for the petitioner sought permission of this Court to withdraw the writ petition. He has also made an endorsement to that effect.

2. Recording the submission and endorsement made by the learned counsel for the petitioner, the writ petition stands dismissed as withdrawn with liberty to the petitioner to file a Public Interest Litigation. There shall be no order as to costs.

01.08.2025 Speaking (or) Non Speaking Order Neutral Citation : Yes / No mpa 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/08/2025 07:44:13 pm ) W.P.No.28028 of 2025 To

1.The Secretary, Revenue Department, Tamilnadu Secretariat, Chennai.

2.The District Collector, Collector Office Campus, Sathuvachari, Vellore District.

3.The Thasildar, Anaikattu Thasildar Office, Anaikattu, Vellore District.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/08/2025 07:44:13 pm ) W.P.No.28028 of 2025 MOHAMMED SHAFFIQ, J.

mpa W.P.No.28028 of 2025 01.08.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/08/2025 07:44:13 pm )