Madras High Court
Mohammed Ismail vs K.Mariselvam on 25 August, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
CRP(MD). No.3083 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 25/08/2025
CORAM
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
CRP (MD). No.3083 of 2024
and CMP(MD) No.17561 of 2024
1. Mohammed Ismail,
2. Mohammed Thameenul Ansari ... Petitioners
Vs
1. K.Mariselvam
2. Jalhama
3. T.S.Zarina Banu
4. T.S.Nowzath
5. T.S.Rosanna Banu
6. T.S.Mumtaj Beham
7. Selva Nayagam
8. Muthupandi
9. Deva Sundaram
10. Kuresh Chelladurai
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CRP(MD). No.3083 of 2024
11. Muthammal
12. Jeba
13. Gnanavadivu
14. Jebaraj Muthammal
15. Looka Selvam
16. Dharmashankar
17. Nobul
18. Ebanezar Manoranjitha Vadivu
19. Willams
20. Alees
21. Ananadha Raj
22. Kilaria Selvam
23. Parisuthamani
24. Leela Alphonse Amutha
25. Raja Pandian
26. Muthuselvi
27. Nelsi Jeyaseelan
28. Vijaya Pushpa Sankari
29. Jeyaseeli
30. Rajmohan Devaamirtham
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CRP(MD). No.3083 of 2024
31. Selvarani
32. Muthuselvi
33. Vanmathi
34. Selvin Chinnadurai
35. Edwin
36. Pushpam
37. Selvam Elizabet,
38. Esthar Rani,
39. Chinnathambi,
40. Muthuraj,
41. Jeyaseelan,
42. Pushparaj,
43. Mallika,
44. Abdul Kadhar,
45. Katabomman Transport Corporation Employees
Coopertive Society,
Through its Executive Officer,
Vannarapettai, Tirunelveli..
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CRP(MD). No.3083 of 2024
46. The Executive Member,
Local Planning Authority,
South Bypass Road,
Palayamkottai,
Tirunelveli..
47. The Commissioner,
Tirunelveli Corporation,
S.N.High Road,
Tirunelveli..
48. The Collector,
Government of Tamilnadu,
Collector Office,
Kokkirakulam,
Tirunelveli.. ... Respondents
PRAYER :-Civil Revision Petition filed under Article 227 of the
Constitution of India to struck off the plaint in O.S.No.389 of 2024 on
the file of the 1st Additional District Munsif Court, Tirunelveli.
For Petitioner : Mr.V.Meenakshi Sundaram
For Respondents : Mr.R.Anand for R1
Mr.B.Saravanan for R46 to R48
Additional Government Pleader
ORDER
The Civil Revision Petition is filed to struck off the plaint in O.S.No.389 of 2024 on the file of the 1st Additional District Munsif Court, Tirunelveli.
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2. Though the petitioners have filed this petition to struck off the plaint, the learned counsel for the petitioners would submit that it would suffice if a direction is given to the petitioners to work out their remedy in the manner known to law by filing a petition under Order VII Rule 11 of the Code of Civil Procedure.
3. In view of the limited relief now sought for by the petitioners, the Civil Revision Petition is dismissed with liberty to the petitioners to work out their remedy in the manner known to law by filing a petition under Order VII Rule 11 of the Code of Civil Procedure. No costs.
Consequently connected Miscellaneous Petition is closed.
25.08.2025 NCC : Yes/No Index : Yes/No RR TO
1.The 1st Additional District Munsif Court, Tirunelveli
2.VR Section Madurai Bench of Madras High Court, Madurai.
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