Madras High Court
Arunachalam @ Sekar vs The District Collector on 5 June, 2025
Author: M.Sundar
Bench: M.Sundar
W.P.No.17421 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.06.2025
CORAM
THE HONOURABLE MR.JUSTICE M.SUNDAR
and
THE HONOURABLE MR.JUSTICE HEMANT CHANDANGOUDAR
W.P.No.17421 of 2025
and
W.M.P.No.19753 of 2025
Arunachalam @ Sekar
S/o.Thandavarayan ... Petitioner
vs.
1. The District Collector
Office of the Collector
Vengikal
Thiruvannamalai District.
2. The Revenue Divisional Officer
Office of the Collector
Vengikal
Thiruvannamalai District.
3. The District Revenue Officer
Office of the Collector
Vengikal
Thiruvannamalai District.
4. The Thasildar
Kezhpennathur Thasildar Office,
Kezhpennathur
Thiruvannamalai District.
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W.P.No.17421 of 2025
5. The Executive Officer
Vettavalam Panchayat
Thiruvannamalai District.
6. Vinod
S/o.Dharanivasalu Respondents
Writ Petition filed under Article 226 of the Constitution of India
seeking a writ of Certiorarified Mandamus to call for the records pertains to
the impugned order dated 15.04.2025 in Na.Ka.No.365 of 2024 issued by
the 5th respondent and quash the same and consequently, direct the 4th
respondent to grant patta in favour of the petitioner for the property situated
at No.6, Thandavarayan Street, Vettavallam Porur, Kezhpennathur Taluk,
comprised in S.No.221/98, Ward No.09 measuring about 2 cents.
For Petitioner : Mr.R.Bhagawat Krishna
For Respondents : Mr.T.K.Saravanan
Additional Government Pleader
for R1 to R5
ORDER
[Order of the Court was made by M. SUNDAR, J.] Matter mentioned at Quarter past two.
2. Mr.R.Bhagawat Krishna, learned counsel on record for the writ petitioner submits that he has instructions from the writ petitioner to withdraw the captioned 'Writ Petition' {'WP' for the sake of brevity} and Page Nos.2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/06/2025 07:18:52 pm ) W.P.No.17421 of 2025 captioned 'Writ Miscellaneous Petition' {'WMP' for the sake of brevity} thereat. Saying so, learned counsel has made an endorsement in the case file and a scanned reproduction of the same is as follows:
3. In the light of the narrative thus far, captioned WP and captioned WMP thereat are disposed of as withdrawn / closed. There shall be no order as to costs.
(M.S.J.,) (H.C.J.,)
05.06.2025
Index : Yes / No
Neutral Citation : Yes / No
Speaking / Non-speaking
mk
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W.P.No.17421 of 2025
M.SUNDAR, J.,
and
HEMANT CHANDANGOUDAR, J., mk To
1. The District Collector Office of the Collector Vengikal Thiruvannamalai District.
2. The Revenue Divisional Officer Office of the Collector Vengikal Thiruvannamalai District.
3. The District Revenue Officer Office of the Collector Vengikal Thiruvannamalai District.
4. The Thasildar Kezhpennathur Thasildar Office, Kezhpennathur Thiruvannamalai District.
5. The Executive Officer Vettavalam Panchayat Thiruvannamalai District.
W.P.No.17421 of 202505.06.2025 Page Nos.4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/06/2025 07:18:52 pm )