Madras High Court
P.N. Balaraman [Deceased vs The Special Commissioner And ... on 2 November, 2022
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
WP.Nos.14010 & 35698 of 2007
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.11.2022
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
WP.Nos.14010 & 35698 of 2007
1. P.N. Balaraman [Deceased]
2. G.Vijayalakshmi
[P2 substituted as legal representative
of the deceased first petitioner as per
Order dated 15.07.2014 by CSKJ in
MP 1 of 2014 in W.P.No.14010 of 2007]
... Petitioner in W.P.No.
14010 of 2007
P.R.Shanthana Battachari ... Petitioner in W.P.No.
35698 of 2007
Vs
1. The Special Commissioner and Commissioner
of Land Administration,
Chepauk, Chennai – 600 005.
2. The District Revenue Officer,
Kancheepuram District, Kancheepuram.
3. The Revenue Divisional Officer,
Chengalpet, Kancheepuram District.
4. A.Sundar,
Trustee Sri Vaikundavasa Perumal Koi,
46, Brahmin Street, Old Pallavaram, Chennai – 43.
... Respondents in both
WPs.
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https://www.mhc.tn.gov.in/judis
WP.Nos.14010 & 35698 of 2007
Prayer in W.P.No.No.14010 of 2007 :- Writ Petitions filed under the
Article 226 of Constitution of India, to issue a Writ of Certiorarified
Mandamus to call for the entire records from the respondents in connection
with the impugned orders of the third respondent made in
Na.Ka.No.2398/99D. Dated 24.01.2000 and Order of the second
respondent appellate authority dated 28.05.2003 made in Ni.Mu/26185/
2001 [H1] and the Orders of the first respondent made in
D.Dis.K3/R.P.10/2005 [23402/2003 dated 07.03.2007 and quash the same
and consequently forbear the respondents from in any way altering or
changing the registry in respect of the lands of the petitioner in Survey
No.192/1, Zamin Pallavaram Village, Tambaram Taluk, Kancheepuram
District.
Prayer in W.P.No.No.35698 of 2007 :- Writ Petitions filed under the
Article 226 of Constitution of India, to issue a Writ of Certiorarified
Mandamus to call for the entire records from the respondents in connection
with the impugned orders of the third respondent Dated 24.01.2000 made
in Na.Ka.No.2398/99D and Order of the second respondent appellate
authority dated 28.05.2003 made in Ni.Mu/26185/2001 [H1] and the
Orders of the first respondent made in D.Dis.K3/R.P.10/2005
[23402/2003] dated 07.03.2007 and quash the same and consequently
forbear the respondents from in any way altering or changing the registry
in respect of the lands of the petitioner in Survey No.196, 133.2B and 307
Zamin Pallavaram Village, Tambaram Taluk, Kancheepuram District.
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WP.Nos.14010 & 35698 of 2007
For Petitioner : Mr.Venkatachalapathy, SC
in both WPs for Mr.Ramesh Venkatachalapathy
For Respondents : Mr.D.Gopal,
in both WPs. Government Advocate – R1 to R3
Mr.A.K.Sriram
for M/s.S.S.Kailasam Associates – R4
C O M M O N ORDER
These Writ Petitions have been filed to call for the entire records from the respondents in connection with the impugned orders of the third respondent Dated 24.01.2000 made in Na.Ka.No.2398/99D and Order of the second respondent appellate authority dated 28.05.2003 made in Ni.Mu/26185/2001 [H1] and the Orders of the first respondent made in D.Dis.K3/R.P.10/2005 [23402/2003] dated 07.03.2007 and quash the same and consequently forbear the respondents from in any way altering or changing the registry in respect of the lands of the petitioner in Survey No.192/1, 196, 133.2B and 307 Zamin Pallavaram Village, Tambaram Taluk, Kancheepuram District.
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2. When the matter is taken up today, the learned Senior Counsel appearing for the learned counsel for the petitioners submitted that despite communication sent to the petitioners, he is not able to get instructions from his clients. The same indicate that the petitioners are not interested in prosecuting their petitions. These Writ Petitions are pending from the year 2007.
3. Hence, these Writ Petitions are dismissed for non prosecution. No costs.
02.11.2022 vrc To,
1. The Special Commissioner and Commissioner of Land Administration, Chepauk, Chennai – 600 005.
2. The District Revenue Officer, Kancheepuram District, Kancheepuram.
3. The Revenue Divisional Officer, Chengalpet, Kancheepuram District. 4/5 https://www.mhc.tn.gov.in/judis WP.Nos.14010 & 35698 of 2007 N.SATHISH KUMAR, J.
vrc WP.Nos. 14010 & 35698 of 2007 02.11.2022 5/5 https://www.mhc.tn.gov.in/judis