Madras High Court
Saralamma vs The Special Tahsildar (L.A) on 13 December, 2023
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRP. No. 875 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.12.2023
CORAM:
THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI
CRP No. 875 of 2023
and CMP No. 20899 of 2023
Saralamma
...Petitioner
Vs.
The Special Tahsildar (L.A)
Land Acquisition Officer
Chennai City Water Ways Scheme,
Ambattur, Chennai – 600 053.
....Respondent
PRAYER : This petition filed under Section 24 of CPC, to withdraw the
LAOP No. 190 of 2007 pending on the file of Sub Court, Ponneri and
transfer the same to VI th Assistanct City Civil Court, Chennai.
For Petitioner : Ms.T.Jayanthi
ORDER
This petition has been filed to withdraw the LAOP No. 190 of 2007 pending on the file of Sub Court, Ponneri and transfer the same to VI th Assistanct City Civil Court, Chennai. 1 https://www.mhc.tn.gov.in/judis CRP. No. 875 of 2023 T.V.THAMILSELVI,J.
Pbl
2. The learned counsel for the petitioner submits that the petitioner is aged person and also residing at Chennai and it is difficult to attend the Court at Ponneri without any help of male persons. Hence, prays to allow this petition.
3. On seeing the facts of the case, this Court is not inclined to transfer the LAOP No. 145 of 2007 pending on the file of Sub Court, Ponneri. However, considering the age of the petitioner, the Trial court is directed to dispose of the LAOP No. 190 of 2007 within a period of three months from the date of receipt of a copy of this order.
4. In the result, this Civil Revision Petition is disposed of. No Cost. Consequentially, connected miscellaneous petition is closed.
13.12.2023 pbl To
1. The Sub Court, Ponneri.
CRP No. 875 of 2023 and CMP No. 20899 of 2023 2 https://www.mhc.tn.gov.in/judis