Madras High Court
D.Narasimhan vs V.Rajendran on 18 August, 2021
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
C.R.P.(PD).No.1649 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.08.2021
CORAM:
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
C.R.P. (PD) No.1649 of 2021
1.D.Narasimhan
2.N.Karthick
3.N.Navaneethakrishnan
4.N.Samundeeshwari ... Petitioners /
Plaintiffs
versus
1.V.Rajendran
V.Kamalanathan (Died)
2.V.Cheralathan
3.D.Kulasekaran
4.Balaji @ Parasuraman
5.K.Varalakshmi
6.K.Nivethidah
7.The District Collector of Villupuram,
Villupuram.
8.The District Revenue Officer,
Villupuram.
9.The Revenue Divisional Officer,
Tindivanam.
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C.R.P.(PD).No.1649 of 2021
10.The Tahsildar,
Tindivanam Taluk,
Tindivanam.
11.The Special Deputy Collector,
Land Acquisition, SIPCOT Section,
Jagggampettai, Tindivanam.
12.The Revenue Inspector,
(Revenue) SIPCOT
Land Acquisition,
Dheevanur Firka Taluk Office
Compound, Tindivanam.
13.The General Manager-cum-Administrative Officer,
Sipcot Unit, D.No.49-A,
Dr.Rukmani Lakshmipathi Salai,
Egmore, Chennai - 600 008.
14.The Sub Collector,
Special Land Acquisition Officer,
Sipcot Unit, Tindivanam.
15. Lakshmi ... Respondents /
Defendants
PRAYER: Civil Revision Petition has been filed under Article 227 of the
Constitution of India, to direct the learned Additional Subordinate Judge,
Tindivanam, to dispose of the suit in O.S. No.116 of 2013 on its file as early
as possible, by allowing this Civil Revision Petition.
For Petitioners : Mr.T.Dhanasekaran
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C.R.P.(PD).No.1649 of 2021
ORDER
This Civil Revision Petition is filed seeking direction to the learned Additional Subordinate Judge, Tindivanam, to dispose of the suit in O.S. No.116 of 2013 on its file, as early as possible.
2. The learned counsel for the petitioners submitted that, the petitioners filed this suit for the relief of partition. The first petitioner, who is a senior citizen, aged about 60 years. He further submitted that, in this case, P.W.1 was examined in chief and the matter is pending for cross examination. The respondents are filing unnecessary petitions with a view to delay the proceedings, therefore, this petition.
3. This is a suit filed in the year 2013 and this case comes under the category of old cases of more than 7 years. Even without the direction from this Court, the learned Additional Subordinate Judge, Tindivanam, is expected to give priority in disposing the old cases especially the cases, which are pending for more than 7 years and senior citizen cases.
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4. In such view of the matter, this Court directs the learned Additional Subordinate Judge, Tindivanam, to dispose of the suit in O.S. No.116 of 2013, as expeditiously as possible, preferably, within a period of four (4) months from the date of receipt of a copy of this order.
5. This Civil Revision Petition is disposed of accordingly.
However, there is no order as to costs.
18.08.2021 Speaking order / Non-speaking order Index : Yes / No sri To
1.The Additional Subordinate Judge, Tindivanam.
2.The District Collector of Villupuram, Villupuram.
3.The District Revenue Officer, Villupuram.
4.The Revenue Divisional Officer, Tindivanam.
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5.The Tahsildar, Tindivanam Taluk, Tindivanam.
6.The Special Deputy Collector, Land Acquisition, SIPCOT Section, Jagggampettai, Tindivanam.
7.The Revenue Inspector, (Revenue) SIPCOT Land Acquisition, Dheevanur Firka Taluk Office Compound, Tindivanam.
8.The General Manager-cum-Administrative Officer, Sipcot Unit, D.No.49-A, Dr.Rukmani Lakshmipathi Salai, Egmore, Chennai - 600 008.
9.The Sub Collector, Special Land Acquisition Officer, Sipcot Unit, Tindivanam.
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