Mallika Bee vs The Government of Tamil Nadu

W.A.Nos.3323 and 3319 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.11.2026
CORAM :
THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
WA No. 3323 of 2026
CNR:{HCMA011073582026}
and
WA No. 3319 of 2026
CNR:{HCMA011073722026}
W.A.No.3323 of 2026:
1.Mallika Bee
W/o. Sheik John Bashu
2.Lal Bi
W/o. Sheik Ali
3.Pyarijan
W/o. Subbhan
4.Beebeejohn
W/o. Sheik Kulab
All are residing at
Mettur Pallivasal Street,
Mungilthuraipattu Post,
Sankarapuram Taluk,
Kallakurichi District.
Appellants
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W.A.Nos.3323 and 3319 of 2026
Vs
1.The Government of Tamil Nadu
Rep. by its Secretary of Government,
Department of Adi Dravida Welfare,
Fort St. George, Chennai.
2.The District Collector
O/o. District Collector,
Kallakurichi District.
3.The District Welfare Officer
Department of Adi Dravida Welfare,
Collector Office, Kallakurichi.
4.The Special Tahsildar (ADW)
O/o. Special Tahsildar (ADW)
Kallakurichi.
Respondents
PRAYER : Appeal filed under Clause 15 of the Letters Patent to set aside
the order in W.P.No.49880/2025 dated 09.01.2026 in so far as directing
to return of unutilised land directing the respondents 2 to 4 to
determine the petitioners in respect of the land admeasuring about 20
cents comprised in Survey No.57/1 situated at Moongilthuraipattu
Village, Sankarapuram Taluk, then Villuppuram District now Kallakurichi
of the case and thus render justice.
For Appellants: Mr.M.Padmanaban
For Respondents: Mr.C.A.Ramanan
Government Advocate
W.A.No.3319 of 2026:
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W.A.Nos.3323 and 3319 of 2026
Mumthaj Shakerasulilla
D/o. Ismail Sarif,
Mungailthuraipattu Village,
Sankarapuram Taluk,
Kallakurichi District.
Appellant
Vs
1.The Government of Tamil Nadu
Rep. by its Secretary of Government,
Department of Adi Dravida Welfare,
Fort St. George, Chennai.
2.The District Collector,
O/o. District Collector,
Kallakurichi District.
3.The District Welfare Officer
Department of Adi Dravida Welfare,
Collector Office, Kallakurichi.
4.The Special Tahsildar (ADW)
O/o. Special Tahsildar (ADW)
Kallakurichi.
Respondents
PRAYER : Appeal filed under Clause 15 of the Letters Patent to set aside
the order the order in W.P.No.49884/2025 dated 09.01.2026 in so far as
directing to return of unutilised land directing the respondents 2 to 4 to
determine the petitioners in respect of the land admeasuring about 10
cents comprised in Survey No.57/1 situated at Moongilthuraipattu
Village, Sankarapuram Taluk, then Villuppuram District now Kallakurichi
of the case and thus render justice.
For Appellant: Mr.M.Padmanaban
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W.A.Nos.3323 and 3319 of 2026
For Respondents: Mr.C.A.Ramanan
Government Advocate
COMMON JUDGMENT
(Delivered by the Hon'ble Chief Justice)
These writ appeals challenge the separate order dated 9.1.2026
passed in W.P.Nos.49880 and 49884 of 2025, whereby the writ
petitions were disposed of by directing the fourth respondent to
provide reasonable opportunity to the appellants and conclude the
inquiry and pass speaking order within a period of four months from
the date of receipt of the copy of the orders.
2. Learned Government Advocate appearing for the respondents
has produced an order dated 29.6.2026 passed by the Special
Tahsildar (ADW), Kallakurichi, wherein it is recorded that Award
No.4/2005-06 was passed on 6.1.2006 and since the appellants were
not inclined to receive the compensation, the compensation has been
deposited before Kallakurichi Treasury under revenue deposit.
3. We find that the learned Single Judge has disposed of the writ
petitions with an innocuous relief to dispose of the representation
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W.A.Nos.3323 and 3319 of 2026
submitted by the appellants within the stipulated time. Since the
respondent authorities have already decided the representation and
passed orders on 29.6.2026, a copy whereof has already been
communicated to the appellants, nothing survives for adjudication in
these writ appeals. The order passed in the writ petitions stand
complied with. There is no ground to entertain the writ appeals and,
accordingly, the writ appeals are dismissed. There shall be no order as
to costs.
(SUSHRUT ARVIND DHARMADHIKARI, CJ) (G.ARUL MURUGAN,J)
11.11.2026
Index : Yes/No
Neutral Citation : Yes/No
bbr
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W.A.Nos.3323 and 3319 of 2026
To:
1.The Secretary of Government,
Government of Tamil Nadu
Department of Adi Dravida Welfare,
Fort St. George, Chennai.
2.The District Collector,
O/o. District Collector,
Kallakurichi District.
3.The District Welfare Officer
Department of Adi Dravida Welfare,
Collector Office, Kallakurichi.
4.The Special Tahsildar (ADW)
O/o. Special Tahsildar (ADW)
Kallakurichi.
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W.A.Nos.3323 and 3319 of 2026
THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN , J.
bbr
W.A.Nos.3323 and 3319 of 2026

11.11.2026
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