M RAGHURAMARAJAN Vs. TAHSILDAR MADURAI SOUTH TALUK

JUDGEMENT

(1.) Heard Mr.G.Prabhu Rajadurai, the learned counsel appearing on behalf of the petitioner, Mr.K.M.Vijayakumar, the learned Special Government Pleader appearing on behalf of the respondents 1 and 2, as well as Mr.M.V.Venkataseshan, the learned counsel appearing on behalf of the third respondent.

(2.) At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the third respondent had submitted that a civil suit, in O.S.No.197 of 2008, is pending on the file of the Taluk Munsif Court, Madurai, after it had been restored. Both the petitioner, as well as the third respondent are parties therein. He had also submitted that the petitioner, as well as the third respondent could work out their remedies before the Taluk Munsif Court, Madurai, in O.S.No.197 of 2008.

(3.) In view of the submissions made by the learned counsel appearing on behalf of the third respondent, since, no further orders are necessary in the present writ petition, the writ petition stands closed. However, it would be open to the petitioner, as well as the third respondent, to work out their remedies before the Taluk Munsif Court, Madurai, in O.S.No.197 of 2008. Consequently, connected miscellaneous petition is closed. No costs.