T.R.M.T. Subramaniam Chettiar And Others Vs. Secretary Of State For India By The Collector Of Ramnad On 23 February, 1915

Q: Q. What are the equivalent citations for T.R.M.T. Subramaniam Chettiar and Others vs Secretary of State For India By The Collector of Ramnad ?

The equivalence citation are(1915) 28 MLJ 392 ; 1915 MWN 276 ; 28 IND. CAS. 639 ; AIR 1916 MAD 696 2 ; LQ/MadHC/1915/73 ;

Q: Q. What was the bench assigned for the case T.R.M.T. Subramaniam Chettiar and Others vs Secretary of State For India By The Collector of Ramnad?

HONBLE CHIEF JUSTICE MR. JOHN EDWARD POWER WALLIS , HONBLE MR. JUSTICE COUTTS TROTTER

Open iDraf

T.r.m.t. Subramaniam Chettiar And Others v. Secretary Of State For India By The Collector Of Ramnad

T.r.m.t. Subramaniam Chettiar And Others
v.
Secretary Of State For India By The Collector Of Ramnad

(High Court Of Judicature At Madras)

Second Appeal No. 73 Of 1913 | 23-02-1915

[1] This is an appeal from a decree of the Subordinate judge s Court of Ramnad dismissing a suit brought by the plaintiffs against the Secretary of State for India in Council for a declaration that the Government order of the 10th February 1510 directing the suit village to be fully assessed was not valid and for an injunction. The evidence clearly shows that the suit village was lakiraj or exempt from the payment of revenue at the date of the Permanent Settlement and that it was excluded from the settlement under Section 4 of the Regulation 25 of 180

2. Further it is now admitted that the Section 2 of the Regulation 31 of 1802 which confirmed certain grants of this kind did not apply to Ramnad where the suit village is situated. The Inam Commissioner in 1864 recommended that the village should be fully assessed, but it was not until February 1910 that effect was given to his recommendation by Exhibit A.

[2] The case is clearly governed by the decision in Uddupalli Jagannadham v. The Secretary of State for India in Council (1908) I.L.R. 27 M.

16. But there is no period of limitation for the exercise by Government of its right to impose assessment on land liable thereto. The appeal therefore fails and is dismissed with costs.

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HON'BLE CHIEF JUSTICE MR. JOHN EDWARD POWER WALLIS

HON'BLE MR. JUSTICE COUTTS TROTTER

Eq Citation

(1915) 28 MLJ 392

1915 MWN 276

28 IND. CAS. 639

AIR 1916 MAD 696 2

LQ/MadHC/1915/73

HeadNote

Land Law Practice and Procedure — Assessment — Exempt lands — Government order directing full assessment — Held, the case is clearly governed by Uddupalli Jagannadham, AIR 1908 Mad 16 — But there is no period of limitation for the exercise by Government of its right to impose assessment on land liable thereto