New sitting arrangement at High Court Bench

A new set of judges will preside over the court proceedings at the Madurai Bench of the Madras HC from Mar 2. Justice P.N. Prakash will be the Administrative Judge of the HC Bench for the next three months.

A Division Bench of Justices P.N. Prakash & B. Pugalendhi will hear public interest litigation petitions filed in 2020, habeas corpus petitions, all criminal appeals & criminal cases to be heard by a Division Bench, including crime against women & children, criminal contempt & appeals relating to orders in contempt proceedings.

After Division Bench sitting, Justice P.N. Prakash will hear old writ petitions & Justice B. Pugalendhi will hear civil revision petitions of 2014.

A Division Bench of Justices S.S Sundar & C. Saravanan will hear public interest litigation petitions up to the year 2019 & all Division Bench writ & appeal matters. After Division Bench sitting, Justice S.S. Sundar will hear old civil revision petitions & Justice C. Saravanan will hear criminal original petitions & writ petitions (Cr.P.C.) of 2017.

Justice J. Nisha Banu will hear writ petitions relating to labour & service from 2016 & writ petitions relating to Freedom Fighters Pension Scheme. Justice P. Velmurugan will hear civil miscellaneous appeals & civil revision petitions from 2015.

Justice G. Jayachandran will hear criminal original petitions, anticipatory bail petitions & bail petitions, writ petitions (Cr.P.C.) up to 2016. Justice C.V. Karthikeyan will hear writ petitions relating to motor vehicles, motor vehicle tax, all other taxes & duties, export & import, customs & Central excise, prohibition & State excise, mines & minerals, forest & industries.

Justice R.M.T. Teekaa Raman will hear first appeals & second appeals up to 2014. Justice V. Bhavani Subbaroyan will hear writ petitions relating to labour & service up to 2015. Justice G.R. Swaminathan will hear criminal original petitions & writ petitions (Cr.P.C.) from 2018.

Justice M. Dhandapani will hear criminal appeals, including appeals relating to crime against women & children, & criminal revision petitions up to 2017, CBI & Prevention of Corruption Act cases. Justice P.D. Audikesavalu will hear writ petitions relating to general miscellaneous, education, land reforms, land tenancy, land ceiling, land acquisition & other land laws.

Justice R. Tharani will hear second appeals from 2015, civil miscellaneous second appeals, company appeals, transfer civil miscellaneous petitions & civil revision petitions up to 2013. Justice T. Krishnavalli will hear criminal appeals, including appeals relating to crime against women & children, & criminal revision petitions from 2018.

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