M/S.Nawab Khairunnisssa Begum ... vs Mrs.Shantha Devi
2021 Latest Caselaw 10924 Mad

                                                                                 W.A.No.2179 of 2018


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 28.04.2021

                                                          CORAM :

                                   THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
                                                    AND
                                    THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                   W.A.No.2179 of 2018

                     M/s.Nawab Khairunnisssa Begum Sahiba
                       Endowment and Hazrath Pappu Masthan Dargah,
                     Rep. by its Muthavalli/President,
                     Dr.G.S.M.P.Khadri,
                     No.31,Big Street, Triplicane,
                     Chennai - 600 005.                                                ..Appellant

                                                            Vs

                     1.Mrs.Shantha Devi

                     2.The Government of Tamil Nadu
                       Rep. by Assistant Commissioner,
                       Civil Supplies & Consumer Protection Department,
                       Chepauk, Chennai - 600 014.

                     3.The Inspector of Police(Law & Order),
                       E-2,Royapettah Police Station,
                       Royapettah, Chennai- 600 014.                              ..Respondents


                     Prayer: Appeal filed under 15 of Letters Patent against the order

                     dated 03.02.2015 made in W.P.No.21863 of 2014.


                                   For Appellant      :          No appearance

                                   For Respondents    :          Mr.A.P.Surya Prakasam for R1
                                                                 Mr.V.Kadhirvelu,
                                                                 Special Government Pleader
                                                                 for R2 and R3

https://www.mhc.tn.gov.in/judis/
                     Page 1 of 3
                                                                            W.A.No.2179 of 2018



                                                     JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

When the matter was listed on 27.04.2021, there was no

representation on behalf of the appellant. Therefore, the matter was

directed to be listed on 28.04.2021 under the caption 'for dismissal'.

Even today, there is no representation on behalf of the appellant.

Therefore, the writ appeal is dismissed for non-prosecution. No

costs. Consequently, connected C.M.P.No.16892 of 2018 is closed.

(M.M.S., J.) (R.N.M., J.) 28.04.2021 Internet : Yes/No ssm

To

1.The Government of Tamil Nadu Rep. by Assistant Commissioner, Civil Supplies & Consumer Protection Department, Chepauk, Chennai - 600 014.

2.The Inspector of Police(Law & Order), E-2,Royapettah Police Station, Royapettah, Chennai- 600 014.

https://www.mhc.tn.gov.in/judis/

W.A.No.2179 of 2018

M.M.SUNDRESH,J.

and R.N.MANJULA,J.

(ssm)

W.A.No.2179 of 2018

28.04.2021

https://www.mhc.tn.gov.in/judis/