L.Muniasamy vs State Of Tamil Nadu
2021 Latest Caselaw 9582 Mad

                                                                            S.A.(MD)No.1087 of 2006


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 15.04.2021

                                                    CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.1087 of 2006

                L.Muniasamy                                            ... Appellant

                                                           Vs.

                1.State of Tamil Nadu,
                  District Collector,
                  Tuticorin District Collector's Office,
                  Palayamkottai Road,
                  Koramballam, Tuticorin.

                2.Eral Selection Grade Town Panchayat,
                  Executive Officer, Eral,
                  Srivaikuntam Taluk

                3.Sethu

                4.Abdul Khader.                                        ... Respondents



                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                against the judgment and decree passed in A.S.No.185 of 2003 on the file of the

                Principal District Court, Tuticorin, dated 29.12.2004, confirming the judgment

                passed in O.S.No.155 of 2002 on the file of the District Munsif Court,

                Srivaiguntam, dated 14.02.2003.


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                                                                                       S.A.(MD)No.1087 of 2006



                                   For Appellant   : Mr.M.P.Senthil
                                                        For Mr.G.Prabhu Rajadurai

                                   For Respondents : Mr.J.Gunaseelan Muthiah for R1
                                                     Mr.S.C.Herold Singh for R2
                                                     Mr.D.Gandhi Raj for R3 & R4

                                                    JUDGEMENT

Heard the learned counsel on either side.

2.The learned counsel for the appellant states that his client has informed

him the he is no longer interested in pursuing the matter.

3.Recording the said submission, the second appeal is dismissed. No

costs.

                                                                                    15.04.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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S.A.(MD)No.1087 of 2006

To:

1.The Principal District Court, Tuticorin.

2.The District Munsif Court, Srivaiguntam.

3.The District Collector, Tuticorin District Collector's Office, Palayamkottai Road, Koramballam, Tuticorin.

4.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.1087 of 2006

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.1087 of 2006

15.04.2021

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