Ponnukanammal vs The Inspector General Of ...
2021 Latest Caselaw 17336 Mad

                                                                        C.M.P.No.21018 of 2018
                                                                    in W.A.SR.No.76507 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 24.08.2021

                                                      CORAM

                                    THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                     and
                                    THE HON'BLE MRS.JUSTICE S.KANNAMMAL

                                              C.M.P.No.21018 of 2018
                                           in W.A.SR.No.76507 of 2018


                     Ponnukanammal                                               .. Petitioner

                                                        Vs.

                     1.The Inspector General of Registration,
                       No.100, Santhome High Road,
                       Chennai - 28.

                     2.The District Registrar (North Madras),
                       First Floor, Kuralagam,
                       Esplanade, Chennai - 108.

                     3.The Sub Registrar,
                       Office of the Sub Registrar,
                       Ponneri, Tiruvallur District - 601 204.

                     4.Lalithammal
                     5.Mohan Kumar
                     6.Suresh
                     7.Kathiresan
                     8.Srinivasan                                            ..Respondents

                          Petition filed under Section 5 of the Limitation Act to condone the
                     delay of 40 days in filing the appeal against the judgment dated
                     29.09.2018 made in W.P.No.15904 of 2018.


                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                             C.M.P.No.21018 of 2018
                                                                         in W.A.SR.No.76507 of 2018

                               For Petitioner           :      No appearance

                               For Respondent           :      Mr.D.Ravichander,
                                                               Govt. Counsel for R1 to R3
                                                               No appearance for R4 to R8

                                                          ORDER

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

Seeking to condone the delay of 40 days in filing the appeal

against the order dated 29.09.2018 made in W.P.No.15904 of 2018,

the present petition has been filed.

2.On the two earlier occasions, there was no representation on

behalf of the petitioner. Therefore, the matter was directed to be listed

on 24.08.2021. Even today, there is no representation on behalf of the

petitioner. Hence the miscellaneous petition stands dismissed for non-

prosecution. Consequently, W.A.SR.No.76507 of 2018 stands

dismissed.

                                                                      (M.M.S., J.)    (S.K., J.)
                                                                              24.08.2021
                     Index:Yes/No
                     mmi/ssm

https://www.mhc.tn.gov.in/judis/ C.M.P.No.21018 of 2018 in W.A.SR.No.76507 of 2018

To

1.The Inspector General of Registration, No.100, Santhome High Road, Chennai - 28.

2.The District Registrar (North Madras), First Floor, Kuralagam, Esplanade, Chennai - 108.

3.The Sub Registrar, Office of the Sub Registrar, Ponneri, Tiruvallur District - 601 204.

https://www.mhc.tn.gov.in/judis/ C.M.P.No.21018 of 2018 in W.A.SR.No.76507 of 2018

M.M.SUNDRESH,J.

and S.KANNAMMAL,J.

mmi

C.M.P.No.21018 of 2018 in W.A.SR.No.76507 of 2018

24.08.2021

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