Madras High Court
The Administrator vs S. Karuthappandi on 31 August, 2021
M.P.No.1 of 2010
in
W.A.Sr.No.92127 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 31.08.2021
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
and
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
M.P.No.1 of 2010
in W.A.Sr.No.92127 of 2010
The Administrator,
Tiruttani Co-operative Sugar Mills Limited,
Thiruvallangadu,
Thiruvallur District – 631 210. ... Appellant
Vs.
1. S. Karuthappandi
2. The Government of Tamilnadu,
Rep. by its Secretary,
Industries Department,
Fort St. George,
Chennai – 600 009.
3. The Director of Sugar,
Old No.474 (New No.690),
Anna Salai, Nandanam,
Chennai – 600 035.
4. The Special Officer,
Maduranthakam Co-op Sugar Mills Ltd.,
Padalam – 603 308
Kancheepuram District. .. Respondents
***
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M.P.No.1 of 2010
in
W.A.Sr.No.92127 of 2010
Prayer M.P.No.1 of 2010: Miscellaneous Petition filed under Section 5 of
Limitation Act to condone the delay of 289 days in filing the above Appeal.
Prayer in W.A.Sr.No.92127 of 2010: Writ Appeal filed under Clause 15 of
Letters Patent praying to allow the Writ Appeal and set aside the order dated
04.12.2009 made in W.P.No.13135 of 2004.
***
For Appellant : No appearance
For Respondent-1 & 4 : No appearance
For Respondents-2 & 3 : Mr.C.Jayaprakash
Government Counsel
JUDGMENT
[Judgment of Court was delivered by PUSHPA SATHYANARAYANA, J.]
M.P.No.1 of 2010 is filed to condone the delay of 289 days in filing the
Writ Appeal preferred against the order passed in W.P.No.13135 of 2004
dated 04.12.2009.
2. As it was represented earlier on 05.07.2021 that
Mr.K.Rajasekaran, learned counsel for the appellant is no more, the Registry
was directed to send a death memo to the appellant and to post the matter on
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M.P.No.1 of 2010
in
W.A.Sr.No.92127 of 2010
02.08.2021. The death memo was sent to the appellant and the same was
received on 19.07.2021. When the matter was listed on 03.08.3021, the
Registry was directed to verify if anybody had filed Vakalath on behalf of the
appellant and to list the matter on 31.08.2021.
3. When the matter is taken up for hearing today (31.08.2021),
there is no representation for the appellant either in person or through counsel.
There is also no representation for the first respondent/writ petitioner, though
his counsel's name is printed in the cause list. Hence, the petition filed for
condonation of delay is dismissed for 'Non Prosecution'. Consequently, the
Writ Appeal is rejected at the S.R. stage itself. No costs.
[P.S.N. J.] [K.R. J.]
31.08.2021
Index : Yes/No
Internet : Yes/No
srn
To
1. The Secretary,
Government of Tamilnadu,
Industries Department,
Fort St. George,
Chennai – 600 009.
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M.P.No.1 of 2010
in
W.A.Sr.No.92127 of 2010
2. The Director of Sugar,
Old No.474 (New No.690),
Anna Salai, Nandanam,
Chennai – 600 035.
3. The Special Officer,
Maduranthakam Co-op Sugar Mills Ltd.,
Padalam – 603 308
Kancheepuram District.
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M.P.No.1 of 2010
in
W.A.Sr.No.92127 of 2010
PUSHPA SATHYANARAYANA, J.
and
KRISHNAN RAMASAMY, J.
srn
M.P.No.1 of 2010
in
W.A.Sr.No.92127 of 2010
31.08.2021
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