C.Damodharan vs The Madurai City Municipal ...
2021 Latest Caselaw 2459 Mad

                                                         1

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 03.02.2021

                                                       CORAM:

                           THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                 AND
                                THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                           W.A(MD)NO.583 OF 2009
                                                    and
                                          C.M.P(MD)No.2026 of 2018

                      C.Damodharan                           :Appellant/Petitioner

                                               .vs.

                      1.The Madurai City Municipal Corporation,
                        represented by
                        The Assistant Commissioner(South Zone),
                        Madurai.

                      2.C.Ramalingam                         : Respondents/Respondents

                      PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
                      praying this Court to set aside the order passed by this Court in
                      W.P(MD)No.5317 of 2008, dated 15.10.2009.


                                    For Appellant            :No appearance

                                    For Respondent-1         :Dismissed

                                    For Respondent-2         :No appearance

                                               JUDGMENT

************* [Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]

Earlier,Mrs.P.Jessi Jeeva Priya, learned counsel had filed a

memo,dated 25.1.2021,stating that the bundle was handed over to

http://www.judis.nic.in

appellant. Hence, the Registry is directed to print the name of the

appellant in the cause-list and to post the matter for hearing

today.

2.When the matter is taken up for hearing today, there is no

representation on behalf of the appellant either in person or

through counsel.

3.In view of the same, this Writ Appeal is dismissed for non-

prosecution. No costs. Consequently, connected Civil Miscellaneous

Petition is dismissed.

[P.S.N.,J.] & [S.K.,J.] 03.02.2021

Index:Yes/No

Internet:Yes/No

vsn

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.

http://www.judis.nic.in

To

The Assistant Commissioner(South Zone), Madurai City Municipal Corporation, Madurai.

http://www.judis.nic.in

PUSHPA SATHYANARAYANA, J.

AND S.KANNAMMAL, J.

vsn

JUDGMENT MADE IN W.A(MD)NO.583 OF 2009 and C.M.P(MD)No.2026 of 2018

03.02.2021

http://www.judis.nic.in