C.Damodhaan vs The Sub-Registrar
2021 Latest Caselaw 4763 Mad

                                                        1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 23.02.2021

                                                      CORAM:

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

                                           W.A(MD)NO.530 OF 2013

                      C.Damodhaan                                 :Petitioner/Appellant


                                               .vs.


                      1.The Sub-Registrar,
                        having its Office at
                        Arasaradi,
                        Madurai District.

                      2.The Deputy Inspector General of Registration,
                        Madurai.

                      3.The Inspector General of Registration,
                        100, Santohome High Road,
                        Chennai – 600 028.

                      4.P.C.Ramalingam

                      5.P.P.M.S.Nagarajan                   : Respondents 1 to 5 /
                                                                  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.10083 of 2006, , dated 08.02.2013.


                                  For Appellant             :No appearance

                                  For Respondents           :Mr.K.Sathiya Singh
                                        1 to 3

http://www.judis.nic.in
                                                         2

                                    For Respondent-4         :No appearance


                                                JUDGMENT

*************

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

When the matter was taken up for hearing on 16.02.2021,

there was no representation on behalf of the appellant and hence

the matter was directed to be listed under the caption''for

dismissal'', today. Even today also, there is no representation on

behalf of the appellant, either in person or through counsel.

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

prosecution. No costs.

[P.S.N.,J.] & [S.K.,J.] 23.02.2021

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

http://www.judis.nic.in

concerned.

To

1.The Sub-Registrar, having its Office at Arasaradi, Madurai District.

2.The Deputy Inspector General of Registration, Madurai.

3.The Inspector General of Registration, 100, Santohome High Road, Chennai – 600 028.

http://www.judis.nic.in

PUSHPA SATHYANARAYANA J.

AND S.KANNAMMAL, J.

vsn

JUDGMENT MADE IN W.A(MD)NO.530 OF 2013

23.02.2021

http://www.judis.nic.in