S.Manickavasagam vs The District Collector
2021 Latest Caselaw 4882 Mad

                                                                             W.A.(MD)No.424 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 24.02.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                             AND
                              THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                              W.A.(MD)No.424 of 2021

                 S.Manickavasagam                                         ... Appellant

                                                       Vs.

                 1. The District Collector,
                    Virudhunagar District.

                 2. The Revenue Divisional Officer,
                    Virudhunagar District.

                 3. The Tahsildhar,
                    Aruppukottai Taluk,
                    Virudhunagar District.

                 4. Taluk Surveyor,
                    Aruppukottai Taluk,
                    Aruppukottai.

                 5. The Commissioner,
                    Aruppukottai Municipality,
                    Aruppukottai.

                 6. Sivarama Ganesh                                       ... Respondents


                           Writ Appeal filed under Clause XV of Letters Patent Act, against the

                 order dated 19.01.2021 made in W.P.(MD)No.565 of 2021.

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                                                                                 W.A.(MD)No.424 of 2021




                           For Appellant        :   Mr.R.Suriyanarayanan

                           For Respondents      :   Mrs.J.Padmavathi Devi,
                                                    Special Government Pleader


                                                    JUDGMENT

[Judgment of the Court was delivered by M.M.SUNDRESH, J.]

The learned Single Judge declined the relief sought for by the

appellant, taking note of the fact that appeal is provided against the order

impugned.

2. The learned counsel for the appellant submitted that the order is a

cryptic one.

3. We do not agree with the submission made as the reasons are

assigned in the order passed by the learned Single Judge.

4. In such view of the matter, we are not inclined to interfere with the

order passed by the learned Single Judge. Accordingly, the Writ Appeal is

dismissed. However, taking into account the fact that the appellant has

approached this Court, we are inclined to grant a further six weeks' time from the http://www.judis.nic.in

W.A.(MD)No.424 of 2021

date of receipt of a copy of this Judgment, to file an appeal. When such appeal is

filed, the appellate authority shall not reject the same on the ground of limitation.

No costs.

[M.M.S.J.,] [S.A.I.J.,] 24.02.2021 ogy

Note: The Registry is directed to return the original papers.

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W.A.(MD)No.424 of 2021

M.M.SUNDRESH, J.

and S.ANANTHI, J.

ogy

W.A.(MD)No.424 of 2021

24.02.2021

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