K.Masanam vs The District Collector
2021 Latest Caselaw 5067 Mad

                                                       1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 25.02.2021

                                                    CORAM:

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

                                        W.A(MD)NO.507 OF 2012
                                                 and
                                       M.P(MD)Nos.1 and 2 of 2012


                      K.Masanam                     :Appellant/Petitioner in W.P

                                             .vs.


                      1.The District Collector,
                        Thiruppuvanam Panchayat Union,
                        Thiruppuvanam.

                      2.The Block Development Officer,
                        Thiruppuvanam Panchayat Union,
                        Thiruppuvanam.

                      3.The Piramanur Village Panchayat,
                        represented by its President,
                        Piramanur,
                        Thiruppuvanam Taluk,
                        Sivagangai District.

                      4.Arumugam                    : Respondents/Respondents

                      PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
                      Actpraying this Court to set aside the order passed by this Court in
                      W.P(MD)No.6393 of 2009, dated 24.08.2011.


                                  For Appellant            :No appearance



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                                                        2

                                    For Respondents         :Mr.K.P.Narayanakumar
                                         1 to 3              Special Govt.Pleader

                                    For Respondent-4        :Mr.H.Arumugam

                                               JUDGMENT

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

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

When the matter is taken up for hearing on 22.01.2021, there

was no representation on behalf of the appellant and hence, the

matter is directed to be listed today under the caption''for

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

the appellant.

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

prosecution. No Costs. Consequently, connected Miscellaneous

Petition is dismissed.

[P.S.N.,J.] & [S.K.,J.] 25.02.2021

Index:Yes/No

Internet:Yes/No

vsn

Note :

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ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1.The District Collector, Thiruppuvanam Panchayat Union, Thiruppuvanam.

2.The Block Development Officer, Thiruppuvanam Panchayat Union, Thiruppuvanam.

3.The President, Piramanur Village Panchayat, Piramanur, Thiruppuvanam Taluk, Sivagangai District.

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PUSHPA SATHYANARAYANA J.

AND S.KANNAMMAL, J.

vsn

JUDGMENT MADE IN W.A(MD)NO.507 OF 2012 and M.P(MD)Nos.1 and 2 of 2012

http://www.judis.nic.in

25.02.2021

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