C.Damodharan vs The Commissioner
2021 Latest Caselaw 5069 Mad

                                                                             W.A(MD)No.151 of 2012


                          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.151 of 2012
                                                   and
                                            M.P(MD)No.1 of 2012

                    C.Damodharan                               ... Appellant/Petitioner

                                                        Vs.

                    1.The Commissioner,
                      Madurai City Municipal Corporation,
                      Anna Maligai, Tallakulam,
                      Madurai – 625 002.

                    2.The Assistant Commissioner,
                      Madurai City Municipal Corporation,
                      South Zone,
                      T.P.K. Road,
                      Madurai – 625 001.

                    3.R.Venugopal
                    4.C.Ramalingam
                    5.C.Srinivasan
                    6.C.Krishnamoorthy
                    7.C.Sudarsanan
                    8.C.Rengarajan                       ... Respondents/Respondents



                    Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to set
                    aside the order, dated 25.11.2011 made in W.P(MD)No.3390 of 2008
                    on the file of this Court.




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                                                                           W.A(MD)No.151 of 2012


                                For Appellant     : No appearance

                                For RR 1 & 2      : Mr.R.Murali

                                For RR 3 to 8     : No appearance


                                                  JUDGMENT

(Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.)

When the matter came up for hearing on 22.01.2021, the

learned counsel appearing for the appellant submitted that the papers

were taken back by the appellant and that he was not appearing in the

matter any more. Hence, the name of the appellant was directed to be

printed in the cause-list on 22.02.2021 and once again it was listed on

23.02.2021, directing the Registry to print the name of the appellant

in the cause list and adjourned to 25.02.2021. When the matter is

listed today, printing the name of the appellant in the cause-list, there

is no representation on behalf of the appellant either in person or

through counsel. Therefore, the Writ Appeal stands dismissed for

non-prosecution. No costs. Consequently, connected Miscellaneous

Petition is closed.

                                                              [P.S.N.,J]    [S.K.,J.]
                                                                   25.02.2021
                    Index       :Yes/No
                    Internet    :Yes/No
                    ps

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W.A(MD)No.151 of 2012

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.

To

1.The Commissioner, Madurai City Municipal Corporation, Anna Maligai, Tallakulam, Madurai – 625 002.

2.The Assistant Commissioner, Madurai City Municipal Corporation, South Zone, T.P.K. Road, Madurai – 625 001.

http://www.judis.nic.in

W.A(MD)No.151 of 2012

PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

W.A(MD)No.151 of 2012

25.02.2021

http://www.judis.nic.in