Kulaikathan vs The Co-Operative Tribunal
2021 Latest Caselaw 1111 Mad

                                                         1      W.P.(MD)NO.14584 OF 2010

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 19.01.2021

                                                   CORAM

                          THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                      W.P.(MD)No.14584 of 2010 and
                                          M.P.(MD)No.2 of 2010

                      Kulaikathan                                   ... Petitioner

                                                       Vs.
                      1. The Co-operative Tribunal
                         (Principal District Judge),
                         Tuticorin.

                      2. The Deputy Registrar of
                         Co-operative Societies,
                         (Housing),
                         No.104/7, Trivendram Road,
                         Palayamkottai,
                         Tirunelveli – 627 002.

                      3. E.E.186, Arumuganeri-Kayalpatinam
                          Co-operative Housing Society Limited,
                         through its Special Officer,
                         Arumuganeri – 628 202.                 ... Respondents

                                Prayer: Writ petition is filed under Article 226 of the
                      Constitution of India, to issue a Writ of Certiorari, to call for
                      the records relating to the Decree and the Judgment dated
                      29.04.2010 passed in C.M.A.(CS)No.28 of 2004 on the file of
                      the first respondent herein, as confirming the order dated
                      13.02.2004 in Tha.Va.Ka.2/2003-2004/E.1 on the file of the
                      second respondent herein and to quash the same.

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                                                          2         W.P.(MD)NO.14584 OF 2010

                                For Petitioner     : No appearance.
                                For R-1 & R-2      : Mr.M.Rajarajan,
                                                     Government Advocate.
                                For R-3            : Mr.K.A.Thirumalaiyappan

                                                       ***
                                                   ORDER

It appears that the writ petitioner is no more. The

petitioner's counsel is unable to take steps in the matter.

Therefore, this writ petition is dismissed for non-prosecution.

No costs. Consequently, connected miscellaneous petition is

closed.

                                                                             19.01.2021

                      Index    : Yes / No
                      Internet : Yes/ No
                      pmu

Note: 1.Issue order copy within one day after the same received by the Court Officers Section.

2.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.

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3 W.P.(MD)NO.14584 OF 2010

To:

1. The Co-operative Tribunal (Principal District Judge), Tuticorin.

2. The Deputy Registrar of Co-operative Societies, (Housing), No.104/7, Trivendram Road, Palayamkottai, Tirunelveli – 627 002.

3. E.E.186, Arumuganeri-Kayalpatinam Co-operative Housing Society Limited, through its Special Officer, Arumuganeri – 628 202.

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4 W.P.(MD)NO.14584 OF 2010

G.R.SWAMINATHAN,J.

pmu

W.P.(MD)No.14584 of 2010

19.01.2021

http://www.judis.nic.in