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P.Sengodan vs The District Collector
2021 Latest Caselaw 1419 Mad

Citation : 2021 Latest Caselaw 1419 Mad
Judgement Date : 21 January, 2021

Madras High Court
P.Sengodan vs The District Collector on 21 January, 2021
                                                                     WA.No. SR 51664 of 2010
                                                                        and M.P.No.1 of 2010


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 21.01.2021

                                                     CORAM :

                              The Hon'ble Mr.SANJIB BANERJEE, THE CHIEF JUSTICE
                                                         AND
                            The Hon'ble Mr.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                            W.A.No. SR 51664 of 2010
                                              and M.P.No.1 of 2010


                     P.Sengodan                                          .. Appellant


                                                         -vs-

                     1.The District Collector,
                       Salem District, Salem.

                     2.The Superintendent of Police,
                       Salem District, Salem.

                     3.The Deputy Superintendent of Police,
                       Sankari, Salem District,
                       Salem.

                     4.The Revenue Divisional Officer,
                       Sankari, Salem District,
                       Salem.

                     5.The Inspector of Police,
                       Edappady Police Station,
                       Edappady Taluk,
                       Salem District.

                     Page 1 of 5


https://www.mhc.tn.gov.in/judis/
                                                                        WA.No. SR 51664 of 2010
                                                                           and M.P.No.1 of 2010


                     6.Koranampatty Village Panchayat,
                       rep. by its Executive Officer,
                       Koranampatty Panchayat Union,
                       Edappady Taluk,
                       Salem District.

                     7.Rani Periyathambi,
                       President,
                       Koranampatty Village Panchayat,
                       Edappady Taluk,
                       Salem District.

                     8.A.Periyathambi,
                       Councillor,
                       Koranampatty Village Panchayat,
                       Edappady Taluk,
                       Salem District.                                       .. Respondents


                               Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 23.4.2010 passed in W.P.No.23450 of 2008, along with
                     the petition under Section 5 of the Limitation Act seeking condonation
                     of delay of 16 days in filing the Writ Appeal.


                                   For Appellant           : Mr.K.Selvaraj

                                   For Respondents         : Mr.V.Jayaprakash Narayanan
                                                             State Government Pleader
                                                             for respondent Nos.1 to 6




                     Page 2 of 5


https://www.mhc.tn.gov.in/judis/
                                                                        WA.No. SR 51664 of 2010
                                                                           and M.P.No.1 of 2010


                                                     JUDGMENT

(Delivered by Senthilkumar Ramamoorthy, J.)

Learned counsel for the appellant submits that the writ appeal

has become infructuous.

2. In view of the said submission, the writ appeal, W.A.No. SR

51664 of 2010, stands dismissed as infructuous at the SR stage.

Consequently, M.P.No.1 of 2010 seeking condonation of delay in filing

the appeal stands dismissed. There will be no order as to costs.



                                                                 (S.B., CJ.)      (S.K.R., J.)
                                                                           21.01.2021

                     Index          : No
                     bbr







https://www.mhc.tn.gov.in/judis/ WA.No. SR 51664 of 2010 and M.P.No.1 of 2010

To

1.The District Collector, Salem District, Salem.

2.The Superintendent of Police, Salem District, Salem.

3.The Deputy Superintendent of Police, Sankari, Salem District, Salem.

4.The Revenue Divisional Officer, Sankari, Salem District, Salem.

5.The Inspector of Police, Edappady Police Station, Edappady Taluk, Salem District.

6.The Executive Officer, Koranampatty Panchayat Union, Edappady Taluk, Salem District.

https://www.mhc.tn.gov.in/judis/ WA.No. SR 51664 of 2010 and M.P.No.1 of 2010

The Hon'ble Chief Justice and Senthilkumar Ramamoorthy, J.

bbr

W.A.No. SR 51664 of 2010 and M.P.No.1 of 2010

21.01.2021

https://www.mhc.tn.gov.in/judis/

 
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