V.R. Muthu vs The Tahsildar
2021 Latest Caselaw 13848 Mad

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 12.07.2021

                                                    CORAM

                                     THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                S.A.No.649 of 2008
                                                       and
                                                 M.P.No.1 of 2008


                     V.R. Muthu                    ...Appellant/Appellant/Plaintiff

                                                       Vs.

                     1.The Tahsildar,
                     Egmore Taluk,
                     Chetpet,
                     Chennai.

                     2.State rep.by
                     The Inspector of Police,
                     R-5, Police Station,
                     Chennai.
                     3.Anandaraj
                     4.K.Selvam
                     5.M.Elangovan
                     6.E.Arumugam
                     7.K. Natarajan
                     8.Samathanam                  ...Respondents/Respondents/Defendants


https://www.mhc.tn.gov.in/judis/
                     PRAYER:          Second Appeal filed under Section 100 of the Code of
                     Civil Procedure against the Judgment and Decree of the learned IV
                     Additional Judge, City Civil Court, Chennai dated 12.09.2007 in
                     A.S.No.574 of 2005 as confirmed by the learned III Assistant Judge,
                     City Civil Court, Chennai dated 31.01.2005 in O.S.No.1296 of 2000.
                                    For Appellant   :     Mr.M. Liagat Ali
                                    For Respondents :     Mr.A.E.Ravichandran,
                                                          Government Advocate
                                                          for R1, R2 and R5.

                                                          Mr.A.R.Nixon
                                                          for R3 to R5 and R7 and R8

                                                          R6 – Dismissed vide
                                                          order dated 23.09.2011

                                                    JUDGMENT

The learned counsel for the appellant has filed a Memo dated

08.07.2021 stating that he is not pressing the above Appeal as his

possession has not been disturbed now. The Memo is taken on file.

The Second Appeal is dismissed as not pressed. No costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                             12.07.2021
                      Index         : Yes/No
                     Internet       : Yes/No
                     mps

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

1.The IV Additional Judge, City Civil Court, Chennai.

2.The III Assistant Judge, City Civil Court, Chennai.

3.The Tahsildar, Egmore Taluk, Chetpet, Chennai.

4.The Inspector of Police, R-5, Police Station, Chennai.

https://www.mhc.tn.gov.in/judis/ P.T. ASHA, J,

mps

S.A.No.649 of 2008 and M.P.No.1 of 2008

12.07.2021

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