Mohammed Aslam vs The Member Secretary
2021 Latest Caselaw 14312 Mad

                                                              W.A.No.1086 of 2011 and M.P. Nos.1 & 2 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 16.07.2021

                                                          CORAM

                                      THE HONOURABLE MR.JUSTICE T.RAJA
                                                    and
                                   THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                     W.A.No.1086 of 2011 and M.P.Nos.1 & 2 of 2011

                     Mohammed Aslam                                         ... Appellant

                                                            -vs-

                     1.The Member Secretary,
                       Chennai Metropolitan Development Authority,
                       No.1, Gandhi Irwin Road,
                       Egmore, Chennai-600 008.

                     2.The Chief Administrative Officer,
                       Market Management Committee,
                       Koyambedu Whole Sale Market Complex,
                       Chennai – 600 092.                                   ... Respondents
                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent against the
                     order passed by His Lordship Mr.Justice K.Chandru in W.P. No.9338 of
                     2010 dated 13.06.2011.

                                     For Appellant      : Mr.A.L.Somayajee,
                                                          Senior Counsel for
                                                          Mr.C.Ravichandran

                                     For Respondents : Ms.P.Veena Suresh (CMDA) for R1
                                                       Not ready for R2


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https://www.mhc.tn.gov.in/judis/
                                                                W.A.No.1086 of 2011 and M.P. Nos.1 & 2 of 2011

                                                                                         T.RAJA, J.
                                                                                              and
                                                                                  V.SIVAGNANAM, J.

                                                                                                         vga


                                                       JUDGMENT

(Judgment of the Court was delivered by T.RAJA, J.)

Learned counsel for the appellant submitted that appellant died.

2.Since the appellant died and no steps have been taken to bring the

legal heirs on record, the writ appeal stands dismissed as abated.

Consequently connected M.Ps are closed. No costs.

                                                                              (T.R.J.)      (V.S.G.J.)
                                                                                  16.07.2021
                     vga

W.A.No.1086 of 2011 and M.P.Nos.1 & 2 of 2011

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