Madras High Court
The Bombay Burmah Trading ... vs State Of Tamil Nadu on 20 July, 2021
W.A.No.2214 of 2011
IN THE HIGH COURT OF JUDICIATURE AT MADRAS
DATED : 20.07.2021
CORAM :
THE HONOURABLE MR.JUSTICE T.RAJA
and
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.A. No.2214 of 2011
The Bombay Burmah Trading Corpn.Ltd.,
Owners: Manjolai Estate,
Singampatti Group,
Manjolai P.O - 627 420
Tirunelveli District.
Rep by its Manager ... Appellant / Petitioner
versus
1.State of Tamil Nadu,
rep. by Secretary to Government,
Labour and Employment Department,
Fort St. George,
Chennai-600 009.
2.The Inspector of Plantations,
Nagercoil - 629 001.
Kanyakumari District.
3. Eswari
4. Chellammal
5. Ramar
6. Ganapathy
7. Nagomi
8. Padmawathy
9. Gowthammal
10.Victoria
11.Arputhamany
12.Avadaiammal
1/6
https://www.mhc.tn.gov.in/judis/
W.A.No.2214 of 2011
13.Chellathai
14.Vanitha
15.Esakkiammal
16.Pappa
17.Prema
18.Kamala
19.Mallika
20.Jayashree
21.Chandra
22.Arputharani
23.Susheela
24.Selvi
25.Amirthamary
26.Charles
27.Jeba
28.Sumathy
29.Velankanni
30.Regina Mary
31.Annapoornam
32.Sujatha
33.Anitha
34.Gnanapushpam
35.Madathy
36.Joice
37.Santhi
38.Velammal
39.Kalyani
40.Anthoniammal
41.Kalarani
42.Chandra
43.Samathanam
44.Murugammal
45.Jeeva
46.Annakili
47.Rani
48.Anthoniammal
49.Selvi
50.Pappa
51.Seethalakshmy
52.Sarojini
53.Nirmala
54.Rajalakshmi
2/6
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W.A.No.2214 of 2011
55.Ramalakshmi
56.Lakshmy
57.Selvi Chellathai
58.Sivagamy
59.Shanmugathai
60.Mupidathy
61.Krishnammal
62.Selvi
63.Avudiammal
64.Dhanalakshmy
65.Mupidathy
66.Sakunthala
67.Sarasu
68.Jayapackiam
69.Seethalakshmy
70.Muthuselvi
71.Muthu
72.Vijayalakshmi
73.Shanmughasundari
74.Illayarni
75.Petchiammal
76.Thangammal
77.Tamilselvi
78.Leka
79.Chellammal
80.Milka Nesam
81.Vallithai
82.Mariammal
83.Muthuselvi
84.Anthoniammal
85.Manimegalai
86.Esther Baby
87.Sundari
88.Ponmani
89.Sornam
90.Mary
91.Jerina
92.Vatsala
93.Deva Kirubai
94.Packiamary
95.Chinnasamy
3/6
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W.A.No.2214 of 2011
(Respondents 3 to 95
C/o.Manjolai Estate,
Singampatti Group,
Bombay Burmah Trading Corpn.Ltd
Manjolai P.O.627 420,
Tirunelveli District ... Respondents /Respondents
Prayer: Appeal filed under Clause 15 of the Letters Patent Act
against the common order of His Lordship Mr.Justice K.Chandru
dated 29.03.2010 passed in W.P.No.8428 of 2001.
For Appellant : R.Parthiban
For Respondents : No Appearance
For Respondents 4 to 8, 13, 15, 18,
23, 30 to 32, 36, 39, 40 to 44, 46 to
49, 54, 56,59, 62, 64, 66, 67, 71 to
73, 75 to 77, 84, 86 to 88, 91, 93, 95.
Insufficient Address
For Respondents 3, 7, 9, 10,12,14,
16, 20 to 26, 27, 28, 29, 33 to 35, 37,
38, 39, 45, 51, 52, 53, 55, 57, 58, 60,
61, 63, 64, 65, 68 to 70, 74, 78, 80 to
82, 83, 85, 89, 90 and 92, 94.
For Respondent-50 :Died
JUDGMENT
(Judgment of this Court was delivered by T.RAJA,J.)
Learned counsel appearing for the appellant submitted that he
has got instructions to withdraw this appeal.
https://www.mhc.tn.gov.in/judis/
W.A.No.2214 of 2011
2.Recording the said submission made by the learned counsel
appearing for the appellant, this appeal stands dismissed as
withdrawn. No costs.
[T.R.,J] [V.S.G.,J]
20.07.2021
vga
To
1.The Secretary to Government,
State of Tamil Nadu,
Labour and Employment Department,
Fort St. George,
Chennai-600 009.
2.The Inspector of Plantations,
Nagercoil - 629 001.
Kanyakumari District.
https://www.mhc.tn.gov.in/judis/
W.A.No.2214 of 2011
T.RAJA,J.
and
V.SIVAGNANAM,J.
vga
W.A. No.2214 of 2011
20.07.2021
https://www.mhc.tn.gov.in/judis/
