R.Senthilkumar vs The Chief General Manager
2021 Latest Caselaw 15010 Mad

                                                                           W.A.No.2942 of 2019

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 27.07.2021

                                                       CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and
                                       THE HON'BLE MS.JUSTICE R.N.MANJULA

                                               W.A.No.2942 of 2019
                                            and C.M.P.No.19079 of 2019

                      R.Senthilkumar                                               .. Appellant


                                                        Vs


                      1.The Chief General Manager,
                        Township Administration,
                        Neyveli Lignite Corporation Ltd.,
                        Neyveli, Cuddalore District.

                      2.The Estate Officer,
                        Neyveli Lignite Corporation Ltd.,
                        Township Administrative Office,
                        Neyveli, Cuddalore District.                            .. Respondents


                            Appeal filed under Clause 15 of Letters Patent against the order

                      dated 05.04.2019 made in W.P.No.10504 of 2010.


                            For Appellant          :        Mr.Sharath Chandran

                            For Respondents        :        Mr.N.Nithianandam




                      Page 1 of 4


http://www.judis.nic.in
                                                                            W.A.No.2942 of 2019

                                                    JUDGMENT

(Delivered by M.M.SUNDRESH, J.) This appeal is filed against the order dated 05.04.2019 made in

W.P.No.10504 of 2010.

2. We have heard the learned counsel appearing for the parties.

3. It is submitted by the learned counsel for both sides that the

licence itself has been cancelled. In view of the same, nothing

survives for consideration in this appeal. However, taking note of the

submission made by the learned counsel appearing for the appellant

and the fact that the appellant has been running a coffee shop for

number of years, we are inclined to give six weeks' time from the

date of receipt of a copy of this judgment to hand over the vacant

possession.

4. The writ appeal stands closed accordingly. No costs.

Consequently, connected miscellaneous petition is closed.

                                                               (M.M.S., J.)    (R.N.M., J.)
                                                                       27.07.2021
                      Index:Yes/No
                      mmi/ssm

http://www.judis.nic.in W.A.No.2942 of 2019

To

1.The Chief General Manager, Township Administration, Neyveli Lignite Corporation Ltd., Neyveli, Cuddalore District.

2.The Estate Officer, Neyveli Lignite Corporation Ltd., Township Administrative Office, Neyveli, Cuddalore District.

http://www.judis.nic.in W.A.No.2942 of 2019

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

W.A.No.2942 of 2019

27.07.2021

http://www.judis.nic.in