The District Collector vs Tamilarasan
2021 Latest Caselaw 11554 Mad

                                                                                       W.A.(MD)No.1167 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED: 11.06.2021

                                                            CORAM:

                                   THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                              AND
                                      THE HONOURABLE MRS.JUSTICE S.ANANTHI
                                                    W.A.(MD)No.1167 of 2021 &
                                                     CMP(MD)No.4995 of 2021


                1.The District Collector,
                  Sivagangai, Sivagangai District.

                2.The Sub Collector,
                  Devakkottai, Sivagangai District.

                3.The Tahsildar,
                  Tirupattur Taluk,
                  Sivagangai District.                                             ... Appellants
                                                               Vs.

                Tamilarasan                                                        ... Respondent




                PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent Appeal,
                praying to set aside the order dated 18.02.2019 passed in WP(MD)No.2605 of
                2019.

                                   For Appellants       : Mr.A.K.Manikkam
                                                          Standing Counsel for Government




https://www.mhc.tn.gov.in/judis/
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                                                                                          W.A.(MD)No.1167 of 2021




                                                          JUDGMENT

[Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]

This Writ Appeal filed by the District Collector and others is directed

against the order in WP(MD)No.2605 of 2019, dated 18.02.2019.

2. The said Writ Petition was filed by the respondent herein

challenging the order passed by the second appellant dated 03.01.2019,

rejecting the request made by the respondent for grant of extension of time of

six months to cut down the Veli Karuvelai Trees.

3. The learned Single Bench had granted two months time to cut and

remove the trees and recorded the undertaking of the respondent that he will not

ask for further extension of time.

4. The appeal was filed on the ground that the value of the Trees had

increased and extension of time should not be granted.

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

W.A.(MD)No.1167 of 2021

5. Had the appellant Department diligently prosecuted the matter, we

could have considered the submissions made by the learned Government

counsel. As of now, the extended period itself is over during April - May 2019.

Thus, nothing remains to be adjudicated at this juncture.

6. With the above observation, the Writ Appeal is closed. No costs.

Consequently, the connected Miscellaneous Petition is closed.

                                                                   [T.S.S., J.]   &   [S.A.I., J.]
                                                                            11.06.2021
                Index      : Yes / No
                Internet : Yes / No
                mbi/rm

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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

W.A.(MD)No.1167 of 2021

T.S.SIVAGNANAM, J.

AND S.ANANTHI, J.

mbi/rm

JUDGMENT MADE IN W.A.(MD)No.1167 of 2021

11.06.2021

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