V.Sekar vs The Tahsildar
2021 Latest Caselaw 5816 Mad

                                                                            W.A.(MD)No.490 of 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 04.03.2021

                                                      CORAM:

                              THE HONOURABLE MR.JUSTICE M.M.SUNDRESH

                                                       AND

                               THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                             W.A.(MD)No.490 of 2021



                 V.Sekar                                                       : Appellant

                                                        Vs.


                 The Tahsildar
                 Madurai West,
                 Madurai District.                                             : Respondent


                 PRAYER: Appeal filed under Clause 15 of the Letters Patent as against the order

                 dated 19.01.2021 made in W.P.(MD)No.532 of 2021.


                                     For Appellants           : Mr.R.G.Shankar Ganesh

                                     For Respondent           : Mrs.J.P.Padmavathi Devi
                                                              Special Government Pleader

                                                       *****

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                                                                               W.A.(MD)No.490 of 2021

                                                      JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J.)

The learned counsel for the appellant submitted that what the

appellant seeks is to either delete the name of one Baskaran or to include the name

of either the petitioner's wife or his name. The order of the learned Single Judge,

directing the parties to file an appeal is not correct.

2.We are not inclined to entertain this writ appeal for the reason that

the aforesaid Baskaran has not been impleaded as a party before this court.

Certainly, he has to be arrayed as a party. While setting aside the order of the

learned Single Judge, liberty is given to the appellant to file a fresh writ petition,

after arraying the said Baskaran, as a party to the writ petition.

3. With the above directions, the writ appeal stands disposed of. No

costs.

                 Index         : Yes / No                       [M.M.S.,J.] [S.A.I.,J.]
                 Internet      : Yes                                04.03.2021
                 rm





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                                     W.A.(MD)No.490 of 2021




                 To

                 The Tahsildar
                 Madurai West,
                 Madurai District.








http://www.judis.nic.in
                            W.A.(MD)No.490 of 2021

                             M.M.SUNDRESH, J.

                                             AND

                                  S.ANANTHI, J.

                                               rm




                          W.A.(MD)No.490 of 2021




                                       04.03.2021








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