C.R.Palanidoss vs The Commissioner
2021 Latest Caselaw 22923 Mad

                                                                              W.P. No. 16197 of 2016


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 23.11.2021

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE R. SURESH KUMAR

                                              W.P. No. 16197 of 2016 and
                                              W.M.P. No. 13975 of 2016

                     C.R.Palanidoss                                           ... Petitioner

                                                              -vs-

                     1. The Commissioner,
                        Hindu Religious & Charitable Endowments,
                        Nungampakkam, Chennai – 600 034.

                     2. The Joint Commissioner,
                        Hindu Religious & Charitable Endowments,
                        Nungampakkam, Chennai – 600 034.                      ... Respondents

                     PRAYER : Writ Petition filed under Article 226 of the Constitution of
                     India, praying for issuance of Writ of Certiorari to call for the records
                     pertaining to O.A.No.3 of 1999 dated 10.02.2016 passed by the second
                     respondent and to quash the same as illegal and without statutory
                     authority in view of the Judgment in O.S.A.No.108 of 1987 dated
                     21.02.1994.
                                       For Petitioner     :   No appearance
                                       For Respondents :  Mr.NRR.Arun Natarajan
                                                          Special Government Pleader
                                                        ORDER

https://www.mhc.tn.gov.in/judis W.P. No. 16197 of 2016

When the case was taken up for hearing on 16.11.2021, this Court

passed the following order :

“When the case is called, there is no representation for the petitioner.

In an earlier occasion also, when the case was called on 16.07.2021, it seems that the petitioner's counsel was not present and therefore, the learned Judge directed the matter to be listed on 23.07.2021 under the caption 'For Dismissal'.

On the side of the petitioner there has been chronic absence and therefore, noting down the said development, post the matter on 23.11.2021 under the caption “For Dismissal”.

2. Accordingly, the case is listed today under the caption 'For

Dismissal'. Today also, when the case is called, there is no representation

for the petitioner. Hence, this Writ Petition is dismissed for default. No

costs. Consequently, connected miscellaneous petition is closed.

23.11.2021 Index: Yes/No Speaking Order: Yes/No

sp / Sgl

https://www.mhc.tn.gov.in/judis W.P. No. 16197 of 2016

To

1. The Commissioner, Hindu Religious & Charitable Endowments, Nungampakkam, Chennai – 600 034.

2. The Joint Commissioner, Hindu Religious & Charitable Endowments, Nungampakkam, Chennai – 600 034.

https://www.mhc.tn.gov.in/judis W.P. No. 16197 of 2016

R. SURESH KUMAR, J.

sp / Sgl

W.P. No. 16197 of 2016 and W.M.P. No. 13975 of 2016

23.11.2021

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