S.Ranjith vs The Thasildar
2021 Latest Caselaw 22995 Mad

                                                                                      W.P.No.25111 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 24.11.2021

                                                          CORAM

                                  THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY

                                                     W.P.No.25111 of 2017

                  S.Ranjith                                                 ...Petitioner

                                                             Vs
                  The Thasildar,
                  Vellore District,
                  Vellore.                                                  ... Respondent

                  Prayer Writ Petition filed under Section 226 of the Constitution of India,
                  prayed for the issuance of Writ of Certiorarified Mandamus, to call for the
                  records on the file of the respondent in Ref.Lr.No.B5-1354/2017 dated
                  10.06.2017 and quash the same and consequently direct the respondent to issue
                  a Priority Certificate to the petitioner for employment on land loser in
                  acquisition category based upon the judgment of this Court in S.Kanjana Vs
                  The Collector on 22 June 2011 in W.P.No.1722 of 2011.


                                    For Petitioner           :    No Apperance

                                    For Respondent           :    Mr.K.M.D.Muhilan
                                                                  Government Advocate




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https://www.mhc.tn.gov.in/judis
                                                                                      W.P.No.25111 of 2017


                                                                    KRISHNAN RAMASAMY,J.
                                                                                      rst

                                                         ORDER

When the matter came up for hearing on 15.11.2021, none appeared on

behalf of the petitioner and the matter stood adjourned to 22.11.2021. On

22.11.2021 also none appeared for the petitioner, therefore, this Court directed

the Registry to list the case under the caption "for dismissal" on 24.11.2021.

Accordingly, the matter is listed today. Today also there is no representation for

the petitioner, which shows the petitioner is not interested to prosecute the case.

Therefore, this Court is not inclined to show any more indulgence in granting

adjournments. Hence, this Writ Petition is dismissed for non-prosecution. No

costs.

24.11.2021

Index: Yes/No Internet:Yes/No Speaking order/Non Speaking Order rst

To:

The Thasildar, Vellore District, Vellore.

W.P.No.25111 of 2017

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