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(Rajeswari/1St vs Government Of Tamilnadu
2022 Latest Caselaw 14035 Mad

Citation : 2022 Latest Caselaw 14035 Mad
Judgement Date : 5 August, 2022

Madras High Court
(Rajeswari/1St vs Government Of Tamilnadu on 5 August, 2022
                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 05.08.2022

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                         Rev.Aplc(MD)Nos.81 & 82 of 2022
                                                      and
                                        C.M.P(MD) Nos.4027 & 4028 of 2022

                     Rev.Aplc (MD)No.81 of 2022

                     K.S.D.Rajendran (died)
                     1.Rajeswari
                     2.Reguram
                     3.Maheswari
                     (cause title accepted vide Court Order
                      dated 25.04.2022 made in
                      C.M.P(MD)Nos.3705, 3707, 3708
                      & 3709 of 2022)

                     (Rajeswari/1st petitioner is recognized
                      as power of Attorney on behalf of
                      2nd petitioner vide Court order,
                      dated 25.04.2022)                        ... Review Applicants/
                                                                   Respondents 3 to 5
                                                          .vs.

                     Government of Tamilnadu
                     Rep. by the District Collector of
                     Ramanathapuram,
                     Ramanathapuram District.                  ... Respondent/Appellant



                     Page 1 of 5


https://www.mhc.tn.gov.in/judis
                     PRAYER: Review application filed under Order 47 Rule 1 r/w Section 114
                     of the Civil Procedure Code, to review the judgment and decree, dated
                     17.11.2021 made in A.S.(MD)No.161 of 2014.


                     Rev.Aplc (MD)No.82 of 2022

                     K.S.D.Rajendran (died)

                     1.Rajeswari
                     2.Reguram
                     3.Maheswari
                     (cause title accepted vide Court Order
                      dated 25.04.2022 made in
                      C.M.P(MD)Nos.3705, 3707, 3708
                      & 3709 of 2022)

                     (Rajeswari/1st petitioner is recognized
                      as power of Attorney on behalf of
                      2nd petitioner vide Court order,
                      dated 25.04.2022)                      ... Review Applicants/
                                                                 Respondents 3 to 5

                                                         .vs.

                     Government of Tamilnadu
                     Rep. by the District Collector of
                     Ramanathapuram,
                     Ramanathapuram District.                   ... Respondent/Appellant




                     Page 2 of 5


https://www.mhc.tn.gov.in/judis
                     PRAYER: Review application filed under Order 47 Rule 1 r/w Section 114
                     of the Civil Procedure Code, to review the judgment and decree, dated
                     17.11.2021 made in A.S.(MD)No.162 of 2014.
                                            For Appellans    : No appearance
                                            For Respondent   : No appearance

                                                    JUDGMENT

When the matters came up for hearing on 11.07.2022, the

counsel for the review applicants are not ready, the review applications were

directed to be listed today i.e., on 05.08.2022. Today also there is no

representation on behalf of the review applicants as well as the respondent.

This shows that the review applicants are not interested in prosecuting the

applications. Hence, this Court has no other option except to dismiss the

applications for non-prosecution.

2.Accordingly, these review applications are dismissed for non-

prosecution. No costs.

Index : Yes / No Speaking Order : Yes / No 05.08.2022 am

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

The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis P.VELMURUGAN, J.

am

Rev.Aplc(MD)Nos.81 & 82 of 2022

05.08.2022

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

 
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