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Kamalakumari vs The District Collector
2022 Latest Caselaw 14230 Mad

Citation : 2022 Latest Caselaw 14230 Mad
Judgement Date : 10 August, 2022

Madras High Court
Kamalakumari vs The District Collector on 10 August, 2022
                                                                       W.A.No.3721 of 2019

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 10.08.2022

                                                         CORAM

                                       THE HONOURABLE MR.JUSTICE T.RAJA
                                                     and
                                  THE HONOURABLE MR.JUSTICE K.KUMARESH BABU

                                              W.A.No.3721 of 2019

                     1. Kamalakumari

                     2. Satish Premkumar

                     3. Suresh Anandkumar                           ... Appellants

                                                           -vs-

                     1.The District Collector,
                       Collectorate Office,
                       Kancheepuram District,
                       Kancheepuram-1.

                     2. Assistant Divisional Engineer,
                       Highways Department,
                       Mamallan Nagar,
                       Kancheepuram-1.

                     3. Assistant Engineer,
                        Highways Department,
                       Mamallan Nagar,
                       Kancheepuram-1.

                     4.Inspector of Police,
                       Kancheepuram Police Station,
                       Kancheepuram Taluk,
                       Kancheepuram District.                        ... Respondents




                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                  W.A.No.3721 of 2019

                                  Writ Appeal filed under Clause 15 of Letters Patent against the

                     order dated 09.04.2007 passed in W.P.No.9136 of 2001 by a learned

                     Single Judge.


                                              For Appellants     : Mr.David Tyagaraj

                                              For Respondents : Mr.K.V.Sajeev Kumar, Spl.G.P.



                                                          JUDGMENT

(Judgment of the Court was pronounce by T.RAJA, J.)

This Writ Appeal has been filed against the order dated

09.04.2007 passed in W.P.No.9136 of 2001 by a learned Single Judge

of this Court.

2. When the matter was called today, learned Counsel on

either side jointly submitted that the order of the learned Single Judge

of this Court has been duly complied with, therefore, nothing survives

in this Writ Appeal.

3. Recording the same, the present Writ Appeal is closed.

                                                                    (T.R.J.,)        (K.B.J.,)

                                                                           10.08.2022

                     To


https://www.mhc.tn.gov.in/judis W.A.No.3721 of 2019

1.The District Collector, Collectorate Office, Kancheepuram District, Kancheepuram-1.

2. Assistant Divisional Engineer, Highways Department, Mamallan Nagar, Kancheepuram-1.

3. Assistant Engineer, Highways Department, Mamallan Nagar, Kancheepuram-1.

4.Inspector of Police, Kancheepuram Police Station, Kancheepuram Taluk, Kancheepuram District.

https://www.mhc.tn.gov.in/judis W.A.No.3721 of 2019

T.RAJA,J.

AND K.KUMARESH BABU, J.

tsi

W.A.No.3721 of 2019

10.08.2022

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

 
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