Madras High Court
K.Edison vs The Government Of Tamil Nadu on 11 August, 2022
Rev.Aplc (MD) Nos.116 & 117 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 11.08.2022
CORAM:
THE HONOURABLE MR.JUSTICE P.N.PRAKASH
and
THE HONOURABLE MRS.JUSTICE R.THARANI
Rev.Aplc (MD) Nos.116 & 117 of 2022
and
C.M.P.(MD) Nos.7228 & 7229 of 2022
K.Edison ... Petitioner in Rev.Aplc.
(MD) No.116 of 2022
N.Vedha ... Petitioner in Rev.Aplc.
(MD) No.117 of 2022
-vs-
1.The Government of Tamil Nadu
rep.by its Principal Secretary
Rural Development and
Panchayat Raj Department
Fort St.George, Secretariat
Chennai-9
2.The Government of Tamil Nadu
rep.by the Principal Secretary
Personnel and Administrative Reforms Department
Fort St.George, Secretariat
Chennai-9
3.The Director of Rural Development
and Panchayat Raj
Panagal Building
Saidapet, Chennai-15
____________
https://www.mhc.tn.gov.in/judis
Page 1 of 5
Rev.Aplc (MD) Nos.116 & 117 of 2022
4.The District Collector
Pudukottai District
Pudukottai
5.The Block Development Officer
Pudukottai
Pudukottai District ... Respondents 1 to 5 in
both review applications
6.S.Subramanian
7.P.Periyasamy ... Respondents 6 & 7 in
Rev.Aplc.(MD) No.116 of 2022
8.S.Ravi ... Respondent No.6 in
Rev.Aplc.(MD) No.117 of 2022
PRAYER (in Rev.Aplc (MD) No.116 of 2022): Review Application filed under
Order XLVII, Rule 1 of the Code of Civil Procedure read with Article 226 of the
Constitution of India, against the Judgment dated 17.10.2019 made in W.A.
(MD) No.342 of 2018.
PRAYER (in Rev.Aplc (MD) No.117 of 2022): Review Application filed under
Order XLVII, Rules 1 & 2 of the Code of Civil Procedure read with Article 226
of the Constitution of India, against the Judgment dated 17.10.2019 made in
W.A.(MD) No.339 of 2018.
For Petitioner : Mr.M.Ajmal Khan, Senior Counsel
(in both review applications) for M/s.Ajmal Associates
For Respondents : Mr.A.K.Manikkam
(in both review applications) Special Government Pleader for R1 to R5
____________
https://www.mhc.tn.gov.in/judis
Page 2 of 5
Rev.Aplc (MD) Nos.116 & 117 of 2022
COMMON ORDER
[Order of the Court was made by P.N.PRAKASH, J.]
Heard Mr.M.Ajmal Khan, learned Senior Counsel for the review
applicants.
2. This Court, by order dated 11.08.2022 in C.M.P.(MD) Nos.1424
& 1425 of 2022 in Rev.Aplc(MD) SR Nos.60652 & 60651 of 2021 respectively,
condoned the delay of 120 days in filing the review applications.
3. We find no error apparent on the face of the record i.e. common
judgment dated 17.10.2019 in W.A.(MD) Nos.339 & 342 of 2018, which is
sought to be reviewed in the present review applications and it does not
warrant interference of this Court. Hence, the review applications stand
dismissed. No costs. Consequently, connected miscellaneous petitions are
closed.
[P.N.P., J.] [R.T., J.]
11.08.2022
Index : Yes / No
Internet : Yes / No
krk
____________
https://www.mhc.tn.gov.in/judis
Page 3 of 5
Rev.Aplc (MD) Nos.116 & 117 of 2022
To:
1.The Principal Secretary,
Rural Development and
Panchayat Raj Department,
Government of Tamil Nadu,
Fort St.George, Secretariat,
Chennai-9.
2.The Principal Secretary,
Personnel and Administrative Reforms Department,
Government of Tamil Nadu,
Fort St.George, Secretariat,
Chennai-9.
3.The Director of Rural Development
and Panchayat Raj,
Panagal Building,
Saidapet, Chennai-15.
4.The District Collector,
Pudukottai District,
Pudukottai.
5.The Block Development Officer,
Pudukottai,
Pudukottai District.
____________
https://www.mhc.tn.gov.in/judis
Page 4 of 5
Rev.Aplc (MD) Nos.116 & 117 of 2022
P.N.PRAKASH, J.
and
R.THARANI, J.
krk
Rev.Aplc (MD) Nos.116 & 117 of 2022
and
C.M.P.(MD) Nos.7228 & 7229 of 2022
11.08.2022
____________
https://www.mhc.tn.gov.in/judis
