Palani vs The Executive Engineer Tneb
2022 Latest Caselaw 1954 Mad

                                                                           W.A.No.418 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 07.02.2022

                                                    CORAM

                                   THE HONOURABLE MR.JUSTICE T.RAJA
                                                  and
                         THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                    W.A.No.418 of 2013 and M.P. No.1 of 2013

                   Palani
                   (deceased)

                   2.Rani

                   3.Muruganandham

                   4.Sivakumar

                   5.Naveen

                   6.Solaiyammal                                        ... Appellants

                   (appellants 2 to 6 brought into record as LRs of the deceased
                   1st appellant vide Court Order dated 15.04.2021 passed in C.M.P.
                   No.19995 of 2019 in W.A. No.418 of 2013 by TRJ and PTAJ )

                                                       vs

                   1.The Executive Engineer TNEB,
                     Operation and Maintenance,
                     Thuraiyur Post,
                     Trichy District.

                   2.The Chairman,
                     Tamilnadu Electricity Board,
                     Annasalai,Chennai.

                   3.Subbaiya

                   4.Duraisamy                                          ... Respondents


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                                                                                 W.A.No.418 of 2013

                   Prayer: Writ Appeal filed under clause 15 of the Letters Patent Act
                   against the order dated 08.06.2012 made in W.P. No.31744 of 2002.



                                    For Appellants    :     Mrs.Shobana

                                    For Respondents :       Mr.P.Gururaj,
                                                            for R1 and R2

                                                            Mr.N.Sivagama Sundari for R3

                                                            R4 – No appearance

                                                     JUDGMENT

[Judgment of this Court was delivered by T.RAJA, J.]

When the matter is taken up for hearing, we are able to see that

several adjournments have been granted for taking steps to bring the

legal heirs of respondents 3 and 4 on record, namely, on 24.09.2019,

15.04.2021, 23.07.2021, 19.11.2021, 06.12.2021. But, till date,

neither step has been taken nor petition has been filed for impleading

the legal heirs of the deceased on record. Therefore, we are of the

view that this appeal could be dismissed for un-necessarily protracting

the matter. Accordingly, this appeal stands dismissed. Consequently,

M.P. No.1 of 2013 stands closed. No costs.

                                                                  [T.R.,J.]        [S.S.K.,J.]
                                                                          07.02.2022
                   vga
                   Index: Yes/No

Speaking/Non Speaking order

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

W.A.No.418 of 2013

To

1.The Executive Engineer TNEB, Operation and Maintenance, Thuraiyur Post, Trichy District.

2.The Chairman, Tamilnadu Electricity Board, Annasalai,Chennai.

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

W.A.No.418 of 2013

T.RAJA,J.

and SATHI KUMAR SUKUMARA KURUP,J.

vga

W.A.No.418 of 2013 and M.P. No.1 of 2013

07.02.2022

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