Palanichamy vs The State Of Tamil Nadu
2022 Latest Caselaw 10044 Mad

                                                                        S.A.(MD)No.488 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 14.06.2022

                                                        CORAM

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                               S.A.(MD)No.488 of 2005


                     1. Palanichamy
                     2. Kamaraj
                     3. Ramamoorthy                                       ... Appellants


                                                        Vs.

                     1. The State of Tamil Nadu,
                        Represented by its District Collector,
                        Ramanathapuram.

                     2. The Block Development Officer,
                        Utchipuli,
                        Ramanathapuram.

                     3. Vellari Odai Panchayat,
                        Represented by tis President,
                        Vellari Oadai,
                        Ramanathapuram District.                          ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 14.02.2005 passed in


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD)No.488 of 2005

                     A.S.No.10 of 2004 on the file of the Sub Court, Ramanathapuram,
                     Confirming the Judgment and Decree dated 29.01.2004 passed in O.S.
                     No.1 of 2002 on the file of the Principal District Munsif Court,
                     Ramanathapuram.


                                   For Appellants    :         Mr.D.Senthil

                                   For Respondents   :         Mr.D.S.Nedunchezhian
                                                               Government Advocate for R1
                                                               Mr.R.Velmurugan for R2
                                                               No appearance for R3


                                                     JUDGMENT

The learned counsel appearing for the appellants reports 'no

instructions' for the appellants.

2. Hence, this Second Appeal is dismissed for non-prosecution.

No costs.

14.06.2022

Index : Yes / No Speaking Order : Yes / No vji

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https://www.mhc.tn.gov.in/judis S.A.(MD)No.488 of 2005

To

1. The Sub Court, Ramanathapuram,

2. The Principal District Munsif Court, Ramanathapuram.

3. The District Collector, State of Tamil Nadu, Ramanathapuram.

4. The Block Development Officer, Utchipuli, Ramanathapuram.

5. The President, Vellari Odai Panchayat, Vellari Oadai, Ramanathapuram District.

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

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https://www.mhc.tn.gov.in/judis S.A.(MD)No.488 of 2005

R. HEMALATHA, J.

vji

S.A.(MD)No.488 of 2005

14.06.2022

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