R.Manikandan vs The Revenue Divisional Officer
2022 Latest Caselaw 9545 Mad

                                                                                   W.A.No.239 of 2022



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED:   07.06.2022

                                                             CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                               AND
                                            THE HON'BLE MRS.JUSTICE N.MALA
                                                      W.A.No.239 of 2022
                                                 and C.M.P.No.1729 of 2022
                     R.Manikandan                                                 .. Appellant

                                                               vs

                     1. The Revenue Divisional Officer,
                        South Chennai Division,
                        Guindy, Chennai 600 032.

                     2. B.Sekar                                                   .. Respondents


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 24.01.2022 passed in W.P.No.20281 of 2021 on the file of
                     this Court.


                                  For the Appellant      :      No appearance

                                  For the Respondents    :      Mr.P.Muthukumar
                                                                State Govt. Pleader
                                                                for Mrs.R.Anitha, Spl.G.P. for R-1

                                                         :      Mr.Adarsh Subramanian for R-2

                                                           *****
                                                          JUDGMENT

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https://www.mhc.tn.gov.in/judis W.A.No.239 of 2022

(Judgment of the Court was delivered by the Hon'ble Chief Justice)

None appears on behalf of the appellant and we find that even

on the previous occasions, the matter has been adjourned from

time to time.

In view of the above, the writ appeal is dismissed for want of

prosecution. Consequently, C.M.P.No.1729 of 2022 is also

dismissed.

(M.N.B., CJ.) (N.M., J.) 07.06.2022 Index : Yes/No sra

To:

1. The Revenue Divisional Officer, South Chennai Division, Guindy, Chennai 600 032.

___________

https://www.mhc.tn.gov.in/judis W.A.No.239 of 2022

M.N.Bhandari, CJ.

and N.Mala, J.

(sra)

W.A.No.239 of 2022

07.06.2022

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