Arumugapandian vs Saraswathi
2022 Latest Caselaw 17455 Mad

                                                                       W.A(MD)No.880 of 2011

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 09.11.2022

                                                       CORAM:

                                   THE HONOURABLE MR.JUSTICE M.S.RAMESH
                                                         and
                           THE HONOURABLE MR.JUSTICE N. ANAND VENKATESH

                                               W.A(MD)No.880 of 2011
                                                          and
                                  M.P.(MD) No.1 of 2011 & C.M.P.(MD)No.10069 of 2022


                     Arumugapandian                                          .. Appellant

                                                         Vs.

                     1.Saraswathi

                     2.The District Revenue Officer,
                         Tirunelveli District,
                         Tirunelveli.


                     3.The Revenu Court - cum Special Sub Collector,
                        Tirunelveli.


                     4.The Thasildar cum Record Officer Court
                        Nanguneri,
                        Tirunelveli District.                               ...Respondents

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                         W.A(MD)No.880 of 2011

                     PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent

                     praying this Court to set aside the order passed by this Court in

                     W.P(MD)No.11167 of 2005, dated 07.06.2011.

                                  For Appellant       : Mr.A.Arumugam
                                  For Respondents     : Mr.D.Sasikumar - for R2 to R4
                                                       Additional Government Pleader

                                                    JUDGMENT

M.S.RAMESH, J.

AND N. ANAND VENKATESH, J.

It is stated by the learned counsel for the appellant that the

appellant had expired and that they were unable to trace the legal heirs

and therefore, reports that he has no instructions. Since, no steps have

been taken to substitute the legal heirs of the appellant, this Writ Appeal

stands dismissed as abated. No costs. Consequently, connected

miscellaneous petitions are closed.

[M.S.R, J.] & [N.A.V., J.] 09.11.2022 Index:Yes/No Internet:Yes/No rm

https://www.mhc.tn.gov.in/judis W.A(MD)No.880 of 2011

To

1.The District Revenue Officer, Tirunelveli District, Tirunelveli.

2.The Revenu Court - cum Special Sub Collector, Tirunelveli.

3.The Thasildar cum Record Officer Court Nanguneri, Tirunelveli District.

https://www.mhc.tn.gov.in/judis W.A(MD)No.880 of 2011

M.S.RAMESH, J.

AND N. ANAND VENKATESH, J.

rm

JUDGMENT MADE IN W.A(MD)No.880 of 2011

09.11.2022

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