Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

) The District Manager vs ) Packia Prakassh Raaj
2022 Latest Caselaw 17847 Mad

Citation : 2022 Latest Caselaw 17847 Mad
Judgement Date : 28 November, 2022

Madras High Court
) The District Manager vs ) Packia Prakassh Raaj on 28 November, 2022
                                                                      W.A(MD)No.518 of 2022


                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 28.11.2022

                                                   CORAM:

                        THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                         and
                  THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                           W.A(MD)No.518 of 2022
                                                   and
                                          CMP(MD)No.4626 of 2022

                 1) The District Manager,
                 TASMAC Ltd.,
                 Thondi Road,
                 Sivagangai District.

                 2) The Senior Regional Manager,
                 TASMAC Limited,
                 Plot No.100, Anna Nagar,
                 Madurai.

                 3) The Managing Director,
                 TASMAC Limited,
                 CMDA Tower II, 4th Floor,
                 No.8, Gandhi Irwin Bridge Road,
                 Egmore, Chennai.                                  ... Appellants

                                                     vs.
                 1) Packia Prakassh Raaj

                 2) The District Collector,
                 Sivagangai District,
                 Sivagangai.                                          ... Respondents

                 1/5

https://www.mhc.tn.gov.in/judis
                                                                                        W.A(MD)No.518 of 2022


                           PRAYER : Writ Appeal filed under Clause 15 of Letters Patent,
                 against          the     order   passed    in   W.P(MD)No.5334        of    2022      dated
                 25.03.2022.


                                  For Appellants        : Mr.H.Arumugam
                                  For R1                : Mr.S.C.Herold Singh
                                  For R2                : Mr.J.Ashok
                                                        Additional Government Pleader



                                                           JUDGMENT

(Judgment of the Court was made by R.MAHADEVAN, J.)

The Writ Appeal is directed against the order made in

W.P(MD)No.5334 of 2022 dated 25.03.2022.

2. The aforesaid writ petition was filed for a Mandamus,

directing the respondents/appellants herein to consider the

representation of the petitioner/1st respondent herein dated

21.02.2022 to relocate or shift the TASMAC shop No.7518 from the

Meena Mess Hotel Building premises situated at 16, Meena Mess Hotel

Complex, Kottiyur Road, Karaikudi-630 002, Sivagangai District to any

https://www.mhc.tn.gov.in/judis W.A(MD)No.518 of 2022

other place. This Court, by order dated 25.03.2022, directed the

appellants to consider the writ petitioner's representation dated

21.02.2022 and take positive action for relocating the aforesaid

TASMAC shop within a period of 30 days.

3. Today, when the writ appeal was taken up for hearing,

learned standing counsel for the appellants produced the

communication of the 1st appellant in Na.Ka.No.A9/358/2022 dated

17.11.2022 addressed to him and submitted that steps are being

taken to shift the TASMAC shop No.7518 and since alternative place is

not available, the 1st appellant seeks three months time to shift the

aforesaid TASMAC shop.

4. In view of the aforesaid communication of the 1st appellant

seeking outer time limit of three months for shifting the TASMAC shop

in question, the Writ Appeal is disposed of directing the appellants to

shift the TASMAC shop No.7518 to any other suitable place within a

period of three months as agreed in the aforesaid communication

https://www.mhc.tn.gov.in/judis W.A(MD)No.518 of 2022

dated 17.11.2022. No costs. Consequently, connected miscellaneous

petition is closed.



                                                   [R.M.D.,J.] & [J.S.N.P.,J.]
                 Index    : Yes / No                        28.11.2022
                 Internet : Yes
                 bala

                 To

                 1) The District Manager,
                 TASMAC Ltd.,
                 Thondi Road,
                 Sivagangai District.

2) The Senior Regional Manager, TASMAC Limited, Plot No.100, Anna Nagar, Madurai.

3) The Managing Director, TASMAC Limited, CMDA Tower II, 4th Floor, No.8, Gandhi Irwin Bridge Road, Egmore, Chennai.

https://www.mhc.tn.gov.in/judis W.A(MD)No.518 of 2022

R.MAHADEVAN,J.

and J.SATHYA NARAYANA PRASAD,J.

bala

JUDGMENT MADE IN W.A(MD)No.518 of 2022 DATED : 28.11.2022

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter