V.Janakiraman vs The State Of Tamil Nadu
2022 Latest Caselaw 16216 Mad

                                                 C.M.P(MD)No.9836 of 2016 in Rev.Aplc(MD) No.SR39610 of 2016


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 12.10.2022

                                                   CORAM:
                             THE HONOURABLE MRS.JUSTICE J.NISHA BANU
                                              AND
                           THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                          C.M.P(MD)No.9836 of 2016
                                                     in
                                       Rev.Aplc(MD)No.SR39610 of 2016

                1. V.Janakiraman,

                2. Akilandaraman,

                3. N.Subbulakshmi,
                                                                                             : Petitioners

                                                       Vs


                1. The State of Tamil Nadu,
                Rep. by the Principal Secretary to Government,
                 Handlooms, Handicraft, Textiles and
                 Khadi (C2) Department,
                Fort St. George,
                Chennai-600 009

                2. The Principal Secretary And Commissioner
                  of Land Administration,
                Chennai-600 005

                3. The District Collector,
                Madurai
                                                                                          : Respondents



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                                                      C.M.P(MD)No.9836 of 2016 in Rev.Aplc(MD) No.SR39610 of 2016




                Prayer in C.M.P(MD)No.9836 of 2016:                 Miscellaneous Petition filed under

                Section 5 of the Limitation Act, praying to condone the delay of 310 days in filing

                the above Review Application.



                Prayer in Review Application.(MD) No.SR39610 of 2016: Review Application

                filed under Order 47 Rule 1 of C.P.C., praying to review the judgment made in

                W.A.(MD)No.965 of 2015 dated 02.11.2015.


                                  For Petitioners   : Mr.C.Mahadevan

                                  For Respondents : Mr.D.Sasikumar,
                                                    Additional Government Pleader

                                                        ORDER

J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

The above Miscellaneous Petition is filed to condone the delay of 310 days

in filing the above Review Application(MD)No.SR39610 of 2016.

2.Considering the nature of the judgment made in the writ appeal on

02.11.2015, we do not find anything to survive in this petition at this length of https://www.mhc.tn.gov.in/judis Page 2/4 C.M.P(MD)No.9836 of 2016 in Rev.Aplc(MD) No.SR39610 of 2016

time and accordingly, the petition is rejected. Consequently, connected Review

Application(MD)No.SR39610 of 2016 is closed.

[J.N.B., J.] & [N.A.V., J.] 12.10.2022 Index : Yes / No RM

To:

1. The Principal Secretary to Government, Handlooms, Handicraft, Textiles and Khadi (C2) Department, Fort St. George, Chennai-600 009

2. The Principal Secretary And Commissioner of Land Administration, Chennai-600 005

3. The District Collector, Madurai

https://www.mhc.tn.gov.in/judis Page 3/4 C.M.P(MD)No.9836 of 2016 in Rev.Aplc(MD) No.SR39610 of 2016

J.NISHA BANU, J.

AND N.ANAND VENKATESH, J.

RM

C.M.P(MD)No.9836 of 2016 in Rev.Aplc(MD)No.SR39610 of 2016

12.10.2022

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