Madras High Court
Sivarajah Lankeswaran vs Greater Chennai Corporation on 19 September, 2022
W.A.No.2047 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.09.2022
CORAM :
THE HON'BLE MR.M.DURAISWAMY, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE SUNDER MOHAN
W.A.No.2047 of 2022
Sivarajah Lankeswaran .. Appellant
vs.
1.Greater Chennai Corporation,
rep. by its Commissioner,
Ripon Buildings,
Chennai - 600 001.
2.The Deputy Commissioner (R&F),
Greater Chennai Corporation,
Ripon Building,
No.3, Sydenhams Road,
Chennai-600 003.
3.The Assistant Revenue Officer,
Greater Chennai Corporation,
Revenue Department,
Zone No.10, New No.117,
Old No.64, N.S.K. Salai,
Kodambakkam, Chennai-600 024. .. Respondents
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W.A.No.2047 of 2022
Prayer: Appeal under Clause 15 of the Letters Patent against the order
dated 2.8.2022 passed in W.M.P.No.18594 of 2022 in W.P.No.19324 of
2022.
For the Appellant : Mr.David Tyagaraj
For the Respondents : Ms.Ramadevi
Standing Counsel
for respondent Nos.1
to 3
JUDGMENT
(Delivered by the Hon'ble Acting Chief Justice)
The appellant has filed the above writ appeal challenging the
interim order passed by the learned Single Judge in
W.M.P.No.18594 of 2022 in W.P.No.19324 dated 2.8.2022.
2. By the order dated 2.8.2022, the learned Single Judge
granted interim stay on condition that the appellant paying a sum of
Rs.15.00 lakh within a period of six weeks from the date of receipt
of a copy of this order. Challenging this order, the appellant has
filed the above writ appeal.
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W.A.No.2047 of 2022
3. Since the appeal has been filed against the interim order
passed by the learned Single Judge, we are not inclined to interfere
with the same.
4. At this juncture, learned counsel for the appellant
submitted that the learned Single Judge may be requested to
dispose of the writ petition at the earliest.
5. In view of the submission made by learned counsel for the
appellant, we request the learned Single Judge to consider taking
up the writ petition, being W.P.No.19324 of 2022, and disposing of
the same as early as possible.
6. With the above observation, the writ appeal is dismissed.
There will be no order as to costs. Consequently, C.M.P.No.15379
of 2022 is closed.
(M.D., ACJ.) (S.M., J.)
19.09.2022
Index : No
bbr
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https://www.mhc.tn.gov.in/judis
W.A.No.2047 of 2022
To:
1.The Commissioner,
Greater Chennai Corporation,
Ripon Buildings,
Chennai - 600 001.
2.The Deputy Commissioner (R&F),
Greater Chennai Corporation,
Ripon Building,
No.3, Sydenhams Road,
Chennai-600 003.
3.The Assistant Revenue Officer,
Greater Chennai Corporation,
Revenue Department,
Zone No.10, New No.117,
Old No.64, N.S.K. Salai,
Kodambakkam, Chennai-600 024.
Note:
Issue order copy on 20.09.2022.
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https://www.mhc.tn.gov.in/judis
W.A.No.2047 of 2022
M.DURAISWAMY, ACJ
AND
SUNDER MOHAN,J.
bbr
W.A.No.2047 of 2022
19.09.2022
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