Ramachandra Naidu vs The Union Of India
2023 Latest Caselaw 10054 Mad

                                                                        W.A.No.942 of 2023



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:      09.08.2023

                                                      CORAM :

                           THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                         AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                                W.A.No.942 of 2023


                     1.Ramachandra Naidu
                     2.Varalakshmi alias Jayanthi
                     3.Jayagopu
                     4.Rajavathanam
                     5.Sheela Devi                                      .. Appellants

                         rep. by their Power Agent M.Iyeappan
                         No.12/9, 2nd Floor, Alli Maraicar Building,
                         Dr. Iqbal Street, Karaikkal.


                                                           Vs

                     1.The Union of India,
                       rep. by its Chief Secretary,
                       Department of Land Reforms,
                       Government of Puducherry,
                       Puducherry.

                     2.The Authorised Officer,
                       (Land Reforms),
                       Karaikkal.



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                                                                                W.A.No.942 of 2023



                     3.Devakantam
                     4.Vassomady
                     5.Jayachandran
                     6.Jayabalanae
                     7.Inbanadane                                              ..    Respondents

                     Prayer: Appeal under Clause 15 of the Letters Patent against the
                     order dated 02.03.2023 passed by the learned Single Judge in
                     W.P.No.9510 of 2018.


                                      For the Appellants      : Mr.L.Chandrakumar

                                      For the Respondents     : Mr.S.Ravee Kumar
                                                                Govt. Pleader (Puducherry)
                                                                for respondents 1 and 2


                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellants seeks leave to withdraw the

appeal with liberty to file an application before the learned Single

Judge who has passed the impugned order to the extent of

modification of the cost.

2. The appeal is dismissed as withdrawn. The appellants may

file an application before the learned Single Judge with regard to the

cost as may be permissible under law. There will be no order as to

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https://www.mhc.tn.gov.in/judis W.A.No.942 of 2023

costs. Consequently, C.M.P.Nos.9375 and 9379 of 2023 are closed.

                                                  (S.V.G., CJ.)                (P.D.A., J.)
                                                                  09.08.2023
                     Index            :      Yes/No
                     Neutral Citation :      Yes/No
                     bbr

                     To

1.The Chief Secretary, Union of India, Department of Land Reforms, Government of Puducherry, Puducherry.

2.The Authorised Officer, (Land Reforms), Karaikkal.

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https://www.mhc.tn.gov.in/judis W.A.No.942 of 2023

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU,J.

bbr

W.A.No.942 of 2023

09.08.2023

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