The Tahsildar vs Govindammal
2023 Latest Caselaw 10183 Mad

                                                                                      A.S.No.313 of 2023

                                   THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 10.08.2023
                                                     CORAM:
                                  THE HONOURABLE MR JUSTICE R.SUBRAMANIAN
                                                    AND
                                   THE HONOURABLE MRS JUS1TICE R.KALAIMATHI

                                                A.S.No.313 of 2023
                                                       and
                                              C.M.P.No.11463 of 2023


                     The Tahsildar,
                     Adi Dravidar Welfare Scheme,
                     Ponneri                                                            ...Appellant

                                                          Vs.

                     Govindammal                                                      ...Respondent

                     Prayer: Appeal Suit filed under Section 54 of the Land Acquisition Act,
                     against the judgment and decree passed by the Subordinate Court, Ponneri
                     in LAOP.No.27 of 2014 dated 09.03.2018.

                                         For Appellant          : Mr.T.Chandrasekaran

                                         For Respondent         : Mr.P.V.Muralidhar

                                                     ********




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https://www.mhc.tn.gov.in/judis
                                                                                  A.S.No.313 of 2023

                                                   JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

In view of the order dismissing the petition in CMP.No.7676 of

2022 in A.S.Sr.No.42268 of 2022 as abated, which has been filed for

condoning the delay in filing the appeal, this appeal will also stand

dismissed as abated. No costs. Consequently, the connected miscellaneous

petition is closed.

                                                                   (R.S.M.,J.)     (R.K.M.,J.)
                     dsa                                                   10.08.2023
                     Index              :Yes / No
                     Internet           :Yes / No

Neutral Citation :Yes / No Speaking order / Non-Speaking order

https://www.mhc.tn.gov.in/judis A.S.No.313 of 2023

To

The Subordinate Judge, Ponneri.

https://www.mhc.tn.gov.in/judis A.S.No.313 of 2023

R.SUBRAMANIAN, J.

and R.KALAIMATHI, J.

dsa

A.S.No.313 of 2023

10.08.2023

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