R.Suresh vs The Tahsildar
2023 Latest Caselaw 10984 Mad

                                                                              W.A.No.1027 of 2014

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 22.08.2023

                                                          CORAM:

                                      THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR

                                                           AND

                                           THE HONOURABLE MR.JUSTICE P.B. BALAJI

                                                   W.A.No.1027 of 2014

                     R.Suresh                                        ...   Appellant

                                  versus


                     1.The Tahsildar,
                       Alandur Taluk, Alandur,
                       Chennai-16.

                     2.Bakthavatchalam Nagar
                       Residents Welfare Association,
                       Represented by its President D.Dakshinamoorthy,
                       No.15, 3rd Street, B.V.Nagar,
                       Palavanthagal, Chennai-114.            ...   Respondents


                     PRAYER: Writ Appeal filed under Clause 15 of the Letter Patent
                     against the order dated 18.02.2014 in W.P. No.22906 of 2010.
                                 For Appellant        : Mr.P.Gunaraj

                                       For Respondents      : Mr.U.M.Ravichandran
                                                              Special Government Pleader
                                                              for first respondent
                                                              Second Respondent died



                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     W.A.No.1027 of 2014

                                                         JUDGMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.)

Learned counsel appearing for the appellant fairly submitted

before this Court that in the order passed by the Writ Court, as liberty

has been granted to the appellant to approach before the competent

authority seeking further relief, the appellant is satisfied with the said

order of the Writ Court.

2. In view of the statement made by the learned counsel for the

appellant, no further adjudication is required in the appeal.

Consequently, the Writ appeal stands dismissed in view of the above

liberty granted by the writ court. There will be no order as to costs.

                                                                     [D.K.K., J.]      [P.B.B., J.]
                                                                               22.08.2023
                     Index                   : Yes/No
                     Neutral Citation        : Yes/No
                     mrn

https://www.mhc.tn.gov.in/judis W.A.No.1027 of 2014

To The Tahsildar, Alandur Taluk, Alandur, Chennai-16.

https://www.mhc.tn.gov.in/judis W.A.No.1027 of 2014

D.KRISHNAKUMAR, J.

and P.B. BALAJI, J.

(mrn)

W.A.No.1027 of 2014

22.08.2023

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