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3 The Tahsildar vs K.Narasimhan
2023 Latest Caselaw 9529 Mad

Citation : 2023 Latest Caselaw 9529 Mad
Judgement Date : 2 August, 2023

Madras High Court
3 The Tahsildar vs K.Narasimhan on 2 August, 2023
                                                                      W.A.No.1960 of 2023



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:    02.08.2023

                                                    CORAM :

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


                                               W.A.No.1960 of 2023


                     1     The Principal Commissioner
                           and Commissioner of Land Reforms
                           Chepauk, Chennai-5.

                     2     The Assistant Commissioner/
                           The Competent Authority
                           (Urban Land Ceiling)
                           Sannadhi St Poonamallee
                           Chennai-56.

                     3     The Tahsildar
                           Poonamallee Taluk
                           Poonamallee.                               .. Appellants

                                                         Vs

                     K.Narasimhan                                     .. Respondent




                     Prayer: Appeal under Clause 15 of the Letters Patent against the

                     __________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.1960 of 2023



                     order dated 23.11.2021 passed by the learned Single Judge in
                     W.P.No.11691 of 2006.


                                      For the Appellants       : Mr.Karthik Jegannath
                                                                 Government Advocate

                                                           JUDGMENT

(Delivered by the Hon'ble Chief Justice)

We have heard Mr.Karthik Jegannath, learned Government

Advocate for the appellants.

2. Learned Government Advocate submits that in respect of

the same survey number, other writ appeals are dismissed by this

court under judgment and order dated 27.7.2023 in W.A.No.1846 of

2023 with connected writ appeals.

3. For the reasons recorded in the judgment and order dated

27.7.2023 in W.A.No.1846 of 2023 with connected writ appeals, the

present writ appeal is also dismissed. There will be no order as to

costs. Consequently, C.M.P.Nos.16698 and 16699 of 2023 are

__________

https://www.mhc.tn.gov.in/judis W.A.No.1960 of 2023

closed.




                                               (S.V.G., CJ.)                (P.D.A., J.)
                                                               02.08.2023
                     Index            :   Yes/No

Neutral Citation : Yes/No sasi

__________

https://www.mhc.tn.gov.in/judis W.A.No.1960 of 2023

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

(sasi)

W.A.No.1960 of 2023

02.08.2023

__________

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

 
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