R.Alagumani : Review vs The District Collector
2023 Latest Caselaw 9536 Mad

                                                             Rev. Aplc(MD)No.135 of 2022


                 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                      DATED : 02.08.2023

                                           CORAM:

                         THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                         and
                        THE HONOURABLE MRS.JUSTICE R.HEMALATHA

                                  Rev. Aplc(MD)No.135 of 2022
                                               in
                                    W.A(MD)No.688 of 2022


              R.Alagumani                : Review Petitioner/1st
              Respondent/Petitioner

                                              -vs-


              1.The District Collector,
                Madurai, Madurai District.

              2.The Union Chairman,
                Panchayat Union,
                Usilampatti Panchayat,
                Usilampatti,
                Madurai District.   : Respondents 1 &
              2/Appellants/Respondents 1 & 2

              3.Ramu                      : 3rd Respondent/2nd Respondent/3rd
              Respondent

              PRAYER: Petition filed under Order XLVII Rule 1 and 2 r/w
              Section 114 of Cr.P.C., to review the Common Judgment

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                                                                     Rev. Aplc(MD)No.135 of 2022


              delivered on 17.08.2022 made by this Court in Writ Appeal in
              W.A.(MD)No.688 of 2022 against the particular decision about
              the review petitioner herein/1st respondent (R.Algumalai) as per
              the     qualification   rules    stipulated    in    G.O.Ms.No.134        Rural
              Development           and     Panchayraj      (E5)    Department,         dated
              14.12.2009.

                           For Petitioner    : No Appearance

                           For R1 & R2       : Mr.Veerakathiravan
                                               Additional Advocate General
                                               Assisted by Mr.J.K.Jeyaselan
                                               Government Advocate

                           For R3            : Mr.S.Rajasekar

                                                ORDER

[Order of the Court was made by S.S.SUNDAR, J.]

Despite this matter earlier listed on 26.07.2023, there was

no representation for the petitioner. Therefore, this Court

directed the Registry to list the matter today (ie., 02.08.2023)

under the caption “for dismissal”. Despite this review application

is listed today (ie., 02.08.2023) under the caption for dismissal,

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https://www.mhc.tn.gov.in/judis Rev. Aplc(MD)No.135 of 2022

there is no representation for the petitioner. This being a Special

Bench, the Court expect the litigant to be more cautious.

However, despite the matter is listed on two occasions, the

petitioner is absent. Hence, this Court has no other option except

to dismiss this review application for non-prosecution.

2. Accordingly, this Review Application stands dismissed for

non-prosecution. No costs.

                                                                    [S.S.S.R.,       J.]
              [R.H., J.]
              02.08.2023
              NCC : Yes / No
              Index : Yes / No
              Internet : Yes / No
              sji

              To:

1.The District Collector, Madurai, Madurai District.

2.The Union Chairman, Panchayat Union, Usilampatti Panchayat, Usilampatti,

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https://www.mhc.tn.gov.in/judis Rev. Aplc(MD)No.135 of 2022

Madurai District.

S.S.SUNDAR, J.

and R.HEMALATHA, J.

sji

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https://www.mhc.tn.gov.in/judis Rev. Aplc(MD)No.135 of 2022

Rev. Aplc(MD)No.135 of 2022

02.08.2023

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