S.Meenakshi vs Jayalakshmi
2023 Latest Caselaw 9805 Mad

                                                                            W.A.No.1301 of 2023


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:   07.08.2023

                                                       CORAM


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


                                                 W.A.No.1301 of 2023

                     S.Meenakshi                                       ..    Appellant

                                                          Vs.

                     1. Jayalakshmi

                     2. The District Collector
                        No.62, Rajaji Salai
                        4th Floor, Beach Road
                        George Town
                        Chennai 600 001.

                     3. The Revenue Divisional Officer
                        South Chennai Range
                        Guindy
                        Chennai 600 032.                        ..     Respondents


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

                     order 19.04.2023 made in W.P.No.9317 of 2023.




                     Page 1 of 5


https://www.mhc.tn.gov.in/judis
                                                                              W.A.No.1301 of 2023



                                      For the Appellant       : Mr.T.Ramachandran

                                      For the Respondents     : Mr.K.Thenrajan
                                                                for Respondent-1

                                                                 Mr.P.Muthukumar
                                                                 State Government Pleader
                                                                 Assisted by
                                                                 Mrs.R.Anitha
                                                                 Special Government Pleader
                                                                 for Respondents 2 & 3


                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice)

We have heard Mr.T.Ramachandran, learned counsel for the

appellant, Mr.K.Thenrajan, learned counsel for the first respondent

and Mr.P.Muthukumar, learned State Government Pleader, assisted

by Mrs.R.Anitha, learned Special Government Pleader for the

respondents 2 and 3.

2. The appellant is challenging the order dated 19.04.2023.

3. Learned counsel for the appellant submits that the said

order is an exparte order. No notice was served upon the appellant.

https://www.mhc.tn.gov.in/judis W.A.No.1301 of 2023

4. If the impugned order is an ad-interim exparte order, then,

the appellant can appear before the same Court by filing an

application to vacate it.

5. The appellant may avail the said remedy as may be

permissible under law.

6. The writ appeal stands disposed of. There will be no order

as to costs. Consequently, C.M.P.No.12934 of 2023 is closed.

                                                             (S.V.G., CJ.)            (P.D.A., J.)
                                                                                     07.08.2023
                     Index            : Yes/No

Neutral Citation : Yes/No

kpl

https://www.mhc.tn.gov.in/judis W.A.No.1301 of 2023

To

1. The District Collector No.62, Rajaji Salai 4th Floor, Beach Road George Town Chennai 600 001.

2. The Revenue Divisional Officer South Chennai Range Guindy Chennai 600 032.

https://www.mhc.tn.gov.in/judis W.A.No.1301 of 2023

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

(kpl)

W.A.No.1301 of 2023

07.08.2023

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