K.Kandasamy vs The Senior Regional Manager
2023 Latest Caselaw 16123 Mad

Madras High Court

K.Kandasamy vs The Senior Regional Manager on 11 December, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                  W.A.(MD) No.790 of 2020



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 11.12.2023

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                       and
                                  THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN


                                              W.A.(MD) No.790 of 2020
                                                        and
                                             C.M.P.(MD) No.4488 of 2020


                 K.Kandasamy                                                    ... Appellant

                                                        -vs-


                 1.The Senior Regional Manager
                   Hindustan Petroleum Corporation Ltd.,
                   No.82, TTK Road
                   Alwarpet, Chennai-18

                 2.The Manager
                   Hindustan Petroleum Corporation Ltd.,
                   SIPCOT, Kappalur
                   Madurai-8

                 3.The District Revenue Officer
                   Collectorate Campus
                   Madurai-20

                 4.The Tahsildar
                   Thirumangalam Taluk
                   Madurai District


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https://www.mhc.tn.gov.in/judis
                                                                         W.A.(MD) No.790 of 2020




                 5.P.Arun                                                              ... Respondents


                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 08.11.2013, passed in W.P.(MD) No.14601 of 2012, on the file of

                 this Court.


                                  For Appellant     : Mr.S.Karthik

                                  For Respondents   : Mr.M.Sridhar for R1 & R2
                                                      Mr.S.Shanmugavel
                                                      Additional Government Pleader for R3 & R4
                                                      Mr.Ramsundar Vijayaraj for R5



                                                       JUDGMENT

[Judgment of the Court was made by S.M.SUBRAMANIAM, J.]

This writ appeal is directed against the order of the learned Single

Judge, dated 08.11.2013, passed in W.P.(MD) No.14601 of 2012.

2. Respective learned counsel appearing for the parties to the lis

on hand made a submission that the cause became vanished.

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

3. In view of the above submission, the writ appeal is dismissed as

infructuous. No costs. Consequently, connected miscellaneous petition is

closed.

                                                            [S.M.S., J.]          [V.L.N., J.]
                                                                      11.12.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:

1.The District Revenue Officer, Collectorate Campus, Madurai-20.

2.The Tahsildar, Thirumangalam Taluk, Madurai District.

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

S.M.SUBRAMANIAM, J.

and V.LAKSHMINARAYANAN, J.

krk

and

11.12.2023

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