K.Veerappan vs The State Of Tamil Nadu
2023 Latest Caselaw 1513 Mad

                                                                             W.A.No.1613 of 2011

                                  THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 08.02.2023
                                                     CORAM:
                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                  AND
                             THE HONOURABLE MRS.K.GOVINDARAJAN THILAKAVADI

                                               W.A.No.1613 of 2011
                                                      and
                                                M.P.No.1 of 2011

                     K.Veerappan                                                 ...Appellant

                                                        Vs.

                     1.The State of Tamil Nadu
                       Represented by its Secretary,
                       Municipal Administration & Water Supply Department,
                       Secretariat, Chennai – 600 009.

                     2.The Director of Town Panchayat,
                       4th Floor, Kuralagam, Chennai – 600 108.

                     3.S.Abdul Khaleel

                     4.S.Samandam

                     5.M.Balasubramaniyam

                     6.R.Joy Crystal

                     7.A.Selvaraj

                     8.C.Deivanayagam

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                W.A.No.1613 of 2011

                     9.R.Srinivasan

                     10.A.Sadayappan

                     11.G.Kuppuraj

                     12.M.Shanmugasundaram

                     13.K.Rajaiah

                     14.K.Subbiah

                     15.S.R.Rajendran

                     16.M.Jayakodi

                     17.D.Ranganathan

                     18.S.Ravichandar

                     19.S.Purushothaman

                     20.P.Annamalai                                              ...Respondents

                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 23.12.2010 made in W.P.No.2231 of 2010.
                                  For Appellant    : Mr.R.N.Amarnath
                                  For Respondent   : Mr.L.S.M.Hasan Fizal
                                                    Additional Government Pleader for R1 & R2
                                                    Mr.V.Vijayshankar for R3 to R12
                                                    R13 to R20 – Given up


                     2/4


https://www.mhc.tn.gov.in/judis
                                                                                    W.A.No.1613 of 2011

                                                     JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.)

The learned counsel for the appellant absent. Hence, this Writ

Appeal is dismissed for non-prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

(R.S.M.,J.) (K.G.T.,J.) 08.02.2023 kkn

Internet:Yes/No Index:Yes/No Speaking/Non-speaking order

To:-

1.The Secretary, State of Tamil Nadu, Municipal Administration & Water Supply Department, Secretariat, Chennai – 600 009.

2.The Director of Town Panchayat, 4th Floor, Kuralagam, Chennai – 600 108.

https://www.mhc.tn.gov.in/judis W.A.No.1613 of 2011

R.SUBRAMANIAN, J.

and K.GOVINDARAJAN THILAKAVADI, J.

KKN

W.A.No.1613 of 2011 and M.P.No.1 of 2011

08.02.2023

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