N.Kasiviswanathan vs N.Venkatesh
2023 Latest Caselaw 258 Mad

                                                                               W.A.No.3673 of 2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 04.01.2023

                                                      CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                   and
                                  THE HONOURABLE MRS.JUSTICE R.HEMALATHA

                                                W.A.No.3673 of 2019
                                                        and
                                          C.M.P.Nos.23365 and 23372 of 2019

                     N.Kasiviswanathan                                        .. Petitioner

                                                        Vs.

                     1.N.Venkatesh

                     2.The Tahsildar,
                       Velachery Taluk,
                       No.113, V.V.Koil Street,
                       Institute of Road Transport Training Centre Complex,
                       Taramani 100 Feet Road,
                       Chennai 600 113.

                     3.N.Ramesh
                     4.K.R.Mohankrishnan Asha
                     5.N.Venkateswaran
                     6.N.K.Nivetha
                     7.T.Aswin
                     8.Rajini
                     9.N.K.Naresh Kumar                                       .. Respondents
                     Prayer: Writ Appeal is filed under Class 15 of Letters of Patent, praying
                     to set aside the order in W.P.No.44122 of 2016 dated 22.12.2016 passed
                     by the learned Judge.

https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                   W.A.No.3673 of 2019

                                        For Petitioner    : No Appearance

                                        For R1            : Mr.S.Suganrajan

                                        For R2            : Mr.R.Vigneshwaran
                                                            Government Advocate


                                                         JUDGMENT

(Order of the Court was delivered by V.M.VELUMANI, J.)

When the matter was taken up for hearing on 02.01.2023, there was

no representation on behalf of the appellant. Hence, the matter was

directed to be posted today under the caption 'for dismissal'. Even today,

there is no representation on behalf of the appellant. Therefore, the Writ

Appeal is dismissed for default. No costs. Consequently, the connected

civil miscellaneous petitions are closed.

                                                                       (V.M.V., J)  (R.H., J)
                                                                            04.01.2023
                     Index                  : Yes / No
                     Internet               : Yes / No

                     dm

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

W.A.No.3673 of 2019

To

The Tahsildar, Velachery Taluk, No.113, V.V.Koil Street, Institute of Road Transport Training Centre Complex, Taramani 100 Feet Road, Chennai 600 113.

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

W.A.No.3673 of 2019

V.M.VELUMANI, J.

and R.HEMALATHA, J.

dm

W.A.No.3673 of 2019

04.01.2023

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