The Managing Director vs Dr.V.Sachithanantham
2023 Latest Caselaw 975 Mad

Citation : 2023 Latest Caselaw 975 Mad
Judgement Date : 24 January, 2023

Madras High Court

The Managing Director vs Dr.V.Sachithanantham on 24 January, 2023

                                                      W.A.SR.No.104441 of 2022 & C.M.P.No.16490 of 2022



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 24.01.2023

                                                   CORAM :

                                  THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
                                                     AND
                           THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                            W.A.SR.No.104441 of 2022
                                                       and
                                             C.M.P. No.16490 of 2022

                     1. The Managing Director
                        Tamil Nadu Housing Board
                        Nandanam
                        Chennai 600 035

                     2. The Executive Engineer
                        Tamil Nadu Housing Board
                        Sampath Nagar
                        Erode 638 011                          ..      Appellants

                                                      -vs-

                     1. Dr.V.Sachithanantham

                     2. The Secretary to Government of Tamil Nadu
                        Housing and Urban Development Department
                        Fort St. George
                        Chennai 600 009


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                     Page 1 of 5


https://www.mhc.tn.gov.in/judis
                                                                   W.A.SR.No.104441 of 2022 & C.M.P.No.16490 of 2022



                     3. The District Collector
                        Erode District
                        Erode 638 011

                     4. The Revenue Divisional Officer
                        (In Charge Land Acquisition)
                        Brough Road
                        Erode 638 011                                       ..      Respondents

                                  Appeal filed under Clause 15 of the Letters Patent, against the order
                     dated 22.10.2021 passed in W.P.No.11555 of 2021.
                                  Civil Miscellaneous Petition filed under Section 5 of the Limitation
                     Act seeking to condone the delay of 113 days in filing the above Writ
                     Appeal.

                                        For Appellants        ::     Ms.C.Shyaamala

                                        For Respondents       ::     Mr.V.Kadhirvelu for R1
                                                                     Mr.P.Muthukumar
                                                                     State Government Pleader
                                                                     for R2 to R4

                                                             JUDGMENT

(Judgment of the Court was made by the Hon'ble Acting Chief Justice)

Learned counsel appearing for the appellants/petitioners submitted

that the Writ Appeal SR.No.104441 of 2022 itself has become infructuous,

____________

https://www.mhc.tn.gov.in/judis W.A.SR.No.104441 of 2022 & C.M.P.No.16490 of 2022

since the amount has been settled to the first respondent/writ petitioner and

she has also made an endorsement to that effect. Learned counsel appearing

for the first respondent also agreed that the amount has been settled.

Accordingly, recording their statement and the endorsement, Writ Appeal

SR.No.81953 of 2022 and the C.M.P.No.16490 of 2022 are dismissed as

infructuous.

Speaking/Non speaking order (T.R.,A.C.J.) (D.B.C.,J.) Index : yes/no 24.01.2023 ss