Rajendran vs The District Collector
2023 Latest Caselaw 7763 Mad

                                                                       W.A.(MD) No.992 of 2023


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 06.07.2023

                                                          CORAM:

                              THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                 and
                         THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                   W.A.(MD) No.992 of 2023


                 Rajendran                                                           ... Appellant

                                                             -vs-


                 1.The District Collector
                   Trichy District, Trichy

                 2.The Assistant Director
                   Fisheries and Fishermen
                     Welfare Department
                   Trichy District                                                   ... Respondents


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

                 order, dated 05.06.2023, passed in W.P.(MD) No.12852 of 2023, on the file of

                 this Court.


                                   For Appellant     : Mr.J.Jeyaram Sidharth

                                   For Respondents   : Mr.M.Lingadurai
                                                       Special Government Pleader


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                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                        W.A.(MD) No.992 of 2023




                                                      JUDGMENT

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

This intra-court appeal is directed against the order, dated

05.06.2023, passed in W.P.(MD) No.12852 of 2023.

2. The grievance of the appellant / writ petitioner is that though

the learned Single Judge has observed that the representation of the appellant

could be considered by the second respondent, the learned Single Judge has

dismissed the writ petition. In the light of the same, not even an inch has

been moved after the communication of the second respondent dated

05.07.2022.

3. Today, when the matter was taken up for hearing, learned

Special Government Pleader appearing for the respondents submitted that

appropriate action will be taken, after hearing the appellant in person, based

on the communication of the second respondent, dated 05.07.2022 and reply

will be given to him and such exercise will be completed within a period of two

months from the date of receipt of a copy of this Judgment.

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https://www.mhc.tn.gov.in/judis W.A.(MD) No.992 of 2023

4. Recording the above submission of the learned Special

Government Pleader, this writ appeal is disposed of. It is open to the

appellant to submit additional representation, if required. No costs.

                                                          [S.V.N., J.]          [D.B.C., J.]
                                                                   06.07.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:
                 1.The District Collector,
                   Trichy District, Trichy.

                 2.The Assistant Director,
                   Fisheries and Fishermen
                     Welfare Department,
                   Trichy District.




                 ____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.992 of 2023

S.VAIDYANATHAN, J.

and D.BHARATHA CHAKRAVARTHY, J.

krk

W.A.(MD) No.992 of 2023

06.07.2023

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