V.V.Swaminathan vs S.Jeyaraj
2023 Latest Caselaw 8980 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 25.07.2023

                                                   CORAM

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            W.A.(MD)No.102 of 2015
                                                     and
                                             M.P.(MD)No.1 of 2015

                     1.V.V.Swaminathan
                     2.S.Sabarmathi
                     3.K.Manimekalai
                     4.G.Esther Subha                                ...Appellants

                                                     -Vs.-

                     1.S.Jeyaraj

                     2.The State represented by its
                     Secretary to Government,
                     Commercial Taxes and Religious
                               Endowments Department,
                     Secretariat, Chennai -9.

                     3.The Principal Secretary and Commissioner
                               of Commercial Taxes,
                     Ezhilagam, Chepauk, Chennai -5.

                     4.R.Ravichandran
                     5.P.Baskar
                     6.G.Narayanan
                     7.K.N.Manikandan
                     8.L.P.Maheswaran
                     9.M.Rajarathinam                                ...Respondents

                     1/4
https://www.mhc.tn.gov.in/judis
                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 04.12.2014 made in W.P.(MD)No.13459 of 2014
                     on the file of this Court.


                                           For Appellants     :Mr.V.Karthikeyan
                                           For R1, R3, R4, R5
                                           R6, R7 and R9      :No Appearance
                                           For R2 and R3      :Mr.T.Amjad Khan
                                                              Government Advocate
                                           For R8             :Mr.P.Ganapathy Subramanian
                                                        ****

                                                    JUDGMENT

(Judgment of the Court was delivered by DR.ANITA SUMANTH , J.)

Mr.V.Karthikeyan, learned Counsel upon receipt of instruction

from Mr.V.Vijay Shankar, both learned Counsels on record for the

appellant, reports no instructions.

2.Recording the same, this Writ Appeal is closed. No costs.

Consequently, connected miscellaneous petition is closed.

[A.S.M.J.,] & [R.V.J.,] NCC :Yes/No 25.07.2023 Index :Yes/No Internet :Yes/No cmr

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

1.Secretary to Government, Commercial Taxes and Religious Endowments Department, Secretariat, Chennai -9.

2.The Principal Secretary and Commissioner of Commercial Taxes, Ezhilagam, Chepauk, Chennai -5.

https://www.mhc.tn.gov.in/judis DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

cmr

W.A.(MD)No.102 of 2015

25.07.2023

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