P.Rathinam vs The Government Of Tamil Nadu
2023 Latest Caselaw 8981 Mad

                                                                                  W.A.No.358 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 25.07.2023

                                                     CORAM :

                                   THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                         and
                                     THE HONOURABLE MR.JUSTICE P. B.BALAJI
                                              W.A.No.358 of 2017 and
                                                CMP No.5508 of 2017
                     P.Rathinam                                                   ... Appellant
                                                         //vs/

                     1. The Government of Tamil Nadu,
                        rep. by the Secretary to Government,
                        Housing and Urban Development Department,
                        Fort Saint George, Chennai 600 009.

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

                     3. The Executive Engineer and Administrative Officer,
                        Tamil Nadu Housing Board,
                        Salem Housing Unit, Salem.                               ... Respondents



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

                     order passed by this Court in W.P.No.38603 of 2016 dated 07.11.2016.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                       W.A.No.358 of 2017




                                  For Appellant         : Mr.R.Krishnan
                                  For Respondents       : Mr.UM. Ravichandran, Spl.Govt.Pleader
                                                          for R1
                                                          Mrs.C.Shyaamala, Standing Counsel
                                                          for R2 and R3
                                                        JUDGEMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.) Today, when the matter is listed for hearing, the learned counsel for

the appellant informed before this Court that the sole appellant and no

instruction has been given to take steps to implead the legal representatives

of the deceased.

2. Recording the submission made by the learned counsel for the

appellant, this Writ Appeal is dismissed as abated. No costs. Consequently,

connected miscellaneous petition is closed.

                                                                          (D.K.K.J.)         (P.B.B.J.)

                                                                                 25.07.2023
                     Internet: Yes/No
                     Index : Yes/No
                     mst

https://www.mhc.tn.gov.in/judis W.A.No.358 of 2017

To

1. The Secretary to Government, Government of Tamil Nadu, Housing and Urban Development Department, Fort Saint George, Chennai 600 009.

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

3. The Executive Engineer and Administrative Officer, Tamil Nadu Housing Board, Salem Housing Unit, Salem.

https://www.mhc.tn.gov.in/judis W.A.No.358 of 2017

D.KRISHNAKUMAR, J.

and P. B.BALAJI, J.

mst

W.A.No.358 of 2017

25.07.2023

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