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M.Velladurai vs The Chief Executive Officer
2023 Latest Caselaw 9170 Mad

Citation : 2023 Latest Caselaw 9170 Mad
Judgement Date : 27 July, 2023

Madras High Court
M.Velladurai vs The Chief Executive Officer on 27 July, 2023
                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 27.07.2023

                                                      CORAM

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

                                         W.A.(MD)Nos.643 and 644 of 2014
                                                      and
                                           M.P.(MD)Nos.1 and 1 of 2014

                     W.A(MD)No.643 of 2014:-

                     M.Velladurai                                     ...Appellant

                                                        -Vs.-

                     1.The Chief Executive Officer,
                     Tamil Nadu Khadhi and Village,
                     Kuralagam, Chennai.

                     2.The Secretary to Government,
                     Handlooms Handicrafts Textiles and
                               Khadhi (F1) Department,
                     Secretariat, Chennai.                            ...Respondents


                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 17.04.2013 made in W.P.(MD)No.10379 of 2006
                     on the file of this Court.




                     1/4
https://www.mhc.tn.gov.in/judis
                     W.A(MD)No.644 of 2014:-

                     M.Velladurai                                           ...Appellant

                                                           -Vs.-

                     1.The Chief Executive Officer,
                     Tamil Nadu Khadhi and Village,
                     Kuralagam, Chennai.

                     2.The Secretary to Government,
                     Handlooms Handicrafts Textiles and
                               Khadhi (F1) Department,
                     Secretariat, Chennai.                                  ...Respondents


                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 17.04.2013 made in W.P.(MD)No.6500 of 2008
                     on the file of this Court.


                                           For Appellant           :No Appearance
                                           For R1                  :Mr.Raguvaran Gopalan
                                           For R2                  :Mr.S.Shaji Bino
                                                                   Special Government Pleader
                                                                            (in both cases)
                                                           ****

                                              COMMON JUDGMENT

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


                                  Notice was issued to the appellant Mr.M.Velladurai, which was

                     returned with the postal endorsement 'deceased'.          Since these appeals

                     relate to the year 2014 challenging the order passed in the Writ Petition

                     2/4
https://www.mhc.tn.gov.in/judis
                     dated 17.04.2013, we are not inclined to keep these appeals pending any

                     long and dismiss the same.



                                  2.Let a copy of the present order be served on the present

                     address, as set out for the appellant in the Writ Appeal to enable his legal

                     heirs to take action to revive the matter, if they so desire, within a period

                     of six months from today.



                                  3.With this liberty, these Writ Appeals are dismissed for non

                     prosecution. No costs. Consequently, connected miscellaneous petitions

                     are closed.


                                                                 [A.S.M.J.,] & [R.V.J.,]
                     NCC      :Yes/No                                   27.07.2023
                     Index    :Yes/No
                     Internet :Yes/No
                     cmr

                     To

                     1.The Chief Executive Officer,
                     Tamil Nadu Khadhi and Village,
                     Kuralagam, Chennai.

                     2.The Secretary to Government,
                     Handlooms Handicrafts Textiles and
                               Khadhi (F1) Department,
                     Secretariat, Chennai.

                     3/4
https://www.mhc.tn.gov.in/judis
                                         DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

cmr

W.A.(MD)Nos.643 and 644 of 2014

27.07.2023

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

 
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