P.Chinnasamy vs The Secretary To Government
2023 Latest Caselaw 6644 Mad

                                                                        W.A.(MD) No.867 of 2023


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 20.06.2023

                                                          CORAM:

                                    THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                      and
                                   THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                                   W.A.(MD) No.867 of 2023


                 P.Chinnasamy                                                         ... Appellant
                                                             -vs-


                 1.The Secretary to Government
                   Town and Country Planning Department
                   St.George Fort, Chennai

                 2.The Deputy Director
                   Town and Country Planning Department
                   Thoothukudi District
                   Thoothukudi                                                        ... Respondents


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

                 order, dated 11.05.2023, passed in W.P.(MD) No.11818 of 2023, on the file of

                 this Court.


                                   For Appellant     : Mr.S.Saravanan

                                   For Respondents   : Mr.A.Baskaran
                                                       Additional Government Pleader


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                 Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                         W.A.(MD) No.867 of 2023


                                                       JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

We see no cause for prejudice for the appellant in view of the order

of the Writ Court. The Writ Court has, in fact, directed the first respondent to

dispose of the petition mentioned appeal, on merits and in accordance with

law, as expeditiously as possible. Hence, this writ appeal fails and it is

dismissed. No costs.

                                                                 [R.S.M., J.]           [L.V.G., J.]
                                                                           20.06.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:

1.The Secretary to Government, Town and Country Planning Department, St.George Fort, Chennai.

2.The Deputy Director, Town and Country Planning Department, Thoothukudi District, Thoothukudi.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.867 of 2023

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

krk

W.A.(MD) No.867 of 2023

20.06.2023

____________

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