Roothammal @ Loorthammal vs The District Collector
2023 Latest Caselaw 2919 Mad

                                                                         W.A(MD)No.170 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 20.03.2023

                                                      CORAM:

                                   THE HON'BLE MR.JUSTICE R.SUBRAMANIAN
                                                    AND
                                  THE HON'BLE MRS JUSTICE L.VICTORIA GOWRI

                                             W.A(MD)No.170 of 2023
                                                     and
                                        C.M.P(MD)Nos.2181 & 2184 of 2023

                     Roothammal @ Loorthammal                     :Appellant/Petitioner

                                                      .vs.

                     1.The District Collector,
                       Thoothukudi District,
                       Thoothukudi.

                     2.The Revenue Divisional Officer-cum-
                       Presiding Officer of the Tribunal under
                       Maintenance and Welfare of the Parents &
                       Senior Citizens Act, Kovilpatti.

                     3.Stalin

                     4.John Peter

                     5.Smt.Elizabeth                           : Respondents/Respondents
                     6.Maria Pushpam

                     PRAYER: Writ Appeal filed under Clause 15 of the Letter Patent Act,to
                     set aside the orders passed by the Hon'ble Court in W.P(MD)No.16636 of
                     2022, dated 19.01.2023.

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                             W.A(MD)No.170 of 2023




                                        For Appellant         :Mr.T.Chandrasekaran
                                        For R1 & R2           :Mr.S.P.Maharajan
                                                               Special Government Pleader
                                        For R3                 :Mr.H.Arumugam


                                                        JUDGMENT

(Order of the Court was made by R.SUBRAMANIAN, J.)

Since the counsel was absent on 13.03.2023, the matter was posted

today for dismissal.

2. Today, the learned counsel appearing for the appellant is not

ready, hence, this writ appeal is dismissed for non-prosecution. No cost.

Consequently, connected miscellaneous petition is closed.

[R.S.M.,J.] & [L.V.G.,J.] 20.03.2023 Index:Yes/No Internet:Yes/No am

https://www.mhc.tn.gov.in/judis W.A(MD)No.170 of 2023

To

1.The District Collector, Thoothukudi District, Thoothukudi.

2.The Revenue Divisional Officer-cum- Presiding Officer of the Tribunal under Maintenance and Welfare of the Parents & Senior Citizens Act, Kovilpatti.

https://www.mhc.tn.gov.in/judis W.A(MD)No.170 of 2023

R.SUBRAMANIAN, J.

AND L.VICTORIA GOWRI, J.

am

0RDER MADE IN W.A(MD)No.170 of 2023

20.03.2023

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