K.Albert Arulraj vs The Revenue Divisional Officer
2023 Latest Caselaw 3644 Mad

                                                                           W.A(MD)No.368 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 31.03.2023

                                                     CORAM :

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

                                           W.A(MD)No.368 of 2023
                                                   and
                                      CMP(MD)Nos.4044 and 4045 of 2023

                K.Albert Arulraj                                       ... Appellant
                                                        vs.

                The Revenue Divisional Officer,
                Palani Revenue Division,
                Dindigul District.                                     ... Respondent


                          PRAYER : Appeal filed under Clause 15 of Letters Patent, to
                set aside the order made in W.P(MD)No.2410 of 2023 dated
                07.02.2023 and consequently set aside the order passed by the
                respondent in Na.Ka.No.676-1/2019/m-7 dated 18.01.2023.


                                  For Appellants    : Mr.C.M.Arumugam
                                  For Respondents   : Mr.R.Raghavendran
                                                         Government Advocate


                                                    JUDGMENT

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

The Writ Court has dismissed the writ petition on the

ground of availability of alternative remedy. https://www.mhc.tn.gov.in/judis

W.A(MD)No.368 of 2023

2. The contention of the learned counsel for the appellant is

that the order impugned in the writ petition is a non speaking order

and does not contain any reason. Even then it does qualify as an

appealable order. Hence, we do not see any reason to entertain the

writ appeal.

3. The Writ Appeal fails and accordingly dismissed. The

appellant can seek condonation of delay in filing the appeal. If he

does so, the appellate authority will consider the period taken in

prosecuting the writ petition and this appeal. No costs. Connected

miscellaneous petitions are closed.

(R.SUBRAMANIAN, J.) & (L.VICTORIA GOWRI, J.) 31.03.2023

Index : Yes / No Internet : Yes Neutral Citation : Yes / No bala

To

The Revenue Divisional Officer, Palani Revenue Division, Dindigul District.

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

W.A(MD)No.368 of 2023

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

bala

JUDGMENT MADE IN W.A(MD)No.368 of 2023 DATED : 31.03.2023

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