The Forest Settlement Officer vs T.C.Cheriyan
2023 Latest Caselaw 11914 Mad

                                                                                C.M.S.A.No.25 of 2003

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 05.09.2023

                                                        CORAM :

                                    THE HON'BLE MR. JUSTICE P.VELMURUGAN

                                                 C.M.S.A. No. 25 of 2003
                                                          ----

                     1.The Forest Settlement Officer,
                       Gudalur, The Nilgiris.

                     2.The District Forest Settlement Officer,
                       Gudalur Division,
                       Gudalur, The Nilgiris.                                   ... Appellants

                                                          Vs.
                     T.C.Cheriyan                                              ... Respondent


                                  Civil Miscellaneous Second Appeal filed under Section 10 of
                     the T.N.Forest Act, 1882 read with Section 100 of Civil Procedure Code
                     against the judgment and decree in C.M.A.No.66 of 1993 dated 31.3.1995
                     by the learned District Judge and the Appellate Authority of The Nilgiris at
                     Uthagamandalam allowing the appeal against the judgment and order of the
                     Forest Settlement Officer, Gudalur in his proceedings in Rc.A.No.755/84
                     dated 7.1.1993.


                                     For Appellants     : Mr.P.Harish
                                                          Government Advocate (CS)
                                     For Respondent     : Mr.R.Sunil Kumar



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https://www.mhc.tn.gov.in/judis
                                                                                  C.M.S.A.No.25 of 2003

                                                    JUDGMENT

When the matter was listed for hearing on 28.08.2023, there

was no representation for the appellants as well as the respondent and the

matter was directed to be listed on 05.09.2023 under the caption ''for

dismissal''.

2. Today (05.09.2023), when the matter is taken up for hearing,

Mr.P.Harish, learned Government Advocate (CS) appearing for the

appellants is present before this Court and has sought short accommodation.

The matter is pending from the year 2003. The learned Government

Advocate appearing for the appellants sought adjournments whenever the

case was listed for hearing only to drag on the matter, which clearly shows

that the appellants are not interested in proceeding with the matter. Hence,

this Civil Miscellaneous Second Appeal is dismissed for non-prosecution.

There shall be no order as to costs.

05.09.2023

Index: Yes/No Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No ms

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https://www.mhc.tn.gov.in/judis C.M.S.A.No.25 of 2003

To

1.The District Judge and the Appellate Authority of The Nilgiris at Uthagamandalam.

2.The Forest Settlement Officer, Gudalur, The Nilgiris.

3.The District Forest Settlement Officer, Gudalur Division, Gudalur, The Nilgiris.

3.The Section Officer, V.R.Section, High Court, Madras.

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https://www.mhc.tn.gov.in/judis C.M.S.A.No.25 of 2003

P.VELMURUGAN, J.

ms

C.M.S.A.No. 25 of 2003

05.09.2023

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