P.Chellam vs The Executive Officer
2023 Latest Caselaw 13303 Mad

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 27.09.2023

                                                   CORAM:

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

                                             S.T.A.(MD)No.2 of 2017


                     1.P.Chellam

                     P.Kaliammal (died)

                     2.Alagammal                                      ...Appellants

                                                      /Vs./

                     The Executive Officer,
                     Sri.Vedapureeswarar Temple,
                     Pidaranendal Village,
                     Devakottai Taluk,
                     Sivagangai District.                             ...Respondent


                     PRAYER:- Special Tribunal Appeal- filed under Section 46 of the Tamil
                     Nadu Act 26 of 1963 against the judgment and decree dated 10.01.2017
                     of the Inam Abolition Tribunal (Sub Court), Sivagangai made in R.A.No.
                     1 of 2003 conforming the case of the order of the Assistant Settlement
                     Tahsildar (South), Chennai in S.R.No.8/Madurai/2002 dated 26.02.2003.




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https://www.mhc.tn.gov.in/judis
                                           For Appellants      : Ms.V.Janaki Devi
                                           For Respondent      : Mr.S.Ramesh


                                                     JUDGMENT

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

Learned counsel on vakalat for the appellant reports 'no

instructions' as the communication sent to the party has been returned

with an endorsement 'insufficient address'.

2.In such circumstances, the present Special Tribunal Appeal is

closed granting liberty to the appellants to revive the same, if so inclined,

within a period of one month from the date of receipt of a copy of this

order. No costs.

[A.S.M.J.,] & [R.V.J.,] 27.09.2023 NCC :Yes/No Index :Yes/No Internet :Yes ta

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

AND R.VIJAYAKUMAR, J.

ta

To The Inam Abolition Tribunal (Sub Court), Sivagangai.

Order made in S.T.A.(MD)No.2 of 2017

Dated:

27.09.2023

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