State Of Tamil Nadu vs The Administrator General And
2024 Latest Caselaw 184 Mad

Madras High Court

State Of Tamil Nadu vs The Administrator General And on 3 January, 2024

Author: D.Bharatha Chakravarthy

Bench: Sanjay V.Gangapurwala, D.Bharatha Chakravarthy

                                                                       W.A.Nos.38 to 40 of 2024


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:   03.01.2024

                                                      CORAM

                             THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                         AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                              W.A.Nos.38 to 40 of 2024

                     1. State of Tamil Nadu
                        Rep. by its Secretary to Government
                        Revenue Department
                        Secretariat, Chennai 600 009.

                     2. The Special Commissioner
                        Commissioner of Land Reforms
                        Chepuak, Chennai 600 005.

                     3. The District Collector
                        Erode Collectorate Building
                        Erode District.

                     4. The Assistant Commissioner                          Appellants in
                        Land Reforms Erode.                           ..    all W.As.
                                                         Vs.

                     The Administrator General and
                       Official Trustee of Tamil Nadu
                     Rep. by Additional Deputy Administrator
                       General and Official Trustee of Tamil Nadu
                     High Court Campus                                      Respondents
                     Chennai 600 104.                                 ..    in all W.As.


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                          W.A.Nos.38 to 40 of 2024


                     Prayer: Appeals filed under Clause 15 of the Letters Patent against
                     the order dated 22.12.2023 made in W.M.P.Nos.34964, 34968 &
                     35959 of 2023 respectively in W.P.No.16776 of 2022.


                                      For the Appellants      : Mr.R.Raman Laal
                                                                Additional Advocate General
                                                                Assisted by
                                                                Mr.T.Arun Kumar
                                                                Addl. Government Pleader

                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice)

The appellants are assailing the order directing the original

respondents 1 to 4/present appellants to remain present before the

Court.

2. It is submitted that the matter was placed before the

learned Single Judge at 1 pm and the officers were required to

appear before the learned Single Judge.

3. Learned Additional Advocate General submits that the

Supreme Court has issued directions to all the High Courts that the

officials shall not be directed to remain physically present as a

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https://www.mhc.tn.gov.in/judis W.A.Nos.38 to 40 of 2024

matter of course and it is only in exceptional cases, they can be

directed to remain physically present.

4. It is submitted that the matter had come up after more than

1½ year. As the counter was not filed, the appellants were directed

to remain present. Be that as it may, the appellants have already

complied with the order dated 22.12.2023.

5. In the light of that, no further orders are necessary to be

passed in the present appeals. Accordingly, the writ appeals are

disposed of.

                                                             (S.V.G., CJ.)                (D.B.C., J.)
                                                                             03.01.2024
                     Index            : Yes/No
                     Neutral Citation : Yes/No

                     kpl

                     To

The Additional Deputy Administrator General and Official Trustee of Tamil Nadu The Administrator General and Official Trustee of Tamil Nadu High Court Campus, Chennai 600 104.

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https://www.mhc.tn.gov.in/judis W.A.Nos.38 to 40 of 2024

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

(kpl)

W.A.Nos.38 to 40 of 2024

03.01.2024

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