S.Gnanapoongothai vs The District Collector
2024 Latest Caselaw 530 Mad

Madras High Court

S.Gnanapoongothai vs The District Collector on 8 January, 2024

                                                                                      S.A.No.52 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 08.01.2024

                                                      CORAM

                        THE HON'BLE MR.JUSTICE MUMMINENI SUDHEER KUMAR

                                                  S.A.No.52 of 2003


                     S.Gnanapoongothai                          ... Appellant/Respondent/
                                                                    Plaintiff

                                                          Vs.

                     1.The District Collector,
                       Thanjavur.

                     2.The Assistant Director,
                       Tamil Nadu Khadhi &
                              Village Industries Board,
                       Thanjavur.

                     3.Thasildar,
                       Kumbakonam.                              ... Respondents/Appellants/
                                                                    Defendants


                     Prayer: Appeal filed under Section100 of Civil Procedure Code to set aside

                     the judgment and decree dated 26.07.2002 made in A.S.No.63 of 2001 on

                     the file of the Additional Subordinate Court, Kumbakonam, reversing the


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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.52 of 2003



                     judgment and decree dated 28.07.2000 made in O.S.No.161 of 1999 on the

                     file of the Principal District Munsif Court, Kumabakonam.


                                   For Appellant     :        No appearance

                                   For Respondents   :        Mr.V.Om Prakash
                                                              Government Advocate


                                                         JUDGMENT

Learned counsel, who filed this second appeal, is no more.

Hence, this Court ordered notice to the sole appellant by RPAD. The same

was returned by the postal authorities with an endorsement “not known”.

There is no one to prosecute this second appeal. It is also not known

whether the appellant is still alive or not. In the circumstances, this Court is

left with no other option except to close the matter for the present, leaving it

open to the appellant herein or in case, if the appellant is no more, the legal

representatives of the appellant to pursue the second appeal, if they still

intend to pursue the same by filing appropriate application for re-open of

the same.

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

2. Accordingly, this Second Appeal is closed. However, there

shall be no order as to costs.

08.01.2024

NCC : Yes/No Index : Yes/No Internet : Yes

abr

To

1.The Additional Subordinate Judge, Kumbakonam.

2.The Principal District Munsif Court, Kumabakonam.

3.The District Collector, Thanjavur.

4.The Assistant Director, Tamil Nadu Khadhi & Village Industries Board, Thanjavur.

5.The Thasildar, Kumbakonam.

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

MUMMINENI SUDHEER KUMAR, J.

abr

08.01.2024

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