M.Keerthana ... Review vs /
2024 Latest Caselaw 8455 Mad

Madras High Court

M.Keerthana ... Review vs / on 4 June, 2024

Author: S.Srimathy

Bench: S.Srimathy

                                                                        Rev.Aplw(MD).No.84 of 2024

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 04.06.2024

                                                      CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                          REV.APLC(MD).No.84 of 2024
                                                    in
                                           W.P(MD)No.24135 of 2019
                     M.Keerthana                                      ... Review Petitioner
                                                        /Vs./

                     1. The District Collector,
                        Sivagangai District,
                        Sivagangai.

                     2. The Assistant Director (Village Panchayat),
                        Sivagangai District,
                        Sivagangai.

                     3. The Block Development Officer/Special Officer for
                          T.Velankulam Panchayat,
                        Thiruppuvanam Taluk,
                        Thiruppuvanam,
                        Sivagangai District.

                     4. V.Vairavamoorthy                              ...Respondents

                     PRAYER: Review Application filed under Order 47 rule 1 R/W 114 of
                     Civil Procedure Code, to review the order passed in W.P.(MD).No.24135
                     of 2019 dated 08.06.2023 and allow the Writ Petition.



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https://www.mhc.tn.gov.in/judis
                                                                             Rev.Aplw(MD).No.84 of 2024

                                  For Review Petitioner        : Mr.D.Siva Raman
                                  For R-1 to R-3               : Mr.C.Baskaran,
                                                                 Government Advocate
                                  For R-4                      : Mr.Ajmalkhan, Senior Counsel
                                                                     for M/s.Ajmal Associates


                                                           JUDGMENT

Today, when the matter is taken up for hearing, the learned

counsel appearing for the petitioner submitted that the respondents have

preferred an appeal and the same was allowed. The submission is

recorded.

2. In view of the aforesaid submission, nothing survives for

adjudication. Hence, this Review Application is dismissed as infructuous.

No Costs.

                                                                            29.02.2024
                     Index          : Yes / No
                     NCC            : Yes / No

                     KSA

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

To

1. The District Collector, Sivagangai District, Sivagangai.

2. The Assistant Director (Village Panchayat), Sivagangai District, Sivagangai.

3. The Block Development Officer/Special Officer for T.Velankulam Panchayat, Thiruppuvanam Taluk, Thiruppuvanam, Sivagangai District.

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

S.SRIMATHY, J.

ksa

Order made in

in

04.06.2024

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