Nallapitchan vs The Joint Commissioner
2024 Latest Caselaw 19286 Mad

Madras High Court

Nallapitchan vs The Joint Commissioner on 4 October, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                    W.A(MD)No.1763 of 2024

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 04.10.2024

                                                  CORAM :

                            THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                               and
                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                        W.A(MD)No.1763 of 2024
                                                 and
                                  C.M.P(MD)Nos.13517 and 13518 of 2024

                Nallapitchan                                             ... Appellant

                                                      vs.

                1. The Joint Commissioner,
                HR & CE Department,
                Dindigul.

                2. The Assistant Commissioner,
                HR & CE Department,
                Dindigul.

                3. The Thakkar / Executive Officer,
                A/m. Mariyamman Temple,
                Natham Town and Taluk,
                Dindigul District.

                4. The Inspector of Police,
                Natham Police Station,
                Natham,
                Dindigul District.

                5. V.Chinna Manjapoosi                                   ... Respondents




https://www.mhc.tn.gov.in/judis
                Page No.1 of 4
                                                                                 W.A(MD)No.1763 of 2024

                          Prayer : Appeal filed under Clause 15 of the Letters Patent, against the
                order dated 07.08.2024 in W.P(MD)No.18776 of 2024.


                          For Appellant          : Mr.V.Karuna
                          For R1 & R2            : Mr.S.P.Maharajan, Special Government Pleader


                                                        JUDGMENT

(Judgement of the Court was made by R.SUBRAMANIAN, J.)

We do not find this appeal could be entertained. The learned Single

Judge has, in fact, recorded an arrangement reached by the parties and has

disposed of the writ petition. It is now claimed that the counsel who have

appeared for the appellant / writ petitioner was not authorised to enter into such

arrangement. We do not think we can go into the said question in this appeal.

Hence, leaving it open to the appellant / writ petitioner to move the learned

Single Judge by way of review or otherwise, the Writ Appeal is dismissed. No

costs. Consequently, connected miscellaneous petitions are closed.

                                                                    (R.S.M, J.)   (L.V.G, J.)
                                                                          04.10.2024
                Index                     : No
                Neutral Citation          : No
                bala

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

To

1. The Joint Commissioner, HR & CE Department, Dindigul.

2. The Assistant Commissioner, HR & CE Department, Dindigul.

3. The Thakkar / Executive Officer, A/m. Mariyamman Temple, Natham Town and Taluk, Dindigul District.

4. The Inspector of Police, Natham Police Station, Natham, Dindigul District.

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

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

bala

JUDGMENT MADE IN

DATED : 04.10.2024

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