Rajkumar vs C.Murugaiah
2024 Latest Caselaw 17549 Mad

Madras High Court

Rajkumar vs C.Murugaiah on 4 September, 2024

Author: R.Subramanian

Bench: R.Subramanian, J.Sathya Narayana Prasad

                                                                      W.M.P.(MD)S.R.No.9478 of 2023

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 04.09.2024

                                                      CORAM

                            THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                              AND
                       THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                        W.M.P.(MD)S.R.No.9478 of 2023
                                         in W.P.(MD)No.27264 of 2023

                     1.Rajkumar

                     2.Selvaraj

                     3.Baskar

                     4.Kathiresan                                       .      ..Petitioners

                                                         vs.
                     1.C.Murugaiah

                     2.The District Collector,
                       Pudukottai,
                       Pudukottai District.

                     3.The Revenue Divisional Officer,
                       Iluppur,
                       Pukukottai District.

                     4.The Tahsildar,
                       Kulathur Taluk,
                       Pudukottai District.                                    ... Respondents




                     Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                            W.M.P.(MD)S.R.No.9478 of 2023

                     Prayer: Writ Miscellaneous Petition filed under Article 226 of the
                     Constitution of India praying to recall the order passed in W.P.(MD)No.
                     27264 of 2022 dated 01.12.2022 on the file of this Court.


                                  For Petitioners          :      No appearance

                                                          JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

The learned counsel for the petitioners is absent.

2. It is seen from a perusal of records that the learned counsel for

the petitioners has been consistently absent from 08.08.2023 onwards,

for almost five hearings. Today is the 6th hearing date. Hence, the Writ

Miscellaneous Petition is rejected in the SR stage itself.

(R.S.M., J.) (J.S.N.P.,J.) 04.09.2024 NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis W.M.P.(MD)S.R.No.9478 of 2023

R.SUBRAMANIAN, J.

and J.SATHYA NARAYANA PRASAD, J.

mbi

W.M.P.(MD)S.R.No.9478 of 2023

04.09.2024

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