B.Loganathan vs The Government Of Tamil Nadu
2024 Latest Caselaw 18062 Mad

Madras High Court

B.Loganathan vs The Government Of Tamil Nadu on 10 September, 2024

Author: S.S.Sundar

Bench: S.S.Sundar

                                                                                  W.A.No.1707 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 10.09.2024

                                                      CORAM

                                      THE HON'BLE Mr. JUSTICE S.S.SUNDAR
                                                     AND
                                     THE HON'BLE Mr. JUSTICE K.RAJASEKAR

                                                W.A.No.1707 of 2023


                B.Loganathan                                                        .. Appellant

                                                          Vs.
                1.The Government of Tamil Nadu
                Rep. by its Secretary to Government
                Housing & Urban Development Department
                Fort St. George, Chennai 600 009

                2.The Tamil Nadu Housing Board
                Rep. by its Chairman & Managing Director
                Nandanam, Anna Salai
                Chennai 600 035

                3.The Executive Engineer & Administrative Officer
                TNHB, Coimbatore Unit
                Tatabad, Coimbatore 641 035

                4.The Special Tahsildar (LA) and
                Land Acquisition Officer
                Housing Scheme Unit-I
                Tatabad, Coimbatore                                                 .. Respondents

                          Writ Appeal filed under Clause 15 of the Letters Patent, against the order
                dated 27.09.2022 passed by the learned Judge in W.P.No.25932 of 2022.

https://www.mhc.tn.gov.in/judis
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                                                                                  W.A.No.1707 of 2023

                                  For Appellant      : Mr.C.Deivasigamani
                                  For RR1 and 4      : Mr.G.Krishnaraja
                                                       Additional Government Pleader
                                  For RR2 and 3      : Mr.M.Arun Kumar
                                                       Standing Counsel


                                                  JUDGMENT

(Delivered by S.S.SUNDAR, J.)

Though this Court had granted sufficient time to implead the legal heirs

of the deceased sole appellant, the learned counsel for the appellant has not

taken steps in regard thereto. The reason assigned by the learned counsel for

the petitioner is that he is unable to reach out the legal heirs of the deceased

appellant.

2. However, the learned counsel for the appellant produced the death

certificate of the appellant before this Court. Therefore, the stand taken by the

learned counsel for the appellant that he is unable to reach out the legal heirs of

the deceased sole appellant, does not cut ice with this Court.

3. Therefore, this Court is not inclined to grant further time without any

cause and this appeal stands dismissed for non-prosecution i.e., for not taking

steps to implead the legal heirs of the deceased appellant. However, it is open to https://www.mhc.tn.gov.in/judis

the legal heirs of the deceased appellant to come on record by filing an

appropriate petition. No costs.

                                                                    [S.S.S.R.,J.]         [K.R.S.,
                J.]
                                                                              10.09.2024
                Internet : Yes
                Neutral Citation : Yes/No

                gya

                To

1.The Secretary to Government Housing & Urban Development Department Fort St. George, Chennai 600 009

2.The Chairman & Managing Director Tamil Nadu Housing Board Nandanam, Anna Salai Chennai 600 035

3.The Executive Engineer & Administrative Officer TNHB, Coimbatore Unit Tatabad, Coimbatore 641 035

4.The Special Tahsildar (LA) and Land Acquisition Officer Housing Scheme Unit-I Tatabad, Coimbatore

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

S.S.SUNDAR, J.

AND K.RAJASEKAR, J.

gya

10.09.2024

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