K.Balasubramaniam @ Kannan, vs The District Supply Officer,
2026 Latest Caselaw 2292 Mad

Madras High Court

K.Balasubramaniam @ Kannan, vs The District Supply Officer, on 30 April, 2026

                                                                     CMA No. 1962 of 2010


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                              DATED: 30-04-2026
                                                    CORAM
                                  THE HON'BLE MR.JUSTICE K.KUMARESH BABU
                                              CMA No. 1962 of 2010


                K.Balasubramaniam @ Kannan,
                S/o.Ganesan, No.191, 192, 100 Feet Road,
                Coimbatore-12.
                                                                        ..Appellant(s)
                                                      Vs
                1. The District Supply Officer,
                   Coimbatore Dt., Collectorate, Coimbatore.
                2. The General Manager,
                   Telecom, BSNL, Coimbatore.

                3. The Principal Accountant
                   General (a&e, Tamil Nadu) Annasalai,
                   Coimbatore-18.

                4. The Branch Manager,
                   Bank Of Baroda, Tatabad Branch,
                   Coimbatore-641012.

                5. J.Subramanian,
                   S/o.Late Jayarama Iyer, No.78, Hudco Colony,
                   3rd St., Tatabad, Coimbatore-641012.

                6. The Sub Post-master (LFG)
                   Coimbatore Collectorate, Coimbatore-18

                7. The Sub Post-master,
                   Ram Nagar, Coimbatore-641009.

                8. The Sub Post-master,
                   Gandhipuram, Coimbatore-641112.




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                                                                              CMA No. 1962 of 2010


                9. The Chief Post Master,
                   General, Tamil Nadu Circle, Anna Salai,
                   Chennai – 600 002.

                                                                               ..Respondent(s)



                              For Appellant(s):      Mr.Ma.P.Thangavel

                                                     Mr.R.Gopinath
                                                     Advocate Commissioner

                                                     ORDER

The matter has been listed under the caption "For Being Mentioned" at

the instance of the learned Advocate Commissioner, who had been issued with

the warrant to perform various functions.

2. Pursuant to the warrant issued, the learned Advocate Commissioner,

had taken the Ward for assessment before the Dean, Kilpauk Medical College,

Chennai. Upon diagnosing the Ward, the Dean had advised that the Ward

should be admitted as an inpatient for further assessment, and to that effect, the

learned Advocate Commissioner had also filed a detailed report, enclosing the

reports issued by the Psychiatrist Department, a perusal of which would indicate

that advice for admission had been made.

3. The learned counsel appearing for the appellant, on the other hand,

would submit that the Ward had been taking regular Medical treatment at

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Government Mohan Kumaramangalam Medical College Hospital and also that

the guardian of the Ward resides in Namakkal and it would be convenient for

him, if the Ward is admitted for further diagnosis at the very same hospital,

which would also enable him to attend to his work.

4. Acceding to the said request, the learned Advocate Commissioner is

requested to place all the reports furnished by the Psychiatrist Department of the

Kilpauk Medical College, along with a copy of this order, before the Dean,

Government Mohan Kumaramangalam Medical College Hospital, Salem, for

further diagnosis and treatment of the Ward.

5. The Dean, Government Mohan Kumaramangalam Medical College

Hospital shall also file his report through the learned Advocate Commissioner

before this Court.

6. Further, the learned Advocate Commissioner would submit that the

Advocate Commissioners had been directed to consolidate the amounts and

deposit the same to the credit of the Civil Miscellaneous Appeal. He would

submit that if a direction is issued permitting the respective respondents to issue

Demand Drafts, favouring the Registrar General, High Court, Madras, the same

would be easy to execute the warrant.

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7. Acceding to the said request, on such consolidation of amounts, the

respective respondents are directed to issue Demand Drafts, favouring the

Registrar General, Madras High Court and the Registrar General, on receipt of

the said amounts, shall deposit the same in the manner as indicated in paragraph

12 of the order dated 10.04.2026.

30-04-2026 Note: Upload the order copy on 30.04.2026

kak

To

The Dean, Government Mohan Kumaramangalam Medical College Hospital, Salem.

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K.KUMARESH BABU, J.

kak

30-04-2026

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