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Madras High Court
R.N.Dhanasekaran vs The Additional Chief Secretary To ... on 25 February, 2026
Author: R.Suresh Kumar
Bench: R. Suresh Kumar
WA No. 329 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25-02-2026
CORAM
THE HON'BLE MR JUSTICE R. SURESH KUMAR
AND
THE HON'BLE MR.JUSTICE SHAMIM AHMED
WA No. 329 of 2026 AND
CMP NO. 2934 OF 2026
R.N.Dhanasekaran
S/o. Narayanaswamy,
Plot No.88, 2nd Right Cross Street,
Golden Nagar, Near Loganathan Gas Agency,
Katpadi, Vellore - 632014
..Appellant
Vs
1. The Additional Chief Secretary to Government
Highways and Minor Ports (HL1) Department,
Secretariat, Chennai - 600 009.
2. The Director General
Highways Department,
Chennai - 600 025.
..Respondents
Prayer : Writ Appeal under Clause XV of the Letters Patent to allow this writ appeal
by setting aside the order dated 19.12.2025 in Rev.Aplw No.258 of 2025 in WP
No.25950 of 2024.
For Appellant : Ms.Dakshayani Reddy
Senior Counsel for Mr.L.G.Sahadevan
For Respondents : Mr.S.Yashwanth
Additional Government Pleader
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WA No. 329 of 2026
JUDGMENT
(Judgment of the Court was delivered by R.Suresh Kumar J.)
This writ appeal has been directed against the order passed by the Writ Court
in Rev.A.No.258 of 2025 dated 19.12.2025. In fact, the said review application was
filed seeking to review the order passed by the Writ Court in W.P.No.25950 of 2024
dated 04.09.2024.
2. It is brought to our notice by Ms.Dakshayani Reddy, learned Senior Counsel
for the appellant that, as against the main order ie., the order passed in
W.P.No.25950 of 2024 dated 04.09.2024 also the present appellant has preferred a
writ appeal in W.A.SR.No.9360 of 2026, where, since there has been a delay in filing
the appeal, CMP No.3770 of 2026 has been filed, where, this Court by a separate
order issued notice to the respondents. Therefore, once the delay is condoned, the
said writ appeal in W.A.SR.No.9360 of 2026 will be numbered and is likely to be
taken up for admission and be decided on merits. When that being the position, we
feel that the present appeal is nothing but a superfluous exercise.
3. In view of the same, without prejudice to the rights of the appellant to
agitate the issue in the main writ appeal in W.A.SR.No.9360 of 2026 filed against the
main order in W.P.No.25950 of 2024, this writ appeal can be dismissed.
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Accordingly, this writ appeal is dismissed with the aforesaid observation. No costs.
Consequently, connected miscellaneous petition is closed.
(R.S.K.,J.) (S.S.A.,J.)
25-02-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
KST
To
1. The Additional Chief Secretary to Government
Highways and Minor Ports (HL1) Department,
Secretariat, Chennai - 600 009.
2. The Director General
Highways Department,
Chennai - 600 025.
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R.SURESH KUMAR J.
AND
SHAMIM AHMED J.
KST
AND
CMP NO. 2934 OF 2026
25-02-2026
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