Madras High Court
Raghu vs The Special Deputy Collector on 13 December, 2023
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRP. No. 876 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.12.2023
CORAM:
THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI
CRP No. 876 of 2023
and CMP No. 20901 of 2023
1.Raghu
2.Narasimman
...Petitioners
Vs.
The Special Deputy Collector,
Land Acquisition Officer,
Chennai Metropolitan Water way Scheme
Ambattur, Chennai – 600 053
2.Murugan
3.Viyayalingam Sundaralingam
....Respondents
PRAYER : This petition filed under Section 24 of CPC, to withdraw the
LAOP No. 145 of 2007 pending on the file of Sub Court, Ponneri and
transfer the same to VI th Assistanct City Civil Court, Chennai.
For Petitioner : Ms.T.Jayanthi
ORDER
This petition has been filed to withdraw the LAOP No. 145 of 2007 pending on the file of Sub Court, Ponneri and transfer the same to VI th 1 https://www.mhc.tn.gov.in/judis CRP. No. 876 of 2023 Assistanct City Civil Court, Chennai.
T.V.THAMILSELVI,J.
Pbl
2. The learned counsel for the petitioner submits that the petitioner is aged person and also residing at Chennai and it is difficult to attend the Court at Ponneri without any help of male persons. Hence, prays to allow this petition.
3. On seeing the facts of the case, this Court is not inclined to transfer the LAOP No. 145 of 2007 pending on the file of Sub Court, Ponneri. However, considering the age of the petitioner the Trial court is directed to dispose of the LAOP No. 145 of 2007 within a period of three months from the date of receipt of a copy of this order.
4. In the result, this Civil Revision Petition is disposed of. No Cost. Consequentially, connected miscellaneous petition is closed.
13.12.2023 pbl To
1. The Sub Court, Ponneri.
CRP No. 876 of 2023 2 https://www.mhc.tn.gov.in/judis CRP. No. 876 of 2023 and CMP No. 20901 of 2023 3 https://www.mhc.tn.gov.in/judis