Madras High Court
P.Stanley Buck vs The Land Commissioner (Land Reforms) on 14 October, 2022
Author: R.Subramanian
Bench: R.Subramanian, T.V.Thamilselvi
W.A.No.1271 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.10.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
W.A.No.1271 of 2013
and
C.M.P.No.9191 of 2020
1.P.Stanley Buck
2.P.Sethu Ammal ...Appellants
Vs.
1.The Land Commissioner (Land Reforms),
Chepauk, Chennai.
2.The Assistant Commissioner,
Land Reforms, Erode – 638 001.
3.A.K.Parvathammal ..Respondents
Prayer: Writ Appeal filed under Clause 15 of the Amended Letters Patent,
1862, against the order passed in W.P.No.8140 of 2004 dated 07.06.2011.
For Petitioner : Mr.Naveen Aravindan for
Mr.V.Adith Narayan
For Respondents : Mr.Vadivelu Deenadayalan
Additional Government Pleader for R1 &R2
1/4
https://www.mhc.tn.gov.in/judis
W.A.No.1271 of 2013
JUDGMENT
(Judgment of the Court was made by R.SUBRAMANIAN, J.) Mr.Naveen Aravindan representing the learned counsel for the appellants would state that they have given change of vakalat. It is seen that no new counsel had entered appearance. Therefore, this Writ Appeal is dismissed for non-prosecution. No costs. Consequently, connected miscellaneous petition is closed.
2.The learned counsel on record is to inform the appellants about the dismissal of this Writ Appeal.
(R.S.M.,J.) (T.V.T.S., J.) 14.10.2022 kkn Internet:No Index:Yes Non-speaking order 2/4 https://www.mhc.tn.gov.in/judis W.A.No.1271 of 2013 To:-
1.The Land Commissioner (Land Reforms), Chepauk, Chennai.
2.The Assistant Commissioner, Land Reforms, Erode – 638 001.3/4
https://www.mhc.tn.gov.in/judis W.A.No.1271 of 2013 R.SUBRAMANIAN, J.
and T.V.THAMILSELVI, J.
KKN W.A.No.1271 of 2013 and C.M.P.No.9191 of 2020 14.10.2022 4/4 https://www.mhc.tn.gov.in/judis