Madras High Court
S.Krishnaveni vs Thoothukkudi Municipality on 6 November, 2017
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 06.11.2017 CORAM: THE HONOURABLE MR. JUSTICE S.VAIDYANATHAN W.P.No.11921 of 2004 S.Krishnaveni ... Petitioner vs. Thoothukkudi Municipality, rep. by its Commissioner, Thoothukudi Town & District. ... Respondent Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of certiorari calling for the records of the respondent herein relating to the impugned order passed by him in No.A16.1668/2004, dated 15.04.2004 deleting the name of the petitioner from the auctioned lease order granted by the respondent's order No.A16.1668/04, dated 19.03.2004 in respect of Shop No.79 situate in New Municipal Bus Stand, Thoothukkudi Town in Thoothukkudi District, quash the said impugned order dated 15.04.2004. For Petitioner : No appearance For Respondents : Mr.V.Raghupathi O R D E R
When the matter was taken up for hearing on 30.10.2017, there was no representation for the petitioner. Hence, this Court, directed the Registry to list the matter 'for dismissal' after one week. Even today, none represented the petitioner. Hence, this Writ Petition is dismissed for default. No costs.
06.11.2017 (aeb) S.VAIDYANATHAN,J.
(aeb) To:
The Commissioner, Thoothukkudi Municipality, Thoothukudi Town & District.
Order in W.P.No.11921 of 2004 06.11.2017