Madras High Court
Subasini Santha Prakash vs The District Collector on 15 November, 2017
Author: R.Mahadevan
Bench: R.Mahadevan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 15.11.2017 CORAM THE HONOURABLE MR.JUSTICE R.MAHADEVAN W.P.(MD)No.8433 of 2012 and M.P(MD)No.1 of 2012 Subasini Santha Prakash ... Petitioner Vs. 1.The District Collector, Office of the District Collector, Madurai. 2.The Commissioner, East Panchayat Union, Madurai ? 20. 3.The President, Thindiyur Panchayat, Madurai North Taluk, Madurai. ... Respondents PRAYER:Writ Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus forbearing the 3rd Respondent, his men or any one acting on behalf of 3rd Respondent from taking possession of the Petitioner s property in Survey No.1/5E situate at Thathankulam Village, Madurai North Taluk, Madurai District, except by due process of law. !For Petitioner : No Appearance For Respondents : Mr.J.Gunaseelan Muthiah, Government Advocate for R.1 & R.2 Mr.S.Chandrasekar for R.3 :ORDER
There was no representation for the petitioner on 08.11.2017 and the matter was directed to be listed on 15.11.2017, under the caption ?for dismissal?.
2. Even today, i.e., on 15.11.2017, there is no representation for the petitioner. Hence, this Writ Petition is dismissed for non-prosecution. No costs. Consequently, connected Miscellaneous Petition is closed.
To
1.The District Collector, Office of the District Collector, Madurai.
2.The Commissioner, East Panchayat Union, Madurai ? 20.
.