Madras High Court
S.Ramalingam vs The Deputy Registrar Of Chits on 19 June, 2019
Author: P.D. Audikesavalu
Bench: P.D.Audikesavalu
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :19.06.2019
CORAM
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
W.P. No. 9219 of 2018
S.Ramalingam ... Petitioner
-vs-
1. The Deputy Registrar of Chits,
Nagapattinam,
Nagapattinam District.
2. The Branch Manager,
Sriram Chits Tamilnadu Private Ltd.,
No.23, Nethaji Road,
Thiruvarur,
Thiruvarur District. ... Respondents
Prayer:- Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus, directing the First
Respondent to hear the appeal dated 26.12.2017 in accordance with
law and render judgment as expeditiously as possible to secure the
ends of justice.
For Petitioner : Mr. R.Sankarasubbu
For Respondents : Mr. T.M.Pappiah for R1
Special Government Pleader
ORDER
The Learned Counsel for the Petitioner submits that the Petitioner has expired. However, the relief sought in the Writ Petition is to dispose the appeal filed by the deceased Petitioner on http://www.judis.nic.in 2 P.D. AUDIKESAVALU, J.
sni/arb 26.12.2017 before the First Respondent. The Learned Counsel appearing for the Petitioner submits that the Legal Heirs of the deceased Petitioner would make the application before the First Respondent for bringing them on record in the appeal filed by the Petitioner within a period of two weeks from the date of receipt of a copy of this order. If such application is filed, the same shall be considered and the First Respondent shall decide that application expeditiously.
2. Hence, the Writ Petition is dismissed as abated with the aforesaid observation. No costs.
19.06.2019 Speaking/Non Speaking Index : Yes / No Internet : Yes / No sni/arb To
1. The Deputy Registrar of Chits, Nagapattinam, Nagapattinam District.
2. The Branch Manager, Sriram Chits Tamilnadu Private Ltd., No.23, Nethaji Road, Thiruvarur, Thiruvarur District. W.P. No. 9219 of 2018 http://www.judis.nic.in