Madras High Court
N.Anandakumar vs State Of Tamilnadu on 24 April, 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 24.04.2026 CORAM THE HON'BLE MR.SUSHRUT ARVIND DHARMADHIKARI, CHIEF JUSTICE AND THE HON'BLE MR.JUSTICE G.ARUL MURUGAN WP No.47496 of 2025 N.Anandakumar Son of Narayanan Residing At No. 167 Periya Street Kondur Colony Cuddalore 607002.
Petitioner(s) Vs State of Tamilnadu Represented by its Principal Secretary Municipal Administration And Water Supply Department Chennai 600009 and 5 others Respondent(s) For Petitioner(s): Mr.N.U.Pressanna For Respondent(s): Mr.K.Karthik Jagannath, Government Advocate, for respondents 1 to 4, 6 Mr. P.Srinivas Standing Counsel for R5 https://www.mhc.tn.gov.in/judis ORDER (Order of the Court was made by the Hon'ble Chief Justice) Learned counsel for the respondents pray for further four weeks’ time to file counter-affidavits.
List on 25.06.2026.
(SUSHRUT ARVIND DHARMADHIKARI, CJ.) (G.ARUL MURUGAN, J.) 24.04.2026 bbr/gya https://www.mhc.tn.gov.in/judis