Madras High Court
S.Subramanian vs R.Jayalakshmi on 8 April, 2024
Author: N.Seshasayee
Bench: N.Seshasayee
WA(MD). No.249 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Date : 08/04/2024
CORAM
The Hon`ble Mr.Justice N.SESHASAYEE
and
The Hon`ble Mr.Justice P.VADAMALAI
WA(MD). Nos.249 of 2017 and 324 of 2018
and CMP(MD) Nos.2510 of 2017 and 2033 of 2018
WA(MD) No.324/2018
S.Subramanian ... Appellant
Vs
1.R.Jayalakshmi
2.The Commissioner
Tirunelveli Municipal Corporation,
Tirunelveli
3.A.Kumaresan
4.T.V.Shanmugam ... Respondents
WA(MD) No.324/2018
The Commissioner
Tirunelveli Municipal Corporation,
Tirunelveli ... Appellant
1/4
https://www.mhc.tn.gov.in/judis
WA(MD). No.249 of 2017
Vs
1.R.Jayalakshmi
2.A.Kumaresan
3.T.V.Shanmugam ... Respondents
PRAYER: Writ Appeals are filed under Clause 15 of the Letters Patent
against the order dated 13.11.2013 in WP(MD) No.2997/2013.
WA(MD) No.249/2017
For Appellant : M/s.Ayiram K.Selvakumar
For Respondents : Mr.D.Kirubakaran for R1
Mr.N.Muthuvijayan for R2 & R3
WA(MD) No.324/2018
For Appellant : M/s.G.Prabhu Rajadurai
For Respondents : Mr.D.Kirubakaran for R1
Mr.N.Muthuvijayan for R2 to R4
Special Government Pleader
COMMON JUDGMENT
(Judgment of the Court was delivered by N.SESHASAYEE, J.) The learned counsel for the appellants in both the appeals makes a combined submission that the appeals have become infructuous.
2/4https://www.mhc.tn.gov.in/judis WA(MD). No.249 of 2017
2. Accordingly, these appeals are dismissed as having become infructuous. No costs. Consequently connected Miscellaneous Petitions are closed.
(N.S.S.,J.) (P.V.M.,J.) 03.04.2024 RR TO The Commissioner Tirunelveli Municipal Corporation, Tirunelveli 3/4 https://www.mhc.tn.gov.in/judis WA(MD). No.249 of 2017 N.SESHASAYEE, J.
and P.VADAMALAI, J.
RR WA.(MD)Nos.249 of 2017 and 324 of 2018 08.04.2024 4/4 https://www.mhc.tn.gov.in/judis