T.Vanniyaraj vs The Superintendant Of Police
2021 Latest Caselaw 9175 Mad

                                                                                 W.P.(MD)No.4171 of 2021


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 07.04.2021

                                                        CORAM :

                                THE HONOURABLE Mr.JUSTICE G.ILANGOVAN

                                              W.P.(MD)No.4171 of 2021

                      T.Vanniyaraj                                              ...Petitioner
                                                          /Vs./

                      1.The Superintendant of Police,
                        Thoothukudi District, Thoothukudi.

                      2.The Inspector of Police,
                        Muthaiahpuram Police Station,
                        Muthaiahpuram,
                        Thoothukudi District.

                      3.Joesh                                                   ...Respondents


                      Prayer: Writ Petition filed under Article 226 of the Constitution of India to
                      issue Writ of Mandamus, directing the second respondent to take action
                      against the third respondent, his hooligans on the basis of the judgment of
                      the Hon'ble Apex Court in Manager, ICICI Bank Ltd., v. Prakash Kaur by
                      considering the petitioner's representation dated 02.02.2021.


                                  For Petitioner      : Mr.N.Pragalathan
                                  For R-1 &R-2        : Mr.R.Srinivasan
                                                      Government Advocate (Criminal Side)




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                                                                                         W.P.(MD)No.4171 of 2021




                                                              ORDER

The learned counsel appearing for the petitioner submitted that the

prayer has become infructuous.

2.Recording the submission made by the learned counsel appearing

for the petitioner, this writ petition is dismissed as infructuous. No costs.

07.04.2021 Index : Yes/No Internet:Yes/No sm

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Superintendant of Police, Thoothukudi District, Thoothukudi.

2.The Inspector of Police, Muthaiahpuram Police Station, Muthaiahpuram, Thoothukudi District.

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W.P.(MD)No.4171 of 2021

G.ILANGOVAN, J.

sm

W.P.(MD)No.4171 of 2021

07.04.2021

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