D.Ramalingam vs The State Of Tamil Nadu
2021 Latest Caselaw 9459 Mad

                                                                          W.A.No.519 of 2015

                             IN THE HIGH COURT OF JUDICIATURE AT MADRAS

                                             DATED : 09.04.2021

                                                  CORAM :

                                  THE HONOURABLE MR.JUSTICE T.RAJA
                                               and
                              THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                             W.A.No.519 of 2015


                      D.Ramalingam                                  ... Appellant

                                                    versus

                      1.The State of Tamil Nadu,
                        rep. by its Principal Secretary to Government,
                        Revenue Department,
                        Secretariat,
                        Fort St. George,
                        Chennai-600 009.

                      2.The Principal Secretary &
                        Commissioner of Land Reforms,
                        Chepauk, Chennai-600 005.

                      3.The Assistant Commissioner (Land Reforms),
                        Collectorate Building,
                        Villupuram District.                      ... Respondents
                      Prayer: Appeal filed under Clause 15 of Letters Patent to set aside
                      the order passed by this Court in W.P. No.2240 of 2015 dated
                      03.03.2015.


                             For Appellant   :     Mr.R.Thiagarajan,
                                                   Senior Counsel for
                                                   Mr.G.Sankaran
                             For Respondents :     Mr.K.Magesh,
                                                   Special Government Pleader

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                                                                             W.A.No.519 of 2015

                                                  JUDGMENT

(Judgment of this Court was delivered by T.RAJA,J.)

Learned counsel appearing for the appellant fairly submitted

that the prayer in the writ appeal has become infructuous.

2.Learned Special Government Pleader appearing for the

respondents also agreed to the said factum.

3.In view of the submission made by both the learned

counsel, the writ appeal stands dismissed as infructuous since

nothing further survives for adjudication. No costs.

[T.R.,J] [V.S.G.,J] 09.04.2021

vga

http://www.judis.nic.in W.A.No.519 of 2015

To

1.The State of Tamil Nadu, rep. by its Principal Secretary to Government, Revenue Department, Secretariat, Fort St. George, Chennai-600 009.

2.The Principal Secretary & Commissioner of Land Reforms, Chepauk, Chennai-600 005.

3.The Assistant Commissioner (Land Reforms), Collectorate Building, Villupuram District.

http://www.judis.nic.in W.A.No.519 of 2015

T.RAJA,J.

and V.SIVAGNANAM,J.

vga

W.A.No.519 of 2015

09.04.2021

http://www.judis.nic.in