A.Mytheen Mathar vs The District Collector
2021 Latest Caselaw 9727 Mad

                                                                              W.P.(MD).No.14592 of 2014


                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 16.04.2021

                                                       CORAM :

                              THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                             W.P.(MD).No.14592 of 2014
                                                       and
                                            M.P.(MD).Nos.1 and 2 of 2014

                     A.Mytheen Mathar                                                 ...Petitioner
                                                           Vs.

                     1. The District Collector,
                        Madurai District, Madurai-2.

                     2. The District Supply Officer,
                        Collectorate Campus, Madurai-20.

                     3. The Special Tahsildar,
                        Civil Supplies,
                        Madurai North Division,
                        Collectorate Campus,
                        Madurai-20.                                           ... Respondents

                     Prayer: This Petition filed under Article 226 of the Constitution of India, to
                     issue a Writ of Mandamus, directing the respondents to supply the essential
                     commodities and other Government Welfare Schemes to the petitioner's
                     Family Card bearing in Family Card No.24/G/0051339 without any
                     deviation.

                     1/4




https://www.mhc.tn.gov.in/judis/
                                                                           W.P.(MD).No.14592 of 2014


                                   For Petitioner              : Mr.K.Periakaruppan
                                                               for Mr.K.K.Ramakrishnan
                                   For Respondents             : Mr.S.Angappan
                                                                Government Advocate

                                                      ORDER

This Writ Petition has been filed for a direction to the

respondents to supply the essential commodities and to extend the

welfare schemes to the petitioner based on the Family Card held by the

petitioner.

2. The learned counsel appearing for the petitioner brought

to the notice of this Court the order passed by the Hon'ble Division

Bench in W.A.(MD).No.1212 of 2015 and W.A.(MD).No.1368 of 2015,

dated 11.12.2015 and submitted that pursuant to the common

judgment, the essential commodities were supplied to the petitioner

and the welfare scheme was extended to the petitioner.

3. The learned Government Advocate appearing on behalf

of the respondents submitted that pursuant to the common judgment

passed by the Hon'ble Division Bench, the benefit has been extended

with effect from 04.03.2016 onwards.

https://www.mhc.tn.gov.in/judis/ W.P.(MD).No.14592 of 2014

4. Recording the submissions made on either side, the Writ

Petition stands closed. No costs. Consequently, connected

miscellaneous petitions are closed.

16.04.2021 Internet : Yes/No Index : Yes/No tsg To

1. The District Collector, Madurai District, Madurai-2.

2. The District Supply Officer, Collectorate Campus, Madurai-20.

3. The Special Tahsildar, Civil Supplies, Madurai North Division, Collectorate Campus, Madurai-20.

N.ANAND VENKATESH, J.

https://www.mhc.tn.gov.in/judis/ W.P.(MD).No.14592 of 2014

tsg

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.

Order made in W.P.(MD).No.14592 of 2014

Dated:

16.04.2021

https://www.mhc.tn.gov.in/judis/