Dr.M.Kumaresan vs The Union Of India
2021 Latest Caselaw 15470 Mad

                                                                             W.A.No.1592 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 02.08.2021

                                                          CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and
                                      THE HON'BLE MRS.JUSTICE S.KANNAMMAL

                                                 W.A.No.1592 of 2021

                     Dr.M.Kumaresan                                                 .. Appellant

                                                           Vs

                     1.The Union of India,
                       Rep. by The Secretary to Government,
                       Ministry of Road Transport and Highways,
                       New Delhi.

                     2.The Authorised Officer and the
                        Special District Revenue Officer (LA-NH68)
                       Salem District,
                       Salem.

                     3.The Project Director,
                       National Highways Authority of India,
                       V.S.A.Complex,
                       Near Bus Stand, Salem.                                   .. Respondents


                               Appeal filed under Clause 15 of Letters Patent against the order

                     dated 15.10.2015 passed in W.P.No.15846 of 2012.


                               For Appellant          :     Mr.A..Arumugham

                               For Respondents        :     Mr.B.Sudhirkumar, SCGSC for R1
                                                            No appearance for R2 & R3

                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                             W.A.No.1592 of 2021



                                                      JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This writ appeal is directed against the order dated 15.10.2015

made in W.P.No.15846 of 2012.

2.In view of the submission made by the learned counsel

appearing for the appellant that the award having been passed on

08.11.2014 and the appellant having received the amount, nothing

survives for adjudication in this appeal. Accordingly, the writ appeal

stands closed. No costs.

(M.M.S., J.) (S.K., J.) 02.08.2021 Index:Yes/No mmi/ssm

To

1.The Secretary to Government, Ministry of Road Transport and Highways, New Delhi.

2.The Authorised Officer and the Special District Revenue Officer (LA-NH68) Salem District, Salem.

3.The Project Director, National Highways Authority of India, V.S.A.Complex, Near Bus Stand, Salem.

https://www.mhc.tn.gov.in/judis/ W.A.No.1592 of 2021

M.M.SUNDRESH,J.

and S.KANNAMMAL,J.

mmi

W.A.No.1592 of 2021

02.08.2021

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