R.Ravi vs The Deputy Transport ...
2021 Latest Caselaw 16093 Mad

                                                                            W.A.(MD)No.1591 of 2011

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 06.08.2021

                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE V.BHARATHIDASAN
                                                           AND
                                   THE HONOURABLE MRS.JUSTICE J.NISHA BANU
                                               W.A.(MD)No.1591 of 2011


                R.Ravi                                                   .. Appellant/Petitioner


                                                            Vs.

                1.The Deputy Transport Commissioner,
                   Trichy.


                2.The Regional Transport Officer,
                   The Regional Transport Office,
                   Trichy.                                          .. Respondents/Respondents



                PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent,

                praying to set aside the order dated 29.10.2011, in W.P.(MD)No.12297 of

                2011.



                                   For Appellant             : Mr.S.Arunachalam


                                   For Respondents           : Mr.R.Ragavendhar
                                                              Standing Counsel for Government



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

                1/3
                                                                             W.A.(MD)No.1591 of 2011

                                                JUDGMENT

*************** [Judgment of the Court was delivered by V.BHARATHIDASAN, J.]

Learned counsel for the appellant submitted that the Writ

Appeal has become infructuous. Recording the same, the Writ Appeal is

dismissed as infructuous. No costs.

                                                              [V.B.D., J.]     &     [J.N.B., J.]
                                                                        06.08.2021
                Index              : Yes / No
                Internet : Yes / No
                sj

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 Deputy Transport Commissioner, Trichy.

2.The Regional Transport Officer, The Regional Transport Office, Trichy.

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

W.A.(MD)No.1591 of 2011

V.BHARATHIDASAN, J.

AND J.NISHA BANU, J.

sj

JUDGMENT MADE IN W.A.(MD)No.1591 of 2011

06.08.2021

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