The Transport Commissioner vs D. Rajan
2021 Latest Caselaw 23818 Mad

                                                                               W.A.No.742 of 2017

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATE: 03.12.2021

                                                       CORAM:

                                    THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                      AND
                                  THE HON'BLE MR. J. SATHYA NARAYANA PRASAD

                                                W.A.No.742 of 2017 and
                                               C.M.P.No. 10195 of 2017

                     1. The Transport Commissioner,
                        Chepauk, Chennai – 600 005.

                     2. The Joint Transport Commissioner,
                        Chepauk, Chennai – 600 005.

                     3. The Regional Transport Oficer,
                        Redhills, Nallur Village,
                        Chennai – 600 067                                       ... Appellants
                                                          v.

                     D. Rajan                                                   ... Respondent

                     Writ Appeal filed under Clause 15 of Letters Patent to set aside the order
                     made in W.P.No.20676 of 2016, dated 04.08.2016.


                                      For Appellants   : Mr. R.U. Dinesh Rajkumar,
                                                         Additional Government Pleader

                                      For Respondents : Mr. D. Ganesan
                                                     JUDGMENT

Page 1/3 https://www.mhc.tn.gov.in/judis W.A.No.742 of 2017

(Judgment was delivered by M. DURAISWAMY, J.)

When the Writ Appeal is taken up for hearing, Mr. R.U. Dinesh

Rajkumar, learned Additional Government Pleader appearing for the

appellants and Mr. D. Ganesan learned counsel appearing for the

respondent submitted that the appellants have complied with the orders

of the learned Single Judge, which is impugned in the Writ Appeal, by

passing an Government Order on 04.06.2020, hence, nothing survives

for adjudication in the Writ Appeal.

2. Recording the submissions made by the learned counsel on

either side, the Writ Appeal is dismissed as infructuous. No costs.

Consequently, the connected Miscellaneous Petition is closed.

                                                                     [M.D., J.]      [J.S.N.P., J.]
                                                                                  03.12.2021
                     Index : Yes/No
                     Internet: Yes
                     Rj




                     Page 2/3

https://www.mhc.tn.gov.in/judis W.A.No.742 of 2017

M. DURAISWAMY, J.

and J. SATHYA NARAYANA PRASAD ,J

Rj

W.A.No.742 of 2017 and C.M.P.No.10195 of 2017

03.12.2021

Page 3/3 https://www.mhc.tn.gov.in/judis