The Principal Secretary To ... vs N.Sekar
2021 Latest Caselaw 23823 Mad

                                                                             Writ Appeal No.1486 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 03.12.2021

                                                        CORAM :

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

                                            Writ Appeal No.1486 of 2011
                                                       and
                                                 M.P.No.1 of 2011


                1.The Principal Secretary to Government,
                  State of Tamil Nadu,
                  Secretariat, Chennai – 600 009.

                2.Additional Director General of Prisons,
                  Chennai – 600 008.                                          ...   Appellants


                                                          Vs.

                N.Sekar                                                       ...   Respondent


                Prayer : Writ Appeal filed under Clause 15 of the Letters Patent to set aside the

                order dated 15.09.2009 made in W.P.No.153 of 2009.


                                       For Appellants     : Mrs.Geetha Thamaraiselvan
                                                            Special Government Pleader

                                       For Respondent     : Sole respondent died


https://www.mhc.tn.gov.in/judis
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                                                                              Writ Appeal No.1486 of 2011




                                                 JUDGMENT

(Delivered by M. DURAISWAMY, J.)

Mrs.Geetha Thamaraiselvan, learned Special Government Pleader,

appearing for the appellants, submitted that the sole respondent had died on

25.10.2010 itself, i.e., even before filing of the Writ Appeal.

2.However, the appellants have not taken any steps to bring on record the

legal representatives of the deceased respondent, till date. Under the

circumstances, the Writ Appeal is dismissed as abated. No costs. Consequently,

connected Miscellaneous Petition is closed.

                                                                    [M.D., J.]       [J.S.N.P., J.]
                                                                             03.12.2021
                mkn

                Index             : Yes/No
                Internet          : Yes

https://www.mhc.tn.gov.in/judis Page 2/4 Writ Appeal No.1486 of 2011

To

1.The Principal Secretary to Government, State of Tamil Nadu, Secretariat, Chennai – 600 009.

2.The Additional Director General of Prisons, Chennai – 600 008.

https://www.mhc.tn.gov.in/judis Page 3/4 Writ Appeal No.1486 of 2011

M. DURAISWAMY, J.

and J. SATHYA NARAYANA PRASAD, J.

mkn

Writ Appeal No.1486 of 2011

03.12.2021

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