The Secretary To Government vs S.Arunachalam
2021 Latest Caselaw 24540 Mad

                                                                                  W.A.No.2486 of 2013

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATE: 13.12.2021

                                                           CORAM:

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

                                                     W.A.No.2486 of 2013


                     1.The Secretary to Government
                       Revenue Department,
                       Secretariat, Chennai – 9.

                     2.The Additional Chief Secretary/
                       Commissioner of Revenue Administration,
                       Chepauk, Chennai – 5.

                     3.The District Collector,
                       Erode District.                                               ... Appellants

                                                               Vs.

                     S.Arunachalam                                                   ... Respondent

                                  Appeal filed under Clause 15 of the Letters Patent against the order
                     dated 06.11.2013 made in W.P.No.29090 of 2013.

                                  For Appellants     : Mr.R.U.Dinesh Rajkumar
                                                       Additional Government Pleader
                                  For Respondent     : Mr.S.Vijayakumar


                     Page 1/3
https://www.mhc.tn.gov.in/judis
                                                                             W.A.No.2486 of 2013


                                                       JUDGMENT

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

Mr.R.U.Dinesh Rajkumar, learned Additional Government Pleader

submitted that the relief sought for in the Writ Appeal has become

infructuous for the reason that the appellants complied with the orders of

this Court made in W.P.No.29090 of 2013 by passing an order in

December 2021.

2.Recording the submission made by the learned Additional

Government Pleader, the Writ Appeal is dismissed as infructuous. No

costs.

                     Index         : Yes/No                         [M.D., J.] [J.S.N.P., J.]
                     va                                                      13.12.2021




                     Page 2/3

https://www.mhc.tn.gov.in/judis W.A.No.2486 of 2013

M.DURAISWAMY, J.

and J.SATHYA NARAYANA PRASAD, J. va

W.A.No.2486 of 2013

13.12.2021

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