The Tamil Nadu Housing Board vs Mr.L.Dhanapal
2021 Latest Caselaw 5032 Mad

                                                                                 W.A. No.3469 of 2019


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 25.02.2021
                                                        CORAM:
                                THE HONOURABLE MR.JUSTICE R.SUBBIAH
                                                and
                       THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                              Writ Appeal No.3469 of 2019
                                              and CMP.No.22194 of 2019

                     The Tamil Nadu Housing Board,
                     Rep. by its Chairman and Managing Director,
                     31, Anna Salai,
                     Nandanam, Chennai 600 035                                      .. Appellant
                                                       Vs.
                     1. Mr.L.Dhanapal
                     2. The Government of Tamil Nadu,
                        Rep. by the Secretary to Government,
                        Housing and Urban Development Department,
                        Fort St. George, Chennai 600 009.
                     3. Tmt. Vijayalakshmi
                        Work Assistant,
                        Coimbatore Special Division,
                        Tamil Nadu Housing Board.                                 ..Respondents

                               Writ Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 21.12.2009 in WP.No.15384 of 2001 passed by the Single Judge
                     of this Court.


                                    For appellant    : Mr.R.Bharath Kumar



                     Page No.1/4


https://www.mhc.tn.gov.in/judis/
                                                                                    W.A. No.3469 of 2019


                                                         JUDGMENT

(The Judgment of the Court was delivered by R.Subbiah, J)

This appeal is heard through video-conferencing today.

2. It is represented by the learned Standing Counsel for the appellant

that the order dated 21.12.2009 passed in W.P.No.15384 of 2001 has been

implemented and all the benefits have been given to the Writ Petitioner.

Hence, nothing survives for adjudication in this Writ Appeal and he has

filed a memo, dated 25.02.2021 to that effect.

3. Recording the memo, dated 25.02.2021 and the submission of the

learned Standing Counsel for the appellant, the Writ Appeal is dismissed as

having become infructuous. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                            (R.P.S.J)       (S.S.K.J)
                                                                                    25.02.2021
                     Speaking Order: Yes / No
                     pvs

                     To

                     Page No.2/4

https://www.mhc.tn.gov.in/judis/ W.A. No.3469 of 2019

1. The Tamil Nadu Housing Board, Rep. by its Chairman and Managing Director, 31, Anna Salai, Nandanam, Chennai 600 035

2. The Government of Tamil Nadu, Rep. by the Secretary to Government, Housing and Urban Development Department, Fort St. George, Chennai 600 009.

Page No.3/4

https://www.mhc.tn.gov.in/judis/ W.A. No.3469 of 2019

R.SUBBIAH, J and SATHI KUMAR SUKUMARA KURUP, J

pvs

Writ Appeal No.3469 of 2019 and CMP.No.22194 of 2019

25.02.2021

Page No.4/4

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