K.Ramachandran vs The Superintendent Of Police
2021 Latest Caselaw 1107 Mad

                                                         1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 19.01.2021


                                                      CORAM:
                      THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                             AND
                           THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                           W.A(MD)No.472 of 2014
                                                   and
                                            M.P(MD)No.1 of 2014

                    K.Ramachandran                             ... Appellant/Petitioner

                                                        Vs.

                    1.The Superintendent of Police,
                      Thanjavur District.

                    2.The Director General of Police,
                      Chennai – 4.                             ... Respondents/Respondents



                    Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to set
                    aside the order, dated 02.11.2010 made in W.P(MD)No.3883 of 2010
                    on the file of this Court.


                                For Appellant       : MrC.Jeganathan

                                For Respondents : Mr.K.P.Narayana Kumar,
                                                      Special Government Pleader.




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                                                    JUDGMENT

(Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.)

The learned counsel appearing for the appellant, on instructions,

would submit that the relief sought for in the Writ Appeal has become

infructuous.

2.Recording the same, this Writ Appeal is dismissed as

infructuous. No costs. Consequently, connected Miscellaneous Petition

is closed.

                                                                  [P.S.N.,J]    [S.K.,J.]
                                                                       19.01.2021
                    Index        :Yes/No
                    Internet     :Yes/No
                    ps

                    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.

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To

1.The Superintendent of Police, Thanjavur District.

2.The Director General of Police, Chennai – 4.

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PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

W.A(MD)No.472 of 2014

19.01.2021

http://www.judis.nic.in