K.Lakshmanan vs The Secretary To Government
2021 Latest Caselaw 1531 Mad

                                                                           Writ Appeal No.1533 of 2019



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 22.01.2021

                                                      CORAM

                         THE HONOURABLE MR.JUSTICE R.SUBBIAH
                                        AND
                THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                             Writ Appeal No.1533 of 2019

                K.Lakshmanan
                S/o.Karuppana Nadar                                         ... Appellant

                                                         vs
                1.The Secretary to Government,
                  Revenue Department,
                  Fort St.George,
                  Chennai – 9.

                2.The Commissioner of Revenue
                   Administration, Chepauk,
                  Chennai – 600005.

                3.The District Collector,
                  Collector's Office,
                  Erode District.

                4.The Revenue Divisional Officer,
                  Gobichettipalayam,
                  Gobichettipalayam Taluk,
                  Erode District.



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https://www.mhc.tn.gov.in/judis/
                                                                                 Writ Appeal No.1533 of 2019



                5.The Tahsildar,
                  Gobichettipalayam Taluk Office,
                  Gobichettipalayam Taluk,
                  Erode District.                                                 ... Respondents

                Prayer: Writ Appeal filed under Clause 15 of Letters Patent Act against the order
                passed in W.P.No.11190 of 2014 dated 26.02.2019 by this Court.

                                        For Appellant     : Mr.M.Elango
                                        For Respondents : Mrs.A.Srijayanthi
                                                          Special Government Pleader

                                                          *****

                                                        JUDGMENT

[Judgment of the Court was delivered by R.SUBBIAH, J]

This matter is heard through Video Conference.

2. When the matter is taken up for consideration, learned counsel for

appellant submits that respondents have settled all the monetary benefits to the

petitioner and hence, nothing survives for further adjudication in the matter.

In the aforestated circumstance, the Writ Appeal is dismissed as infructuous.

https://www.mhc.tn.gov.in/judis/ Writ Appeal No.1533 of 2019

No costs.

[R.P.S., J] [S.S.K., J] 22.01.2021 Speaking / Non-speaking order Index: Yes/No Internet: Yes gm

To

1.The Secretary to Government, Revenue Department, Fort St.George, Chennai – 9.

2.The Commissioner of Revenue Administration, Chepauk, Chennai – 600005.

3.The District Collector, Collector's Office, Erode District.

4.The Revenue Divisional Officer, Gobichettipalayam, Gobichettipalayam Taluk, Erode District.

5.The Tahsildar, Gobichettipalayam Taluk Office, Gobichettipalayam Taluk, Erode District.

R.SUBBIAH, J and

https://www.mhc.tn.gov.in/judis/ Writ Appeal No.1533 of 2019

SATHI KUMAR SUKUMARA KURUP, J

gm

Writ Appeal No.1533 of 2019

22.01.2021

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