V.Koolu vs The State Of Tamil Nadu
2021 Latest Caselaw 251 Mad

                                                          1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 05.01.2021

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

                                            W.A(MD)No.21 of 2017
                                                   and
                                           C.M.P(MD)No.278 of 2017

                   V.Koolu                                ... Appellant/Petitioner

                                                    Vs.

                   1.The State of Tamil Nadu,
                     Rep. by its Secretary,
                     Home Department,
                     Fort St. George,
                     Chennai – 9.

                   2.The Director General of Police,
                     Office of the Director General of Police,
                     Secretariat, Fort St. George,
                     Chennai – 9.

                   3.The District Collector,
                     Madurai District,
                     Madurai.

                   4.The Commissioner of Police,
                     Office of the Commissioner of Police,
                     Near Meenakshi Amman Koil,
                     Madurai.

                   5.The Assistant Commissioner,
                     Anna Nagar Sub-Division,
                     Madurai.
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                                                        2


                   6.The Inspector of Police,
                     K.Pudur Police Station,
                     Madurai.

                   7.Periasamy
                   8.Admaroa
                   9.Prakash                           ... Respondents/Respondents

                   Prayer: Writ Appeal filed under Clause 15 of the Letters Patent against the
                   order, dated 03.10.2013 made in W.P(MD)No.16323 of 2013, on the file of
                   this Court.

                                 For Appellant   : Mr.PT.S.Narendra Vasan

                                 For RR 1 to 6   : Mr.P.Mahendran,
                                                    Additional Government Pleader.

                                 For R – 7       : No appearance

                                 For R – 8       : No appearance


                                                 JUDGMENT

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

The learned counsel appearing for the appellant submitted that the

matter has been resolved between the parties and that nothing survives for

adjudication in this Writ Appeal and the same has become infructuous.

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2.In view of the submission made by the learned counsel for the

appellant, the Writ Appeal is dismissed as infructuous. No costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                 [P.S.N.,J]     [S.K.,J.]
                                                                       05.01.2021
                   Index       :Yes/No
                   Internet    :Yes/No
                   ps


                   To

                   1.The Secretary,
                     Home Department,
                     Fort St. George,
                     Chennai – 9.

2.The Director General of Police, Office of the Director General of Police, Secretariat, Fort St. George, Chennai – 9.

3.The District Collector, Madurai District, Madurai.

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PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

4.The Commissioner of Police, Office of the Commissioner of Police, Near Meenakshi Amman Koil, Madurai.

5.The Assistant Commissioner, Anna Nagar Sub-Division, Madurai.

6.The Inspector of Police, K.Pudur Police Station, Madurai.

W.A(MD)No.21 of 2017

05.01.2021 http://www.judis.nic.in