Madras High Court
N.Kumaran Sethupathy vs M.Mohamed Ismail ... 1St on 18 January, 2021
W.A(MD)Nos.753 & 761 of 2008
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.01.2021
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
AND
THE HONOURABLE MRS.JUSTICE S.KANNAMMAL
W.A(MD)Nos.753 & 761 of 2008
and
M.P(MD)Nos.1 & 2 of 2008, 1, 1, 2 & 2 of 2009
and W.P(MD)No.10714 of 2009
1.W.A(MD)No.753 of 2008:-
N.Kumaran Sethupathy ... Appellant/6th Respondent
Vs.
1.M.Mohamed Ismail ... 1st Respondent/Petitioner
2.The District Collector,
Ramanathapuram District.
3.The Superintendent of Police,
Ramanathapuram District.
4.The Revenue Divisional Officer,
Ramanathapuram Taluk,
Ramanathapuram District.
5.The Inspector of Police,
Bazaar Police Station,
Ramanathapuram.
6.Ramanathapuram Sakkarakottai Soorankottai
Palangulam Village Vannargal Sangam,
Rep. by its President Muniyandi,
Lakshmanan North Street,
Ramanathapuram Town,
Ramanathapuram District. ... Respondents 2 to 6/
Respondents 1 to 5
http://www.judis.nic.in
W.A(MD)Nos.753 & 761 of 2008
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent
against the order, dated 19.11.2008 made in W.P(MD)No.10541 of
2008, on the file of this Court.
For Appellant : Mr.Ram Sundar
for Mr.Veera Kathiravan
For R – 1 : Mr.Ajmal Khan
For RR 2 to 5 : Mr.K.P.Narayana Kumar,
Special Government Pleader.
For R – 6 : Mr.K.R.Laxman
2.W.A(MD)No.761 of 2008:-
N.Kumaran Sethupathy ... Appellant/3rd Party
Vs.
1.R.Jayasubramanian
2.M.Krishna Pillai
3.S.Gurusamy Thevar
4.T.Pattarayan Aasari
5.B.Samsudheen ... Respondents/Petitioners
6.The District Collector,
Ramanathapuram District.
7.The Superintendent of Police,
Ramanathapuram District.
8.The Revenue Divisional Officer,
Ramanathapuram Taluk,
Ramanathapuram District.
9.The Deputy Superintendent of Police,
Law and Order,
Ramanathapuram.
http://www.judis.nic.in
W.A(MD)Nos.753 & 761 of 2008
10.The Inspector of Police,
Bazaar Police Station,
Ramanathapuram.
11.Ramanathapuram Sakkarakottai Soorankottai
Palangulam Village Vannargal Sangam,
Rep. by its President Muniyandi,
Lakshmanan North Street,
Ramanathapuram Town,
Ramanathapuram District. ... Respondents 6 to 11/
Respondents 1 to 6
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent
against the order, dated 19.11.2008 made in W.P(MD)No.10569 of
2008, on the file of this Court.
For Appellant : Mr.Ram Sundar
for Mr.Veera Kathiravan
For RR 1 to 5 : Mr.N.Anandha Padmanabhan
For RR 6 to 10 : Mr.K.P.Narayana Kumar,
Special Government Pleader.
For R – 11 : Mr.K.R.Laxman
3.W.P(MD)No.10714 of 2009:-
M.Mohamed Ismail ... Petitioner
Vs.
1.N.Kumaran Sethupathy
2.The District Collector,
Ramanathapuram District.
3.The Superintendent of Police,
Ramanathapuram District.
http://www.judis.nic.in
W.A(MD)Nos.753 & 761 of 2008
4.The Revenue Divisional Officer,
Ramanathapuram Taluk,
Ramanathapuram District.
5.The Inspector of Police,
Bazaar Police Station,
Ramanathapuram.
6.Ramanathapuram, Sakkarakottai, Soorankottai,
Palangulam Village Vannargal Sangam,
Rep. by its President Muniyandi,
Lakshmanan North Street,
Ramanathapuram Town,
Ramanathapuram District.
7.Ilangovan ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of
India for the issuance of a Writ of Mandamus, to direct the
respondents to restore the possession of the premises bearing Shop
No.44A, Devipattinam Road, Ramanathapuram Town and District to
the petitioner and consequently to direct the respondents 1, 4 and 7
to pay damages of Rs.5,00,000/- to the petitioner for the illegal
demolition of the said shop premises and for dispossession of the
petitioner from the same.
For Petitioner : Mr.M.Ajal Khan
For RR 2 to 5 : Mr.K.P.Narayana Kumar
Special Government Pleader
For R – 7 : Mr.M.Rajarajan
http://www.judis.nic.in
W.A(MD)Nos.753 & 761 of 2008
COMMON JUDGMENT
(Judgment of the Court was delivered by
PUSHPA SATHYANARAYANA,J.)
The learned counsel appearing for the appellants, on
instructions, would submit that the reliefs sought for in the Writ
Appeals and the Writ Petition have become infructuous.
2.Recording the same, the Writ Appeals and the Writ Petition
are dismissed as infructuous. No costs. Consequently, connected
Miscellaneous Petitions are closed.
[P.S.N.,J] [S.K.,J.]
18.01.2021
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.
http://www.judis.nic.in
W.A(MD)Nos.753 & 761 of 2008
To
1.The District Collector,
Ramanathapuram District.
2.The Superintendent of Police,
Ramanathapuram District.
3.The Revenue Divisional Officer,
Ramanathapuram Taluk,
Ramanathapuram District.
4.The Deputy Superintendent of Police,
Law and Order,
Ramanathapuram.
5.The Inspector of Police,
Bazaar Police Station,
Ramanathapuram.
http://www.judis.nic.in
W.A(MD)Nos.753 & 761 of 2008
PUSHPA SATHYANARAYANA,J.
and
S.KANNAMMAL,J.
ps
W.A(MD)Nos.753 & 761 of 2008
and
W.P(MD)No.10714 of 2009
18.01.2021
http://www.judis.nic.in
