M.Jayapalan vs The District Collector
2021 Latest Caselaw 12269 Mad

                                                                       W.A.No.3471 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 23.06.2021

                                                           CORAM

                                     THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                      and
                                      THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                W.A.No.3471 of 2019

                     M.Jayapalan                                              .. Appellant

                                                            Vs

                     1.The District Collector,
                       Office of the District Collector,
                       Kancheepuram.

                     2.The Block Development Officer,
                       Sriperumbathur Panchayat Union,
                       Kancheepuram District.

                     3.The Joint Director/Development Director,
                       District Rural Development Scheme,
                       Kancheepuram District.

                     4.The Deputy Director(Panchayat)
                       Office of the District Collector,
                       Kancheepurm District.

                     5.Somu @ E.Munusamy
                       President
                       Maduramangalam Panchayat Union,
                       Sriperumbathur Taluk,
                       Kancheepuram District.                             .. Respondents


                           Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 16.02.2015 made in W.P.No.23530 of 2014.

                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                              W.A.No.3471 of 2019



                               For Appellant           :     No appearance

                               For Respondents         :     Mr.John J.Raja Singh
                                                             Government Counsel
                                                             for R1 to R4


                                                       JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

Challenging the order dated 16.02.2015 made in W.P.No.23530

of 2014, the present writ appeal has been filed.

2. There is no representation on behalf of the appellant.

3. Heard the learned Government Counsel appearing for the

official respondents.

4. The very period of office itself is over and, therefore, nothing

survives for adjudication in this appeal. Thus, the writ appeal stands

closed. No costs.

(M.M.S., J.) (R.N.M., J.) 23.06.2021 Index:Yes/No mmi/ssm

https://www.mhc.tn.gov.in/judis/ W.A.No.3471 of 2019

To

1.The District Collector, Office of the District Collector, Kancheepuram.

2.The Block Development Officer, Sriperumbathur Panchayat Union, Kancheepuram District.

3.The Joint Director/Development Director, District Rural Development Scheme, Kancheepuram District.

4.The Deputy Director(Panchayat) Office of the District Collector, Kancheepurm District.

https://www.mhc.tn.gov.in/judis/ W.A.No.3471 of 2019

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

W.A.No.3471 of 2019

23.06.2021

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