Devendran vs The Block Development Officer
2021 Latest Caselaw 12578 Mad

                                                                           W.A.No.905 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 28.06.2021

                                                         CORAM

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

                                                 W.A.No.905 of 2018
                                         and C.M.P.Nos.7912 and 7913 of 2018


                     Devendran                                                    .. Appellant

                                                          Vs

                     1.The Block Development Officer,
                       Thalaivasal Panchayat Union,
                       Attur Taluk,
                       Salem District.

                     2.The Special Officer,
                       Block Development Office,
                       (Village Panchayat),
                       Thalaivasal Panchayat Union,
                       Attur Taluk, Salem District.

                     3.M.Sakthivel
                     (R3 impleaded vide order dated 08.06.2018
                     made in CMP No.8664 of 2018 in
                     WA No.905 of 2018)                                        .. Respondents

                           Appeal filed under Section 15 of the Letters Patent against the
                     order dated 06.04.2018 in W.P.No.7856 of 2018.

                               For Appellant         :     Mr.Adithyaraj

                               For Respondents       :     Mr.S.John J Raja Singh
                                                           Government Counsel for R1 and R2

                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                              W.A.No.905 of 2018



                                                      JUDGMENT

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

When the matter is taken up for hearing, learned counsel

appearing for the appellant submitted that the writ appeal has become

infructuous.

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

appellant, the writ appeal is dismissed as having become infructuous,

however, with liberty to the appellant to challenge the renewal order, if

so advised. No costs. Consequently, connected miscellaneous petitions

are closed.

(M.M.S., J.) (R.N.M., J.) 28.06.2021 Index:Yes/No mmi/ssm

To

1.The Block Development Officer, Thalaivasal Panchayat Union, Attur Taluk, Salem District.

2.The Special Officer, Block Development Office, (Village Panchayat), Thalaivasal Panchayat Union, Attur Taluk, Salem District.

https://www.mhc.tn.gov.in/judis/ W.A.No.905 of 2018

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

W.A.No.905 of 2018

28.06.2021

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