Madras High Court
M.Sirajudeen vs The Assistant Director Of Survey ... on 3 March, 2021
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.03.2021
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
AND
THE HONOURABLE MRS.JUSTICE S.KANNAMMAL
W.A(MD)NO.470 OF 2012
and
M.P(MD)No.2 of 2012
M.Sirajudeen :Appellant/Petitioner
.vs.
The Assistant Director of Survey and Land Records,
Collectorate Building,
Trichirappalli. : Respondent/Respondent
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
praying this Court to set aside the order passed by this Court in
W.P(MD)No.3462 of 2011, dated 16.11.2011.
For Appellant :Mr.T.Antony Arul Raj
For Respondent :Mr.M.Murugan
Govt.Advocate
JUDGMENT
*************
[Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]
This Writ Appeal is directed against the order passed by this
Court in dismissing the Writ Petition filed by the Writ
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Petitioner/appellant herein in W.P(MD)No.3462 of 2011, dated
16.11.2011.
2.Heard the learned counsel appearing on either side and
perused the materials placed before this Court.
3.The appellant is the Writ Petitioner in W.P.(MD)No.3462 of
2011. He was working as Sub-Inspector of Survey in National
Highways, Trichy and he was placed under suspension by an order,
dated 12.03.2010, in view of the criminal investigation pending
against him under the provisions of the Prevention of Corruption
Act. During the period of suspension, the Petitioner had sent a
representation stating that he should be given enhanced
subsistence allowance at the rate of 75%, which was rejected by
the authorities, against which, a Writ Petition was filed. The said
Writ Petition was also dismissed. Against which the above Writ
Appeal has been filed.
4.When the matter is taken up for hearing today, learned
Government Advocate appearing for the respondent produced a
proceedings of the Assistant Director of Survey and Land Records,
Trichy-1, wherein, it is stated that the appellant was convicted on
03.07.2014 and the criminal case was also dismissed and the
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appeal against the same was also dismissed against him. In view of
the above, nothing remains to be adjudicated further in this Writ
Appeal.
5.Accordingly, the Writ Appeal stands dismissed as
infrutuous. No costs. Consequently, connected Miscellaneous
Petition is dismissed.
[P.S.N.,J.] & [S.K.,J.]
03.03.2021
Index:Yes/No
Internet:Yes/No
vsn
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.
To
The Assistant Director of Survey and Land Records,
Collectorate Building,
Trichirappalli.
http://www.judis.nic.in
PUSHPA SATHYANARAYANA J.
AND
S.KANNAMMAL, J.
vsn
JUDGMENT MADE IN
W.A(MD)NO.470 OF 2012
and
M.P(MD)No.2 of 2012
http://www.judis.nic.in
03.03.2021
http://www.judis.nic.in
