Madras High Court
N.Annamalai vs The Government Of Tamil Nadu on 5 March, 2021
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 05.03.2021
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
AND
THE HONOURABLE MRS.JUSTICE S.KANNAMMAL
W.A(MD)NO.504 OF 2012
N.Annamalai :Appellant/Petitioner
.vs.
1.The Government of Tamil Nadu,
represented by its Secretary,
Housing and Urban Development Department,
Fort St.George,
Chennai.
2.The Registrar of Co-operative Societies,
(Housing),
Tirunelveli,
Tirunelveli District.
3.The Deputy Registrar of Cooperative Societies
(Housing),
Tirunelveli,
Tirunelveli District.
4.The Special Officer,
Thoothukudi Melur Cooperative Housing Society,
Thoothukudi,
Thoothukudi District. : Respondents/Respondents
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
Act praying this Court to set aside the order passed by this Court in
W.P(MD)No.12300 of 2011, dated 28.11.2011.
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2
For Appellant :Mr.V.Kannan
For Respondents :Mr.K.P.Narayanakumar
1 to 3 Special Govt.Pleader
For Respondent-4 :No appearance
JUDGMENT
*************
[Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]
This Writ Appeal is directed against the order passed by this
Court in W.P(MD)No.12300 of 2011, dated 28.11.2011, challenging
the enquiry reports served on the Writ Petitioner and also the
subsequent report served on 21.09.2011 and to quash the same.
2.Heard the learned counsel appearing on either side and
perused the materials placed before this Court.
3.The above Writ Petition has been decided along with two
other Writ Petitioners and the said Writ Petitions were dismissed as
subsequently charge-memo was issued to the Petitioner.
Challenging the said charge-memo, a Writ Petition was filed by the
very same appellant in W.P(MD)No.9757 of 2011, which was
dismissed by this Court on 26.08.2011, Aggrieved by the same,
W.A(MD)No.997 of 2011 was filed. Already, the Charge-memo is
challenged in other Writ Petition, which is pending in W.P(MD)No.
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12300 of 2011 was dismissed. Hence, the appeal against the same
challenged in W.A(MD)No.504 of 201 stands dismissed as
infructuous. No costs.
[P.S.N.,J.] & [S.K.,J.]
05.03.2021
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
1.The Government of Tamil Nadu,
represented by its Secretary,
Housing and Urban Development Department,
Fort St.George,
Chennai.
2.The Registrar of Co-operative Societies,
(Housing),
Tirunelveli,
Tirunelveli District.
3.The Deputy Registrar of Cooperative Societies
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(Housing),
Tirunelveli,
Tirunelveli District.
4.The Special Officer,
Thoothukudi Melur Cooperative Housing Society,
Thoothukudi,
Thoothukudi District.
http://www.judis.nic.in
PUSHPA SATHYANARAYANA J.
AND
S.KANNAMMAL, J.
vsn
JUDGMENT MADE IN
W.A(MD)NO.504 OF 2012
05.03.2021
http://www.judis.nic.in
