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The Government Of Tamil Nadu vs Unknown
2021 Latest Caselaw 22754 Mad

Citation : 2021 Latest Caselaw 22754 Mad
Judgement Date : 19 November, 2021

Madras High Court
The Government Of Tamil Nadu vs Unknown on 19 November, 2021
                                                                      W.A.No.609 of 2 016



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 19.11.2021

                                                       CORAM :

                     THE HON'BLE MR.JUSTICE M.DURAISWAMY, ACTING CHIEF JUSTICE
                                                AND
                              THE HON'BLE MR.JUSTICE J. SATHYA NARAYANA PRASAD
                                             W.A.No.609 of 2016 and
                                             C.M.P. No.8074 of 2016


                     1. The Government of Tamil Nadu,
                        Rep. by its Secretary to Government,
                        Environment and Forest Department,
                        Secretariat, Chennai – 600 009.

                     2. The Principal Chief Conservator of Forests,
                       Having Office at Panagal Maaligai,
                       Saidapet, Chennai – 600 015.

                     3. The District Forest Officer,
                        Cuddalore.

                     4. The Accountant General of Tamil Nadu,
                        Office at DMS Compound,
                        Teynampet, Chennai – 18.                        .. Appellants

                                                          v.
                     A. Subramanian
                     S/o. Arumugam,
                     A. Agaram Village,
                     Nidhi Natham Post, Tittakudi Talk,
                     Cuddalore District.                              .. Respondent


https://www.mhc.tn.gov.in/judis
                                                                                   W.A.No.609 of 2 016

                                  Appeal filed under Clause 15 of Letters Patent against the order
                     dated 31.07.2015 made in W.P.No.23166 of 2015 on the file of this
                     Court.

                                        For Appellants    : Mr. S. Arumugam,
                                                            Government Advocate

                                                   JUDGMENT

(Judgment of the Court was made by M.DURAISWAMY, ACJ)

Mr. S. Arumugam, learned Government Advocate appearing for

the appellants submitted that the appellants had complied with the orders

of this court made in W.P.No.23166 of 2015, dated 31.07.2015, hence,

the Writ Appeal may be dismissed as infructuous.

3. Recording the submissions made by the learned Government

Advocate the above Writ Appeal is dismissed as infructuous. No

costs. Consequently, the connected Miscellaneous Petition is closed.



                                                                      [M.D., ACJ] [J.S.N.P., J.]
                                                                              19.11.2021
                     Index              : Yes/No

Speaking Order/Non Speaking Order Rj

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

M.DURAISWAMY, ACJ and J. SATHYA NARAYANA PRASAD ,J

Rj

W.A.No.609 of 2016 and C.M.P. No.8074 of 2016

19.11.2021

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

 
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