Madras High Court
M.Sivagami vs The Chief Secretary To Government on 5 October, 2021
W.P.(MD)No.10106 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :05.10.2021
CORAM:
THE HONOURABLE MR.JUSTICE V. BHARATHIDASAN
and
THE HONOURABLE MR.JUSTICE R. PONGIAPPAN
W.P.(MD) No.10106 of 2021
and W.M.P.(MD) Nos. 7832 & 7833 of 2021
M.Sivagami ... Petitioner/Party-in-Person
-vs-
1. The Chief Secretary to Government,
Government of Tamil Nadu,
Fort St.George,
Rajaji Road,
Chennai-600 009.
2. The Additional Chief Secretary to Government (Home),
Government of Tamil Nadu,
Fort St.George,
Rajaji Road,
Chennai-600 009.
3. The Additional Director General of Police (Prisons)
Tamilnadu Prison Department,
Chennai Metropolitan Development Authority Tower II,
No-1, Gandhi Irwin Road,
Egmore, Chennai – 8. ... Respondents
PRAYER : Petition is filed under Article 226 of the Constitution of India
praying for the issue of a Writ of Mandamus, to direct the respondents to
release the convicts, under trial prisoners, detenues and remand prisoners
1/4
https://www.mhc.tn.gov.in/judis/
W.P.(MD)No.10106 of 2021
on parole or interim bail pursuant to the resolution numbers (c) to (e) of
the High Powered Committee of Tamilnadu passed in the sixth meeting
as per the directions of the Hon'ble Supreme Court judgment dated
07.05.2021 passed in Suo-Motu WP(C) No.1 of 2020 by considering the
petitioner's representation dated 21.05.2021.
For Petitioner :No appearance
For Respondents :Mr.S.Ravi
Additional Public Prosecutor
ORDER
(Order of the Court was made by V. BHARATHIDASAN, J.)
When the matter was taken up on 21.09.2021, there was no
representation for the petitioner. Hence the matter was listed on
28.09.2021. Even on that day, there was no representation and therefore,
the matter was directed to be listed under the caption ''for dismissal''.
Even today, when the matter is called, the petitioner(party-in-person) has
not appeared before this Court. Hence, this writ petition is dismissed for
default. No costs. Consequently, connected miscellaneous petitions are
closed.
[V.B.D.,J.] & [R.P.A.,J.]
05.10.2021
Index : Yes / No
Internet : Yes / No
cm/csm
https://www.mhc.tn.gov.in/judis/
W.P.(MD)No.10106 of 2021
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 Chief Secretary to Government,
Government of Tamil Nadu,
Fort St.George,
Rajaji Road,
Chennai-600 009.
2. The Additional Chief Secretary to Government (Home),
Government of Tamil Nadu,
Fort St.George,
Rajaji Road,
Chennai-600 009.
3. The Additional Director General of Police (Prisons)
Tamilnadu Prison Department,
Chennai Metropolitan Development Authority Tower II,
No-1, Gandhi Irwin Road,
Egmore, Chennai – 8.
4. The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis/
W.P.(MD)No.10106 of 2021
V.BHARATHIDASAN, J.
and
R.PONGIAPPAN, J.
cm/csm
ORDER MADE IN
W.P.(MD) No.10106 of 2021
and
W.M.P.(MD) Nos.7832 & 7833 of 2021
DATED : 05.10.2021
https://www.mhc.tn.gov.in/judis/
