State Of Tamil Nadu vs Pushpa
2021 Latest Caselaw 18134 Mad

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                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 03.09.2021

                                                        Coram

                              THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                               AND
                               THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                W.A.No.1285 of 2021
                                              and CMP.No.8141 of 2021
                      1. State of Tamil Nadu
                         Rep.by Secretary to Government
                         Highways Department
                         Fort St.George, Chennai – 600 009.

                      2. The Superintending Engineer
                         Highways and Rural Department
                         Coimbatore 641 018.

                      3. The Divisional Engineer
                         Highways and Rural Department
                         Coimbatore 641 018.

                      4. The Assistant Divisional Engineer
                         Highways and Rural Department
                         Coimbatore 641 018.                                       ... Appellants

                                                             vs.
                      1. Pushpa
                      2. K.Maruthappan                                           ...
                      Respondents

                            Writ appeal is filed under clause 15 of the Letter Patent against the
                      order of the learned single Judge dated 10.09.2020 made in W.P.No.11666


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                      of 2013.
                                  For Appellants    : Mr.K.V.Sajeev Kumar,
                                                      Government Advocate

                                  For Respondents : Mr.A.Naganathan for R1

                                                          JUDGMENT

(Judgment of the Court was made by S.VAIDYANATHAN, J.)

Instant writ appeal is directed against the order dated 10.09.2020

made in W.P.No.11666 of 2013.

2. When the writ appeal came up for hearing, it is brought to the

notice of this Court by both sides that the order impugned in this writ appeal

in W.P.No.11666 of 2013 dated 10.09.2020 has already been complied

with.

3. Recording the same the present writ appeal is closed. No costs.

Consequently connected miscellaneous petition is also closed.

(S.V.N.J.,) (A.A.N.J.,) 03.09.2021 dpq Speaking order/Non-speaking order Index: Yes/No Internet: Yes/No

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S.VAIDYANATHAN,J.

and A.A.NAKKIRAN,J.

dpq

To

1. The Secretary to Government Highways Department Fort St.George, Chennai – 600 009.

2. The Superintending Engineer Highways and Rural Department Coimbatore 641 018.

3. The Divisional Engineer Highways and Rural Department Coimbatore 641 018.

4. The Assistant Divisional Engineer Highways and Rural Department Coimbatore 641 018.

W.A.No.1285 of 2021 and CMP.No.8141 of 2021

03.09.2021

http://www.judis.nic.in