The Government Of Tamil Nadu vs K.Nandhagopal
2021 Latest Caselaw 19764 Mad

                                                                            Writ Appeal No.1805 of 2021

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 27.09.2021

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

                                              Writ Appeal No.1805 of 2021

                     1.     The Government of Tamil Nadu,
                            rep. by its Home Secretary,
                            Fort St. George,
                            Chennai 600 009.

                     2.     The Director General of Police,
                            Kamarajar Salai,
                            Mylapore, Chennai 4.

                     3.     The Deputy Inspector General of Police,
                            Villupuram Range,
                            Villupuram.

                     4.     The Superintendent of Police,
                            Villupuram District,
                            Villupuram.                                              ... Appellants
                                                            vs.

                     K.Nandhagopal                                                  ... Respondent

                            Writ Appeal filed under Clause 15 of Letters Patent against the order
                     dated 10.04.2013 passed by this Court in W.P.No.20947 of 2011.




                     Page No.1 of 4

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                                                                                 Writ Appeal No.1805 of 2021



                            For Appellants               :     Mr.K.Tippu Sulthan,
                                                               Government Advocate

                            For Respondent               :     Mr.Alagu Goutham


                                                       JUDGMENT

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

This Writ Appeal is directed against the order dated 10.04.2013 passed

by this Court in W.P.No.20947 of 2011.

2. Today, when the matter is taken up for hearing, it is represented

by the learned counsel appearing for the Respondent that, the

Respondent/Writ Petitioner is no more and that, he is unable to get the details

of the legal heirs of the deceased Respondent, to bring them on record.

3. In view of the said submissions, this Court interferes with the

order dated 10.04.2013 passed by the learned Single Judge in W.P.No.20947

of 2011 and accordingly, the same is set aside. In case, the legal heirs of the

deceased Respondent are interested in contesting, it is open to them to re-

open the case, by getting themselves substituted, and at that stage, the matter

will be heard on merits, if a prayer is requested.

http://www.judis.nic.in Writ Appeal No.1805 of 2021

In fine, the Writ Appeal is allowed. No costs. Consequently,

connected C.M.P.No.11270 of 2021 is closed.

                                                                   [S.V.N.,J.] [A.A.N.,J.]
                                                                           27.09.2021
                     Index            :     Yes/No
                     Speaking Order   :     Yes/No

                     (vm/aeb)






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                                        Writ Appeal No.1805 of 2021




                                      S.VAIDYANATHAN,J.
                                                AND
                                         A.A.NAKKIRAN,J.

                                                            (aeb)




                                              Judgment in
                                      W.A.No.1805 of 2021




                                                    27.09.2021






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