M.Raja vs State Of Tamil Nadu
2022 Latest Caselaw 9091 Mad

                                                            1                           W.A.No.1648 of 2021


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 28.04.2022

                                                            Coram

                                   THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                         AND
                                       THE HONOURABLE MRS.JUSTICE N.MALA
                                                 W.A.No.1648 of 2021
                                            and CMP.Nos.3592 & 7957 of 2021

                     M.Raja                                                               ...Appellant
                                                                Vs
                     1. State of Tamil Nadu,
                        Represented by its Home Secretary,
                        Fort St.George,
                        Chennai – 600 009.

                     2. The Director General of Police,
                        Kamarajar Salai,
                        Mylapore, Chennai – 600 004.

                     3. The Commissioner of Police,
                        No.132, EVK Sampath Road,
                        Vepery, Periyamet,
                        Chennai – 600 007.                                          ... Respondents

                                  Prayer: Writ appeal is filed under clause 15 of the Letter Patent

                     praying to set aside the order dated: 07.03.2018 made in W.P.No.5134 of

                     2018 and allow the appeal.

                                             For Appellant      : M/s.R.Karthikeyan
                                             For Respondents    : Mr.Abishek Murthy
                                                                  Government Advocate


https://www.mhc.tn.gov.in/judis
                                                              2                          W.A.No.1648 of 2021


                                                        JUDGMENT

S.VAIDYANATHAN, J.

& N.MALA, J.

The present appeal has been preferred against the order dated

07.03.2018 in W.P.No.5134 of 2018.

2. On this day, when the appeal came up for hearing, the learned

counsel appearing on both side fairly submitted that the issue is covered by

a Judgment of the Division Bench of this Court in The State of Tamil Nadu

rep. by its Secretary to Government, Home Department, Fort St.George,

Chennai and Others Vs. C.Srinivasan.

3. As facts and circumstances of the instant appeal are similar to the

decision of the Division Bench in WA Nos.3748 of 2019 etc. batch of cases

dated 15.03.2022, following the same, instant writ appeal is disposed of on

the same lines. No costs. Consequently, connected miscellaneous petitions

are closed.

                                                                       (S.V.N.J.,)         (N.M.J.,)
                                                                                  28.04.2022
                     dpq

Speaking order/Non-speaking order

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

S.VAIDYANATHAN, J.

and N.MALA,J.

dpq

1. The Home Secretary, Fort St.George, Chennai – 600 009.

2. The Director, General of Police, Kamarajar Salai, Mylapore, Chennai – 600 004.

3. The Commissioner of Police, No.132, EVK Sampath Road, Vepery, Periyamet, Chennai – 600 007.

W.A.No.1648 of 2021

28.04.2022

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