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B.Nagasubramanian vs The Commissioner
2022 Latest Caselaw 18059 Mad

Citation : 2022 Latest Caselaw 18059 Mad
Judgement Date : 6 December, 2022

Madras High Court
B.Nagasubramanian vs The Commissioner on 6 December, 2022
                                                                    W.A(MD)No.274 of 2022


                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 06.12.2022

                                                 CORAM:

                              THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                 and
                               THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                           W.A(MD)No.274 of 2022
                                                   and
                                          CMP(MD)No.2683 of 2022

                 B.Nagasubramanian                                  ... Appellant
                                                   vs.

                 1. The Commissioner,
                 Food Safety and Drug Administration Department,
                 359, Anna Salai,
                 Chennai-600 006.

                 2. The Designated Officer,
                 Food Safety and Drug Administration Department,
                 Collectorate Campus, Korampallam,
                 Tuticorin-628 101.

                 3. Dr.Mariappan
                 Designated Officer
                 Food Safety and Drug Administration Department,
                 Collectorate Campus, Korampallam,
                 Tuticorin-628 101.                                 ... Respondents

                      PRAYER : Writ Appeal filed under Clause 15 of Letters Patent,
                 against the order passed in W.P(MD)No.6258 of 2020 dated
                 24.01.2022.

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                      W.A(MD)No.274 of 2022


                                  For Appellant         : Mr.D.Sivaraman
                                  For R1 & R2           : Mr.K.Balasubramani
                                                             Additional Government Pleader


                                                         JUDGMENT

(Judgment of the Court was made by D.KRISHNAKUMAR, J.)

The Writ Appeal is directed against the order made in

W.P(MD)No.6258 of 2020 dated 24.01.2022.

2. Learned counsel for the appellant submitted that the writ

appeal has become infructuous.

3. Recording the said submission, this Writ Appeal is

dismissed as infructuous. No costs. Consequently, connected

miscellaneous petition is closed.

[D.K.K.,J.] & [R.V.,J.] 06.12.2022 Index : Yes / No Internet : Yes bala

https://www.mhc.tn.gov.in/judis W.A(MD)No.274 of 2022

To

1. The Commissioner, Food Safety and Drug Administration Department, 359, Anna Salai, Chennai-600 006.

2. The Designated Officer, Food Safety and Drug Administration Department, Collectorate Campus, Korampallam, Tuticorin-628 101.

3. Dr.Mariappan Designated Officer Food Safety and Drug Administration Department, Collectorate Campus, Korampallam, Tuticorin-628 101.

https://www.mhc.tn.gov.in/judis W.A(MD)No.274 of 2022

D.KRISHNAKUMAR, J.

and R.VIJAYAKUMAR, J.

bala

JUDGMENT MADE IN W.A(MD)No.274 of 2022 DATED : 06.12.2022

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

 
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