V.Muthuramalingam vs The State Of Tamil Nadu
2022 Latest Caselaw 18184 Mad

                                                                          W.A.(MD)No.558 of 2012


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 14.12.2022

                                                    CORAM:

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
                                                     and
                                   THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                             W.A.(MD)No.558 of 2012

                 V.Muthuramalingam                                        ... Appellant
                                                        vs.

                 1.The State of Tamil Nadu,
                   Rep. by its Principal Secretary to Government,
                   Rural Development and Panchayat Raj (E7) Department,
                   Secretariat,
                   Chennai – 600 009.

                 2.The Director of Rural Development,
                   Panagal Building, Saidapet,
                   Chennai – 15.

                 3.The District Collector,
                   Thoothukudi District,
                   Thoothukudi.

                 4.The Block Development Officer,
                   Ottapidaram Panchayat Union,
                   Ottapidaram,
                   Thoothukudi District.                                  ... Respondents




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                   W.A.(MD)No.558 of 2012


                           PRAYER : Writ Appeal filed under Clause 15 of the Letters Patent, to set
                 aside the order passed in order dated 31.01.2012, made in W.P.(MD)No.12401 of
                 2011, on the file of this Court and allow this Writ Appeal.


                                  For Appellant       : Mr.F.X.Eugene

                                  For Respondents     : Mr.D.Sasikumar
                                                        Additional Government Pleader

                                                      JUDGMENT

DR.G.JAYACHANDRAN, J. and SUNDER MOHAN, J.

The learned counsel for the appellant submits that in view of the demise of

the appellant, nothing survives for further adjudication in the Writ Appeal and

seeks dismissal of the Writ Appeal as infructuous.

2. Recording the aforesaid submission made by the learned counsel for the

appellant, this Writ Appeal is dismissed as infructuous. No costs.

Index : Yes / No [G.J., J.] [S.M., J.] Internet : Yes 14.12.2022 smn2

https://www.mhc.tn.gov.in/judis W.A.(MD)No.558 of 2012

To

1.The Principal Secretary to Government of Tamil Nadu, Rural Development and Panchayat Raj (E7) Department, Secretariat, Chennai – 600 009.

2.The Director of Rural Development, Panagal Building, Saidapet, Chennai – 15.

3.The District Collector, Thoothukudi District, Thoothukudi.

4.The Block Development Officer, Ottapidaram Panchayat Union, Ottapidaram, Thoothukudi District.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.558 of 2012

DR.G.JAYACHANDRAN, J.

and SUNDER MOAHN, J.

smn2

JUDGMENT MADE IN W.A.(MD)No.558 of 2012

DATED : 14.12.2022

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