J.Madhes vs The Director Of Rural Development
2022 Latest Caselaw 1086 Mad

                                                                            Writ Appeal No.2487 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 24.01.2022

                                                       CORAM :

                                  THE HON'BLE MR. JUSTICE M. DURAISWAMY
                                                         AND
                      THE HON'BLE MR. JUSTICE J. SATHYA NARAYANA PRASAD

                                            Writ Appeal No.2487 of 2018


                J.Madhes                                                     ...   Appellant

                                                         Vs.

                1.The Director of Rural Development
                   and Panchayat Raj
                  Chennai – 600 015.

                2.The District Collector,
                  Panchayat Development Wing,
                  Krishnagiri.                                               ...   Respondents


                Prayer : Writ Appeal filed under Clause 15 of the Letters Patent to set aside the
                order dated 11.09.2017 made in W.P.No.31091 of 2015.


                                       For Appellant     : Mr.P.Kumaravel
                                                           for Mr.M.Ravi

                                       For Respondents   : Mr.R.U.Dinesh Rajkumar
                                                           Additional Government Pleader


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                                                                             Writ Appeal No.2487 of 2018




                                                 JUDGMENT

(Delivered by M. DURAISWAMY, J.)

Mr.P.Kumaravel, learned counsel appearing for the appellant submitted

that, since the appellant has already filed a writ petition in W.P.No.1605 of 2021,

challenging the order of appointment dated 29.05.2015, nothing survives for

adjudication in the Writ Appeal, hence, the Writ Appeal may be closed, giving

liberty to the appellant to prosecute the writ petition in accordance with law.

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

appellant, the Writ Appeal stands closed. It is open to the appellant to prosecute

the writ petition in W.P.No.1605 of 2021 in accordance with law. No costs.

                                                                   [M.D., J.]      [J.S.N.P., J.]
                                                                           24.01.2022
                Index       : Yes/No
                Internet    : Yes

Speaking order / Nonspeaking order mkn

To

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1.The Director of Rural Development and Panchayat Raj Chennai – 600 015.

2.The District Collector, Panchayat Development Wing, Krishnagiri.

https://www.mhc.tn.gov.in/judis Page 3/4 Writ Appeal No.2487 of 2018

M. DURAISWAMY, J.

and J. SATHYA NARAYANA PRASAD, J.

mkn

Writ Appeal No.2487 of 2018

24.01.2022

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