The State Of Tamil Nadu vs M.Vijayakumar
2022 Latest Caselaw 263 Mad

                                                                      W.A.No.2968 of 2021


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATE: 05.01.2022

                                                   CORAM:

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

                                           W.A.No.2968 of 2021 and
                                            C.M.P.No. 20161 of 2021


                     1. The State of Tamil Nadu,
                        Rep. by its Secretary to Government,
                        Highways Department,
                        Fort St. George,
                        Chennai - 600 009.

                     2. The Chief Engineer (General),
                        Highways and Rural Works,
                        Chepauk, Chennai - 600 005.

                     3. The Divisional Engineer,
                        Highways Department,
                        Erode - 2.                                     ... Appellants

                                                        v.

                     1. M.Vijayakumar
                     2. M.Ravichandran                                ... Respondents




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                                                                                   W.A.No.2968 of 2021




                     Writ Appeal filed under Clause 15 of Letters Patent to set aside the order
                     made in W.P.No.10142 of 20132, dated 15.11.2016


                                       For Appellants    : Ms. Geetha Thamaraiselvan
                                                           Special Government Pleader

                                       For Respondents   : No Appearance – R1
                                                           Mr. G. Punniyakotti - R2


                                                      JUDGMENT

(Judgment was delivered by M. DURAISWAMY, J.)

When the Writ Appeal is taken up for hearing, Ms.Geetha

Thamaraiselvan, learned Special Government Pleader appearing for the

appellants submitted that the appellants have already complied with the

orders of the learned Single Judge made in W.P.No.10142 of 20132,

dated 15.11.2016, hence nothing survives for adjudication in the Writ

Appeal.

2. Recording the submissions made by the learned Special

Government Pleader, since the appellants have already complied with the

orders of the learned Single Judge, the Writ Appeal is dismissed as

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infructuous. No costs. Consequently, the connected Miscellaneous

Petition is closed.

[M.D., J.] [J.S.N.P., J.] 01.12.2021 Index : Yes/No Internet: Yes Rj

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M. DURAISWAMY, J.

and J. SATHYA NARAYANA PRASAD ,J

Rj

W.A.No.2968 of 2021 and C.M.P.No. 20161 of 2021

05.01.2022

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