The Regional Deputy Director vs M.Kandasamy
2022 Latest Caselaw 4020 Mad

                                                                                    W.A.No.2496 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 02.03.2022

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                AND
                            THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                            W.A.No. 2496 of 2013
            1. The Regional Deputy Director,
               Animal Husbandry & Fisheries Department,
               Cuddalore, Cuddalore District.

            2. The District Treasury Office,
               Cuddalore, Cuddalore District.                                    ... Appellants
                                                        -vs-

            M.Kandasamy                                                       .... Respondent
            Prayer: Writ Appeal filed under Clause 15 of Letter Patent Act, to set aside the order

            dated 26.11.2012 made in W.P.No.29248 of 2012.

                                      For Appellants : Ms. Karhika Jaganath
                                                       Government Advocate
                                      For Respondent : Mr.M.Ravi
                                                  JUDGMENT

S.VAIDYANATHAN.,J and MOHAMMED SHAFFIQ.,J

When the matter is taken up for hearing, the learned counsel appearing for the

Respondent submitted that the issue pertaining to this Writ Appeal is covered by the

https://www.mhc.tn.gov.in/judis W.A.No.2496 of 2013

S. VAIDYANATHAN,J., and MOHAMMED SHAFFIQ.,J arr

Judgment of Hon'ble Supreme Court in Civil Appeal Nos. 9533 to 9537 of 2019, and in

view of the said Judgment, this Writ Appeal has got to be allowed.

2. In the light of the Judgment of the Hon'ble Apex Court stated supra, this Writ

Appeal is allowed by setting aside the order of the learned Single Judge dated

26.11.2012 made in W.P.No.29248 of 2012. No costs.

                                                                       [S.V.N., J.,]     [M.S.Q., J]
                                                                                 02.03.2022
            Index: Yes / No
            Internet: Yes / No
            arr




                                                                               W.A.No. 2496 of 2013

https://www.mhc.tn.gov.in/judis W.A.No.2496 of 2013

18.02.2022

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