N.Nainar Thevar vs The Assistant Director Of ...
2022 Latest Caselaw 5964 Mad

                                                                        W.A(MD)No.813 of 2011

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 23.03.2022

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                       and
                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                             W.A(MD)No.813 of 2011
                                                     and
                                            M.P.(MD)Nos 1 & 2 of 2011


                     N.Nainar Thevar                           ... Appellant/Petitioner
                                                       Vs.

                     1.The Assistant Director of Panchayat,
                       Tirunelveli District.

                     2.The Executive Officer,
                       Special Grade Town Panchayat,
                       Vadakku Valliyoor,
                       Tirunelveli District.

                     3.The President,
                       Special Grade Town Panchayat,
                       Vadakku Valliyoor,
                       Tirunelveli District.

                     4.R.Shankaranarayanan,
                       The President,
                       Special Grade Town Panchayat,
                       Vadakku Valliyoor,
                       Tirunelveli District.                   ...Respondents /Respondents


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                         W.A(MD)No.813 of 2011

                     PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
                     praying this Court to set aside the order passed by this Court in
                     W.P(MD)No.2202 of 2011, dated 01.07.2011.


                                    For Appellant      : Mr.J.Anandkumar

                                    For Respondents    : Mr.V.Nirmal Kumar, - RR1 & 2
                                                         Government Advocate

                                                      JUDGMENT

R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR, J.

Mr.JAnandakumar, learned counsel appearing for the

appellant/writ petitioner states that the Writ Appeal has become

infructuous.

2. Recording the said statement, this Writ Appeal is

dismissed as having become infructuous. No costs. Consequently,

connected miscellaneous petitions are closed.

[R.S.M, J.] & [N.S.K., J.] 23.03.2022 Index:Yes/No Internet:Yes/No rm

https://www.mhc.tn.gov.in/judis W.A(MD)No.813 of 2011

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Assistant Director of Panchayat, Tirunelveli District.

2.The Executive Officer, Special Grade Town Panchayat, Vadakku Valliyoor, Tirunelveli District.

3.The President, Special Grade Town Panchayat, Vadakku Valliyoor, Tirunelveli District.

https://www.mhc.tn.gov.in/judis W.A(MD)No.813 of 2011

R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR, J.

rm

JUDGMENT MADE IN W.A(MD)No.813 of 2011

23.03.2022

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