K. Brinda vs The District Collector
2022 Latest Caselaw 6291 Mad

                                                                                 W.A.No. 1156 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 28.03.2022

                                                         CORAM

                           THE HONOURABLE MR. JUSTICE S. VAIDYANATHAN

                                                              AND

                           THE HONOURABLE MS. JUSTICE NIDUMOLU MALA

                                                  W.A. No. 1156 of 2016

                                                              &

                                                 C.M.P. No. 14899 of 2016

                     K. Brinda                                     ..Appellant

                                                                  Vs.

                     1.           The District Collector,
                                  Thiruvannamalai District,
                                  Thiruvannamalai Post.

                     2.           The Block Development Officer,
                                  Thellar, Vandavasi Taluk,
                                  Thiruvannamalai District.

                     3.           The Commissioner,
                                  Panchayat Union,
                                  Thellar Post, Vandavasi Taluk,
                                  Thiruvannamalai District.



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                                                                                   W.A.No. 1156 of 2016

                     4.           The Head Master,
                                  Government High School,
                                  Ponnur Panchayat.

                     5.           Alamelu                              ..Respondents

                     Prayer:            Writ Appeal as against the order dated 18.03.2016 passed in

                     W.P. No. 9136 of 2016.

                                        For Appellant     ::    Ms.G. Devi

                                        For Respondents ::    Mr.V. Nanmaran,
                                                        Additional Govt. Pleader
                                                        for R1 to R4
                                                        No Appearance for R5
                                                       JUDGMENT

S. VAIDYANATHAN,J. AND NIDUMOLU MALA,J.

Learned counsel for the appellant would submit that the appeal itself

has become infructuous and the same may dismissed as such. He has also

made an endorsement to that effect.

2. In view of the submission and endorsement made, the writ

appeal is dismissed as infructuous. No costs. Connected C.M.P. is closed.

(S.V.N.J.) (N.M.J.) nv 28.03.2022

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To

1. The District Collector, Thiruvannamalai District, Thiruvannamalai Post.

2. The Block Development Officer, Thellar, Vandavasi Taluk, Thiruvannamalai District.

3. The Commissioner, Panchayat Union, Thellar Post, Vandavasi Taluk, Thiruvannamalai District.

S. VAIDYANATHAN,J.

AND

NIDUMOLU MALA,J.

nv

4. The Head Master, Government High School, Ponnur Panchayat.

W.A. No. 1156 of 2016

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28.03.2022

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