Madras High Court
P.Karuppaiah vs The Government Of Tamil Nadu on 12 October, 2022
W.A.(MD)Nos.840 & 841 of 2013 & 1286 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 12.10.2022
CORAM:
THE HON'BLE MRS JUSTICE J. NISHA BANU
AND
THE HON'BLE MR JUSTICE N. ANAND VENKATESH
W.A.(MD)Nos.840 & 841 of 2013 & 1286 of 2016
and
M.P(MD)No.1 of 2013 &
C.M.P(MD)No.8765 of 2016
W.A(MD)No.840 of 2013:-
P.Karuppaiah ... Appellant/Petitioner
vs.
1.The Government of Tamil Nadu,
Rep. by its Secretary to Home Department,
Fort St. George,
Chennai – 600 009.
2.The Director General of Police,
Kamarajar Salai,
Mylapore,
Chennai – 600 004.
3.The Deputy Inspector General of Police,
Trichy Range,
Trichy.
4.The Superintendent of Police,
Pudukkottai,
Pudukkottai District. ... Respondents/Respondents
1/6
https://www.mhc.tn.gov.in/judis
W.A.(MD)Nos.840 & 841 of 2013 & 1286 of 2016
PRAYER : Writ Appeal filed under Clause 15 of Letters Patent to set aside
the order, dated 18.08.2011 passed in W.P(MD)No.1172 of 2011 on the file
of this Court.
For Appellant : Mr.A.Rajaram
For Respondents : Mr.D.Sasikumar
Additional Government Pleader
W.A(MD)No.841 of 2013:-
A.Sheikdawood ... Appellant/Petitioner
vs.
1.The Government of Tamil Nadu,
Rep. by its Secretary to Home Department,
Fort St. George,
Chennai – 600 009.
2.The Director General of Police,
Kamarajar Salai,
Mylapore,
Chennai – 600 004.
3.The Deputy Inspector General of Police,
Trichy Range,
Trichy.
4.The Superintendent of Police,
Pudukkottai,
Pudukkottai District. ... Respondents/Respondents
2/6
https://www.mhc.tn.gov.in/judis
W.A.(MD)Nos.840 & 841 of 2013 & 1286 of 2016
PRAYER : Writ Appeal filed under Clause 15 of Letters Patent to set aside
the order, dated 18.08.2011 passed in W.P(MD)No.7624 of 2011 on the file
of this Court.
For Appellant : Mr.A.Rajaram
For Respondents : Mr.D.Sasikumar
Additional Government Pleader
W.A(MD)No.1286 of 2016:-
1.The Government of Tamil Nadu,
Rep. by its Secretary to Home Department,
Fort St. George,
Chennai – 600 009.
2.The Director General of Police,
Kamarajar Salai,
Mylapore,
Chennai – 600 004.
3.The Superintendent of Police,
Virudhunagar District. ... Appellants/Respondents
vs.
P.Venkatasamy ... Respondent/Petitioner
PRAYER : Writ Appeal filed under Clause 15 of Letters Patent to set aside
the order, dated 26.03.2013 passed in W.P(MD)No.2642 of 2013 on the file
3/6
https://www.mhc.tn.gov.in/judis
W.A.(MD)Nos.840 & 841 of 2013 & 1286 of 2016
of this Court.
For Appellants : Mr.D.Sasikumar
Additional Government Pleader
For Respondent : Mr.A.Rajaram
COMMON JUDGMENT
J. NISHA BANU,J.
and
N. ANAND VENKATESH,J.
The issue involved in these writ appeals is squarely covered by a
decision of the Full Bench rendered in W.A.No.3748 of 2019 and Rev.
(MD)No.99 of 2014 on 04.02.2022, in the case of State of Tamil
Nadu and others v. C.Srinivasan.
2. In view of the same, no further orders can be passed in these
writ appeals and accordingly, these Writ Appeals are dismissed. No costs.
Consequently, connected Miscellaneous Petitions are closed.
(J.N.B.,J.) & (N.A.V.,J.)
12.10.2022
PJL
https://www.mhc.tn.gov.in/judis
W.A.(MD)Nos.840 & 841 of 2013 & 1286 of 2016
To
1.The Government of Tamil Nadu,
Rep. by its Secretary to Home Department,
Fort St. George,
Chennai – 600 009.
2.The Director General of Police,
Kamarajar Salai,
Mylapore,
Chennai – 600 004.
3.The Deputy Inspector General of Police,
Trichy Range,
Trichy.
4.The Superintendent of Police,
Pudukkottai,
Pudukkottai District.
5.The Superintendent of Police,
Virudhunagar District.
https://www.mhc.tn.gov.in/judis
W.A.(MD)Nos.840 & 841 of 2013 & 1286 of 2016
J. NISHA BANU,J.
and
N. ANAND VENKATESH,J.
PJL
W.A.(MD)Nos.840 & 841 of 2013
& 1286 of 2016
12.10.2022
https://www.mhc.tn.gov.in/judis
