The Government Of Tamil Nadu vs S. Muthupillai
2022 Latest Caselaw 16186 Mad

Citation : 2022 Latest Caselaw 16186 Mad
Judgement Date : 12 October, 2022

Madras High Court

The Government Of Tamil Nadu vs S. Muthupillai on 12 October, 2022

                                                                     Rev.Aplc(MD) Nos.99 of 2014 and batch


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 12.10.2022

                                                      CORAM:
                             THE HONOURABLE MRS.JUSTICE J.NISHA BANU
                                              AND
                           THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH


                                  Rev.Aplc(MD)Nos.99, 100, 101, 102 and 103 of 2014
                                                       and
                                      M.P(MD)Nos.2, 2, 3, 2, 3, 2, 3, 2, 3 of 2014


                Rev.Aplc(MD)No.99 of 2014:

                1. The Government of Tamil Nadu,
                Represented by its Home Secretary,
                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,
                Tirunelveli Range,
                Tirunelveli.

                4. The Superintendent of Police,
                Thoothukudi District,
                Thoothukudi.                                                          : Petitioners

                                                         Vs

                S. Muthupillai                                                        : Respondent

Prayer: Review Application filed under Order 47 Rule 1 of C.P.C., praying to https://www.mhc.tn.gov.in/judis Page 1/8 Rev.Aplc(MD) Nos.99 of 2014 and batch

review the common order dated 17.06.2013 made in W.A.(MD)No.107 of 2012 passed by the Honble Mr.Justice N.Paul Vasanthakumar and the Hon'ble Mr.Justice P.Devadass of this Court.

For Petitioners : Mr.D.Sasikumar, Additional Government Pleader

For Respondent : Mr.A.Rajaram

Rev.Aplc(MD)No.100 of 2014:

1. The Government of Tamil Nadu, Represented by its Home Secretary, 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, Tirunelveli Range, Tirunelveli.

4. The Superintendent of Police, Thoothukudi District, Thoothukudi. : Petitioners Vs K.Shanmugasundaram : Respondent

Prayer: Review Application filed under Order 47 Rule 1 of C.P.C., praying to admit the Review Application and to set aside the common order dated 17.06.2013 made in W.A.(MD)No.108 of 2012, on the file of this Court.

https://www.mhc.tn.gov.in/judis Page 2/8 Rev.Aplc(MD) Nos.99 of 2014 and batch

For Petitioners : Mr.D.Sasikumar, Additional Government Pleader

For Respondent : Mr.A.Rajaram

Rev.Aplc(MD)No.101 of 2014:

1. The Government of Tamil Nadu, Represented by its Home Secretary, 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, Tirunelveli Range, Tirunelveli.

4. The Superintendent of Police, Thoothukudi District, Thoothukudi. : Petitioners

Vs P.Radha Krishnan : Respondent

Prayer: Review Application filed under Order 47 Rule 1 of C.P.C., praying to

admit the Review Application and to set aside the common order dated

17.06.2013 made in W.A.(MD)No.109 of 2012, on the file of this Court.

For Petitioners : Mr.D.Sasikumar,

https://www.mhc.tn.gov.in/judis Page 3/8 Rev.Aplc(MD) Nos.99 of 2014 and batch

Additional Government Pleader

For Respondent : Mr.A.Rajaram

Rev.Aplc(MD)No.102 of 2014:

1. The Government of Tamil Nadu, Represented by its Home Secretary, 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, Tirunelveli Range, Tirunelveli.

4. The Superintendent of Police, Thoothukudi District, Thoothukudi. : Petitioners

M.Joseph Hendry : Respondent

Prayer: Review Application filed under Order 47 Rule 1 of C.P.C., praying to admit the Review Application and to set aside the common order dated 17.06.2013 made in W.A.(MD)No.110 of 2012, on the file of this Court.

For Petitioners : Mr.D.Sasikumar, Additional Government Pleader

For Respondent : Mr.A.Rajaram

Rev.Aplc(MD)No.103 of 2014:

https://www.mhc.tn.gov.in/judis Page 4/8 Rev.Aplc(MD) Nos.99 of 2014 and batch

1. The Government of Tamil Nadu, Represented by its Home Secretary, 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, Tirunelveli Range, Tirunelveli.

4. The Superintendent of Police, Thoothukudi District, Thoothukudi.

: Petitioners

N.ThalavaiPillai : Respondent Prayer: Review Application filed under Order 47 Rule 1 of C.P.C., praying to admit the Review Application and to set aside the common order dated 17.06.2013 made in W.A.(MD)No.111 of 2012, on the file of this Court.

For Petitioners : Mr.D.Sasikumar, Additional Government Pleader

For Respondent : Mr.A.Rajaram

https://www.mhc.tn.gov.in/judis Page 5/8 Rev.Aplc(MD) Nos.99 of 2014 and batch

COMMON ORDER J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

The issue involved in these review applications 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, these Review Applications are allowed by

setting aside the respective judgments passed by the learned Judge in the

respective writ appeals. No costs. Consequently, connected Miscellaneous