D.Mutheeswaran vs The Principal Secretary To ...
2022 Latest Caselaw 16249 Mad

                                                                      W.A(MD)No.1100 of 2013

                           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

                                            W.A(MD)No.1100 of 2013
                                                     and
                                            M.P.(MD)Nos.2 & 3 of 2013

                     D.Mutheeswaran                                          .. Appellant

                                                         Vs.

                     1.The Principal Secretary to Government,
                       Industries Department (SIPCOT, LA),
                       Secretariat,
                       Chennai - 9.

                     2.The Secretary,
                       Government of Tamil Nadu,
                       Department of Revenue,
                       Secretariat,
                       Chennai - 9.

                     3.The Director,
                       SIPCOT Ltd.,
                       Chennai.

                     4.The District Collector,
                       Collectorate,
                       Madurai District.

                     1/5
https://www.mhc.tn.gov.in/judis
                                                                        W.A(MD)No.1100 of 2013

                     5.The District Revenue Officer,
                       Collectorate,
                       Madurai District.

                     6.The Thasildar,
                       Land Acquisition Unit - 3,
                       Thirumangalam,
                       Madurai.                                         ...Respondents


                     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.7863 of 2011, dated 15.12.2011.



                                  For Appellant        : Mr.T.Lajapati Roy
                                  For Respondents      : D.Sasikumar,
                                                        Additional Government Pleader

                                                    JUDGMENT

J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

The learned counsel for the Appellant submitted that the

Writ Appeal has become infructuous and he has also made an

endorsement to that effect.

https://www.mhc.tn.gov.in/judis W.A(MD)No.1100 of 2013

2. Recording the said statement, this Writ Appeal is

dismissed as having become infructuous. No costs. Consequently,

connected miscellaneous petitions are closed.

[J.N.B, J.] & [N.A.V., J.] 12.10.2022 Index:Yes/No Internet:Yes/No rm

To

1.The Principal Secretary to Government, Industries Department (SIPCOT, LA), Secretariat, Chennai - 9.

2.The Secretary, Government of Tamil Nadu, Department of Revenue, Secretariat, Chennai - 9.

3.The Director, SIPCOT Ltd., Chennai.

4.The District Collector, Collectorate, Madurai District.

https://www.mhc.tn.gov.in/judis W.A(MD)No.1100 of 2013

5.The District Revenue Officer, Collectorate, Madurai District.

6.The Thasildar, Land Acquisition Unit - 3, Thirumangalam, Madurai

https://www.mhc.tn.gov.in/judis W.A(MD)No.1100 of 2013

J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

rm

JUDGMENT MADE IN W.A(MD)No.1100 of 2013

12.10.2022

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