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Navaneethan vs The Executive Officer
2022 Latest Caselaw 16605 Mad

Citation : 2022 Latest Caselaw 16605 Mad
Judgement Date : 18 October, 2022

Madras High Court
Navaneethan vs The Executive Officer on 18 October, 2022
                                                                               W.A.No.3736 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 18.10.2022
                                                         CORAM:
                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                          AND
                                  THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
                                            Writ Appeal No.3736 of 2019

                     Navaneethan                                               ..Appellant

                                                          Vs.

                     1. The Executive Officer,
                        Vadalur Town Panchayat,
                        Vadalur, Kurinjipadi Taluk.

                     2. Director of Town Panchayat/
                        Collector, Cuddalore District,
                        Cuddalore.

                     3. The Director,
                        Town Panchayat Department,
                        Kuralagam, Broadway, Chennai.

                     4. The Assistant Director,
                        Town Panchayat Department,
                        Beach Road, Cuddalore 607 001.

                     5. Chandrahasan                                           .. Respondents



                     Prayer: Writ Appeal filed under Clause 15 of Letters Patent, against the
                     order passed by this Court dated 08.02.2017 passed in W.P.No.3057 of 2017.

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                   W.A.No.3736 of 2019

                                           For Appellant    : Mr.D.Baskar
                                                              for Mr.R.Gururaj

                                           For Respondents : Mr.V.Jayaprakash Narayanan,
                                                                               for R1

                                                             Ms.R.L.Karthika
                                                             Government Advocate, for RR2 to 4

                                                             Mr.N.Suresh, for R5


                                                   JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

Mr.D.Baskar, learned counsel appearing for the appellant would

submit that nothing survives in this Writ Appeal.

2. Recording the statement of the learned counsel for the

appellant, the Writ Appeal is closed. There shall be no order as to costs.

(R.SUBRAMANIAN, J.) (K.KUMARESH BABU, J.) 18.10.2022 Index: No Internet: Yes speaking order jv

https://www.mhc.tn.gov.in/judis W.A.No.3736 of 2019

To

1. The Executive Officer, Vadalur Town Panchayat, Vadalur, Kurinjipadi Taluk.

2. Director of Town Panchayat/ Collector, Cuddalore District, Cuddalore.

3. The Director, Town Panchayat Department, Kuralagam, Broadway, Chennai.

4. The Assistant Director, Town Panchayat Department, Beach Road, Cuddalore 607 001.

https://www.mhc.tn.gov.in/judis W.A.No.3736 of 2019

R.SUBRAMANIAN, J.

and K.KUMARESH BABU, J.

(jv)

Writ Appeal No.3736 of 2019

18.10.2022

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

 
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