T.Madhavan vs The Principal Secretary
2022 Latest Caselaw 16697 Mad

                                                                                W.A.(MD)No.1445 of 2011

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 19.10.2022

                                                         CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                                 W.A.(MD)No.1445 of 2011
                                                          and
                                                  M.P.(MD)No.1 of 2011

                     T.Madhavan                                    ... Appellant/ Petitioner

                                                           /Vs./

                     1.The Principal Secretary
                           and Commissioner of Revenue Administration,
                       Chepauk, Chennai – 5.

                     2.The District Collector,
                       Karur District, Karur.

                     3.The District Revenue Officer,
                       Karur District, Karur.

                     4.M.Pugazhendhi
                     5.C.Ravichandran                              ... Respondents/ Respondents

                     PRAYER:         Appeal - filed under Clause 15 of the Letters Patent, praying
                     this Court, to call for the records relating to the order dated 11.10.2011 in
                     W.P.(MD)No.3481 of 2011 on the file of this Court and set aside the same
                     and allow the Writ Petition as prayed for.

                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                   W.A.(MD)No.1445 of 2011




                                        For Appellant      : Mr.T.Lajapathi Roy
                                        For Respondents : Mr.D.Sasikumar
                                                     Additional Government Pleader (R1 to R3)
                                                            No appearance (R4 & R5)



                                                          JUDGMENT

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

The learned counsel appearing for the appellant submitted that due to

the subsequent developments, nothing survives in this Writ Appeal.

Recording the same, this Writ Appeal is closed. No costs. Consequently,

connected Miscellaneous Petition is closed.

(J.N.B.,J.) (N.A.V.,J.) 19.10.2022 Index : Yes/No Internet : Yes sm

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1445 of 2011

To:

1.The Principal Secretary and Commissioner of Revenue Administration, Chepauk, Chennai – 5.

2.The District Collector, Karur District, Karur.

3.The District Revenue Officer, Karur District, Karur.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1445 of 2011

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

sm

Judgment made in W.A.(MD)No.1445 of 2011

Dated 19.10.2022

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