T. Manikandakumar vs The Deputy Inspector
2023 Latest Caselaw 11663 Mad

                                                                             W.A.No.2382 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED 31.08.2023

                                                      CORAM

                                    THE HONOURABLE Mr.JUSTICE R.MAHADEVAN
                                                      AND
                                  THE HONOURABLE Mr.JUSTICE MOHAMMED SHAFFIQ

                                                W.A.No.2382 of 2023
                                                        and
                                           C.M.P.Nos.20034 & 20036 of 2023

                     T. MANIKANDAKUMAR,
                     S/o.K.Thirumalaisamy,
                     4/2, Main Road, Koppanurpudur,
                     Kappalangarai (PO),
                     Kinathukadavu Taluk,
                     Coimbatore District 642 120.                                .. Appellant


                                                         Vs.


                     1.THE DEPUTY INSPECTOR,
                     Coimbatore Range, Coimbatore 642118.
                     2.The Superintendent of Police,
                     Tirupur District, Tirupur.

                     3.The Inspector Of Police,
                     Armed Reserve, Nalligoundan Nagar,
                     Nallur-641606, Tiruppur District.                       .. Respondents



                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                      W.A.No.2382 of 2023

                                  Writ Appeal filed under Clause 15 of the Letters Patent against the

                     order dated           19.09.2023    passed   in W.M.P.No.23173        of 2023    in

                     W.P.No.23663 of 2023 on the file of this Court.



                                              For Appellant       : Mr.S.Sathia Chandran


                                              For Respondents : Mrs.Mythreye Chandru
                                                                Special Government Pleader



                                                          JUDGMENT

[Judgement of the Court was delivered by R.MAHADEVAN, J.]

This writ appeal has been filed by the appellant challenging the order

dated 19.09.2023 passed by the learned Judge in W.M.P.No.23173 of 2023

in W.P.No.23663 of 2023.

2. The learned counsel appearing for the appellant submitted that

despite repeated requests made by the appellant, the learned Judge

adjourned the matter to 19.09.2023 without considering the interim

application, which is the only reason to file the present writ appeal.

https://www.mhc.tn.gov.in/judis W.A.No.2382 of 2023

3. In principle, we are not inclined to entertain this writ appeal,

but, on the other hand, we request the learned Judge to take up the writ

petition on 07.09.2023 and decide the interim application on merits.

4. With the above direction, this writ appeal stands disposed of.

No costs. Connected C.M.Ps. are closed.

[R.M.D.,J.] [M.S.Q., J.] 31.08.2023 Index: Yes / No Speaking order/ Non-speaking order Neutral Citation: Yes / No nsd

To

1.THE DEPUTY INSPECTOR, Coimbatore Range, Coimbatore 642118.

2.The Superintendent of Police, Tirupur District, Tirupur.

3.The Inspector Of Police, Armed Reserve, Nalligoundan Nagar, Nallur-641606, Tiruppur District.

https://www.mhc.tn.gov.in/judis W.A.No.2382 of 2023

R.MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

nsd

W.A.No.2382 of 2023

31.08.2023

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