The Government Of Tamilnadu vs Angammal Educational Trust
2023 Latest Caselaw 9401 Mad

                                                                      W.A.No. 486 of 2002

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 01.08.2023

                                                   CORAM

                                   THE HON'BLE MRS. JUSTICE J.NISHA BANU
                                                   AND
                                     THE HON'BLE MRS. JUSTICE N.MALA

                                              W.A.No. 486 of 2002


                     1. The Government of Tamilnadu
                     Rep. by its Secretary
                     Health and Family Welfare Department
                     Fort St. George
                     Chennai-9

                     2. The Director of Medical Education
                     Chennai-10                                      ... Appellants

                                                      Vs.

                     Angammal Educational Trust
                     Rep.by its Secretary
                     Mr.K. Balaji Vasanth
                     Elayampalayam, Tiruchengodu
                     Nammakal District-637205                        ... Respondent



                     PRAYER: Appeal filed under Clause 15 of the Letters Patent Act

                     against the order dated 29.08.2001 of his Lordship Mr.Justice

                     V.Kanagaraj made in W.P.No.6353 of 2001.

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                                                                                    W.A.No. 486 of 2002

                                        For Appellants      : Mr. R. Vigneshwaran
                                                             Government Advocate
                                        For Respondent     : Ms. B. Saraswathi


                                                           JUDGMENT

Today when the matter is taken up for hearing, the learned counsel

for the petitioner submitted that, though this writ appeal is not listed

along with the connected Writ Petition No. 2141 of 2004 and

W.P.No.7036 of 2003, the prayer sought for in this writ appeal has

become infrucutous. Therefore, nothing survives for further adjudication

in this Writ Appeal. She also made an endorsement to that effect.

2. Recording the above submission and the endorsement so made,

this Writ Appeal is dismissed as infructuous. No Costs.

                                                                       (J.N.B,J.)    (N.M., J.)
                     Index              : Yes / No                           01.08.2023
                     msv

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J. NISHA BANU, J.

and N.MALA,J.

msv

W.A.No.486 of 2002

01.08.2023

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