T.Jaya Raj vs The Government Of Tamil Nadu
2023 Latest Caselaw 9937 Mad

                                                                       Writ Appeal Nos.3822 & 3823 of 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated: 08.08.2023

                                                       CORAM

                            THE HONOURABLE MR. JUSTICE R.SURESH KUMAR
                                              AND
                           THE HONOURABLE MR. JUSTICE K.KUMARESH BABU

                                     Writ Appeal Nos. 3822 and 3823 of 2019


                     T.Jaya Raj                                ... Appellant in both W.As.

                                                          Vs

                     1. The Government of Tamil Nadu,
                        rep. By its Special Commissioner and
                        Secretary to Government, Health and
                        Family Welfare Department,
                        Fort St.George, Chennai – 600 006.

                     2. The Director,
                        Directorate of Family Welfare,
                        VI Floor, D.M.S.Complex, Teynampet,
                        Chennai – 600 006.

                     3. Thiru.C.Muthusamy,
                        Demographer,
                        Directorate of Family Welfare,
                        Chennai – 600 006.                     .. Respondents in both W.As.

                     COMMON PRAYER: Writ Appeals filed under Clause 15 of Letters
                     Patent Act, to allow the above appeals by setting aside the order passed in
                     W.P.Nos.7733 of 2008 and 26766 of 2009 dated 12.11.2013.

                                   For Appellant       : Ms.S.Swetha
https://www.mhc.tn.gov.in/judis
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                                                                         Writ Appeal Nos.3822 & 3823 of 2019

                                                            for Mr.A.Amal Raj

                                        For Respondents : Mr.R.Kumaravel
                                                          Addl. Government Pleader[R1 & R2]


                                                   COMMON JUDGMENT

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

                                  It is submitted by the learned counsel appearing for the appellant

                     that the appellant is no more, therefore, instructions were sought for by

                     the learned counsel appearing for the appellant, despite that no

                     instructions given by the legal heirs even to get them impleaded in these

                     writ appeals. Therefore, the learned counsel would submit that suitable

                     orders may be passed by this Court.



                                  2. Recording the said submission, these writ appeals are dismissed

                     as abated. No costs.

                                                                 (R.S.K.,J.)                 (K.B., J.)

                                                                               08.08.2023

                     Index: Yes/No
                     Speaking Order/Non Speaking Order
                     Neutral Citation:Yes/No

                     mp



https://www.mhc.tn.gov.in/judis
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                                                              Writ Appeal Nos.3822 & 3823 of 2019

                      To

                     1. The Special Commissioner and
                        Secretary to Government, Health and
                        Family Welfare Department,
                        Fort St.George, Chennai – 600 006.

                     2. The Director,
                        Directorate of Family Welfare,
                        VI Floor, D.M.S.Complex, Teynampet,
                        Chennai – 600 006.




https://www.mhc.tn.gov.in/judis
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                                               Writ Appeal Nos.3822 & 3823 of 2019

                                               R.SURESH KUMAR., J.

and K.KUMARESH BABU.,J.

mp

Writ Appeal No.3822 and 3823 of 2019

08.08.2023

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