The State Of Tamil Nadu vs N.Chandrasekaran
2023 Latest Caselaw 7680 Mad

                                                                              W.A.(MD)No.753 of 2014


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 05.07.2023

                                                      CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                              W.A.(MD)No.753 of 2014
                                                       and
                                               M.P.(MD)No.1 of 2014


                     1.The State of Tamil Nadu,
                       Rep.by its Principal Secretary to Government,
                       Social Welfare and Nutritious,
                       Program Department,
                       Secretaiat, Chennai.

                     2.The Director of Social Welfare,
                       Director of Social Welfare and Nutritious Programme,
                       No.58, Arunachalam Street,
                       Sinthathiripet, Chennai.

                     3.The District Social Welfare Officer,
                       O/o.The District Social Welfare Officer,
                       Madurai District.                               ...Appellants

                                                        /Vs./

                     N.Chandrasekaran                                  ...Respondent


                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 25.02.2014 made in W.P.(MD)No.1984 of 2014
                     on the file of this Court.

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https://www.mhc.tn.gov.in/judis
                                                                                W.A.(MD)No.753 of 2014


                                            For Appellants     : Mr.S.Shaji Bino
                                                                 Special Government Pleader
                                            For Respondent     : Mr.M.Ponniah


                                                     JUDGMENT

(Judgment of the Court was made by DR.ANITA SUMANTH , J.)

Mr.Ponniah, learned counsel for the respondent /writ petitioner

states that pending writ appeal the respondent has passed away on

10.03.2022. This renders the writ appeal infructuous. Endorsement is

made to that effect.

2.Recording the same, this Writ Appeal is closed as

infructuous. No costs. Consequently, connected miscellaneous petition is

closed.

[A.S.M.J.,] & [R.V.J.,] 05.07.2023 NCC :Yes/No Index :Yes/No Internet :Yes ta

https://www.mhc.tn.gov.in/judis W.A.(MD)No.753 of 2014

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

ta

Order made in W.A.(MD)No.753 of 2014

Dated:

05.07.2023

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