V.Sandal Muthuraj vs The District Collector Cum
2023 Latest Caselaw 7877 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 07.07.2023

                                                    CORAM:

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

                                            W.A.(MD)No.473 of 2014

                     V.Sandal Muthuraj,
                     President, Kudankulam Panchayat,
                     Radhapuram Panchayat Union,
                     Radhapuram Taluk,
                     Tirunelveli District.                           ... Appellant

                                                         Vs.

                     1.The District Collector cum
                               The Inspector of Panchayats,
                     Tirunelveli District.

                     2.The Block Development Officer,
                     (Village Panchayats), Radhapuram,
                     Panchayat Union Radhapuram,
                     Tirunelveli District.

                     3.The Commissioner,
                     Radhapuram Panchayat Union,
                     Radhapuram, Tirunelveli District.

                     4.Murugamma                                     ... Respondents



                     1/4



https://www.mhc.tn.gov.in/judis
                     PRAYER:- Writ Appeal filed under Clause 15 of Letters Patent to set
                     aside the order, dated 21.11.2013 passed by this Court in W.P(MD)No.
                     18669 of 2013.

                                  For Appellant     :Mr.S.Ramesh Alias Ramiah
                                  For R1            :Mr.K.S.Selvaganesan
                                                    Additional Government Pleader
                                  For R2 and R3     :No Appearance
                                  For R4            :Mr.J.Anand Kumar
                                                        ****


                                                    JUDGMENT

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

Mr.S.Ramesh Alias Ramiah, learned Counsel on record for the

appellant states that the Writ Petition has been rendered infructuous by

virtue of intervening events. He makes an endorsement to this effect,

recording which, the Writ Appeal is closed as infructuous. No costs.

[A.S.M.J.,] & [R.V.J.,] 07.07.2023 NCC :Yes/No Index :Yes/No Internet :Yes

cmr

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

1.The District Collector cum The Inspector of Panchayats, Tirunelveli District.

2.The Block Development Officer, (Village Panchayats), Radhapuram, Panchayat Union Radhapuram, Tirunelveli District.

3.The Commissioner, Radhapuram Panchayat Union, Radhapuram, Tirunelveli District.

https://www.mhc.tn.gov.in/judis DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

cmr

W.A.(MD)No.473 of 2014

Dated:

07.07.2023

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