The District Collector vs P.Krishnan
2023 Latest Caselaw 7880 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.976 of 2014
                                                      and
                                              M.P.(MD)No.2 of 2014

                     1.The District Collector,
                     Tuticorin District.

                     2.The Assistant Director,
                     Town Panchayat,
                     Tirunelveli Region, Tirunelveli.

                     3.The Executive Officer,
                     Kalugumalai Town Panchayat,
                     Tuticorin District.                              ... Appellants

                                                        Vs.

                     P.Krishnan                                       ... Respondent

                     PRAYER:- Writ Appeal filed under Clause 15 of Letters Patent to set
                     aside the order, dated 09.01.2014 passed by this Court in W.P(MD)No.
                     1687 of 2011.



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https://www.mhc.tn.gov.in/judis
                                  For Appellant    :Mr.M.Sidharthan
                                                   Additional Government Pleader
                                  For Respondent   :Mr.G.Chandrasekar
                                                         ****


                                                   JUDGMENT

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

Mr.M.Sidharthan, learned Additional Government Pleader

appearing for the appellants circulates a copy of the order, dated

05.05.2014 to the effect that the direction in W.P.(MD)No.1687 of 2011,

dated 09.01.2014 has been complied with and hence, the State does not

pursue the Writ Appeal any further. Recording his statement, the Writ

Appeal is closed as not pressed. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                [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 DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

cmr

W.A.(MD)No.976 of 2014

Dated:

07.07.2023

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