M.Tamilselvan vs The District Collector
2023 Latest Caselaw 8801 Mad

                                                                WA Nos.1203 and 1204 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:    21.07.2023

                                                    CORAM

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA , CHIEF JUSTICE
                                                       AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU

                                          WA Nos.1203 and 1204 of 2023
                                     and CMP No Nos.12264 and 12271 of 2023

                     1. M.Tamilselvan
                     2. T.Sangeetha                           ...    Appellants in
                                                                     both WAs.

                                                       -vs-

                     1. The District Collector,
                        Chennai District, Chennai 600 001.

                     2. The Revenue Divisional Officer,
                        North Madras Gandhi Main Road,
                        Puzhal, Chennai 600 066.

                     3. M.Jayalakshmi
                     4. L.Muniyandi                           ...    Respondents in
                                                                     both WAs.


                     Prayer: Writ appeals filed under Clause 15 of the Letters Patent to set
                     aside the order dated 05.06.2023 passed in W.M.P.Nos.15892 and
                     15890 of 2023 in W.P.No.16593 of 2023 on the file of this Court.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                      WA Nos.1203 and 1204 of 2023



                                  For the Appellants     :: Mr.L.Palanimuthu

                                  For the Respondents    :: Mr.P.Muthukumar
                                                            State Government Pleader
                                                            for RR 1 amd 2

                                                         :: Ms.R.Ramya for RR 3 and 4

                                                          *****


                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellants submits that the writ

appeals have become infructuous as the writ petition itself is

disposed of.

In view of the statement made by the learned counsel for the

appellants, the writ appeals are dismissed as infructuous. There will

be no order as to costs. Consequently, connected miscellaneous

petitions are closed.

                                                           (S.V.G., CJ.)             (P.D.A., J.)
                                                                           21.07.2023
                     Index                   : Yes/No
                     Neutral Citation        : Yes/No

https://www.mhc.tn.gov.in/judis WA Nos.1203 and 1204 of 2023

sra

To

1. The District Collector, Chennai District, Chennai 600 001.

2. The Revenue Divisional Officer, North Madras Gandhi Main Road, Puzhal, Chennai 600 066.

https://www.mhc.tn.gov.in/judis WA Nos.1203 and 1204 of 2023

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(sra)

WA Nos.1203 and 1204 of 2023

21.07.2023

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