M.P.Mahendran vs The Agriculture Production ...
2023 Latest Caselaw 8808 Mad

                                                                               W.A.(MD)No.239 of 2015


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 21.07.2023

                                                    CORAM:

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

                                            W.A.(MD)No.239 of 2015
                                                     and
                                             M.P.(MD)No.1 of 2015

                     M.P.Mahendran                                      ...Appellant

                                                       /Vs./

                     1.The Agriculture Production Commissioner &
                        Principal Secretary to Government,
                       Agriculture Department,
                       Government of Tamil Nadu,
                       Fort St.George,
                       Chennai-600 009.

                     2.The Commissioner of Agriculture,
                       Chepauk,
                       Channai-600 005.                                 ...Respondents

                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     allow this writ appeal by setting aside the order passed by this Court in
                     W.P.(MD)No.1244 of 2013 dated 07.11.2014.


                                          For Appellant        : Mr.G.Thalaimutharasu
                                          For Respondents      : Mr.S.Shaji Bino
                                                                 Special Government Pleader

https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                  W.A.(MD)No.239 of 2015


                                                     JUDGMENT

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

On the heels of filing of this Writ Appeal in 2015, the appellant

is said to have passed away on 14.08.2016. That apart, vide Government

Order bearing No.31, dated 17.02.2014, the appellant has been

considered for inclusion in the panel in 2017 and has been granted all

benefits from 09.07.2012 onwards. Thus, it is moot as to whether

anything at all would survive in this writ appeal.

2.Recording the above, this Writ Appeal is closed. If the legal

heirs of the deceased desire to pursue the matter further, let steps be

taken to revive the writ appeal, which request shall be entertained if

made within a period of one month from the date of receipt of a copy of

this order. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                [A.S.M.J.,] & [R.V.J.,]
                                                                      21.07.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes
                     ta

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

W.A.(MD)No.239 of 2015

To

1.The Agriculture Production Commissioner & Principal Secretary to Government, Agriculture Department, Government of Tamil Nadu, Fort St.George, Chennai-600 009.

2.The Commissioner of Agriculture, Chepauk, Channai-600 005.

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

W.A.(MD)No.239 of 2015

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

ta

Order made in W.A.(MD)No.239 of 2015

Dated:

21.07.2023

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