Madras High Court
The Secretary vs R.T.Arasu on 8 June, 2023
W.A.Nos.886 of 2020 etc., batch
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.06.2023
CORAM:
THE HONOURABLE MR. JUSTICE D.KRISHNAKUMAR
AND
THE HONOURABLE MR JUSTICE P.DHANABAL
W.A.Nos.886 to 903, 922 to 939 of 2020 &
and CMP.Nos.11006, 11007, 10996, 11002, 10990, 10991, 10998, 10995,
10989, 10987, 10986, 11008, 11010, 11012, 11015, 11001, 10997, 11036,
11039, 10992, 10994, 10993, 10999, 11024, 11026, 11009, 11013, 11000,
11004, 11005, 11003, 10982, 10983, 10984, 10988, 11373, 11372, 11376,
11378, 11390, 11393, 11383, 11380, 11375, 11384, 11377, 11382, 11398, 11401,
11387, 11391, 11374, 11395, 11394, 11407, 11389, 11386, 11411, 11410, 11397,
11403, 11402, 11408 and 11399 of 2020.
W.A.No.886 of 2020
The Secretary,
Tamilnadu Legislative Assembly,
Fort St.George,
Chennai- 600 009. ... Appellant
Vs.
1.R.T.Arasu
Member of Legislative Assembly,
Cheyyur Constitutency,
Tamil Nadu Legislative Assembly,
Chennai-600 009.
1
https://www.mhc.tn.gov.in/judis
W.A.Nos.886 of 2020 etc., batch
2.The Speaker,
Tamilnadu Legislative Assembly,
Fort St.George, Chennai-600 009.
3.Privileges Committee,
Rep. By its Chairman,.
Tamilnadu Legislative Assembly,
Fort St.George, Chennai-600 009.
4.Mr.V.Jayaraman,
Chairman, Privileges Committee,
Tamilnadu Legislative Assembly,
Fort St.George, Chennai-600 019. ... Respondents
Common Prayer: Writ Appeals filed under Clause 15 of the Letters Patent
against the common order dated 24.09.2020 made in WMP.Nos.16313 to 16316,
16320, 16322, 16324, 16326, 16328 to 16330, 16333, 16334, 16336, 16339 and
16340 to 16342 of 2020 in W.P.Nos.13189 to 13191, 13193, 13195, 13197,
13200, 13201, 13203, 13204, 13206, 13208, 13209, 13214 to 13126, 13219 and
13220 of 2020.
For Appellant : Mr.S.Silambanan,
Additional Advocate General
For Respondents : Mr.J.Ravindran, Senior Counsel
assisted by
Mr.A.Selvendran for R3
2
https://www.mhc.tn.gov.in/judis
W.A.Nos.886 of 2020 etc., batch
COMMON JUDGMENT
[Order of the Court was made by D.KRISHNAKUMAR, J.]
These Intra Court appeals have been preferred by the appellants as against
the interim order passed by the Writ Court, as against the challenge made to the
impugned notice dated 07.09.2020 issued by the Privileges Committee.
2. Mr.S.Silambanan, learned Additional Advocate General for the
appellants, on instructions, would submit that these writ appeals may be closed
due to the tenure of the last Legislative Assembly was over and on account of the
change in Government, nothing survives for further adjudication in these writ
appeals.
3. Mr.J.Ravindran, learned Senior Counsel for the third respondent /
Privileges Committee, on instructions, undertakes that the third respondent is not
pressing the impugned notice issued by them and also reiterated that the writ
appeals can be closed, since nothing survives for adjudication in these writ
appeals.
3
https://www.mhc.tn.gov.in/judis
W.A.Nos.886 of 2020 etc., batch
D.KRISHNAKUMAR, J.
and
P.DHANABAL, J.
Jvm
4. In the light of the aforesaid submission, these writ appeals as against the
interim order of the writ court stand closed. No costs. Consequently, connected
miscellaneous petitions stand closed.
(D.K.K., J.) (P.D.B., J.)
08.06.2023
Intex : Yes/No
Internet : Yes/No
Jvm
To
1.The Speaker,
Tamilnadu Legislative Assembly,
Fort St.George, Chennai-600 009.
2.The Chairman,
Privileges Committee,
Tamil Nadu Legislative Assembly, Fort St.George, Chennai-600 009.
3.Mr.V.Jayaraman,
Chairman, Privileges Committee,
Tamilnadu Legislative Assembly, Fort St.George, Chennai-600 019.
W.A.Nos.886 to 903, 922 to 939 of 2020
https://www.mhc.tn.gov.in/judis
