S.Santhalakshmi vs 5 The Revenue Divisional Officer
2023 Latest Caselaw 6097 Mad

                                                                                  W.P.No.553 of 2020

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 13.6.2023

                                                             CORAM

                                    THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                      AND
                                      THE HONOURABLE MR.JUSTICE P.DHANABAL

                                                   W.P..No.553 of 2020
                                                 and W.M.P.No.650 of 2020

                     1     S.Santhalakshmi                            ...         Petitioner

                                                  Vs.

                     1     The Registrar,
                           Tamil Nadu Dr.M.G.R. Medical University,
                           Guindy, Chennai 600 032.

                     2     The Controller of Examinations,
                           Tamil Nadu Dr.M.G.R. Medical Univeristy,
                           Guindy, Chennai 600 032.

                     3     Government Mohan Kumaramangalam
                           Medical College Rep. by its Dean,
                           Salem 636 030

                     4     The Tamil Nadu State Level Scrutiny
                           Committee Rep. by its Chairman,
                           Adi Dravidar and Tribal Welfare Dept. (CV-5),
                           Namakkal Kavingar Maligai,
                           Secretariat, Chennai 600 009

                     5     The Revenue Divisional Officer,
                           Tiruvannamalai, Tiruvannamalai District          ...   Respondents


                              Writ petition filed under Article 226 of the Constitution of India,
                     praying for the issuance of a Writ of Mandamus, directing the respondents 1 to
https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                  W.P.No.553 of 2020

                     3 to permit the petitioner to continue her M.B.B.S. Course and to publish the
                     results and also direct the 5th respondent to issue provisional community
                     certificate to the petitioner that she belongs to Kurumans (ST) community
                     based upon the community certificate already issued to the petitioners father
                     till the disposal of the State Level Scrutiny Committee.

                                      For Petitioner          : Mr.S.Doraiswamy
                                      For Respondents 1&2    : Mr.S.Wilson,
                                      For Respondents 3 to 5 : Mr.A.Selvendran, Spl.G.P.
                                                            *****
                                                          ORDER

(Order of the Court was delivered by D.KRISHNAKUMAR, J.)

According to the learned counsel appearing for the petitioner,

the prayer as sought for in the writ petition has become infructuous.

2. Recording the said submission, the writ petition stands

dismissed as infructuous. No costs. Connected miscellaneous petition is closed.

                                                                         (D.K.K.J. )    (P.D.B.J.)
                                                                                 13.6.2023

                     Speaking/Non Speaking order
                     Index: Yes
                     vaan
                     To
                     1 The Registrar,

Tamil Nadu Dr.M.G.R. Medical University, Guindy, Chennai 600 032. 2 The Controller of Examinations, Tamil Nadu Dr.M.G.R. Medical Univeristy, Guindy, Chennai 600 032. 3 The Dean, Government Mohan Kumaramangalam Medical College, Salem 636 030 4 The Chairman, Tamil Nadu State Level Scrutiny Committee, Adi Dravidar and Tribal Welfare Dept. (CV-5), Namakkal Kavingar Maligai, Secretariat, Chennai 600 009.

5 The Revenue Divisional Officer, Tiruvannamalai, Tiruvannamalai District.

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

W.P.No.553 of 2020

D.KRISHNAKUMAR, J AND P.DHANABAL, J.

                                                      vaan




                                        W.P.No.553 of 2020
                                  and W.M.P.No.650 of 2020




                                       Dated:    13.6.2023

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

W.P.No.553 of 2020

In the light of judgment cited supra, while considering the bonafide of the

petitioner in not disclosing the correct facts before this Court and without

obtaining planning permission from the authorities, unauthorisedly put up

construction in the said property in question, we are consciously come to the

conclusion that the petitioner is not entitled to the relief as prayed for and

accordingly, writ petition deserves to be dismissed.

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