Fmr3 Hosur Meenavar Co-Operative ... vs The Assistant Director Of ...
2023 Latest Caselaw 6212 Mad

                                                                            W.A.No.2871 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:     14.06.2023

                                                         CORAM


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


                                               W.A.No.2871 of 2021

                     FMR3 Hosur Meenavar Co-operative Society,
                     rep. by its President V.Ravi,
                     60/76, Nesavalar Street,
                     Hosur, Krishnagiri District,
                     Pin Code-635 109.                                 ..    Appellant

                                                          Vs

                     1.The Assistant Director of Fisheries,
                       Krishnagiri.

                     2.The Block Development Officer,
                       Sulagiri Panchayat Union,
                       Sulagiri, Krishnagiri District.

                     3.The Commissioner,
                       Sulagiri Panchayat Union,
                       Sulagiri, Krishnagiri District.

                     4.The Regional Assistant,
                       Block Development Officer (3),
                       Panchayat Union,
                       Sulagiri, Krishnagiri District.                 ..    Respondents


                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  W.A.No.2871 of 2021


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order         of the   learned   Single   Judge   dated    28.4.2021 made       in
                     W.P.No.3142 of 2018.


                                      For the Appellant          : Mr.Gobinath
                                                                   for Mr.S.Senthilnathan

                                      For the Respondents        : Mr.K.Karthick Jeganath
                                                                   Government Advocate
                                                                   for respondents 1 to 4


                                                          JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant, on instructions, submits that

the appeal has rendered infructuous.

2. In the light of that, the appeal is disposed of. There will be

no order as to costs. Consequently, C.M.P.No.19241 of 2021 is

closed.

                                                               (S.V.G., CJ.)                (P.D.A., J.)
                                                                               14.06.2023
                     Index                    : Yes/No
                     Neutral Citation         : Yes/No

https://www.mhc.tn.gov.in/judis W.A.No.2871 of 2021

bbr

To

1.The Assistant Director of Fisheries, Krishnagiri.

2.The Block Development Officer, Sulagiri Panchayat Union, Sulagiri, Krishnagiri District.

3.The Commissioner, Sulagiri Panchayat Union, Sulagiri, Krishnagiri District.

4.The Regional Assistant, Block Development Officer (3), Panchayat Union, Sulagiri, Krishnagiri District.

https://www.mhc.tn.gov.in/judis W.A.No.2871 of 2021

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

bbr

W.A.No.2871 of 2021

14.06.2023

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