Kuppusamy vs C.Natarajan
2023 Latest Caselaw 6417 Mad

                                                                           WA No.2829 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:    16.06.2023

                                                       CORAM

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA , CHIEF JUSTICE
                                                        AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
                                               WA No.2829 of 2021

                     1.Kuppusamy
                     2.Mandhri Gounder @ Manikandan                  ...   Appellants

                            Vs
                     1.C.Natarajan

                     2.A.Palani

                     3.The Assistant Director of Fisheries
                       Inland Fisheries, Krishnagiri

                     4.FMR 1 Kaveripattinamparuvatharajakula Fisherman,
                       Cooperative Society,
                       rep. By its ITS President

                     5.The Superintendent of Police,
                       Krishnagiri District

                     6.The Inspector of Police,
                       Kaveripattinam Police Station,
                       Krishnagiri District                          ...   Respondents


                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent to set
                     aside the order in WP No.16136 of 2020 dated 21.12.2020.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                WA No.2829 of 2021

                                  For the Appellant     :: Mr.T.Sathiyamoorthy

                                  For the Respondents   :: Mrs.R.Anitha,
                                                           Special Government Pleader
                                                           for respondents 3, 5 and 6


                                                         JUDGMENT

(Made by the Hon'ble Chief Justice)

Learned counsel for the appellants submits that the lease

granted in favour of respondents 1 and 2 has expired and as such,

now the relief does not survive.

2. In view of the same, the writ appeal stands disposed of.

There will be no order as to costs.

                                                           (S.V.G., CJ.)             (P.D.A., J.)
                                                                           16.06.2023
                     Index                   : Yes/No
                     Neutral Citation        : Yes/No
                     tar

https://www.mhc.tn.gov.in/judis WA No.2829 of 2021

To

1.The Assistant Director of Fisheries Inland Fisheries, Krishnagiri

2.The Superintendent of Police, Krishnagiri District

3.The Inspector of Police, Kaveripattinam Police Station, Krishnagiri District

https://www.mhc.tn.gov.in/judis WA No.2829 of 2021

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

(tar)

WA No.2829 of 2021

16.06.2023

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