Kasimariappan vs The Secretary
2023 Latest Caselaw 6995 Mad

                                                                      W.A.(MD) Nos.870 to 877 of 2023


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 23.06.2023

                                                      CORAM:

                     THE HONOURABLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                              and
                            THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN


                                         W.A.(MD) Nos.870 to 877 of 2023
                                                       and
                           C.M.P.(MD) Nos.7029, 7031, 7033, 7035, 7037 to 7040 of 2023


                 W.A.(MD) No.870 of 2023

                 Kasimariappan                                                 ... Appellant


                                                        -vs-

                 1.The Secretary,
                   Municipal Administration and Water
                   Supply Department,
                   Fort St.George,
                   Chennai.

                 2.The Commissioner,
                   Kovilpatti Municipality,
                   Kovilpatti, Tuticorin District.                             ... Respondents


                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 09.02.2023, passed in W.P.(MD) No.1658 of 2023, on the file of

                 this Court.


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https://www.mhc.tn.gov.in/judis
                                                                            W.A.(MD) Nos.870 to 877 of 2023


                                  For Appellant     : Mr.H.Arumugam (in all writ appeals)

                                  For Respondents   : Mr.S.P.Maharajan
                                                      Special Government Pleader for R1
                                                      Mr.Parekh
                                                      for Mr.P.Srinivas for R2 (in all writ appeals)


                                                    COMMON JUDGMENT

                                            [Judgment of the Court was made by
                                               The Hon'ble CHIEF JUSTICE]




                                    Learned counsel for the appellants, on instructions, submits that

                 as the market itself is demolished, nothing survives in these writ appeals.



                                    2. In view of that, the writ appeals are disposed of. No costs.

                 Consequently, the connected miscellaneous petitions are closed.




                                                                  [S.V.G., .C.J.]           [R.S.M., J.]
                                                                                23.06.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 PKN


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https://www.mhc.tn.gov.in/judis
                                                        W.A.(MD) Nos.870 to 877 of 2023



                 To:
                 1.The Secretary,
                   Municipal Administration and Water
                   Supply Department,
                   Fort St.George,
                   Chennai.

                 2.The Commissioner,
                   Kovilpatti Municipality,
                   Kovilpatti, Tuticorin District.




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                 Page 3 of 4

https://www.mhc.tn.gov.in/judis
                                           W.A.(MD) Nos.870 to 877 of 2023




                                  THE HONOURABLE CHIEF JUSTICE
                                                           and
                                             R.SUBRAMANIAN, J.

PKN

W.A.(MD) Nos.870 to 877 of 2023 and C.M.P.(MD) Nos.7029, 7031, 7033, 7035, 7037 to 7040 of 2023

23.06.2023

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