S.Ammavasai Thevar @ Mayandi ... vs The Revenue Divisional Officer
2023 Latest Caselaw 2023 Mad

                                                                            W.A(MD)No.614 of 2012

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 07.03.2023

                                                     CORAM:

                                   THE HON'BLE MR JUSTICE R. SURESH KUMAR
                                                    AND
                                  THE HON'BLE MR JUSTICE K.K. RAMAKRISHNAN

                                            W.A(MD)No.614 of 2012
                                                   and
                                             M.P(MD)No.1 of 2012


                 S.Ammavasai Thevar @ Mayandi Thevar           ... Appellant/Petitioner

                                                      .Vs.

                 1.The Revenue Divisional Officer,
                   Usilampatti,
                   Madurai District.

                 2.Mr.R.Appavu
                   PA (General),
                   District Collectorate,
                   Nagapattinam District.

                 3.K.Annakodi

                 4.K.Pauldurai

                 5.K.Rajendran

                 6.K.Ravi                                      ... Respondent/Respondents


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                W.A(MD)No.614 of 2012

                 PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent Act, to set
                 aside the order passed in W.P.No.8849 of 2009, dated 23.12.2009.

                                      For appellant      : Mr.I.Murugesan
                                                           for M/s.G.Chandrasekar
                                      For R1             : Mr.A.K.Manikkam
                                                           Special Government Pleader

                                                      JUDGMENT

(Order of the Court was made by R. SURESH KUMAR,J.)

When this writ appeal is taken up for hearing, Mr.I.Murugesan, learned

representing counsel on behalf of the appellant has submitted that he has received

the instructions from the counsel on record Mr.G.Chandrasekar, who in turn

received the instructions from the appellant that the matter has become

infructuous. He has made an endorsement to that effect in the Court bundle.

2. Recording the same, this writ appeal is dismissed as infructuous. No

costs. Consequently, connected miscellaneous petition is closed.

[R.S.K.,J.] [K.K.R.K.,J.] 07.03.2023 Index : Yes / No Internet : Yes / No am

https://www.mhc.tn.gov.in/judis W.A(MD)No.614 of 2012

To

The Revenue Divisional Officer, Usilampatti, Madurai District.

https://www.mhc.tn.gov.in/judis W.A(MD)No.614 of 2012

R. SURESH KUMAR, J.

and K.K.RAMAKRISHNAN,J.

am

JUDGMENT MADE IN W.A(MD)No.614 of 2012

07.03.2023

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