The District Collector vs A.Madasamy ..1St
2023 Latest Caselaw 2189 Mad

                                                                              W.A(MD)No.354 of 2013



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 09.03.2023

                                                   CORAM:

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

                                             W.A(MD)No.354 of 2013


                 1.The District Collector,
                   Tiruneveli,
                   Tirunelveli District.

                 2.The District Revenue Officer,
                   Tirunelveli,
                   Tirunelveli District.

                 3.The Manager (General)
                   Collector Office,
                   Tirunelveli District.                    ... Appellants/Respondents

                                                     .Vs.


                 1.A.Madasamy                        ..1st Respondent/Petitioner

                 2.Sankara Subramanian               ..2nd Respondent/4th Respondent

                 3.V.Subbulakshmi                    ..3rd Respondent/5th Respondent



                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                    W.A(MD)No.354 of 2013

                 PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent Act, to set
                 aside the order passed in W.P(MD)No.12730 of 2012, dated 18.01.2013.

                                      For appellants       : Mr.N.Ramesh Arumugam
                                                             Government Advocate
                                      For R1               : Mr.J.Anandkumar
                                      For R2 & R3          : No appearance

                                                       JUDGMENT

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

Challenging the transfer order effected against the first respondent, he had

filed the writ petition in W.P(MD)No.12730 of 2012, which was allowed on

18.01.2013 by the Writ Court, as against which, the appellants have preferred the

present Intra Court appeal.

2. However, when we take up the writ appeal for final hearing today, the

learned Additional Government Pleader appearing for the appellants, on

instructions, would submit that the very first respondent himself died on

07.12.2021 and he has produced the copy of the death certificate to that effect.

https://www.mhc.tn.gov.in/judis W.A(MD)No.354 of 2013

3. Recording the same, this Court feels that nothing would survive to

pursue further, hence, the writ appeal is dismissed as having become infructuous.

No costs.

[R.S.K.,J.] [K.K.R.K.,J.] 09.03.2023 Index : Yes / No Internet : Yes / No am

https://www.mhc.tn.gov.in/judis W.A(MD)No.354 of 2013

R. SURESH KUMAR, J.

and K.K.RAMAKRISHNAN,J.

am

JUDGMENT MADE IN W.A(MD)No.354 of 2013

09.03.2023

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