B.Ramkumar Adityan vs The District Collector
2023 Latest Caselaw 2250 Mad

                                                                    Rev.Appl.No.(MD).79 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED 10.03.2023

                                                       CORAM

                              THE HONOURABLE Mr.JUSTICE R.MAHADEVAN
                                               AND
                        THE HONOURABLE Mr.JUSTICE J.SATHYA NARAYANA PRASAD

                                           Rev.Appl.(MD).No.79 of 2022
                                         and W.M.P.(MD).No.17258 of 2022

                     B.Ramkumar Adityan                                        ..   Petitioner

                                                          Vs.

                     1.The District Collector,
                     Thoothukudi District,
                     Thoothukudi District – 628 101.
                     Thoothukudi District.

                     2.The Superintendent of Police,
                     Thoothukudi District Police,
                     Thoothukudi – 628 101,
                     Thoothukudi District.

                     3.The Superintendent of Police,
                     Tirunelveli District Police,
                     Tirunelveli – 627 011,
                     Tirunelveli District.

                     4.The Inspector of Police,
                     Kulasekarapattinam Police Station,
                     Kulasekarapattinam – 628 206,
                     Thoothukudi District.
                     5.The Executive Officer,

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                            Rev.Appl.No.(MD).79 of 2022

                     Hindu Religious and Charitable Endowment Department,
                     Arultharum Mutharamman Thirukoil,
                     Kulasekaranpattinam – 628 206,
                     Thoothukudi District.                                           .. Respondents


                                  Review Application filed under Order 47 r/w 114 Rule 1 and 2 of

                     Civil Procedure Code, 1908, against the judgment dated 14.09.2022 passed

                     in W.P.(MD).No.21756 of 2022 on the file of the Madurai Bench of this

                     Court.



                                             For Petitioner     : Mr.Sankar.S


                                                              ORDER

[Order of the Court was made by R.MAHADEVAN, J.]

When the matter was taken up for hearing through video

conferencing, the learned counsel for the petitioner submitted that the matter

has become infructuous. He further submitted that he has addressed an

e-mail / letter to the Registry to that effect.

https://www.mhc.tn.gov.in/judis Rev.Appl.No.(MD).79 of 2022

In view of the above submission made by the learned counsel for the

petitioner through video conferencing, this review application is dismissed

as infructuous. No costs. Connected W.M.P. is closed.

[R.M.D., J.] [J.S.N.P., J.] 10.03.2023 Index: Yes / No

Speaking order / Non-speaking order

Neutral Citation: Yes / No nsd

https://www.mhc.tn.gov.in/judis Rev.Appl.No.(MD).79 of 2022

R.MAHADEVAN, J.

AND J.SATHYA NARAYANA PRASAD, J.

nsd

Rev.Appl.(MD).No.79 of 2022

10.03.2023

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