Madras High Court
The State Of Tamil Nadu vs V.Priya on 10 March, 2023
W.A.(MD)Nos.284, 285 & 287 of 2013
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 10.03.2023
CORAM:
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
AND
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
W.A.(MD)Nos.284, 285 and 287 of 2013
and
M.P(MD).Nos.1,1,1,2 & 2 of 2013
W.A(MD)No.284 of 2013
1.The State of Tamil Nadu
Rep by its Principal Secretary,
Social Welfare and
Noon Meal Department,
Fort St. George,
Chennai.
2.The District Collector,
Collectorate,
Madurai,
Madurai District 625 020. ... Appellants/ Respondents
Vs.
V.Priya ...Respondent/Petitioner
PRAYER: Appeal filed under Clause 15 of Letters Patent, against the
order passed by this Court in W.P(MD)No.10279 of 2012 dated 17.10.2012.
1/5
https://www.mhc.tn.gov.in/judis
W.A.(MD)Nos.284, 285 & 287 of 2013
For Appellants : Mr.A.K.Manickam
Special Government Pleader
W.A(MD)No.285 of 2013
1.The State of Tamil Nadu
Rep by its Principal Secretary,
Social Welfare and
Noon Meal Department,
Fort St. George,
Chennai.
2.The District Collector,
Collectorate,
Madurai,
Madurai District 625 020. ... Appellants/ Respondents
Vs.
M.Sasikala ...Respondent/Petitioner
PRAYER: Appeal filed under Clause 15 of Letters Patent, against the
order passed by this Court in W.P(MD)No.10281 of 2012 dated 17.10.2012.
For Appellants : Mr.A.K.Manickam
Special Government Pleader
W.A(MD)No.287 of 2013
1.The State of Tamil Nadu
Rep by its Principal Secretary,
Social Welfare and
Noon Meal Department,
Fort St. George,
Chennai.
2/5
https://www.mhc.tn.gov.in/judis
W.A.(MD)Nos.284, 285 & 287 of 2013
2.The District Collector,
Collectorate,
Madurai,
Madurai District 625 020. ... Appellants/ Respondents
Vs.
S.Amsavalli ...Respondent/Petitioner
PRAYER: Appeal filed under Clause 15 of Letters Patent, against the
order passed by this Court in W.P(MD)No.10283 of 2012 dated 17.10.2012.
For Appellants : Mr.A.K.Manickam
Special Government Pleader
COMMON JUDGMENT
(Judgment of the Court was made by R.SURESH KUMAR, J.)
When these writ appeals are taken up for hearing today,
Mr.A.K.Manickam, learned Special Government Pleader appearing for the
appellants, on instruction, would submit that the issue raised in these writ
appeals has become infructuous. Therefore, he wants to close these writ
appeals by recording the same.
3/5
https://www.mhc.tn.gov.in/judis
W.A.(MD)Nos.284, 285 & 287 of 2013
2.Recording the aforesaid submission made by the learned Special
Government Pleader appearing for the appellants, these writ appeals are
dismissed as having become infructuous. No costs. Consequently,
connected miscellaneous petitions are closed.
(R.S.K., J.) & (K.K.R.K, J.)
10.03.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
Ns
To
1.The State of Tamil Nadu
Rep by its Principal Secretary,
Social Welfare and
Noon Meal Department,
Fort St. George,
Chennai.
2.The District Collector,
Collectorate,
Madurai,
Madurai District 625 020.
4/5
https://www.mhc.tn.gov.in/judis
W.A.(MD)Nos.284, 285 & 287 of 2013
R.SURESH KUMAR, J.
AND
K.K.RAMAKRISHNAN, J.
Ns
W.A.(MD)Nos.284, 285 and 287 of 2013
and
M.P(MD).Nos.1,1,1,2 & 2 of 2013
10.03.2023
https://www.mhc.tn.gov.in/judis
