The Treasury Officer vs P.Ranganathan
2023 Latest Caselaw 14441 Mad

Madras High Court

The Treasury Officer vs P.Ranganathan on 21 November, 2023

Author: R. Mahadevan

Bench: R.Mahadevan, Mohammed Shaffiq

                                                                                      W.A.No.2795 of 2023




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 21.11.2023

                                                    CORAM :

                            THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                              and
                         THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ

                                           Writ Appeal No.2795 of 2023
                                                       and
                                             CMP.No.23385 of 2023

            The Treasury Officer,
            District Treasury,
            Collectorate,
            Namakkal.                                                                 .. Appellant

                                                     Versus


            P.Ranganathan                                                            ..
            Respondent

                      Writ Appeal filed under Clause 15 of Letters Patent praying to set aside the
            order dated 04.01.2022 passed by the learned Judge in WP.No.18392 of 2020.


                      For Appellant           :     Mr.Silambanan,
                                                    Additional Advocate General
                                                    assisted by Mr.C.Selvaraj,
                                                    Additional Government Pleader




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                                                                                     W.A.No.2795 of 2023




                                                     JUDGMENT

(Judgment of the Court was delivered by R. MAHADEVAN, J.)

This writ appeal arises from the order passed by the learned Judge in

WP.No.18392 of 2020, on 04.01.2022.

2. Today, when the matter was taken up for consideration, the learned

Additional Advocate General appearing for the appellant submitted that subsequent

to the filing of this writ appeal, the appellant had complied with the order dated

04.01.2022 passed by the learned Judge in W.P.No.18392 of 2020, which is

impugned herein, and hence, nothing survives for further adjudication.

3. In view of the above submission made by the learned Additional Advocate

General for the appellant, this court is of the opinion that no further orders need be

passed in this writ appeal. Hence, this writ appeal stands closed. No costs.

Consequently, connected miscellaneous petition is also closed.

                                                                      [R.M.D., J.]   [M.S.Q., J.]
                                                                               21.11.2023
            Index                  : Yes / No
            Internet               : Yes / No
            av

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

R. MAHADEVAN, J and MOHAMMED SHAFFIQ, J

av

and

21.11.2023

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