K.Palani Kumar vs M.Thillai Natarajan
2023 Latest Caselaw 14744 Mad

Madras High Court

K.Palani Kumar vs M.Thillai Natarajan on 23 November, 2023

Author: R.Suresh Kumar

Bench: R.Suresh Kumar

                                                                      W.A.No.1528 of 2019 etc. batch

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 23.11.2023

                                                      CORAM

                                   THE HON'BLE Mr. JUSTICE R.SURESH KUMAR
                                                     AND
                                   THE HON'BLE Mr. JUSTICE G.ARUL MURUGAN

                                        W.A.Nos.1528, 1530 and 1532 of 2019
                                                        and
                                      C.M.P.Nos.10415, 10429 and 10577 of 2019


                     K.Palani Kumar                                  ... Appellant in all WAs

                                                         Vs.

                     1.M.Thillai Natarajan

                     2.The State of Tamil Nadu
                       Rep. By Secretary to Government
                       Home Department,
                       Fort St. George,
                       Chennai – 600 009.

                     3.The Additional Chief Secretary,
                       Government of Tamil Nadu,
                       Home Department,
                       Fort St. George,
                       Chennai – 600 009.

                     4.The Director General of Police,
                       Mylapore,
                       Chennai 600 004.

                     5.C.Raja                                      ... Respondents in all WAs

https://www.mhc.tn.gov.in/judis
                     1/4
                                                                             W.A.No.1528 of 2019 etc. batch

                     Prayer : Appeals filed under Clause 15 of the Letters Patent Act, praying
                     to     set      aside   the   common    order   dated   10.01.2019       made      in
                     W.P.Nos.22302, 22301, 24043 of 2018.

                                       In all W.As.
                                       For Appellant        : Mr.K.Muthu Ganesa Pandian

                                       For R1               : Mr.S.M.Muralidharan
                                       For R2 to R4         : Mr.Vadivelu Dheenadayalan
                                       For R5               : No appearance

                                                   COMMON JUDGMENT

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

Mr.K.Muthu Ganesa Pandian, learned counsel appearing for the

appellant in all cases on instructions would submit that, nothing survives

in these appeals for further adjudication.

2. The said submission made by the learned counsel appearing for

the appellant is taken on record. Accordingly, these appeals are dismissed

as having become infructuous. No costs. Consequently, connected

miscellaneous petitions are also dismissed.

                                                                [R.S.K., J.]       [G.A.M., J.]
                                                                          23.11.2023
                     Index             : Yes/No

Speaking Order : Yes/No Neutral Citation : Yes/No Sgl

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

W.A.No.1528 of 2019 etc. batch

To

1.The Secretary to Government State of Tamil Nadu Home Department, Fort St. George, Chennai – 600 009.

2.The Additional Chief Secretary, Government of Tamil Nadu, Home Department, Fort St. George, Chennai – 600 009.

3.The Director General of Police, Mylapore, Chennai 600 004.

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

W.A.No.1528 of 2019 etc. batch

R. SURESH KUMAR, J.

and G.ARUL MURUGAN, J.

Sgl

W.A.Nos.1528, 1530 and 1532 of 2019

23.11.2023

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