Thottiyammal vs The Revenue Divisional Officer
2023 Latest Caselaw 13611 Mad

    2023/MHC/4567




                                                                     W.A.(MD) No.1155 of 2019



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 06.10.2023

                                                          CORAM:

                                    THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                       and
                                  THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN


                                                 W.A.(MD) No.1155 of 2019
                                                            and
                                           C.M.P.(MD) Nos.10297 & 11542 of 2019

                 Thottiyammal                                                       ... Appellant
                                                            -vs-


                 1.The Revenue Divisional Officer
                   Ramanathapuram District
                   Ramanathapuram

                 2.The District Social Welfare Officer
                   Ramanathapuram District
                   Ramanathapuram                                                   ... Respondents

                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 27.09.2019, passed in W.P.(MD) No.19903 of 2019, on the file of

                 this Court.


                                   For Appellant     : Mr.C.Jeganathan

                                   For Respondents   : Mr.T.Amjadkhan
                                                       Government Advocate


                 ____________
                 Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                     W.A.(MD) No.1155 of 2019



                                                    JUDGMENT

[Judgment of the Court was made by S.M.SUBRAMANIAM, J.]

Today, when the matter was taken up for hearing, learned counsel

appearing for the appellant submitted that the appellant is no more and thus,

the cause for filing of this writ appeal has become vanished.

2. Recording the above submission, this writ appeal is closed. No

costs. Consequently, connected miscellaneous petitions are closed.

                                                           [S.M.S., J.]          [V.L.N., J.]
                                                                      06.10.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:

1.The Revenue Divisional Officer, Ramanathapuram District, Ramanathapuram.

2.The District Social Welfare Officer, Ramanathapuram District, Ramanathapuram.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.1155 of 2019

S.M.SUBRAMANIAM, J.

and V.LAKSHMINARAYANAN, J.

krk

W.A.(MD) No.1155 of 2019 and C.M.P.(MD) Nos.10297 & 11542 of

06.10.2023

____________

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