K.Kuppusamy vs The Government Of Tamil Nadu
2023 Latest Caselaw 13972 Mad

                                                                                  WA No.1251 of 2021

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED:    17.10.2023

                                                             CORAM

                             THE HON'BLE MR.SANJAY V.GANGAPURWALA , CHIEF JUSTICE
                                                               AND
                                   THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                    WA No.1251 of 2021
                                                  and CMP No.8007 of 2021

                     K.Kuppusamy                                                  .. Appellant

                                                               -vs-

                     1. The Government of Tamil Nadu,
                        rep. by the Secretary to Government,
                        Housing and Urban Development Department,
                        Secretariat, Chennai-9.

                     2. The Managing Director,
                        Tamil Nadu Housing Board,
                        Nandanam, Chennai-35                                        .. Respondents


                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent against
                     the order dated 01.07.2010 in W.P.No.5709 of 2010 on the file of this
                     Court.
                                  For the Appellant      :       Ms.K.Abhiramee
                                                                 for V.Srimathi

                                  For the Respondents    :    Mr.P.Muthukumar
                                                              State Government Pleader for R-1
                                                         :    Mr.A.M.Ravindranath Jeyapaul
                                                           Standing Counsel for R.2

                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                WA No.1251 of 2021



                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

The learned counsel for the appellant submits that the appellant

is dead.

In view of the statement made, the writ appeal stands abated

and is, accordingly, dismissed. Consequently, C.M.P.No.8007 of 2021

is also dismissed.

                                                           (S.V.G., CJ.)                (D.B.C., J.)
                                                                           17.10.2023
                     Index                   : Yes/No
                     Neutral Citation        : Yes/No
                     sra


                     To

1. The Secretary to Government of Tamil Nadu, Housing and Urban Development Department, Secretariat, Chennai-9.

2. The Managing Director, Tamil Nadu Housing Board, Nandanam, Chennai-35

https://www.mhc.tn.gov.in/judis WA No.1251 of 2021

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

(sra)

WA No.1251 of 2021

17.10.2023

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