S.Subramanian vs R.Jayalakshmi
2024 Latest Caselaw 7576 Mad

Madras High Court

S.Subramanian vs R.Jayalakshmi on 8 April, 2024

Author: N.Seshasayee

Bench: N.Seshasayee

                                                                        WA(MD). No.249 of 2017



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                Date : 08/04/2024

                                                    CORAM

                                      The Hon`ble Mr.Justice N.SESHASAYEE
                                                       and
                                      The Hon`ble Mr.Justice P.VADAMALAI

                                     WA(MD). Nos.249 of 2017 and 324 of 2018
                                  and CMP(MD) Nos.2510 of 2017 and 2033 of 2018

                     WA(MD) No.324/2018

                     S.Subramanian                                     ... Appellant

                                                          Vs

                     1.R.Jayalakshmi

                     2.The Commissioner
                       Tirunelveli Municipal Corporation,
                       Tirunelveli

                     3.A.Kumaresan

                     4.T.V.Shanmugam                                  ... Respondents


                     WA(MD) No.324/2018

                     The Commissioner
                     Tirunelveli Municipal Corporation,
                     Tirunelveli                                         ... Appellant



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 WA(MD). No.249 of 2017



                                                              Vs

                     1.R.Jayalakshmi

                     2.A.Kumaresan

                     3.T.V.Shanmugam                                         ... Respondents


                     PRAYER: Writ Appeals are filed under Clause 15 of the Letters Patent

                     against the order dated 13.11.2013 in WP(MD) No.2997/2013.

                                        WA(MD) No.249/2017

                                        For Appellant      : M/s.Ayiram K.Selvakumar

                                        For Respondents : Mr.D.Kirubakaran for R1
                                                        Mr.N.Muthuvijayan for R2 & R3


                                        WA(MD) No.324/2018
                                        For Appellant  : M/s.G.Prabhu Rajadurai

                                        For Respondents : Mr.D.Kirubakaran for R1
                                                        Mr.N.Muthuvijayan for R2 to R4
                                                        Special Government Pleader

                                                  COMMON JUDGMENT

(Judgment of the Court was delivered by N.SESHASAYEE, J.)

The learned counsel for the appellants in both the appeals makes a

combined submission that the appeals have become infructuous.

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

2. Accordingly, these appeals are dismissed as having become

infructuous. No costs. Consequently connected Miscellaneous Petitions

are closed.

(N.S.S.,J.) (P.V.M.,J.) 03.04.2024

RR TO The Commissioner Tirunelveli Municipal Corporation, Tirunelveli

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

N.SESHASAYEE, J.

and P.VADAMALAI, J.

RR

WA.(MD)Nos.249 of 2017 and 324 of 2018

08.04.2024

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