The Government Of Tamil Nadu vs K.Ramadoss
2024 Latest Caselaw 15056 Mad

Madras High Court

The Government Of Tamil Nadu vs K.Ramadoss on 2 August, 2024

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                             W.A.No.1660 of 2018



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 02.08.2024

                                                    CORAM


                           THE HONOURABLE Mr.JUSTICE S.M.SUBRAMANIAM
                                                     AND
                                  THE HONOURABLE Mr.JUSTICE C.KUMARAPPAN
                                              W.A.No.1660 of 2018
                                                     and
                                             CMP.No.13366 of 2018

                  1. The Government of Tamil Nadu
                     Represented by its Secretary,
                     Environment and Forest Department,
                     Secretariat, Chennai-600 009.
                  2. The Principal Chief Conservator of Forests,
                     Having office at Panagal Maaligai,
                     Saidapet, Chennai-600 015.
                  3. The District Forest Officer,
                     Cuddalore.
                  4. The Accountant General of Tamil Nadu,
                     Office at D.M.S.Compound,
                     Teynampet,
                     Chennai-600 018.
                                                                               ... Appellants
                                                       Vs.
                  K.Ramadoss
                                                                             ... Respondent

                  Prayer: Writ Appeal filed under Clause 15 of Letters Patent praying to set
                  aside the order passed in WP.No.23164 of 2015 dated 31.07.2015 and allow


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https://www.mhc.tn.gov.in/judis
                                                                                W.A.No.1660 of 2018



                  the present writ appeal.
                                  For Appellants    : Mr.C.Selvaraj
                                                      Additional Government Pleader

                                  For Respondent    : R1-Died
                                                      Steps due
                                                        *****
                                                   JUDGMENT

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

The learned counsel for the appellants would submit that the

grievances of the respondent has already been redressed. Thus, no further

adjudication is required. Hence, the Writ Appeal stands closed. No costs.

Consequently, connected CMP is also closed.

                                                                     [S.M.S., J.]     [C.K., J.]
                                                                              02.08.2024
                  kmi
                  Index : Yes/No
                  Speaking order : Yes/No

Neutral Citation : Yes/No

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

S.M.SUBRAMANIAM, J.

and C.KUMARAPPAN, J.

kmi

02.08.2024

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