The Government Of Tamil Nadu vs C.Annamalai
2024 Latest Caselaw 15139 Mad

Madras High Court

The Government Of Tamil Nadu vs C.Annamalai on 5 August, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

                                                                         W.A.No.2451 of 2019


                         IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                         Dated: 05.08.2024

                                              CORAM

                         THE HONOURABLE DR. JUSTICE ANITA SUMANTH
                                            and
                        THE HONOURABLE MR. JUSTICE G.ARUL MURUGAN

                                       WA.No.2451 of 2019
                                               and
                                      C.M.P.No.16077 of 2019

            1.The Government of Tamil Nadu
              Rep. 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,
              Thiruvanamalai North Division
              Polur.

            4.The Accountant General of Tamil Nadu
              Office at DMS Compound,
              Teynampet, Chennai – 600 018.                                 ... Appellant

                                                 Vs

            C.Annamalai                                                  ... Respondent

            PRAYER: Writ Appeal filed under Clause 15 of Letters Patent to set aside
            the order passed in W.P.No.11970 of 2015 dated 24.04.2015.


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

            Page No.1/2
                                                                              W.A.No.2451 of 2019


                                                                     Dr.ANITA SUMANTH,J
                                                                                   AND
                                                                     G.ARUL MURUGAN,J.
                                  For Appellants   : Mr.C.Selvaraj
                                                     Government Advocate

                                  For Respondent   : Mr.T.Sella Pandian

                                                   JUDGMENT

(Judgment of the Court was delivered by Dr.ANITA SUMANTH,J.)

Both, Mr.C.Selvaraj, learned Government Advocate for the appellants

and Mr.T.Sella Pandian, learned counsel for the respondent state that nothing

survives in this matter and the writ appeal is rendered infructuous.

2. Recording the same, this writ appeal and the connected

miscellaneous petitions are dismissed as infructuous. No costs.

(A.S.M.,J) (G.A.M.,J) 05.08.2024 Index: Yes/No Neutral Citation : Yes/No Speaking Order: Yes/No mpl

and

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