The Inspector Of Panchayat/District ... vs R.Arumugam
2024 Latest Caselaw 175 Mad

Madras High Court

The Inspector Of Panchayat/District ... vs R.Arumugam on 3 January, 2024

Author: G.Jayachandran

Bench: G.Jayachandran

    2024/MHC/5641




                                                                                    W.A(MD)No.775 of 2016

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 03.01.2024

                                                     CORAM:

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
                                                     AND
                                  THE HON'BLE MR JUSTICE C.KUMARAPPAN

                                             W.A(MD)No.775 of 2016
                                                     and
                                            C.M.P(MD)No.4747 of 2016


                 1.The Inspector of Panchayat/District Collector,
                   Pudhukottai District,
                   Pudhukottai.

                 2.The Assistant Director(Panchayat),
                   Pudhukottai,
                   Pudhukottai.

                 3.The Block Development Officer,
                   (Village Panchayat),
                   Viralimalai Panchayat Union,
                   Viralimalai,
                   Pudhukottai District,
                   Pudhukottai.                         ... Appellants/Respondents

                                                        .Vs.

                 R.Arumugam                             ... Respondent/Petitioner




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                   W.A(MD)No.775 of 2016

                 PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act praying this
                 Court to set aside the order passed by this Court in W.P(MD)No.15541 of 2012,
                 dated 22.04.2013.


                                   For Appellants         : Mr.M.Prakash
                                                            Addl.Govt.Pleader

                                  For Respondent          :No appearance

                                                      JUDGMENT

DR.G.JAYACHANDRAN,J.

AND C.KUMARAPPAN,J.

The Writ Petition filed challenging the order of the Inspector of Panchayat

withdrawing the power of the President and Vice President to sign the cheque,

was allowed by the learned Single Judge, against which, the State has preferred

this Writ Appeal.

2.However, the tenure of the President and Vice President is over and

hence, nothing survives for adjudication in this Writ Appeal.

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

3.Hence, this Writ Appeal stands dismissed. There is no order as to costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                      [G.J.,J.]   [C.K.,J.]
                                                                          03.01.2024
                 NCS       :Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 vsn

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

DR.G.JAYACHANDRAN, J.

and C.KUMARAPPAN,J.

vsn

JUDGMENT MADE IN

and

03.01.2024

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