P.Prasanna vs The District Collector
2024 Latest Caselaw 178 Mad

Madras High Court

P.Prasanna vs The District Collector on 3 January, 2024

Author: G.Jayachandran

Bench: G.Jayachandran

    2024/MHC/5642




                                                                                  W.A(MD)No.812 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.812 of 2016
                                                      and
                                             C.M.P(MD)No.4965 of 2016

                 P.Prasanna                            ... Appellant/Petitioner

                                                       .Vs.

                 1.The District Collector,
                   Madurai District,
                   Madurai.

                 2.The District Revenue Officer,
                   Madurai,
                   Madurai District.

                 3.The Assistant Director of Mines,
                   Madurai,
                   Madurai District.

                 4.C.Manoharan                                ....Respondents/Respondents

                 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.3173 of 2016,


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                  W.A(MD)No.812 of 2016

                 dated 20.04.2016


                                   For Appellants         : Mr.M.Kaliraj
                                  For Respondents        : Mr.P.T.Thiraviam
                                     1 to 3                Govt.Advocate

                                  For Respondent-4       : Mr.M.Saravanakumar

                                                     JUDGMENT

DR.G.JAYACHANDRAN,J. AND C.KUMARAPPAN,J

When the matter is taken up for hearing today, the learned counsel for the

appellant submitted that the prayer sought for in the Writ Appeal has become

infructuous and that nothing survives for consideration in this Writ Appeal.

2.Recording the above said submission, the Writ Appeal is dismissed as

infructuous. There is no order as to costs. Consequently, connected Miscellaneous

Petition is closed.

[G.J.,J.] [C.K.,J.] 03.01.2024

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

NCS :Yes/No Index : Yes / No Internet : Yes / No vsn

To

1.The District Collector, Madurai District, Madurai.

2.The District Revenue Officer, Madurai, Madurai District.

3.The Assistant Director of Mines, Madurai, Madurai District.

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