The Government Of Tamil Nadu vs K.Pugalendhi B.E
2024 Latest Caselaw 21153 Mad

Madras High Court

The Government Of Tamil Nadu vs K.Pugalendhi B.E on 6 November, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3777


                                                                                 W.A.No.1884 of 2019


                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 06.11.2024

                                                           CORAM :

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

                                                    W.A.No.1884 of 2019
                                                            and
                                                   C.M.P.No.12778 of 2019

                     The Government of Tamil Nadu
                     Rep. by its Secretary,
                     Highways Department,
                     Secretariat,
                     Fort St.George,
                     Chennai – 9.                                                      .. Appellant


                                                              vs


                     K.Pugalendhi B.E.,
                     Divisional Engineer,
                     Highways Department,
                     Erode – 2.                                                      .. Respondent



                     Prayer : Appeal filed under Clause 15 of Letters Patent against order dated
                     23.2.2011 made in W.P.No.2991 of 2011.


                                  For Appellant    :      Mr.P.Anandakumar
                                                          Government Advocate

                                  For Respondent   :      Sole respondent died




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                                                                                     W.A.No.1884 of 2019



                                                                              DR. ANITA SUMANTH.,J.
                                                                                               and
                                                                               G. ARUL MURUGAN.,J.


                                                          JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

Mr.P.Anandakumar, learned Government Advocate, appearing for

the appellant would submit that the State does not pursue this writ appeal

as the sole respondent has passed away on 15.04.2019.

2. Recording this, this writ appeal is dismissed. No costs. Connected

miscellaneous petition is closed.

[A.S.M., J] [G.A.M., J] 06.11.2024 Index:Yes/No Neutral Citation:Yes ssm

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