V.Manickam vs The Commissioner
2024 Latest Caselaw 21587 Mad

Madras High Court

V.Manickam vs The Commissioner on 13 November, 2024

                                                             W.A.(MD) No.419 of 2020


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 13.11.2024

                                                  CORAM:

                            THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
                                               and
                             THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR


                                        W.A.(MD) No.419 of 2020
                                                  and
                                       C.M.P.(MD) No.2865 of 2020

              V.Manickam                                                   ... Appellant
                                                   -vs-


              1.The Commissioner
                O/o.Madurai Corporation
                Annamaligai
                Alagar Kovil Main Road
                Madurai

              2.The Commissioner of Police
                O/o.The Commissioner of Police
                Madurai City, Madurai District

              3.The Inspector of Police Station
                O/o.Inspector of Police
                Anna Nagar Police Station
                KK Nagar, Madurai

              4.P.Balasubramanian                                          ... Respondents


                      Writ Appeal filed under Clause 15 of Letters Patent to set aside the

              order, dated 31.01.2020, passed in W.P.(MD) No.1998 of 2020, on the file of

              this Court.


                ____________
                Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                 W.A.(MD) No.419 of 2020



                           For Appellant     : Mr.S.Rajasekar

                           For Respondents   : Mr.K.K.Kannan
                                               Standing Cousnel for R1
                                               Mr.Kottaichamy
                                               Government Advocate (Crl. Side) for R2 & R3
                                               No appearance for R4



                                                JUDGMENT

[Judgment of the Court was made by RMT.TEEKAA RAMAN, J.]

Learned counsel for the appellant submits that since the cost

imposed by the learned Single Judge in the writ petition has been paid by the

appellant, nothing survives for consideration in this writ appeal.

2. Recording the above submission, this writ appeal is dismissed

as infructuous. No costs. Consequently, connected miscellaneous petition is

closed.

                                                          [T.K.R., J.]       [N.S., J.]
                                                                    13.11.2024
              NCC      : Yes / No
              Index : Yes / No
              Internet : Yes / No

              krk




                ____________

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

To:

1.The Commissioner of Police, O/o.The Commissioner of Police, Madurai City, Madurai District.

2.The Inspector of Police Station, O/o.Inspector of Police, Anna Nagar Police Station, KK Nagar, Madurai.

____________

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

RMT.TEEKAA RAMAN, J.

AND N.SENTHILKUMAR, J.

krk

and

13.11.2024

____________

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