Lekshmipuram College Society vs The District Societies Registrar ...
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Madras High Court

Lekshmipuram College Society vs The District Societies Registrar ... on 16 October, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                            W.A(MD).No.1486 of 2021


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Date : 16.10.2024

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                    and
                                  THE HON'BLE MR.JUSTICE K.K.RAMAKRISHNAN

                                              W.A.(MD)No.1486 of 2021


                     Lekshmipuram College Society,
                     Eraniel, Neyyoor – 629 802,
                     Kanyakumari District.
                     Rep. by its President
                     V.Lakshamanapillai
                                                                         ... Appellant/Petitioner

                                                          Vs
                     1. The District Societies Registrar (Admin),
                     Kanyakumari District, at Nagercoil.

                     2. C.Perumal
                                                                    ... Respondents/Respondents

                     PRAYER : Writ Appeal is filed under Clause 15 of the Letters Patent

                     Act as against the order, dated 23.04.2021 of this Court made in

                     W.P(MD) No.13710 of 2019.

                                     For Appellant      : Mr.C.Godwin

                                     For Respondents : Mr.R.Baskaran (R1)
                                                      Additional Advocate General


                     1/3

https://www.mhc.tn.gov.in/judis
                                                                            W.A(MD).No.1486 of 2021



                                                       Assisted by
                                                       Mr.M.Sarangan
                                                       Additional Government Pleader

                                                       Mr.K.N.Thampi (R2)

                                                    JUDGMENT

(Judgment of the Court was delivered by P.VELMURUGAN, J)

When the matter is taken up for hearing, it is submitted by

the learned counsel for the appellant that the prayer that has been sought

for in the writ appeal has become infructuous. Accordingly, the writ

appeal is dismissed as having become infructuous. No costs.

(P.V., J.) (K.K.R.K.,J.) 16.10.2024 Index : Yes / No Internet : Yes / No NCC : Yes / No PNM To

1. The District Registrar (Societies), Kanyakumari District at Nagercoil, Kanyakumari District.

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

P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN, J.

PNM

16.10.2024

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