C.Chellam vs The State Of Tamil Nadu
2024 Latest Caselaw 20530 Mad

Madras High Court

C.Chellam vs The State Of Tamil Nadu on 29 October, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                         W.A.(MD) No.2169 of 2024


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 29.10.2024

                                                    CORAM:

                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                 and
                              THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                             W.A.(MD)No.2169 of 2024

                 C.Chellam                                             ... Appellant

                                                      -vs-

                 1.The State of Tamil Nadu,
                   Rep. by the Director,
                   Rural Development Agency and Panchayat,
                   5th Floor, Panagal Maligai,
                   Saidapet, Chennai - 15.

                 2.The District Collector,
                   Collectorate,
                   Tirunelveli.

                 3.The Project Officer,
                   District Rrural Development Agency (DRDA),
                   Collectorate Campus, Tirunelveli.

                 4.M.Vinayaga Subramaniyan

                 5.A.Asan Ibrahim                                      ... Respondents



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                                                                                W.A.(MD) No.2169 of 2024


                           Writ Appeal filed under Clause 15 of Letters Patent to allow this Writ
                 Appeal by setting aside the order, dated 18.10.2023 made in W.P.(MD).No.900 of
                 2016.
                                  For Appellant     : Mr.P.Banuprasath

                                  For Respondents   : Mr.S.R.A.Ramachandran,
                                                       Addl. Government Pleader for R1 to R3.
                                                      Mr.I.Robert Chandrakumar for R4.
                                                      Mr.R.J.Karthick for R5.


                                                       JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

The prayer of the appellant was for a Writ of Mandamus directing the

second respondent to conduct enquiry on his complaint made against the

respondents 4 and 5. In reply, the learned Government Advocate stated before

the Writ Court that in fact enquiry was conducted by the second respondent and

the complaint was closed without any basis. The Writ Court therefore closed the

writ petition on the ground that the purpose of the writ petition has also been

served.

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2.The learned counsel for the appellant would submit that the orders

passed after the enquiry were not even served on him. It is open to the appellant

to seek for the orders and take appropriate action, if he is aggrieved by them.

Since the purpose of the writ petition is served, we do not find any need to

entertain the writ appeal and therefore, the writ appeal is dismissed. No costs.

                 NCC              : No                     [R.S.M., J.]      [L.V.G., J.]
                 Index            : No                             29.10.2024
                 ias

                 To:

                 1.The Director,

Rural Development Agency and Panchayat, 5th Floor, Panagal Maligai, Saidapet, Chennai - 15.

2.The District Collector, Collectorate, Tirunelveli.

3.The Project Officer, District Rrural Development Agency (DRDA), Collectorate Campus, Tirunelveli.

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R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

ias

29.10.2024

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