S.Munusamy vs The Government Of India
2024 Latest Caselaw 17233 Mad

Madras High Court

S.Munusamy vs The Government Of India on 2 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

    2024:MHC:3312




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 02.09.2024

                                                        CORAM:

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

                                                W.A(MD)No.522 of 2019

                 S.Munusamy                                       ... Appellant/Petitioner

                                                           .Vs.

                 1.The Government of India,
                   Ministry of Home Affairs,
                   (Freedom Fighther’s Pension)
                   represented by its Under Secretary,
                   First Floor, Lok Nayak Bhavan,
                   New Delhi – 110 003.

                 2.The District Collector,
                   Thanjavur.                                     ... Respondents/Respondents

                 PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act praying this
                 Court to set aside the order of this Court made in W.P(MD)No.19475 of 2018,
                 dated 27.11.2018.

                                    For Appellant         : Mr.K.K.Senthil

                                    For Respondent-1      : Mr.P.Subbiah


                 1/4

https://www.mhc.tn.gov.in/judis
                                   For Respondent-2        : Mr.M.Sarangan
                                                            Addl.Govt.Pleader

                                                      JUDGMENT

(Order of the Court was made by P.VELMURUGAN.,J)

The appellant has filed the Writ Petition and the same was rejected, against

which, the present Writ Appeal is filed. Pending the Writ Appeal, the appellant

died as a bachelor. Since the subject-matter of the Writ Petition is Freedom

Fighter’s pension, on the death of the appellant, nothing survives for further

adjudication and hence, the Writ Appeal has become infructuous.

2.In view of the above, the Writ Appeal is dismissed as infructuous. No

costs.

[P.V.,J.] [K.K.R.K.,J.] 02.09.2024

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

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

1.The Under Secretary, Government of India, Ministry of Home Affairs, (Freedom Fighther’s Pension) First Floor, Lok Nayak Bhavan, New Delhi – 110 003.

2.The District Collector, Thanjavur.

https://www.mhc.tn.gov.in/judis P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN,J.

vsn

JUDGMENT MADE IN

02.09.2024

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