S.Krishnan vs The State Information Commissioner
2025 Latest Caselaw 7905 Mad

Citation : 2025 Latest Caselaw 7905 Mad
Judgement Date : 16 October, 2025

Madras High Court

S.Krishnan vs The State Information Commissioner on 16 October, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam, Mohammed Shaffiq

                                                                                            W.A. Nos.2289 and 2290 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 16.10.2025

                                                             CORAM :

                          THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                             AND
                         THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                              W.A. Nos.2289 and 2290 of 2022
                                                           and
                                            C.M.P. Nos.17471 and 17475 of 2022

                S.Krishnan                                                 ... Appellant in both appeals
                                                                   Vs.

                1.The State Information Commissioner,
                  Tamil Nadu State Information Commission,
                  No.2, Thiagaraya Salai, Near Alaiamman Koil Street,
                  Teynampet, Chennai-18.

                2.The District Collector,
                  Erode District.

                3.C.Gunasekaran                                            ... Respondents in both appeals

                PRAYER in W.A. No.2289 of 2022: Writ Appeal filed under Clause 15 of the
                Letters Patent praying to set aside the order made in W.P. No.4909 of 2015
                dated 18.07.2022.
                PRAYER in W.A. No.2290 of 2022: Writ Appeal filed under Clause 15 of the
                Letters Patent praying to set aside the order made in W.P. No.4908 of 2015
                dated 18.07.2022.
                                    For Appellant                 : Mr.J.Melwin Jabaz
                                    in both appeals

                Page 1 of 4


https://www.mhc.tn.gov.in/judis                   ( Uploaded on: 22/10/2025 07:18:57 pm )
                                                                                        W.A. Nos.2289 and 2290 of 2022

                                  For Respondent 2            : Mr.S.Senthil Murugan
                                  in both appeals               Special Government Pleader

                                  For Respondents 1 & 3 : No appearance
                                  in both appeals

                                              COMMON JUDGMENT

(Judgment of the Court was made by S.M.SUBRAMANIAM, J.)

Today, when these matters were taken up for hearing, the learned counsel

for the appellant sought permission of this Court to withdraw these Writ

Appeals and he has also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel for the

appellant, the Writ Appeals stand dismissed as withdrawn. No costs.

Consequently, connected Civil Miscellaneous Petitions are closed.

                                                                            [S.M.S., J.]              [M.S.Q., J.]
                                                                                          16.10.2025
                Index: Yes/No

Speaking/Non-speaking order Neutral Citation: Yes/ No mka

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/10/2025 07:18:57 pm ) W.A. Nos.2289 and 2290 of 2022

To:

1.The State Information Commissioner, Tamil Nadu State Information Commission, No.2, Thiagaraya Salai, Near Alaiamman Koil Street, Teynampet, Chennai-18.