Desiya Makkal Sakthi Katchi vs Government Of Tamil Nadu
2025 Latest Caselaw 6755 Mad

Madras High Court

Desiya Makkal Sakthi Katchi vs Government Of Tamil Nadu on 4 September, 2025

Bench: S.M.Subramaniam, C.Saravanan

                                                                                                    W.A.No.2212 of 2023

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 04.09.2025

                                                                CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                   and
                                    THE HONOURABLE MR.JUSTICE C.SARAVANAN
                                                     W.A.No.2212 of 2023


                     Desiya Makkal Sakthi Katchi
                     Rep. by its President, M.L.Ravi, No.21/11,
                     Venkataraman Street, Chennai – 600 079.                               … Appellant(s)


                                                                    Vs.

                     Government of Tamil Nadu,
                     Rep. by its Chief Secretary,
                     Secretariat, Fort St.George,
                     Chennai – 600 009.                                                           ... Respondent(s)

                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the order
                     dated 19.07.2019 passed in W.P.No.20743 of 2019.


                                       For Appellant(s)              : No appearance

                                       For Respondent(s)                 : Mr.V.Manoharan,
                                                              Additional Government Pleader

                                                        JUDGMENT

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/09/2025 06:18:21 pm )

None appeared on behalf of the appellant.

2. The writ petitioner is the appellant herein and the writ petition has

been instituted seeking a direction to the respondent to frame necessary

Rules for inviting participants to All Party Meeting to be called by the

Government.

3. The learned Special Government Pleader would submit that the

meeting was convened during the relevant point of time and therefore, the

matter has become infructuous. That apart, the very relief sought for to

frame necessary Rules for inviting participants to All Party Meeting cannot

be undertaken by the High Court in exercise of powers of judicial review.

Convening a meeting is the decision to be taken by the Government on the

administrative side and that being so, the writ relief was rightly rejected by

the learned Single Judge and consequently, the writ appeal stands

dismissed. No costs.

                                                                                         (S.M.S.,J.)    (C.S.N.,J.)
                                                                                                 04.09.2025
                     skr
                     Index : Yes






https://www.mhc.tn.gov.in/judis                    ( Uploaded on: 10/09/2025 06:18:21 pm )





                     To

Chief Secretary to Government of Tamil Nadu, Secretariat, Fort St.George, Chennai – 600 009.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/09/2025 06:18:21 pm )

S.M.SUBRAMANIAM, J.

and C.SARAVANAN, J.

skr

04.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/09/2025 06:18:21 pm )